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THE CHHATTISGARH VIDHAN SABHA SADASYA (VETAN, BHATTA TATHA PENSION) (SANSHODHAN) ADHINIYAM, 2005
THE CHHATTISGARH VIDHAN SABHA SADASYA (VETAN, BHATTA TATHA PENSION) (SANSHODHAN) ADHINIYAM, 2005
(No. 4 of 2005)
An Act further to amend the Chhattisgarh Vidhan Sabha Sadasya (Vetan, Bhatta Tatha Pension) Adhiniyam, 1972 (No. 7 of 1973).
Be it enacted by the Chhattisgarh Legislature in the Fifty-Sixth year of the Republic of India as follows:-
Short title and commencement
1. (1) This Act may be called the Chhattisgarh Vidhan Sabha Sadasya (Vetan Bhatta Tatha Pension) (Sanshodhan) Adhiniyam, 2005.
(2) It shall come into force from the date of its publication-in the Official Gazette.
Amendment of Section 4-A
2. In Section 4-A of the Chhattisgarh Vidhan Sabha Sadasya (Vetan, Bhatta Tatha Pension) Adhiniyam, 1972 (No. 7 of 1973) (hereinafter referred to as the Principal Act) for the words “Five Thousand” the words “One Thousand” shall be substituted.
Amendment of Section 4-B
3. In Section 4-B of the Principal Act for the words “Two Thousand” the words “One Thousand” shall be substituted.
Amendment of Section 4-C
4. In sub-section (i) and (ii) of Section 4 of the Principal Act for the words “Two Hundred Fifty” the words “Five Hundred Ninety Five” shall be substituted.
Omission of Section 4-D
5. Section 4-D of the Principal Act, shall be “omitted”.
Amendment of Section 7-I
6. In Section 7-I of the Principal Act, for the words “Three Thousand” the words “One Thousand Six Hundred Fifty” shall be constituted.
(No. of 2006)
An Act further to amend the Chhattisgarh Vidhan Sabha Sadasya (Vetan, Bhatta Tatha Pension) Adhiniyam, 1972 (No. 7 of 1973).
Be it enacted by the Chhattisgarh Legislature in the Fifty-Sixth year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the Chhattisgarh Vidhan Sabha Sadasya (Vetan, Bhatta Tatha Pension) (Sanshodhan) Adhiniyam, 2005.
(2) It shall come into force from the date of its publication in the Official Gazette.
Amendment of Section 5-A
For sub-section (1) of Section 5-A of the Chhattisgarh Vidhan Sabha Sadasya (Vetan, Bhatta Tatha Pension) Adhiniyam, 1972 (No. 7 of 1973) (hereinafter referred to as the Principal Act) the following shall be substituted, namely:—
“(1) Every member shall be entitled to tour within India by rail and air, free of cost, within the fare limits of rupees One Lac Twenty five thousand in a financial year. Such member shall also be provided with railway coupons for railway journey which shall subject to such rules as may be made by the State Government in this behalf.”
(2) For First Proviso of -sub-section (1), the following shall be substituted, namely:—
“Provided that every member may travel by air alone or with any person accompanying with the fare limits of Rupees Eighty Five Thousand. The expenditure on the journey performed by rail and air shall not exceed Rupees One lac Twenty Five Thousand in a financial year.
Provided further that such members shall be entitled for such facility from 15.2.2005.”
