Amendment of
section 5 of U.P.
Act no. 23 of
1980
' uTsrisr VS' 8TM 1TWE, 1 4 gart 1 9 8 8
o vo trfufwr 5(01 'Kral RUN jagj 184fzfi 41* 34 1.'itTql Olt EIST7) '81411974g,
23flU 117.. . 1980 Tel' ATV 5 uctatThll TT 7lk‘ ST;Z "g tyr . qtE)
8 WI. wry s vhrf0'
9.-81-PLT9'
wikii
sit-4rEr rNim i
.No 1943.(2) /XVII-V-4-11(KA) 22-1988
- Dated Luchnow, Octobef 14, 1988
TN pursuance
of the, provisions Of klause .(&) • of' Article 348 of the Consti-
tution of 'India, the Governor is pleased . to drder the publication of the
following English. translation of the Uttar .Pradesh Rajya Vidhan fandal
(Sadnsyon Ki Uplabdhiyan Aur- Pension) • (Sanshodhan) Adhiniyam,. t988
(Uttar Pradesh Adhiniyam Sankhya 17 of 1988) as passed by the Uttar - Pradesh
Legislature and assented to by the Governor on October 14, 1988. 4.
THE UTTAR PRADESH STATE LEGISLATURE (MEMBERS'
EMOLUMENTS AND PENSION) (AMENDMENT) ACT, 1988'
(Up. ACT No. 17 oF 1988)
(As passed by the Utter -Pradesh Legislature)'
AN
ACT
Short title and
commencement
further to amend the Uttar Pradesh State Legislature (Members' Emoluments
and Pension) Act, 1980
IT Is HEREBY enacted in the Thirty-ninth Year of the Republic of India
as follows :
1. (1) This Act may be called the Uttar Pradesh State Legislate
,r(Members* Emoluments and Pension) (Amendment) Act, 1988.
'(2) It shall be deemed to have come into force on June 1, 1988. -
, 2. In iection 5 of the Uttar Pradesh State Legislature - (Members'
Emoluments and Pension) Act, 1980, for the words "thirty-five thousand
rupees" the words "thirty-eight thousand five hundred rupees" shall be
substituted., •
By order,
.S. N. sAHAY,'
Sachiv.
•
741 ToMo--,-go ithi-'752 TT-4ga(fft)—(1 7 5 9)--1 9 th--18 30 (kW,)1
1 1 ,
1
eat $1311 murmur tiara, 14 mama 988 .
' 6'0 111111111111 2—4331 51211 2m: farm we? 11sz an) snafu-agar? x111 rim) :rfiifa'um
11'eq 23 RH . 19301:? mi 5 5.11:6 ’qa'ie 3111:6113 13 €11qu nae 'u’a’la aartqram 6151’
1980138111 5 Iafaz‘rarz‘ifn . 1
. a“ 1mm ‘ , . .
v f _ > _ v - 3117112: m,_ .
f‘,
l,
. ' - ,-. - .. No: 1948(2)/XVII>V——‘l-li(l(A) 22-1988
Dated [11511110111 061011121114, 1988 ,
1 g ‘ _ V, V IN pursuance ol the piovisions of (1111158 (5) o[ A1 111:10318 oi the Consti-
” ' tution of India, the Govemm is pleased to 611161 the publication of the
following English llanslntion of the ‘Ullzn ‘l‘mdcsh Rajya Vidhan hfandal
(Sadasy 011 Ki Uplabclhiyan Aur- Pension) (Sanshodhan Adhini y.am, 1988
(Uttal Piadesh Adhiniyam Sankhya 17 of 1988) as passed y the Uttar Pradesh
Legislatuie and assented to by the Governor on Octobel 14,1988. ‘
‘ I — THE UTTAR PRADESH STATE LEGISLATURE (MEMBERS' .
' ' - U EMOLUMENTS AND PENSION) (AMENDMENT) ACT.1988‘
_ ' ~ ‘. (U.P. ACT No.17 OF 1988)
. - . (As passed by thz‘Uttm‘ -P1'adesh Legislature)
~ ' , _ ‘ . ' AN . .
ACT
further to amcnd the Uttar I’mdcsh State Legislatme (Member: Emolurneuts
and Pension) Act, 1980 '
. m..-
[T 13 HEREBY enacted in the Thirtyminth Yeai- of the Republic '01 India
I as follows. . , .
f 5" I -, ”Newman" "f(Members'1Emoluments and tension) (Amendment) Act, 1988.
'(2) It shall be deemed. to have come into force on Junel, 1988.7
Amendment’of- 2. In section 5 of the Uttar Pradesh State Legislature ' (Membets'
_ m'OMOZSU-Pr- Emoluments and Pension) Act, 1980,]01 the Words "thirty-five thousand
» 1980 "a . ° rupees" the words “thirty eight thousand five hundred rupees" shall be
' ' subxtitukd. '
. , . V V ' By order,
1. " ‘ - _ - . .s N. ShHAY,‘
; . J - -. . 1 V ,' ‘ .‘ ’Sachiv-. f
' ‘ a ,
1315’!“ {os’lo-I—go'fi’re'fis WW(f§§T)¥l1759)s19511-4330:(3110-) 1_
.‘x
‘1
€ .
Shomitle and' . l.» (i) This Act may be called the Uttar Pradesh State . legislat 1e '