Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh State Legislature (Members Emoluments And Pension) (Amendment) Act, 2000 25 of 2000 CONTENTS 1. Short Title 2. Amendment Of Section 2 Of U.P. Act No. 23 Of 1980 3. Amendment Of Section 5 4. Amendment Of Section 17-A Uttar Pradesh State Legislature (Members Emoluments And Pension) (Amendment) Act, 2000 25 of 2000 An Act further to amend the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980 It is hereby enacted in the Fifty-first Year of the Republic of India as follows :-- 1. Received the assent of the Governor on May 22, 2000 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 24th May, 2000, p. 2 1. Short Title :- This Act may be called the Uttar Pradesh State Legislature (Members Emoluments and Pension) (Amendment) Act, 2000. 2. Amendment Of Section 2 Of U.P. Act No. 23 Of 1980 :- In Section 2 of the Uttar Pradesh State Legislature (Members Emoluments and Pension) Act, 1980, hereinafter referred to as the principal Act, in clause (g) for the words "first class", the words "air-conditioned two-tier" shall be substituted. 3. Amendment Of Section 5 :- In Section 5 of the principal Act, in sub-section (1), in the second proviso, for the words "first class", the words "air-conditioned two- tier" shall be substituted. 4. Amendment Of Section 17-A :- In Section 17-A of the principal Act, the following proviso shall be inserted, namely :-- "Provided that if the advance granted to any such member for one purpose and the interest due thereon has been repaid, the member may be granted advance for the other purpose.".