_No. 13(A) _ tmphal, Wednesday, April 5, 290 AT o 1305) 95] Wednesday, - April 5,.2006 (Chaitra:15;:1928) ः . GOVERNMENT 0 MANIPUR : Sy SECRETARIAT : LAW & LEGISLATIVE - AFFATRS - ~DEPARTMENT v NOTIFICATION" = ' © Imphul, the Stb ‘April 2006 No. 2/6/2006-Leg/L.~The following .‘Act- of the Legislature of Manipur ‘which " received -assent of the Governor of Manipur on 3-4-2006 is: hereby ~published ' in the official Gazette. THE SALARIES AND ALLOWANCES OF DEPUTY CHAIRPERSON OF .. THE STATE PLANNING BOARD (MANIPUR) . THIRD AMENDMENT ACT, 2006 . {Manipur Act No. 5 of 2006) AN ACT - further to amend - the Salaries and -Allowances of ’Dbe_"puty Chairman of -the State Pianning Board (Manipur) Act, 1972 . Be it enacted by :the Legislature of Mapipur - in -the Pifty-seventh yearof the - .. = - Republic of India -as follows 1. Short title and commencement.—(1) - This Act ‘may be called .the Salaries e ~and - Aliowances of Deputy Chairman of the State Planning Board (Manipu ). Third: - - Amendment -Act 2006 _ 2y 1t shall come int Gazette o force from the date of ‘its publicaticn ip the official D e i
' कु. Syubstitution of section ) of Deputy f1he: State Pl selerred to- as™the “Act), the foll “dre provided for a नील e : i Manipur) Act, 1972.7. ! 3. - Substitution of ‘section 6 _.For section 6 of the Act, the following shall’ s be substituted, namely,— . - - sl LA बह; Vehicles and housing loan -The Deputy Chairman shall- be ‘entitled-to - a vehicle/housing-loan- upto 2. maximum of “Rupee 1akhs - which shall - terest - by . the:Government during the- .. be recoverable from: his-salary with in ferm .of his office as may be prescribed Provided -that 'if ‘the Deputy Chairman- ceases to “hold his office; the outstanding loan shall be recoverable _tho- salary receivable as.a Member~ and remaining balance, if aay, from his pension TH. KAMINI. KUMAR SINGH, ~ . Deputy Secretary (Law), “Jovernment - of . Mani| Pnn"te‘”d‘ ‘at .the Directorate of Ptg. & Sty ~»GMOVL of ‘Manipur/305-C/5-4-2006: