Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Gujarat - Act

Gujarat Ministers' Salaries and Allowances (Amendment) Act, 1973

GUJARAT
India

Gujarat Ministers' Salaries and Allowances (Amendment) Act, 1973

Act 20 of 1973

  • Published on 3 November 1973
  • Not commenced
  • [This is the version of this document from 3 November 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Gujarat Ministers' Salaries and Allowances Act, 1960.It is hereby enacted in the Twenty-fourth Year of the Republic of India as follows:-* Received the Assent of the Governor on the 3rd November, 1973, is hereby published for general information.

1. Short title.- This Act may be called the Gujarat Ministers' Salaries and Allowances (Amendment) Act, 1973.

2. Amendment of section 3 of Guj. VI of 1960.- In clause (b) of the Gujarat Ministers' Salaries and Allowances Act, 1960 (Guj. VI of 1960) (hereinafter referred to as "the principal Act"), for the words "Minister" includes the Chief Minister" the following shall he substituted, namely:-

"Minister" includes-
(i)the Chief Minister,
(ii)the Deputy Chief Minister, and
(iii)Minister of State".

3. Amendment of section 3 of Guj. VI of 1960.- In section 3 of the principal Act,-

(1)after the words "per month" the words, letters and figures "and to each Minister of State a salary of Rs. 950 per month" shall be added;
(2)to the marginal note, the words "and Ministers of State" shall be added at the end.

4. Amendment of section 13 of Guj. VI of 1960.- In section 13 of the principal Act,-

(1)for the words "office of a Deputy Minister" the words "office of a Minister of State or of a Deputy Minister" shall he substituted;
(2)in the marginal note, for the words "Deputy Ministers" the words "Ministers of State and Deputy Ministers" shall be substituted.

5. Repeal of Guj. Ord. of 1973.- The Gujarat Ministers' Salaries and Allowances (Amendment) Ordinance, 1973 (Guj. Ord. of 1973) is hereby repealed and the provisions of section 7 of the Bombay General Clauses Act, 1904 (Bom. I of 1904) shall apply to such repeal as if that Ordinance were an enactment.