Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Vidhan Sabha, Adhyaksha Tatha Upadhyaksha Evam Neta Pratipaksha Vetan Tatha Bhatta Vidhi (Sanshodhan) Adhiniyam, 2010 22 of 2010 [13 August 2010] CONTENTS PART 1 :- AMENDMENT TO THE MADHYA PRADESH ADHYAKSHA TATHA UPADHYAKSHA (VETAN TATHA BHATTA) ADHINIYAM, 1972 (NO. 27 of 1972) 1. Short Title And Commencement 2. Amendment Of Section 3. Amendment Of Section 1 4. Substitution Of Section 2 5. Amendment Of Section 3 PART 2 :- AMENDMENT TO THE MADHYA PRADESH VIDHAN MANDAL NETA PRATIPAKSHA (VETAN TATHA BHATTA) ADHINIYAM, 1980 (NO. 8 of 1980) 6. Amendment Of Citation 7. Amendment Of Section 1 8. Amendment Of Section 3 9. Amendment Of Schedule 4 10. Repeal And Saving Madhya Pradesh Vidhan Sabha, Adhyaksha Tatha Upadhyaksha Evam Neta Pratipaksha Vetan Tatha Bhatta Vidhi (Sanshodhan) Adhiniyam, 2010 22 of 2010 [13 August 2010] An Act further to amend the Madhya Pradesh Adhyaksha Tatha Upadhyaksha (Vetan Tatha Bhatta) Adhiniyam, 1972 and the Madhya Pradesh Vidhan Mandal Neta Pratipaksha (Vetan Tatha Bhatta) Adhiniyam, 1980. Be it enacted by the Madhya Pradesh Legislature in the Sixty-first year of the Republic of India as follows :- PART 1 AMENDMENT TO THE MADHYA PRADESH ADHYAKSHA TATHA UPADHYAKSHA (VETAN TATHA BHATTA) ADHINIYAM, 1972 (NO. 27 of 1972) 1. Short Title And Commencement :- (1) This Act may be called the Madhya Pradesh Vidhan Sabha Adhyaksha Tatha Upadhyaksha Evam Neta Pratipaksha Vetan Tatha Bhatta Vidhi (Sanshodhan) Adhiniyam, 2010. (2) It shall be deemed to have come into force from the 26th March 2010. 2. Amendment Of Section :- In the citation of the Madhya Pradesh Adhyaksha Tatha Upadhyaksha (Vetan Tatha Bhatta) Adhiniyam, 1972 (No. 27 of 1972) (hereinafter referred to as the Principal Act), after the words "Madhya Pradesh", the words "Vidhan Sabha" shall be inserted. 3. Amendment Of Section 1 :- In section 1 of the Principal Act, after the words "Madhya Pradesh", the words "Vidhan Sabha" shall be inserted. 4. Substitution Of Section 2 :- For section 2 of the Principal Act, the following section shall be substituted, namely :- "2. Salaries of Speaker and Deputy Speaker.--There shall be paid a salary per mensem of rupees twenty seven thousand to the Speaker and rupees twenty five thousand to the Deputy Speaker.". 5. Amendment Of Section 3 :- In section 3 of the Principal Act,- (i) for sub-section (1), the following sub-section shall be substituted, namely :- "(1) There shall be paid to the Speaker and the Deputy Speaker a sumptuary allowance of rupees eighteen thousand per mensem."; (ii) in sub-section (2), for the words "eighteen thousand", the words "seventeen thousand" shall be substituted. PART 2 AMENDMENT TO THE MADHYA PRADESH VIDHAN MANDAL NETA PRATIPAKSHA (VETAN TATHA BHATTA) ADHINIYAM, 1980 (NO. 8 of 1980) 6. Amendment Of Citation :- In the citation of the Madhya Pradesh Vidhan Mandal Neta Pratipaksha (Vetan Tatha Bhatta) Adhiniyam, 1980 (No. 8 of 1980) (hereinafter referred to as the Principal Act), for the words "Vidhan Mandal", the words "Vidhan Sabha" shall be substituted. 7. Amendment Of Section 1 :- In sub-section 1 of Section 1 of the Drip.ch^al Act* for the words "Vidhan Niandal" the words "Vidhan Sabha" shall be substituted. 8. Amendment Of Section 3 :- In Section 3 of the principal Act, for the words "ten thousand", the words "twenty seven thousand" shall be substituted. 9. Amendment Of Schedule 4 :- In Section 4 of the principal Act,- (i) in sub-section (1). for the words "thirteen thousand", the words "eighteen thousand" shall be substitued; (ii) in sub-section (2), for the words "eighteen thousand", the words "seventeen thousand" shall be substituted. 10. Repeal And Saving :- (1) The Madhya Pradesh Vidhan Sabha Adhyaksha Tatha Upadhyaksha Evam Neta Pratipaksha Vetan Tatha Bhatta Vidhi (Sanshodhan) Adhyadesh, 2010 (No. 4 of 2010) is hereby repealed. (2 ) Notwithstanding the repeal of the said Ordinance, anything done or any action taken under the said ordinance shall be deemed to have been done or taken under the corresponding provision of this Act.