Preamble
Salaries and Allowances of Deputy Ministers (Himachal Pradesh) (Amendment) Act, 1989*
| [Himachal Pradesh Act No. 12 of 1989]1 | [7th June, 1939] |
[Authoritative English text of the Up-Manrrives ke Vetan our Bhatte (Himachal Pradesh) (Sanshodhan) Adhiniyam, 1989 (1989 ka Adhiniyam Sankhayank 12) as required under Clause (3) of Article 348 of the Constitution of India]
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 Fortieth Year of the Republic of India as follows:-
Preamble
Salaries and Allowances of Deputy Ministers (Himachal Pradesh) (Amendment) Act, 1989*
| [Himachal Pradesh Act No. 13 of 1989]2 | [7th June, 1989] |
Authoritative English text of the Up ??? Ke Vetan aur Bhatte (Himachal Pradesh) (Sanshodhan) Adhiniyam, 1989 (1989 ka Adhiniyam Sanshodhan 12) as required under Clause (3) of Article 348 of the Constitution of India
An Act further to amend the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971 (Act No. 3 of 1971).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fortieth Year of the Republic of India as follow:-
Section 1. Short title
1. Short title.- This Act may be called the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) (Amendment) Act, 1989.
Section 2. Amendment of section 6-A
2. Amendment of section 6-A.- For the existing second proviso to section 6-A of the Salaries and Allowances of Deputy Ministers (Himachal Pmdesh) Act, 1971 (5 of 1971) elm following proviso shall be substituted, namely:-
"Provided further that journey may also be performed within India by air by the Deputy Minister and spouse or any other person accompanying him to look after and assist him, in that event an amount equivalent to the expenses incurred on such journey shall be reimbursed to the Deputy Minister and the amount so re-imbursed shall be adjusted against him, entitlement to travel by rail:"
Section 1. Short title
1. Short title.- This Act may be called the Salaries and Allowances of Ministers (Himachal Pradesh) (Amendment) Act, 1989.
Section 2. Amendment of section 5-A
2. Amendment of section 5-A.- For the existing second proviso of Section 5-A of the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971 (3 of 1971) the following Proviso shall be substituted namely:-
"Provided further that journey may also be performed within India be air by the Minister and his spouse or any other person accompanying him to look after and assist him andin that event an amount equivalent to the expenses incurred on such journey shall be reimbursed to the Minister and the amount so reimbursed shall be adjusted against his entitlement to travel by rail:"