Uttar Pradesh act 21 of 1984 : The UTTAR PRADESH STATE LEGISLATURE (MEMBERS' EMOLUMENTS AND PENSION) ( SECOND AMENDMENT) ACT1984

Department
  • Department of Parliamentary Affairs
Ministry
  • Ministry of Vidhai

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No. 1678(2)/XVII-V-1-1(KA)36-1985

Dated ,Lucknow, September 17, 1985

IN pursuanCe of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publicalicn el ti:e fellowing English translation of the Utt ar Pradesh Rajya Viclhan Manda I (Sadasyon Ki Uplabdhiyan Aur Pension) (Sanshodhan) Ad hiniyam, 1985 (Uttar Pradesh Adhiniyarn Sankhya 28 of 1985) as passed by the Uttar.

Pr a desh Legislature ar.d assented to by the Governor on September 17, 1985,

THE UTTAR PRADESH STATE LEGISLATURE (MEMBERS' EMOLU- MENTS AND PENSION) (AMENDMENT) ACT, 1985 •

(U. P. ACT No. 28 ov 1985)

(As passed by the Uttar Pradesh Legislature) AN

ACT •

further to amend the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980

IT Is HEREBY enacted in the Thirty-sixth Year of the Republic of India

as follows:-

(1) This Act may. be called the Uttar Pradesh State Legislature (Members' Emoluments and Pension) (Amendment) Act, 1985.

(2) It shall be deemed tb have come into, force on March 9, 1985.

In section 24 of the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980,----

in sub-section (1), the Explanation shall be re-numbered as Explanation I and after the Explanation I as so re-numbered the following Explanation shall be inserted, nainely :

"Explanation ti—Where a person has served as a member of the Assembly, constituted in the year 1980, for a term which falls short of five year by a period not exceeding three months, then such person shall, for the purpose of this section, be deemed to have served as a-member for five years." ,

in sub-section (2), in clause (i), for the word "Explanation" the word and figure "Explanation I" shall be substituted.

Short title and esmmencement.

Amendment of section 24 of U.P. Act no. 23 of 1980.

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z ' eazséer HHHI’W Irate; 17 ffifi'fifi, 1935 am new 2——:ra'( srén W farm? queer (awn it Wm #11 31!?)fl‘fafim'fi. fifefiwéw issoar'tam 245i," ' 3:123: (firm-1m (1) 1?, Wham fifiewrfifia WW—wfifw ' WWEHW1W='WW wméfifimfifirfifiafi mm aerfimwn,mrtq:—— H "WFfiW—a)~—agifi-fin°tmfin5rafi tsaofim faerfijwa‘: was xvii?!) New mfifwa‘ta‘rm an? I? fiwafiafin Witwatastsesrm$mmviugmmfiw arfia F‘r Wad$fafiw$€qfianfifwélW ' (a) mm (2) if, live (an?) fi, use "WWW" is m 111' w: “WW—11$"mfimmmtf . V wane. o t - 3&0 [Fro Eaten, ‘ Hf‘i‘il No. |678(2)]XV11-Y-1—1(KA)36«1985 Dated‘Li/c/r'non', September 17, 1985 IN pursuance of the provisions nt’clause (3) of Article 348 cf the Constitution ot‘India, the Governor is pleased to order the publicnticn t‘l' tltc l‘ttllcwing English translation 01‘ the Utt ar Pradesh Rajya Vidhun Manda] (Sndasyon Ki Uplnbdhiyan Aur Pension) (Snnsltodhnn) Ad hiniyam, 1985 (Uttar Pradesh‘ Adhiniyam Sankhya 28 01‘ I985) as passed by the Uttar’ Pradcsh Legislature and assented to by the Governor on September 17, I985, THE UTTAR PRADESH STATE LEGISLATURE (MEMBERS‘ EMOLU- MENTS AND PENSION) (AMENDMENT) ACT, 1985 - (U. P. ACT No, 28 OF 1985) (Aspassezl by the Ulla'r PI'tldt’S/l Legislature) AN " ACT further to (mend the Utl'ar Prat/es]: State Legisltrture (ML’IIIbC’I'S‘ Enrollments and Pension) Act, 1980 IT IS HEREBY enacted in the Thirty-sixth Year of the Republic of India as follows:— ' Ihort title and 1. (1) This Act may, be called the Uttar Pradesh State Legislature commencement. (Members’ Emolumcnts and Pension) (Amendment) Act, 1985. (2) It shall be deemed to have come into‘ fence on March 9, 1985, Amendment of 2. In section 24 of the Uttar Pradesh State Legislature (Members’ seeziOn 24 ofU.Pr Emoluments and Pension) Act, 1980;— Actno.23‘of1980. (a) in $ub-section (I), the Explanation. shall be re-numbered as Explanation I and ‘after the Explanation I as so re-numbered the following Explanation shall be inserted, na‘mely : “Explanation III—M’here a person has served as a member of the Assembly, constituted in the your 1980, for a term which falls short offlve years by a period not exceeding three months, then such person shall, for the purpose of this section, be deemed to have rem-“W#4»-—fi-—-—servedea5‘a-mcmber~for‘fiveryea*rs%‘i;——~M a (b) in subsection (2), in clause (i), for the word “Explanation" the word and figure “Explanation I” shall be substituted. - > -_ By order, ‘ ',..B. Li‘ivLOOMBA -, ' Sachivé ' flowio'fionqomo 100310(famo)——(1922)——1985——sso (flaunt

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