Preamble
Salaries and Allowances of Ministers (Himachal Pradesh) Amendment Act, 1994*
| [Himachal Pradesh Act No. 6 of 1994]1 | [12th May, 1994] |
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 Forty-fifth Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Salaries and Allowances of Ministers (Himachal Pradesh) Amendment Act, 1994.
(2) Its shall came into force once.
Section 2. Amendment of section 3A
2. Amendment of section 3A.- In section 3A of the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971 (3 of 1971) (hereinafter referred to as the principal Act):-
(a) in clause (a) for the words "one thousand five hundred and fifty" the words "two thousand and twenty five" shall be substituted;
(b) in clause (b), for the words "one thousand", the words "one thousand and five hundred" shall be substituted; and
(c) in clause (c), for the words "eight hundred", the words "one thousand and two hundred" shall be substituted.
Section 3. Amendment of section 5A
3. Amendment of section 5A.- In section 5A of the principal Act, for the words "twenty thousand", wherever they occur, the words "forty thousand" shall be substituted.
Section 4. Amendment of section 8
4. Amendment of section 8.- In section 8 of the principal Act, in sub-section (1), in the first proviso, for the words "eight hundred", the words "one thousand and five hundred" shall be substituted.