Salaries and Allowances of Ministers (Himachal Pradesh) Amendment Act, 1998*
| [Himachal Pradesh Act No. 14 of 1998]1 | [21st August, 1998] |
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-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 30.7.1998, p. 2860 & 2864.
* Received the assent of the Governor on 21.8.1998 and was published both in Hindi and English in R.H.P. Extra, dated 24.8.1998, p. 3197-3200
1. Short title.- This Act may be called the Salaries and Allowances of Ministers (Himachal Pradesh) Amendment Act, 1998.
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 "two thousand and five hundred", the words "four thousand" shall be substituted.
3. Amendment of section 3-A.- In section 3-A of the principal Act-
(i) in clause (a), for the words "two thousand, eight hundred and twenty five", the words "five thousand" shall be substituted;
(ii) in clause (b), for the words "two thousand", the words "three thousand and five hundred" shall be substituted; and
(iii) in clause (c) for the words "one thousand and seven hundred", the words "three thousand" shall be substituted.
4. Amendment of section 5-A.- In section 5-A of the principal Act, for the words "sixty thousand", wherever these occur, the words "eighty thousand" shall be substituted.
5. Amendment of section 8.- In section 8 of the principal Act, in sub-section (1), in the first proviso, for the words "three thousand", the words "four thousand" shall be substituted.