Preamble
Salaries and Allowances of Deputy Ministers (Himachal Pradesh Amendment) Act, 1994*
| [Himachal Pradesh Act No. 9 of 1994]1 | [12th May, 1994] |
An Act further to amend the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Act, 1971 (Act No. 5 of 1971).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-fifth 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 Deputy Ministers (Himachal Pradesh) Amendement Act, 1994.
(2) It shall come into force at once.
Section 2. Amendment of section 3
2. Amendment of section 3.- In section 3 of the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Act, 1971 (5 of 1971) (hereinafter referred to as the principal Act) for the words; "one thousand and four hundred", the words "one thousand and five hundred" shall be substituted.
Section 3. Amendment of section 3A
3. Amendment of section 3A.- In section 3A of the principal Act for the words "six hundred", the words "nine hundred" shall he substituted.
Section 4. Amendment of section, 6A
4. Amendment of section, 6A.- In section 6A of principal Act, for the words "twenty thousand", wherever they occur, the words "forty thousand" shall be substituted.