Himachal Pradesh Legislators (Modifications of Certain Amenities) Act, 1985*
| [Himachal Pradesh Act No. 3 of 1986]1 | [16th January, 1986] |
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-sixth Year of the Republic of India, as follows:-
1 For Statement of Objects and Reasons see R.H.P. Extra., Dated 20-12-1985, P. 3043.
* Received the assent of the Governor, Himachal Pradesh, on the 16th January, 1986 and was published in R.H.P. Extra., dated the 24th January, 1986 at page 73-74)
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislators (Modifications or Certain Amenities) Act, 1985.
(2) It shall come into force at once.
2. Amendment of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971.- In the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (Act No. 8 of 1971)-
(a) in sub-section (1) of section 3 for the words "five hundred", the words "seven hundred and fifty" shall be substituted;
(b) in clause (ii) of sub-section (1) of section 4, for the word "fifty one", the words "seventy-five" shall be substituted;
(c) in section 4-B, for the words "five hundred", the words "seven hundred and fifty" shall be substituted;
(d) in the first proviso to sub-section (2) of section 5, for the word "four", the word "five" shall be substituted;
(e) in the second proviso to sub-section (2) of section 5, for the word "one", the word "two" shall be substituted; and
(f) at the end of section 6-B, the following sub-section (5) shall he added, namely:-
"(5) Where any person who draws pension, or is entitled to draw pension, under sub-section (I), dies,-
(i) his/her spouse during his/her life time or till he/she remarries; or
(ii) if such person leaves no spouse his minor children till they attain the age of majority and in case of daughters till they get married; shall be entitled to draw pension equal to the sum which would have been drawn by such a person as pension under this section:
Provided that where more than one person becomes entitled for pension under this sub-section, all such persons shall draw the said pension in equal shares."
3. Amendment of the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971.- In the first proviso to sub-section (1) of section (8) of the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971 (Act No. 3 of 1971), for the word "four", the word "five" shall be substituted.
4. Amendment of the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1971.- In the first proviso to sub-section (1) of section 8 of the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1971, for the word "four", the word "five" shall be substituted.
5. Amendment of the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Act, 1971.- In the first proviso to sub-section (1) of section 9 of the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Act, 1971 (Act No. 5 of 1971) for the word "four", the word "five" shall be substituted.