Preamble
Himachal Pradesh Lokayukta (Third Amendment) Act, 1987*
| [Himachal Pradesh Act No. 2 of 1988]1 | [7th June, 1989] |
[Authoritative English text of the Himachal Pradesh Lokayukta (Tritiya Sanshodhan) Adhiniyam, 1987 (1988 ka Adhiniyam Sankhayank 2)].
[Authoritative English text of the Himachal Pradesh Vidhan Sabha (Sadasyon ke Batte aur Pension) (Sanshodhan) Adhiniyam, 1989 (1989 ka Adhiniyam Sankhyank 11) as required under Clause (3) of Article 348 of the Constitution of India].
An Act further to amend the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (Act No. 8 of 1971).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fortieth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Amendment) Act, 1989.
Section 2. Amendment of section 6
2. Amendment of section 6.- For the existing second and third provisos to sub-section (1) of section 6 of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Member;) Act, 1971 (8 of 1971), the following proviso shall be substituted, namely:-
"Provided further that journey may also be performed within India by air by the Member and his spouse or any other person accompanying him to look after and assist him and in that event an amount equivalent to the expenses incurred on such journey shall be reimbursed to the Member and the amount so reimbursed shall be adjusted against his entitlement to travel by rail.".