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