Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Legislative Assembly (Officers And Members Emoluments And Pension) (Amendment) Act, 2015 17 of 2015 [27 April 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 4-A, Rajasthan Act No. 6 of 1957 3. Amendment of section 4-C, Rajasthan Act No. 6 of 1957 4. Amendment of section 8-C, Rajasthan Act No. 6 of 1957 Rajasthan Legislative Assembly (Officers And Members Emoluments And Pension) (Amendment) Act, 2015 17 of 2015 [27 April 2015] An Act further to amend the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956. Be it enacted by the Rajasthan State Legislature in the Sixty-sixth Year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) (Amendment) Act, 2015. (2) It shall come into force at once. 2. Amendment of section 4-A, Rajasthan Act No. 6 of 1957 :- I n sub-section (1) of section 4-A of the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956 (Act No. 6 of 1957), hereinafter referred to as the principal Act,- (a) for the existing expression "1st April, 2012", the expression "1st April, 2015" shall be substituted; (b) for the existing expression "rupees seven thousand five hundred", the expression "rupees fifteen thousand" shall be substituted; and ( c ) for the existing expression "rupees one thousand", the expression "rupees one thousand two hundred" shall be substituted. 3. Amendment of section 4-C, Rajasthan Act No. 6 of 1957 :- In sub-section (1) of section 4-C of the principal Act,- (a) for the existing expression "1st August, 2014", the expression "1st April, 2015" shall be substituted; and (b) for the existing expression "rupees three thousand five hundred", the expression "rupees six thousand two hundred twenty five" shall be substituted. 4. Amendment of section 8-C, Rajasthan Act No. 6 of 1957 :- I n sub-section (1) of section 8-C of the principal Act, for the existing expression "rupees forty thousand per month", the expression "rupees fifty thousand per month" shall be substituted and shall be deemed to have been substituted with effect from 1st April, 2015.