Salaries and Allowances of Ministers (Himachal Pradesh) Amendment Act, 1997*
| [Himachal Pradesh Act No. 13 of 1997]1 | [7th May, 1997] |
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-eighth 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 10.4.1997, pages 1248 and 1250.
* Received the assent of the Governor on 7th May, 1997, and was published in Hindi and English in R.H.P. Extra, dated 8.5.1997, p. 1703 and 1704
1. Short title and commencement.- (1) This Act may be called the salaries and Allowances of Ministers (Himachal Pradesh) Amendment Act, 1997.
(2) It shall and shall be deemed to have come into force with effect from the 3rd day of December, 1993.
2. Substitution of section 4.- For section 4 of the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971 (3 of 1971), the following shall be substituted, namely:-
"4. Residence of Minister.- (1) Each 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 the following rules, namely:-
| (a) a Minister who is a member of | .. | Rupees three thousand and five the Cabinet hundred per mensem; |
| (b) a Minister of State | .. | Rupees three thousand per mensem. |
(2) The State Government may allow a 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 Minister.