The Salary and Allowances of Chairman of the Manipur Legislative Assembly (Hill Areas Committee) (Amendment) Act, 1981

THE SALARY AND ALLOWANCES OF CHAIRMAN .OF THE_MANIPUR LEGISLATIVE ASSEMBLY (IIIILL AREASCOMMITTEE) (AMENDMENT) BILL, 1981
g , e(As passed by the Legislative Assembly, Manisui'flon'2l—7-81)
A
, BILL
to amend the Salary and Allowances of Chairman of the ManipurLegislative :Assembly (Hill Areas Committee) Act, 1972(Manip‘ur Act 8 of 1972) and to upgrade the status of the, Iflhaz‘rman, Hill Areas Committee to the rank of a CabinetMister.
~BE it enacted by the Legislature of Manipur in the Thirty-second Year of the Republiq of India as follows:
1. (1) This'Act may, be called the Salary and Allowances ofChairman of the Manipur Legislative Assembly (Hill Areas Com-mittee) (Amendment) Act, 1981.
(2) ' It shall be deemed to ,have come into force on the lst dayof April, 1981. . _ . .
_2; '(1) In section 3 of the Salary and Allowances of Chairmanof theManipur Legislative Assembly (Hill Areas Committee) Act,1972 (hereinafter referred to as the principal Act), for the words"a Minister Of State", the words "a Minister” shall be substituted.
(2)} After the existing section 3 of the prihcipal Act, thefollowing explanation shall be ihserted, namely,—
‘ “Explanation :—-—For the purpose of this section ”a Minister’' means a Cabinet Member of the Council ofMinisters”.
3. In section 4 of the' principal Act, between the words"Officer” and “serving” occurring in the fifth line, the words “ofhighest grade” shall e inserted.
Short title
and
commence-
meat.
Amendment
of section 3.
Amendment
of secuon 4.
‘2
Addition of 4. The following new section shall be added at the end i.e.,Sew swim after section 8 of the principal Act,—
5‘Saving {—9. Anything done or any action ‘ taken under the' Salary and'Allowances of Chairman of the ManipurLegislative: Assembly (Bill Areas Committee)(Amendment) Ordinance, 1980 shall be deemed tokheve" been. done or taken under the corresponding
{provisions of this Act”. ‘

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