Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh State Legislature (Members Emoluments And Pension (Second Amendment) Act, 2000 27 of 2000 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 5 Of U.P. Act No. 23 Of 1980 Uttar Pradesh State Legislature (Members Emoluments And Pension (Second Amendment) Act, 2000 27 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 :-- Prefatory Note--Statement of Objects and Reasons.--On the demand of the members of the State Legislature it has been decided to amend the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980 to provide that out of the railway coupons to be supplied under Section 5 of the said Act, to a member, he shall at his option, be paid in cash and amount not exceeding three thousand rupees per month for petrol or diesel for his own vehicle instead of railway coupons of equal value. The Uttar Pradesh State Legislature (Members' Emoluments and Pension) (Second Amendment) Bill, 2000 is introduced accordingly. 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 And Commencement :- (1) This Act may be called the Uttar Pradesh State Legislature (Members Emoluments and Pension) (Second Amendment) Act, 2000. (2) It shall come into force on June 1, 2000. 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, in sub-section (1), for the first proviso, the following proviso shall be substituted, namely :-- "Provided that out of the railway coupons to be supplied under this section to a member, he shall at his option,-- (a) be supplied coupons of equal value for travel by air at any time within or outside Uttar Pradesh; and (b) be paid an amount in cash not exceeding three thousand rupees per month for petrol or diesel for his own vehicle instead of such value of railway coupons as he may desire, in such manner as may be prescribed.".