HIMACHAL
PRADESH JUDICIAL OFFICERS (PAY AND CONDITIONS OF SERVICE) AMENDMENT ACT, 2006 THE HIMACHAL PRADESH JUDICIAL OFFICERS (PAY AND CONDITIONS OF SERVICE)
AMENDMENT ACT, 2006 [Act No. 23 of 2006] An Act to amend the Himachal Pradesh Judicial Officers (Pay and
Conditions of Service) Act, 2003 (Act No. 13 of 2003). Be it enacted by the
Legislative Assembly of Himachal Pradesh in the Fifty-seventh Year of the
Republic of India, as follows:-- This Act may be called the
Himachal Pradesh Judicial Officers (Pay and Conditions of Service) Amendment
Act, 2006. In long title of the
Himachal Pradesh Judicial Officers (Pay and Conditions of Service) Act, 2003
(13 of 2003), (hereinafter referred to as the "principal Act"), after
the words "regulation of the pay", the sign and word ",
allowances" shall be inserted. In section 1 of the
principal Act, in sub-section (1), after the bracket and word "(Pay",
the sign and word ",Allowances" shall be inserted. In section 2 of the
principal Act, existing clause (a) shall be renumbered as clause (aa) and
before clause (aa) as so renumbered, the following new clause (a) shall be
inserted, namely:-- "(a)
"Allowances" means the allowances admissible to the Judicial Officers
in Himachal Pradesh on 31st July, 2006;". In section 3 of the
principal Act,-- (a)
in the heading, after the word "Salaries", the words
"and rates of allowances" shall be inserted; and (b)
after sub-section (1), the following sub-section (2) shall be
inserted, namely:-- "(2) The rates of allowances
and other conditions of services of the Judicial Officers shall be such as may
be prescribed.". In sections 4 and 5 of the
principal Act, for the word "pay" wherever it occurs, the words and
sign "pay, allowances" shall be substituted.
Preamble - HIMACHAL PRADESH JUDICIAL OFFICERS (PAY AND CONDITIONS
OF SERVICE) AMENDMENT ACT, 2006PREAMBLE