Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Second Amendment Act, 1998*
| [Himachal Pradesh Act No. 4 of 1999]1 | [18th January, 1999] |
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-ninth 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 9.12.1998, p. 4211 & 4214.
* Received the assent of the Governor on the 18th January, 1999 and was published in Hindi and English in R.H.P. Extra, dated 21.1.99, p. 261-262
1. Short title and commencement.- (1) This Act may be called the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Second Amendment Act, 1998.
(2) It shall come into force at once except section 3 which shall be deemed to have come into force on the 3rd day of December, 1993.
2. Amendment of section 12.- In section 12 of the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Act, 1971 (5 of 1971), (hereinafter called the principal Act), for the existing heading, the following shall be substituted, namely.-
"Travelling Allowance."
3. Insertion of section 12-A.- After section 12 of the principal Act, the following new section 12-A shall be inserted, namely:-
"12-A. Power to make rules.- (1) The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
(2) All rules made under this Act, shall be laid before the Legislative Assembly as soon as may be after they are made:
Provided that the State Government may, for the purposes of sections 8 and 8-A of this Act, make rules with retrospective effect so as to be effective from any day on or after the 3rd day of December, 1993.".