*Orissa Ministers' Salaries and Allowances (Amendment) Act, 1998**
| [Orissa Act No. 11 of 1998] | [23rd September, 1998] |
An Act further to Amend the Orissa ministers' Salaries and Allowances act, 1952.
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. 1005).
** [Received the assent of the Governor on the 23rd 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 Ministers' Salaries 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 Ministers' Salaries and Allowances Act, 1952 (hereinafter referred to as the principal Act), in section 3, for the words "rupees four thousand five hundred, rupees four thousand three hundred, rupees four thousand, rupees three thousand five hundred and rupees three thousand", the words "rupees six thousand, rupees five thousand five hundred, rupees five thousand, rupees four thousand five hundred and rupees four thousand" shall be substituted.
3. Amendment of section 4.- In the principal Act, in section 4, for the words "rupees one thousand", the words "rupees two thousand" shall be substituted.
4. Amendment of section 4-A.- In the principal Act, for section 4-A, the following section shall be substituted, namely:-
"4-A. There shall be paid to the Chief Minister, Deputy Chief Minister, Minister, Minister of State and Deputy Minister, a sumptuary allowance at the rate of rupees seven thousand, rupees five thousand) rupees five thousand, rupees four thousand five hundred and rupees four thousand, respectively, per month."