(1) This Act may be called the Himachal Pradesh Legislators (Modification of Certain Amenities) Act, 1988.

(2) It shall come into force with effect from the 1st day of April, 1988.

In the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971 (3 of 1971):

(i) for section 3-A, the following section shall be substituted, namely:

3-A. There shall be paid a sumptuary allowance to each Minister at the following rates, namely:

(a) the Chief Minister rupees one thousand five hundred and fifty per mensem;

(b) every other Minister who is a member of the Cabinet rupees one thousand per mensem;.

(c) a Minister of State rupees eight hundred per mensem. ; and

(ii) for the word five occurring in the first proviso to sub-section (1) of section 8, the Word eight shall be substituted.

In the Himachal pradesh Legislative Assembly Speakers and Deputy Speaker's Salaries Act, 1971 (4 of 1971)

(i) for section 4-A, the following section shall be substituted, namely:

4-A. There shall be paid to the Speaker a sumptuary allowance of one thousand, one hundred and fifty, rupees and to the Deputy Speaker a sumptuary allowance of eight hundred rupees per mensem, ; and

(ii) for the word five occurring in the first proviso to sub-section (1) of section 8, the word eight shall be substituted.

In the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Act, 1971 (5 of 1971):

(i) for the word three occurring in section 3-A, the word six shall be substituted; and

(ii) for the word five occurring, in the first proviso to sub-section (1) of section 9, the word eight Shall be substituted.

In the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971)

(a) in section 4-B, for the words one thousand three hundred and fifty the words one thousand and six hundred and for the words seven hundred and fifty , the words one thousand shall be substituted;

(b) in the first proviso to sub-section (2) of section 5, for the word five the word eight shall be substituted;

(c) in section 6-B,

(i) in the second proviso to clause (e) of sub-section (1)

(1) for the figures 50 and 1,000 , the figures 100 and 1,500 , shall be substituted respectively; and

(2) at the end but before the sign the words and for this purpose fraction of a year exceeding . months shall be counted as one year shall be inserted;

(i) for sub-section (3), the following sub-section shall be substituted, namely:

(3) Where any person entitled to pension under sub-section (1) is also entitled to any pension from the Central Government or any State Government or any Corporation owned or controlled by the Central Government or any State Government or any local authority under any law or otherwise, then, the maximum pension from all sources admissible to such a person stall not exceed the maximum pension admissible to the Grade-I. Officer of the State of Himachal Pradesh:

Provided that the pension payable under the Freedom Fighters Pension Scheme and/or the Swatantrata Sainik Samman Pension Scheme framed by the Central Government shall not be taken into account for determining the amount of pension payable under this Act. ; and

(iii) in sub-section (5) after the words as pension under this section but before the sign ; the words or the sum of rupees three hundred and seventy-five per mensem, whichever is higher shall be inserted.

1. For Statement of Objects and Reasons see R.H.P. Extra., dated 7-4-1988, P. 493.

2. Received the assent of the Governor, Himachal Pradesh, on the 20th May, 1988 and was published in R.H.P. Extra, dated 21st May, 1988 at pages 861-862