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No. 4423(2)/XVII-V-1-149-1972
Dated Lucknow, December 27, 1972
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Go-
vernor is pleased to order the publication Of the following English translation of the Uttar Pradesh
Rajya Vidhan Mandal (Adhikariyon Ke Vetan Tatha Bhatte) (Sanshodhan) Adhiniyam, 1972
(Uttar Pradesh Adhiniyam Sankhya 41 of 1972) as passed by the Uttar Pradesh Legislature and
assented to by the Governor on December 24, 1972:
THE U:TTAR PRADESH STATE LEGISLATURE (OFFICERS' SALARIES
AND ALLOWANCES) (AMENDMENT) ACT, 1972
[U. P. Ac No. 49, OF 1972]
(As passed by the Uttar Pradesh Legislature))
AN
ACT
' \
flasher to amend the U. P. State Legislature (Officers' Salaries and Allowances)
Act, 1952.
It is hereby enacted in the Twenty-third year of the Republic of India as
follows:—
Short title. 1. This Act may be called the Uttar Pradesh State Legislature (Officers'
Salaries and Allowances) (Amendment) Act, 1972. 391
2. In section 2 of the Uttar Pradesh State Legislature (Officers' Salaries and
Allowances) Act, 1952, hereinafter referred to as the principal Act, in its marginal lln1
heading for the words "Speaker and Chairman", the words "Speaker, Chairman, Z T Deputy Speaker and Deputy Chairman" shall be substituted and in sub-section
(1) thereof for the words "the Speaker", the words "the Speaker and the Deputy
Speaker" and for the words "the Chairman", the words "the Chairman and the
Deputy Chairman" shall be substituted.
Omission of sec- 3. Section 3 of the principal Act shall be omitted. tIon 3.
Amendment of 4. In section 4 of the principal Act, for the words "The Speaker and the
section 4. Chairman", the words "The Speaker, the Chairman, the Deputy Speaker and the
Deputy Chairman" shall be substituted and in its marginal heading, for the words
"Speaker and Chairman", the words "Speaker, Chairman, Deputy Speaker and
Deputy Chairman" shall be substituted.
Omission of see- 5. Section 4-A of the principal Act shall be omitted. don 4-A.
Transitory provi- 6. The Deputy Speaker and the Deputy Chairman shall each be paid con-
veyance allowance of rupees one hundred and fifty per mensem for the period
beginning from December 24, 1970, until the date immediately preceding the date
on which conveyance was actually provided to him in pursuance of section 5 of the
principal Act.
BUM tt,
;el tQf .Tvf TrIEK I
fifdW I .
e
Amendment of
section 2 of 11. P.
Act Xi of 1952.
rit 0 quo qo o qYri 33 6 1ME-1972-1982+200 (:10) I
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NO.- 4423(2)/XVH-V—1-149—1972 ' .
Dated Lucknow, December 27,. 1972 '
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Go-
vernor is pleased to order the publication bf the following English translation of the Uttar Pradesh
Rajya Vidhan Mandal (Adhikariyon Ke Vetan Tatha Bhatte) (Sanshodhan) Adhiniyam, 1972
(Uttar Pradesh Adhiniyam Sankhya 41 of 1972) as passed by the Uttar Pradesh Legislature and'
assented to by the Governor on December 24, 1972:
THE UfI‘TAR PRADESH STATE LEGISLATURE (OFFICERS‘ SALARIES
AND ALLOWANCES) (AMENDMENT) ACT, 1972
[U. P, Aer No. an1 or 1972]
(11: passed by the Uttar Pradesh Legislature);
AN
ACT .. _' \_
further to amend the U. 1’. State Legislature (Officers' Salaries and Allowances)
. Act, 1952.
It is hereby enacted in the Twenty-third year of the Republic of India as
follows :—
Short title. I. This Act may be called the Uttar Pradesh State Legislature (Oflicers'
Salaries and Allowances) (Amendment) Act, 1972.
Ammdmmt of 2. In section 2 of the Uttar Pradesh State Legislature (Officers’ Salaries and
section 2 of U. 1:. Allowances) Act, 1952, hereinafter referred to as the principal Act, in its marginal
A“ X1 0‘ 1952- heading for the words “Speaker and Chairman”, the words “Speaker, Chairman.
Deputy Speaker and Deputy Chairman" shall be substituted and in sub-section
(1) thereof for the words “the Speaker", the words “the Speaker and the Deputy
Speaker” and for the words “the Chairman", the words “the Chairman and the
Deputy Chairman” shall be substituted. 1'
Omission of sec. 3. Section 3 of the principal Act shall be omitted.
lion 3. .
Amendment of 4. In section 4 of the principal Act, for the words “The Speaker and the
section 4. Chairman”, the words “The Speaker, the Chairman, the Deputy Speaker and the
Deputy Chairman” shall be substituted and in its marginal heading, for the words
“Speaker and Chairman", the words “Speaker, Chairman, Deputy Speaker and
N Deputy Chairman” shall be substituted.
Omission of sec- 5. Section 4-A of the principal Act shall be omitted.
we 4—A.
I'mnsiiory provi- 6. The Deputy Speaker and the Deputy Chairman shall each be paid con-
non.
veyance allowance of rupees one hundred and fifty per mensem for the period
beginning from December 24, 1970, until the date immediately preceding the date
-on which conveyance was actually provided to him in pursuance of section 5 of the
‘ principal Act.
arm a,
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