Salaries and Allowances of Ministers (Himachal Pradesh) (Second Amendment) Act, 1977*
| [Himachal Pradesh Act No. 10 of 1977]1 | [30th June, 1977] |
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 Twenty-eighth Year of the Republic of India as follows:-
1 For Statement of Objects and Reasons, see R.H.P. Extra, dated 12-4-1977, P. 308.
* Received the assent of the Governor, Himachal Pradesh on the 30th June, 1977 and was published in R.H.P. Extra, dated the 1st July, 1977, P. 743
1. Short title and commencement.- (1) This Act may be called the Salaries and Allowances of Ministers (Himachal Pradesh) (Second Amendment) Act, 1977.
(2) It shall come into force at once.
2. Amendment of section 5.- In section 5 of the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971, for the words "three hundred" wherever occur the-words "five hundred" shall be substituted.