Preamble
Himachal Pradesh Salaries and Allowances of Ministers (Himachal Pradesh) Amendment, Act, 1999*
| [Himachal Pradesh Act No. 1 of 2000]1 | [12th January, 2000] |
An Act further to amend the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971 (Act No. 3 of 1971).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fiftieth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Salaries and Allowances of Ministers (Himachal Pradesh) Amendment Act, 1999.
(2) It shall be deemed to have come into force on the first day of November, 1999.
Section 2. Amendment of section 2
2. Amendment of section 2.- In section 2 of the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971 (Act No. 3 of 1971) (hereinafter called the principal Act),-
(a) after clause (a), the following clause shall be added, namely:-
"(aa) "licence fee" means the sum of money payable monthly in accordance with the provisions of section 4 of this Act in respect of a furnished house allotted to a Minister;" and
(b) after clause (c), the following clause shall be added, namely:-
"(d) "salary" means the monthly salary paid to a Minister under section 3 of this Act.".
Section 3. Amendment of section 4
3. Amendment of section 4.- In section 4 of the principal Act,-
(a) the word "free", wherever it occurs, shall be deleted; and
(b) after sub-section (2), the following sub-section shall be added, namely:-
"(3) Each Minister shall be liable to pay licence fee @ 10% of his salary in respect of the furnished house allotted to him and the same shall be recoverable monthly from his salary.".
Section 4. Amendment of section 9-A
4. Amendment of section 9-A.- In section 9-A of the principal Act, the word "free" shall be deleted.