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THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS' SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 1995
THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 1995
ORISSA ACT 16 OF 1995
TABLE OF CONTENTS
PREAMBLES
SECTIONS
1. Short title and commencement
2. Amendment of section 3
3. Amendment of section 4
4. Amendment of section 4-A
5. Amendment of section 4-AA
THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 1995
[For the Bill, see Orissa Gazette, Extraordinary, dated the 29th July 1995 (No.882)]
ORISSA ACT16 OF 1995
[Received the assent of the President on the 27th August 1995, first published in an extraordinary issue of the Orissa Gazette, dated the 28th August, 1995]
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-Sixth Year of the Republic of India as follows;-
Short title and commencement.
1. (1) This Act may be called the Orissa Legislative Assembly Members’ Salary Allowances and Pension (Amendment) Act, 1995.
(2) It shall come into force on the 1st day of August, 1995.
Amendment of section 3.
Orissa Act 19 of 1954
2. In the Orissa Legislative Assembly Members’ Salary, Allowances and Pension Act, 1954 (hereinafter referred to as the principal Act), in the third proviso to section 3, for the words “four hundred fifty rupees”, the words “six hundred and fifty rupees” shall be substituted.
Amendment of section 4.
3. In section 4 of the principal Act,-
(i) in clause (b), for the words “seventy-five rupees”, the words “one hundred and fifty rupees” shall be substituted; and
(ii) in clause (d), for the words “three hundred and fifty rupees”, the words “seven hundred and fifty rupees” shall be substituted.
Amendment of section 4-A.
4. In the principal Act, for section 4-A, the following section shall be substituted, namely:-
“4-A. There shall be paid to each Member a sum of rupees two thousand per mensem to defray the cost of travelling which is not connected with the business of the Assembly or a Committee thereof or a Committee or Body constituted by the State or Central Government by a Resolution or an order”.
Amendment of section 4-AA.
5. In the principal Act, in section 4-AA, for the words “eighteen thousand rupees”, the words “thirty-five thousand rupees” shall be substituted.
