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THE CHHATTISGARH MANTRI (VETAN TATHA BHATTA) (SANSHODHAN) ADHINIYAM, 2010
THE CHHATTISGARH MANTRI (VETAN TATHA BHATTA) (SANSHODHAN) ADHINIYAM, 2010
[Act No. 3 of 2010] (Published in the Chhattisgarh Rajpatra (Asadharan) dated 27-4-2010 Page 262(1).)
[27th April, 2010]
PREAMBLE
An Act further to amend the Chhattisgarh Mantri (Vetan Tatha Bhatta) Adhiniyam, 1972.
Be it enacted by the Chhattisgarh Legislature in the Sixty-first Year of the Republic of India as follows:--
Section 1 - Short title and commencement
(i) This Act may be called the Chhattisgarh Mantri (Vetan Tatha Bhatta) (Sanshodhan) Adhiniyam, 2010.
(ii) It shall extend to the whole State of Chhattisgarh.
(iii) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 3
In Section 3 of the Chhattisgarh Mantri (Vetan Tatha Bhatta) Adhiniyam, 1972 (No. 25 of 1972), (hereinafter referred to as the Principal Act), for the words "One Thousand Five Hundred" the words "Seven Thousand" shall be substituted.
Section 3 - Amendment of Section 4
For sub-section (1) and (2) of Section 4 of the Principal Act, the following sub-sections shall be substituted, namely:--
"(1) There shall be paid to the Chief Minister One Thousand One Hundred Twenty Five rupees per day, to the Minister One Thousand One Hundred rupees per day, to Minister of State One Thousand Ninety rupees per day, to Deputy Minister One Thousand Eighty rupees per day and to Parliamentary Secretary One Thousand Seventy Five 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 Eight Thousand rupees per month.".
