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73', 1999 No. 274 (2) /XVII-V-1-1 (KA) 4-1990 Dated lucknew, January 20, 1990 IN pursuance of the provons of clause (3) of Article 348 of the Consti-
2
ZWC 51'.171 rartur ITIT6 , 20 49-47.1, 1990
THE UTTAR PRADESH. MINISTERS, AND STATE LEGISLATURE,
OFFICERS AND MEMBERS AMENITIES LAWS (AMENDMENT)
ACT, 1990
(U .P ACT No. 5 or 1990) (As passed by the U.P. Legislature)
AN
ACT,
further to amend the Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981, the Uttar Pradesh State Legislature (Menthe.? Emoluments and Pension) Act, 1980 and the U. P. State Legislature (Officer? Salaries and Allowances) Act, 1952. IT Is HEREBY enacted in the Fortieth Year of the Republtic of India as fellows:-
(1) This Act may be called the Uttar Pradesh Ministers, and State Legislature Officers and Members Amenities Laws (Amendment) Act, 1990. 1(2) It shall be deemed to have come into force on December 31, 1989. In section 4 of the Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981, of ter sub-section (1), the following rub-section shall be inserted, namely
'(1-A) Each Minister for whose use a residence at Lucknow has been provided under sub-section (I) shall immediately after the expiration of the period referred to in that sub-section, vacate such accommodation and an officer authorised by the State Government in this behalf may take possession of the accommodation and may for the purpose use such force as may he necessary in the circumstances. Explanation—For the purposes of this sub-section `Minister' includes a person who has ceased to be a Minister, and also includes a person who was given the status of a Minister."
In section 16 of the Uttar Pradesh State Legislature -(Merobere Ernolumenth and Pension) Act, 1RSO, after sub-section (1), the following sub-section shall be inserted, nainely
"(1-A) Every member for whose use accommodation at Lucknow has been provided under sub-section (1) shall immediately after the expi- ration of the period referred to in that sub-section vacate such accom- modation and an officer authorised by the State Government in this behalf may take possession of the accommodation and may for the purpose use such force as may be necessary in the circumstances. Explanation—Far the purposes of this sub-section 'Member' in- eludes a person who has ceased to be a member."
In the State Legislature (Officers' Salaries and Allowances) Act, 1952, the existing section 4 shall be renumbered as sub-section •,(1) thereof and after sub-section (1), as so renumbered, the following sub-section shall be inserted, namely :—
"(2) Every person referred to in sub-section (1) for whose use accom- modation has been provided under sub-section (1) shall immediately
alter the expiration of the period referred to in that sub-section vacate such accommodation and an officer authorised by the State Government in this behalf may take possession of the accommodation and may or the purpose use such force as may be necessary in the circumstances."
Ordi- 5. (1) The Uttar Pradesh Ministers and State Legislature Officers awe no. 25 and Members Amenities Laws (Amendment) Ordinance, 1989, is hereby Of 1989 repealed .
(2) Notwithstanding such repeal, anything done or any action taken under tile Arts received to in sections 2, 3 and 4 as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the said Acts as amended by this Act, as if the provisions of this Act were in force at all material times. By order.
NARAYAN DAS,
Stich .
77(tetelF0e1---14110 0 235 MO PUT 0)— ( 3 6 9 3)-1 9 9 0.-85 (*o) 1
3
Short title and commencement Amendment eat section 4 of U. P. Act no.14 of
1981
Amendment of section 16 of 1.1.P, Act no. 23 of
1980
Amendment of section 4 of Act no. 11 of Repeal and living
1952