Preamble
Salaries and Allowances of Ministers (Himachal Pradesh) Amendment Act, 1996*
| [Himachal Pradesh Act No. 12 of 1996]1 | [18th April, 1996] |
(Authoritative English text of the Manterion Ke Betan Aur Bhata (Himachal Pradesh) Sanshodhan Adhiniyam, 1996
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-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 Ministers (Himachal Pradesh) Amendment Act, 1996.
Section 2. Amendment of section 3
2. Amendment of section 3.- In section 3 of the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971 (3 of 1971) (hereinafter called the principal Act), for the words "one thousand and five hundred", the words "two thousand and five hundred" shall be substituted.
Section 3. Amendment of section 3-A
3. Amendment of section 3-A.- In section 3-A of the principal Act,-
(i) in clause (a), for the words "two thousand three hundred and twenty five", the words "two thousand eight hundred and twenty five" shall be substituted;
(ii) in clause (b), for the words "one thousand and five hundred", the words "two thousand" shall be substituted; and
(iii) in clause (c), for the words "one thousand and two hundred", the words "one thousand and seven hundred" shall be substituted.
Section 4. Amendment of section 5-A
4. Amendment of section 5-A.- In section 5-A of the principal Act, for the words "forty thousand", wherever these occur, the words "sixty thousand" shall be substituted.
Section 5. Amendment of section 8
5. Amendment of section 8.- In section 8 of the principal Act, in sub-section (1), in the first proviso, for the words "one thousand and five hundred", the words "three thousand" shall be substituted.