Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh State Legislature (Members Emoluments And Pension) (Amendment) Act, 2006 7 of 2006 CONTENTS 1. Short Title 2. Amendment Of Section 5 Of U.P. Act No. 23 Of 1980 3. Amendment Of Section 18 Uttar Pradesh State Legislature (Members Emoluments And Pension) (Amendment) Act, 2006 7 of 2006 An Act further to amend the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980 It is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:-- 1. Received the assent of the Governor on March 14, 2006 and published in the U.P. Gazette, Extra., Part I, Section (Ka). dated 17th March, 2006 1. Short Title :- This Act may be called the Uttar Pradesh State Legislature (Members Emoluments and Pension) (Amendment) Act, 2006. 2. Amendment Of Section 5 Of U.P. Act No. 23 Of 1980 :- In Section 5 of the Uttar Pradesh State Legislature (Members Emoluments and Pension) Act, 1980 hereinafter referred to as the principal Act,-- (a) in the first proviso, in clause (b) for the words "five thousand rupees" the words "eight thousand rupees" shall be substituted. (b) after the second proviso the following proviso shall be inserted, namely:-- "Provided also that out of the railway coupons to be supplied under subsection (2) to an ex-member, he shall at his option be supplied coupons of equal value for travel by air at any time.". 3. Amendment Of Section 18 :- I n Section 18 of the principal Act for the words "as may be prescribed" the words "and mobile phone as may be prescribed" shall be substituted.