An Act further to amend the laws relating to the grant of amenities to the Ministers, Speaker, Deputy Speaker, Deputy Ministers and Members of the State Legislature.
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-fifth Year of the Republic of India as follows:
(1) This Act may be called the Himachal Pradesh Legislators (Modifications of Certain Amenities) Act, 1984.
(2) It shall come into force at once.
At the end of section 7-A of the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971 (3 of 1971), the following explanation shall be added, namely:
Explanation. The expression construction of a house for the purposes of this section, shall include addition to, alteration in, renovation of or repairs of a house.
At the end of section 7-A of the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1971 (A of 1971), the following explanation shall be added, namely.
Explanation. The expression construction of a house for the purposes of this section, shall include addition to, alternation in, renovation of or repairs of house.
At the end of section 8-A of the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Act, 197) (5 of 1971), the following explanation shall be added, namely:
Explanation. The expression construction of a house for the purposes of this section, shall include addition to, alteration in, renovation of or repairs of a house.
in the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971):
(a) at the end of section 4-D, the following explanation shall be added, namely:
Explanation. The expression construction of a house for the purposes of it this section, shall include addition to, alteration in, renovation of or repairs of a house
(b) the existing section 6-C shall be renumbered as sub-section (1) and thereafter sub-section (2) shall lie added, namely:
(2) Every person who is entitled to medical facilities under sub-section (1) shall be entitled for medical advance, subject to such conditions as may be prescribed, for himself and for the members of his family.
Explanation. For the purposes of this section, the expression family shall mean and include the spouse, minor children and parents of such a person wholly dependent upon that person, ; and
(c) the word and occurring after clause (ff) of sub-section (2) of section 7, shall be omitted and thereafter the following clause (fff) shall be inserted, namely:
(fff) the conditions subject to which the medical advance under section 6-C is to be granted; and
1. For statement of Objects and Reasons, see R.H.P. (Extra), dated 12th September, 1984 P. 1593.
2. Received the Assent of the Governor, Himachal Pradesh on the 19th October, 1984 and was published in R.H.P. (Extra.), dated the 22nd October, 1984 at Pages 1803-1804