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THE CHHATTISGARH MANTRI (VETAN TATHA BHATTA) (SANSHODHAN) ADHINIYAM, 2004
THE CHHATTISGARH MANTRI (VETAN TATHA BHATTA) (SANSHODHAN) ADHINIYAM, 2004
[Act No. 19 of 2004] (Published in C.G. Rajpatra (Asadharan) dated 7-1-2005 Page 12(1).)
[7th January, 2005]
PREAMBEL
An Act further to amend the Chhattisgarh Mantri (Vetan tatha Bhatta) Adhiniyam, 1972.
Be it enacted by Chhattisgarh Legislature in the Fifth-fifth Year of the Republic of India as follows:--
Section 1 - Short title extent and commencement
(i) This Act may be called the Chhattisgarh Mantri (Vetan tatha Bhatta) (Sanshodhan) Adhiniyam, 2004.
(ii) It shall extend to the whole of Chhattisgarh.
(iii) It shall come into force from the date of its publication in the official gazette.
Section 2 - Amendment of Section 4
For sub-section (1) and (2) of Section 4 of the Chhattisgarh Mantri (Vetan tatha Bhatta) Adhiniyam, 1972 (No. 25 of 1972) (hereinafter referred to as the Principal Act) the following sub-sections shall be substituted namely:--
(1) There shall be paid to the Chief Minister seven hundred and eighty three rupees per day, to Minister seven hundred and sixty seven rupees per day, to Minister of State seven hundred and fifty rupees per day, to Deputy Minister seven hundred and forty two rupees per day and to parliamentary Secretary seven hundred and thirty three rupees per day as daily allowances during the term of their office.
(2) There shall be paid to each Minister, Minister of State, Deputy Minister and Parliamentary Secretary a constituency allowance of five thousand rupees per mensem.
