The ARUNACHAL PRADESH PARLIAMENTARY SECRETARIES (APPOINTMENT, SALARIES, ALLOWANCES AND MISCELLANEOUS PROVISIONS) ACT, 2007

THE ARUNACHAL PRADESH PARLIAMENTARY SECRETARIES 
(APPOINTMENT, SALARIES, ALLOWANCES AND MISCELLANEOUS PROVISIONS) 
ACT,2007 
(ACT NO. 4 OF 2007) 
(Received the assent of the Governor on 13th August, 2007) 
AN 
ACT to provide for the Appointment, Salaries, Allowances and other 
Miscellaneous Provisions of the Parliamentary Secretaries in the State of 
Arunachal Pradesh. 
WHEREAS, the Arunachal Pradesh Legislative Assembly was not in Session; 
AND WHEREAS, the Governor of Arunachal Pradesh was satisfied that 
circumstances existed which rendered it necessary for him to take immediate 
action to make law for the purposes aforesaid and therefore, promulgated the 
Arunachal Pradesh Parliamentary Secretaries (Appointment, Salaries, 
Allowances and Miscellaneous Provisions) Ordinance, 2007 on 18th April, 2007; 
AND WHEREAS it is expedient to replace the said Ordinance by an Act of the 
State Legislature and it is hereby enacted in the Fifty-eighth Year of the Republic 
of India as follows: 
Short title, extent and commencement. 
1 . (1) This Act may be called the Arunachal Pradesh Parliamentary Secretaries 
(Appointment, Salaries, Allowances and Miscellaneous Provisions) Act, 2007. 
(2) It extends to the whole of Arunachal Pradesh. 
(3) It shall be deemed to have come into force on '18th April, 2007. 
NOTE: 
[The Division Bench of Gauhati High Court in its Judgement & Order Dated July 
25,2018 in PIL NO 22/ 2016 in Kyoda Ram Vs the State of Arunachal Pradesh & 
Ors have held the above Act as unconstitutional and struck it down.] 

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