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THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS' SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 1999
THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 1999
[For the Bill see Orissa Gazette, Extraordinary, dated the (No.)]
ORISSA ACT 12 OF 1999
[Received the assent of the Governor on the 4th October 1999, first published in an extraordinary issue of the Orissa Gazette, dated the 8th October, 1999]
AN ACT FURTHER TO AMEND THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES AND PENSION ACT, 1954.
BE it enacted by the Legislature of the State of Orissa in the Fiftieth Year of the Republic of India as follows;-
Short title.
1. This Act may be called the Orissa Legislative Assembly Members’ Salary, Allowances and Pension (Amendment) Act, 1999.
Amendment of section 4-B
Orissa Act 19 of 1954.
2. In section 4-B of the Orissa Legislative Assembly Members’ Salary, Allowances and Pension Act, 1954,-
(i) in sub-section (1), for the words “two years”, the words “one year” shall be substituted;
(ii) in second proviso to sub-section (1), for the figure “1994” and the words “seven hundred rupees” the figure and words “1998” and “two thousand rupees” shall respectively be substituted. and
(iii) in clause (b) of sub-section (5), for the words “two years” the words “one year” shall be substituted.
