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THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS' SALARY, ALLOWANCES & PENSION (AMENDMENT) ACT, 1991
THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES & PENSION (AMENDMENT) ACT, 1991
[For the Bill, see Orissa Gazette, Extraordinary, dated the 10th September 1991 (No. 1094)]
ORISSA ACT 7 OF 1992
[Received the assent of the Governor on the 23rd January, 1992 first published in an extraordinary issue of the Orissa Gazette, dated the 30th January 1992]
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 Forty-second 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, 1991.
Amendment of section 2.
Orissa Act 19 of 1954
2. In the Orissa Legislative Assembly Members’ Salary, Allowances and Pension Act, 1954, in section 2, for clause (b-1), the following clause shall be substituted, namely:-
‘(b-1) “Leader of the Opposition” means that Member of the Assembly who is, for the time being, the Leader in the Assembly of the party in Opposition to the Government having the greatest numerical strength, not being less than one-tenth of the total membership of the Assembly, and recognised as such by the Speaker.
Explanation- When there are two or more parties in opposition to the Government in the Assembly having the same numerical strength, the Speaker shall, having regard to the status of the parties, recognise any one of the Leaders of such parties as the Leader of the Opposition for the purpose of this Act, and such recognition shall be final and conclusive’.
