*Orissa Legislative Assembly Deputy Speaker's Salary and Allowances (Amendment) Act, 1998**
| [Orissa Act No. 10 of 1998] | [28th September, 1998] |
An Act further to amend the Orissa Legislative Assembly Deputy Speaker's Salary and Allowances Act, 1959.
Be it enacted by the Legislature of the State of Orissa in the Forty-ninth Year of the Republic of India as follows;-
* For the Bill, see Orissa Gazette, extraordinary, dated the 7th August, 1998 (No. 1004).
** [Received the assent of the Governor on the 28th September, 1998, first published in an extraordinary issue of the Orissa Gazette, dated the 8th October, 1998]
1. Short title and commencement.- (1) This Act may be called the Orissa Legislative Assembly Deputy Speaker's Salary and Allowances (Amendment) Act, 1998.
(2) It shall come into force on the 1st day of August, 1998.
2. Amendment of section 3.- In the Orissa Legislative Assembly Deputy Speaker's Salary and Allowances Act, 1959 (hereinafter referred to as the principal Act), in section 3, for the words "three thousand and five hundred rupees", the words "four thousand and five hundred rupees" shall be substituted.
3. Amendment of section 4.- In the principal Act, for the words "rupees one thousand" the words "rupees two thousand" shall be substituted.
4. Amendment of section 4-A.- In the principal Act, in section 4-A, for the words "rupees one thousand", the words "rupees four thousand and five hundred" shall be substituted.