Orissa act 005 of 1997 : Orissa Legislative Assembly Members' Salary, Allowances and Pension (Amendment) Act, 1997

Preamble

*Orissa Legislative Assembly Members' Salary, Allowances and Pension (Amendment) Act, 1997**

[Orissa Act No. 5 of 1997][20th May, 1997]

An Act further to Amend the Orissa Legislative Assembly Members' Salary Allowances and Pension Act, 1954

Be it enacted by the Legislature of the State of Orissa in the Forty-eighth Year of the Republic of India as follows:-

* For the Bill see Orissa Gazette, Extraordinary, dated the 5th April, 1997 (No. 430).

** [Received the assent of the Governor on the 20th May, 1997, first published in an extraordinary issue of the Orissa Gazette, dated the 26th May, 1997]

Section 1. Short title

1. Short title.- This Act may be called the Orissa Legislative Assembly Members' Salary, Allowances and Pension (Amendment) Act, 1997.

Section 2. Amendment of Section 4

2. Amendment of Section 4.- In section 4 of the Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954 (Orissa Act 19 of 1954), in clause (c),-

(i) in sub-clause (i), for the words "highest class available immediately below the Air-conditioned class", the words "Air-conditioned, Two Tier" shall be substituted; and

(ii) in sub-clause (ii), for the words "forty paiae", the words "fifty paise" shall be substituted.

SECTIONS