Himachal pradesh act 009 of 1994 : Salaries and Allowances of Deputy Ministers (Himachal Pradesh Amendment) Act, 1994

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:-

1 Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects and Reasons see (R.H.P. Extra. dated 5-4-1994, p. 568 and 571.

* Received the assent of the Governor, Himachal Pradesh, on the 12th May, 1994 and was published in Hindi and English in R.H.P. Extra. dated 16th May, 1994 at pages 1107 and 1108

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.

SECTIONS