Section 8(3) in Himachal Pradesh Parliamentary Secretaries (Appointment, Salaries, Allowances, Powers, Privileges and Amenities) Act, 2006
(3)A Parliamentary Secretary shall be liable to pay license fee at the rate of [Rs. 1500/-] [Substituted for the figures, signs and words '10% of his salary' vide Act No. 7 of 2016.] per month" in respect of the furnished house allotted to him and the same shall be recoverable monthly from his salary.Explanation. - A Parliamentary Secretary shall not become personally liable for any payment in case the standard rent of the house allotted to him for residence exceeds the amount specified in sub-section (1).
