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THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS' SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 1997
THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 1997
[For the Bill see Orissa Gazette, Extraordinary, dated the 5th April 1997 (No. 430).]
ORISSA ACT 5 OF 1997
[Received the assent of the Governor on the 20th May 1997, first published in an extraordinary issue of the Orissa Gazette, dated the 26th May, 1997]
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-eighth 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, 1997.
Amendment of Section 4.
Orissa Act 19 of 1954.
2. In section 4 of the Orissa Legislative Assembly Members’ Salary, Allowances and Pension Act, 1954, in clause (c),-
(i) in sub-clause (i), for the words “highest class available immediately below the Air-conditioned class”, the words “Air-conditioned, Two Tier” shall be substituted; and
(ii) in sub-clause (ii), for the words “forty paise”, the words “fifty paise” shall be substituted.
