The Manipur Parliamentary Secretary (Salaries & Allowances) (First Amendment) Act, 1978

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.. 3 1.3.3.3.Acme..... .f.. 1377-?
Date of Assent ”3/. .131
Date of Publieafien .4373 9 / 17 7
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THE MANIFUR'PARLIAMENTARY- SECRETARY (SALARIES &
ALLOWANCES) (FIRST AMENDMENTrB—IEIL‘ 1978.
(As passed by“ the Legislative Assembly, Manipur on 22—1-79).
26' make. provision for’ appointment of more than one Parliamentary Secretary .
and to validate the appointments made earlier.
BE» it enacted by the Legislature of Manipur in the Twentyninzh Year
of the Republic 01' Indra as fellows :x ..",‘.‘ ‘
1. (1-) Ibis Actmay belcalied the Mauip-urfihrfiamentary Secretaries
(Salaries & Ak-I'owances) (‘First'AmendrnenU Act, 1979.
(2) Itvshall be deemed tgfi'have come into‘ force with efirct '
from 15’: August, 1978. _ _ , V . a
i. In this Act ifinless the uo:.text otherfitise‘xcguires .‘X’rincipai Act’
shall mean the‘rManAipur Parliamentary Secretary (Salaries é": Allowances)
Act, 197.2, (Manipur Act. “2 of 1973 ). ' ‘ , - '
3. In section 2a) of the Principal Act'fcr the Words “a member of
theManipur Legisiafiive Assembly ap‘pmntrd as a Paf‘niamemarySeLremry"’
the words ‘a member or memters of the Ma'nipur Legislative Assembi'y
appointed. as Padiamentary Secretary or Secretames” shail be sabamured.
4‘; A new ..sec_tion as section ( -A be inserted bclOW sec/tion 6 of the
?rincipal Act as foilows : ‘
“Validating of 6~A. Notwithstanding anything centsjned in the Ami.
appointments. ‘ no appointment cf the membezs-of Manipu: Legisla-
' .é tive As'semblw as Parliamentary Secretaxies and n0
, order passed or power exercised by such Pariiamentary
Secretaries before the commencement of the Manipur
Parliamentary Secretary (Salaries and Allowances) (First
Amendment) . Act, 1979 shall be'deemed to be illegal
61' invalid or ever to have become'illegal or invalid only ‘
by reason of the fact that ‘such, appointments were-
made contrary to the provisions of section 2(a).”. '
\D
Short mic &‘
commence-
meat.
Definition; ‘
Amenmcnt ‘
of section
2(a).
Insertion of
(section 6-A;
2
Repeal a 5. '(1) The Manipur Parliamentary Secretary (Salaries & Allo-,savings. wances) (Amendment) Ordinance, 1973, shah s_tand repealed on the day-Ihis Act comes into force. ' ' ‘
(2). On and from the date on Which the provisions of this Act arebrought into force in the State of Manipur, anything done and anystep taken (including order, scheme, rule, form or notice) and any actibntaken under the repealed Ordinance shall, in so far as it is not inconsis-tent With the provisions of this Act, continue to be in force unless anduntil it is:.superse’ded= by anything done o'r-2any action taken- in accordance;: with law. . '

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