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THE ORISSA MINISTERS' SALARIES & ALLOWANCES (AMENDMENT) ACT, 2002
THE ORISSA MINISTERS’ SALARIES & ALLOWANCES (AMENDMENT) ACT, 2002
[For the Bill, see Orissa Gazette, Extraordinary dated the 24th December, 2002 (No. 2351)]
ORISSA ACT 5 OF 2003
[Received the assent of the Governor on the 25th January 2003, first published in an extraordinary issue of the Orissa Gazette, dated the 1stFebruary, 2003 (No. 165)]
AN ACT FURTHER TO AMEND THE ORISSA MINISTERS’ SALARIES AND ALLOWANCES ACT, 1952
BE it enacted by the Legislature of the State of Orissa in the Fifty-third Year of the Republic of India as follows:-
Short title.
1. This Act may be called the Orissa Ministers’ Salaries and Allowances (Amendment) Act, 2002.
Amendment of section 3.
Orissa Act 20 of 1952.
2. In section 3 of the Orissa Ministers’ Salaries and Allowances Act, 1952 (hereinafter referred to as the principal Act), for the words “rupees six thousand”, “rupees five thousand five hundred”, “rupees five thousand”, “rupees four thousand five hundred” and “rupees four thousand”, the words “rupees seven thousand”, “rupees six thousand and five hundred”, “rupees six thousand”, “rupees five thousand and five hundred” and “rupees five thousand” shall respectively be substituted.
Amendment of section 4.
3. In section 4 of the principal Act, for the words “rupees two thousand”, the words “rupees three thousand” shall be substituted.
Amendment of section 4-A.
4. In section 4-A of the principal Act, for the words “rupees seven thousand”, “rupees five thousand”, “rupees five thousand”, “rupees four thousand five hundred” and “rupees four thousand”, the words “rupees ten thousand”, “rupees nine thousand and five hundred”, “rupees nine thousand”, “rupees seven thousand and five hundred” and “rupees seven thousand” shall respectively be substituted.
