Preamble
Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Second Amendment Act, 1996*
| [Himachal Pradesh Act No. 2 of 1997]1 | [2nd February, 1997] |
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-seventh Year of the Republic of India, as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Second Amendment Act, 1996.
Section 2. Substitution of section 5
2. Substitution of section 5.- For section 5 of the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Act, 1971 (5 of 1971), the following shall be substituted, namely:-
"5. Residence of Deputy Ministers.- (1) Each Deputy Minister shall be provided with a free furnished house, the maintenance charges of which shall be borne by the State Government or in lieu of such house, shall be paid an allowance at such rates as the State Government may fix by notification published in the Official Gazette:
Provided that every notification under this sub-section, immediately after it is issued, shall be laid before the State Legislative Assembly.
(2) The State Government may allow a Deputy Minister to continue in free occupation of the house provided to him for a period not exceeding fifteen days from the date of his ceasing to be a Deputy. Minister.
Explanation.- The Deputy Minister shall not become liable personally for any payment in case the standard rent of the house allotted to him for residence exceeds the amount specified under sub-section (1)".