The ARlJNACHAL PRADESH SALARY, ALLOWANCES AND PENSION OF MEMBERS OF THE LEGISLATIVE ASSEMBLY ACT, 1983 AS AMENDED

THE ARlJNACHAL PRADESH SALARY, ALLO\VANCES AND PENSION 
OF l\1EMBER.S OF THE LEGISLAI "IVE ASSEMBLY_ACI , 1983 (Act No. 8 of 
I983) 
(Received the assent of the President on 24th Nov 1983 and published in AP EOG No 
288 Vol II Drd 9.12 1983. 
2.Amended by Arunachal Pradesh Salary, Allowances and Pension of Members of the 
Legislative Assembly Act, 1985 (Act no. 4 of 1985] 
[ Assented by the President on 06.06.1985 and published in AP EOG No 34 Vol III 
Dcd 25.06. I 985. 
3.Amended by Arunachal Pradesh Salary, Allowances and Pension of Members of the 
Legislative Assembly Act, 1987 (Act no. 6 of 1987] 
[ Assented by the Governor on 30.06. l 98 7 and published in AP EOG No l 99 Vol III 
Dtd 03.07.1987. 
4.Amended by Arunachal Pradesh Salary, Allowances and Pension of Members of the 
Legisla~ive Assembly Act, 2000 (Act no. 4 of 2000] 
[ Assented by the Governor on 23.05.2000 and published in AP EOG No 44 Vol X 
Dcd 09.06.2000. 
5.Amended by Arunachal Pradesh Salary, Allowances and Pension of Members of the 
Legislative Assembly Act, 2001 (Act no. 7 of 2001] 
[Assented by the Governor on 22.10.2001 and published in AP EOG No 96 Vol XI 
Otd 09.l 1.2001. 
6.Amended by Arunachal Pradesh Salary, Allowances and Pension of Members of the 
Legislative Assembly Act, 2008 ( Act no. 9 of 2008] 
[ Assented by the Governor on 03.04.2008 and published in AP EOG No 32 Vol XV 
Dtd l 0.04.2008. 
7.Amended by Arunachal Pradesh Salary, Allowances and Pension of Members of the 
Legislative Assembly Act, 2017 (Act no. 5 of 2018] 
[ Assented by the Governor on 05.04.2018 and published in AP EOG No 134 Vol 
XXV Otd 10.04.2018 
AN 
ACT 
to provide for the Salary, Allowances and Pension of Members of the Legislative 
Assembly of Arunachal Pradesh. 
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Thirty-fourth 
Year of the Republic of India as follows :- 
I. (1) This Act may be called the Arunachal and Pradesh Salary, Allowances and 
Pension of Members of the Legislative Assembly Act, 1983. 
(2) It shall be deemed to have come into force on the First day of January, 
1982. 
2. In this Act, unless the context otherwise requires,- 
( a) "Assembly" means the Legislative Assembly of the *[state] of 
Arunachal Pradesh ; 
(b) "Committee" means a Committee of the Assembly ; 
( c) "controlling Officer" means the Secretary of the Assembly ; 
( d) "day" means a period of twenty-four hours beginning at 
midnight; 
Short tide 
Commencement. 
Definitions 

( e) "family" in relation to a member means his wife residing with him 
and legitimate children and step children residing with or wholly 
depended on him and where the husband has more than one wife, 
only one wife, shall be included in his family for the purpose of this 
Act and if the member is a married woman family shall include her 
husband residing with her. 
(f ) "Form" means a form appended to the Second Schedule; 
(g) ' 'Government" means the Government of the "[State] of · 
Arunachal Pradesh ; 
(h). "member" means a member of the· Assembly, but save as otherwise 
expressly provided in this Act, does not include- 
( i) a Minister, as· defined in the .Arunachal Pradesh Salaries and 
Allowances of Ministers Act, I983, and 
( ii) the Speaker and Deputy Speaker as defined in the Arunachal 
Pradesh Speaker and Deputy Speaker Salaries and Allowances 
Act, I983; 
(i) " period of 'residence on duty" means - the "period during which a 
member resides at a place where a session of the Assembly or sitting 1 
of a· 
Committee is held or where any other business connected with his duties as 
such member is transacted for the purpose of attending such other business; 
and includes, except .n the case of a . member who ordinarily resides at 
the. place where a session of the Assembly or a sitting of the Committee is 
held or where any other business connected with his duties as such member is 
transacted,- 
( a) in the case of a session or, the Assembly, a period of 
such residence, not exceeding three days, immediately 
preceding the commencement of the session and a period 
of such residence; not exceeding three days, immediately 
succeeding the date on which· the Assembly is adjourned 
sine die or for a period ·exceeding seven days ; and 
(b) in the case of sitting of a Committee or any other 
business, a period oEsuch residence not exceeding two 
days, immediately preceding the commencement 
of the business of the Committee. Or other business and a 
period of such residence not exceeding two days 
immediately succeeding the. conclusion of the business of 
the Committee or other business ; 
(j) "Schedule" means a Schedule- appended to this Act ; 
(i) "terms of .office" in relation to a member means,- 
where such member is a member elected in a general election held for the 
purpose of constituting a new Assembly, the period, beginning with the date 
of publication of the notification of the Election Commission under section 
73 of the Representation of the People Act,I95I ( 43 of I95I); or 
where such member is a member elected in a bye-election to the 'assembly or 
a member nominated to the Assembly, the period beginning with the date of 
his election referred to in section 6 7 A of the said · Ad or, as the case may 
be the date of his nomination, and ending 'with, in each such case, the date 
on which his seat becomes vacant. 
1. 
.. 
11. 
(1) "Union territory" means the *[State J of Arunachal Pradesh ; 
( m) "Usual place of residence", in relation to a member, means the place where the 
member normally resides or works for gain within the *[State]. 
*[Substituted word 'Union Territory' by I 987 Act ( no 6 of I 987) J,s.2 wef 
3/ 07/ 1987] 

**[3. On and from the date the Arunachal Pradesh Salaries.Allowances and Pension 
of the Members of the Legislative Assembly (Amendment ) Act. 2017 comes 
into force, there shall be paid to the members of the Legislative Assernbly.A 
composite salary of Rupees One Lakh T wemy Thousand per mensem. 
Provided further that, other perk, facilities, incentives and non 
quantifiable allowances which are not specified in this Act shall be regulated by an 
executive order as per actual or at such rate with ceiling limit as the state 
Government may determine from time to time as may be deemed appropriate.] 
**[Substituted by 2017 Act s.2] 
Note: See original Act 1983 
i.Sec3 of l 983 Act provided Salary @ Rs 450.00 per mensem.Conveyance 
Allowance @ Rs 200 and Daily Allownace @ Rs 40 for each day 
ii. i.Sec3 of 1987 Act provided Salary@ Rs 1500.00 per mensem,Conveyance 
Allowance@ Rs 500 and Daily Allowance@ Rs 75 for each day. 
iii. i.Sec2 of 2000 Act provided Salary @ Rs 6000.00 per mensem,Conveyance 
Allowance @ Rs 500 and Daily Allowance @ as applicable to Gp- A officer 
for each day. 
iv. i.Sec2 of 2001 Act provided Salary @ Rs 6000.00 per mensem, Daily 
Allowance @ as applicable to Gp- A officer for each day. 
iv. i.Sec2 of 2008 Act provided Salary @ Rs 30000.00 per mensem, Daily 
Allowance @ as applicable to Gp- A officer for each day . 
. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. . .. .. .. . .. . .. . .. . . 
Explanation:- Daily allowance shall be admissible to a member for each day during 
any period of residence on duty irrespective of the time of his arrival or departure. 
**fSec 4. . . .. . .. Deleted by 2017 Amendment Act(Act no 5 of 2018] 
**fSec 4A ... L 
Inserted by 1987 Amendment Act[ no 6 of I987, sec 4.J 
**[Sec 4B .... .. .Inserted by 1987 Amendment Act] no 6 of 1987,sec 4] 
**[Sec 5. substituted by I987 Amendment Act[ no 6 of 1987] 
**[Sec 6 substituted by I987 Amendment Act [ no 6 of I987JJ 
**1Sec 7. Deleted bv 2017 Act · .. · .. ] L / - 
**fS'e'c 8 Deleted bv 2017 Act. · ·· · .. · .. · ·· · ·· · ····! !.. • • • / .. , 
**1Sec 9. substituted bv I987 Amendment Act by inserting new section 9A; 
[S-~c 9A Omitted by 2008 Arnd Act .sec 3 wef 3.04.2008 and now deleted by 20I7 
Act 
Salary and 
Daily Allowance 
Travelling 
Allowance 
Travelling 
Allowance for 
immediate journcv 
Allowances during 
short interval 
between 
termination of- one 
session an,i 
cornmencerncnt ol 
another session 
etc. 
Special provisions 
Procedure 
Medical treatrn enc 
etc to members 

**[Sec IO Amended by 200I Amendment Act [Act no 7 of 200I,s,3J,2008 Act,sec 4 
wef 03.04.2008 and now deleted by 2017 Act] 
,:,*[Deleted by 2017 Amendment Act(Act no 5 of 2018,sec 3.wefOS.04-2018] 
**[I I. \Vith effect from the commencement of this Act, there shall be paid a pension 
of rupees Sixty Thousand inclusive of medical allowance to every person 
who has served for a period of four years, whether continuous or not as a 
member of the legislative Assembly 
Provided that .where any person who has served for the subsequent term , 
there shall be paid an additional pension of Rupees Five Thousand per mensem 
upto five tenures subject to the maximum ceiling limit of eighty five thousand 
per mensem, 
Provided further also, that in case of death of a member while m 
office,irrespective of term of four years.shall be entitled to pension. 
Provided further also, the Ex Members (Councillors) of Provisional Legislative 
Assembly and Pradesh Council shall be paid a pension of Rupees Sixty 
Thousand Per Mensem who has served as a member of such Legislative 
Assembly or Pradesh Council as the case may be]. 
I TC. On and from the commencement of this Act, there shall be paid a farnily 
pension to the family members of a deceased Legislator(including Ex­ 
Member.Councillors) of Provisional Legislative Assembly and Pradesh Council 
not exceeding sixty percent of the last pension drawn by such deceased 
Legislator, being a family pension co: 
(i) His/ Her Spouse during his/ her lifetime till he/ she remarries or 
(ii) His or her children till they attain the age of twenty five years and in 
case of daughter till they ge married if such legislator leaves no spouse. 
Provided that where more than one person becomes entitled for pension 
under this section, all such persons shall draw the pension in equal 
shares.] 
**[Substituted by 20I7 Amendment Act(Act no 5 of 20I8,sec 3.wef 05.04-2018] 
Note: 
The section has was amended by I985 Act,I987 Act (insertion of new Sec 
IIA,IIB),2000 Act,2008 Act (insertion of new section IIC) ,20I7 Act-Deletion 
of Sec I I A & B) and Substitution of sec I IC. 
Explanation: - For the purpose of this section "Provisional Assembly" shall mean the 
body which functioned as the provisional Legislative Assembly of the Union territory 
under section 54A of the Government of Union Territories, Act, I 963. 
(2) Where any person entitled to pension under sub-Section (I) 
1. is elected to the office of the President or Vice-President or is appointed to 
the office of the Governor of any state or the administrator of any Union 
Territory; or 
becomes a member of the Council of States or the House of the people or 
any Legislative Assembly of a State or Union territory or any Legislative 
Council of a State or the Metropolitan Council for Delhi constituted under 
section 3 of the Delhi Administration Act,I966;or 
is employed on a salary under the Central Government or any State 
.. 
11. 
111. 
Telephone 
facilities. 
Pension 
Central Act 20 of 
1963 
Central Act I 9 of 
1966 

FIRST SCHEDLLE 
( See Section 7) 
I. Adm~ssibility of travelling allowance where a member is provided with free 
transit for the whole or any part of the journey. No travelling allowance under 
section 4 shall be claimed by a member in respect of any journey or part thereof 
performed by him in a conveyance provided at the expense of any Government 
or a local fund, but he shall be entitled to draw an allowance at the rate of 
rupees [ three only per day where the duration of such journey lasts for not less 
than six hours on any day : 
Provided that the provisions of this paragraph shall not apply to the 
journey performed on any railway. 
N ote:-T he amount of rupees three is granted to the member to cover his 
incidental expenses during such journey or part thereof and is in lieu of the 
extra road mileage when he performs the journey by a conveyance supplied 
without charge. This allowance is not an alternative to the daily allowance 
admissible under section 3 which is allowed to him where admissible or each 
day during any period of residence on duty. 
2. Admissibility of travelling allowance where the place from which a member 
performs his journey or to which he return as is not his usual place of residence. 
(I) Where a member performs a journey for · the purpose of attending a session of 
the Assembly or sitting of a Committee or for the purpose of attending to any 
other business connected with his duties as a member .from a place other than 
his usual place of residence or returns to such a. place, he may draw travelling 
allowances for the actual journey [performed, or the journey from or to his 
usual place of residence, whichever is less: 
(2) Where, during, a session of the Assembly or a sitting of a Committee, a member 
performs a journey from the place where such session or sitting is held to any 
other place for the purpose of attending to any business connected with his 
duties as a member, he shall be entitled to receive,- 
a) travelling allowance 
b) daily allowance for each day during any period of residence on duty at the 
other place cl.t the rate specified in Section 3. 
3. Regulation of payment of daily, and traveling allowances- 
( 1 )If Notwithstanding that a member has not taken his seat in the Assembly to 
which he is elected or nominated, he shall entitled to receive travelling 
allowances for the journey performed by him for the purpose of taking his seat 
in the Assembly. 
(2)For absence for a period of seven days or more during a session of the Assembly 
or a sitting of a Committee for visiting any place in the Union territory, no 
travelling or daily allowance will be admissible. The perio~ of abs_enc~ of a 
member shall be reckoned in terms of days beginning and endmg at mid-night. 
Explsrution: - If a member comes back on the seventh cl~y whether in the 
forenoon or in the afternoon, his absence shall treated as bemg less than seven 
days. 
(3)The term "during a session" "or a sitting of Committee" occurring in section 5 
and in -sub-paragraph (2) does not include the period of three days 
iml w+diacely preceding the commencement of the session, and three days 
immediately succeeding · the end of the session or two days immediately 
preceding· the commencement of the business, and two days immediately 
succeeding the conclusion of the business of the Committee. 
Power to 
rules 
' make 
Repeal and Saving 

corporation owned or controlled by the Central Government or any State 
Government (including any Union territory Administration) or any local 
authority or becomes otherwise entitled to any remuneration from such 
Government,· corporation such person shall not be entitled to any - pension 
under subsection (I) for the period during which he continues to hold to be 
entitled to such remuneration: 
Provided that where the salary payable to such person for holding such office or 
being such member or so employed, or where the remuneration referred to in clause 
(iii) payable to such person is, in either case, less than the pension payable to him 
under sub-section (1), such person shall be entitled only to receive the balance as 
pension under that sub-section. 
( 3) Where any person entitled to pension under sub-section (I) 
is also entitled to any pension from the Central Government, or any State Government 
(including any Union territory Administration), or any corporation owned or 
controlled by the Central Government, or any State Government (including any Union 
territory Administration) or any local authority, under any law or otherwise, then - 
a. where the amount of pension to which he is entitled under such law 
or otherwise, is equal to or in excess of that' to which he is entitled 
under sub-section ( 1 ), such person shall not be entitled to any 
pension under that sub-section; and 
b. where the amount of pension to which he is entitled under such 
law or otherwise , is less than that to which he is entitled under sub­ 
section ( 1 ), such person shall be entitled to pension under that sub­ 
section only of an amount which falls short of the amount of pension 
to which he is otherwise entitled under that subsection. 
( 3) In computing the number of years, for the purposes of sub-section ( 1 ), the 
period during which a person has served as a Minister as defined in the 
Salaries and Allowances of Ministers ( Arunachal Pradesh) Order, 197 5 and 
the Arunachal Pradesh Salaries and Allowances of Ministers Act, 1983 or as 
Speaker or Deputy Speaker as defined in the Salaries and Allowances of the 
Speaker and Deputy Speaker of the Legislative Assembly ( Arunachal 
Pradesh) Order, 1975 and the Arunachal Pradesh Speaker and Deputy 
Speaker Salaries and Allowances Act, 1963 or had served in all or any two 
of such capacities by virtue of his membership in the Assembly or 
Provisional Assembly shall also be taken into account. 
12. The Government may, by notification in the Official Gazette, make rules for 
carrying out the purpose of this Act 
13. ( 1) The Salaries and Allowances of Members of the Assembly ( Arunachal Pradesh) 
Order, I975 is hereby repealed. 
(2) Notwithstanding such repeal anything done or any action taken under the 
said Order so repealed shall in so far as it is not inconsistent with the 
provisions of this Act shall be deemed to have been done or taken under this 
Act. 

( 4 )If a member leaves the place where the session of the Assembly or a sitting of a 
Committee is held before the commencement of the interval between the 
adjournment of foe session or the sitting of a Committee sine die and the 
commencement of another session or sitting such interval not exceeding a 
period of three days, his absence from that place shall be treated as intermediate 
absence during a session of the Assembly or a sitting of a Committee, as the 
case may be, and the provision of Section 5 shall apply accordingly. 
(5)Travelling allowance for a return journey to the usual place of residence shall be 
admissible to a member who leaves the place of a session of the Assembly or a 
sitting of a Committee during the continuance of such session or sitting of and 
returns to the place of session or sitting within three days after the conclusion 
of the business of the session or the sitting, as the case may be, before finally 
returning to his usual place of residence. 
(6)AH cases regarding the admissibility of travelling allowances to a member who 
arrives at the place where a session of the Assembly or a sitting of a Committee 
is held without knowledge of the postponement of the session or the sitting, 
including cases of such members who arrive after the session or a sitting is 
adjourned suddenly, shall be determined by the Speaker of the Assembly having 
regard to the circumstances of such case. 
(?)W here a member is provided with free board and lodging at the expense of any 
Government or a local fund, he shall be entitled to receive only one half of the 
daily allowance admissible to him under Section 3. If only boarding or lodging 
is allowed free to the member, he shall be entitled to receive the fourth of daily 
allowance admissible to him under that section" 
SECOND SCHEDULE 
( See section 8 ) 
Procedural Provisions-(!) Every member shall, as soon as possible after he, is elected 
or nominated, declare in Form 'A' his usual place of residence to the Controlling 
Officer and any subsequent change 111 the usual place of residence so declared shall be 
notified in the said Form to the Controlling Officer as early as possible, 
(2) A member who claims any travelling or other allowance under this Act shall 
support his claims by a certificate in the following form, namely : -- 
" Certified that no travelling allowance in respect of the journey or daily allowance for 
the period mentioned 111 this bill has been or will be claimed from any other official 
source". 
(3) Where no part of the journey is performed by a conveyance . . 
provided at the expense of the Government or a local fund, the followmg certificate 
shall be furnished, namely :- 
"Certified that l have not performed any part of the journey by a conveyance provided 
at the expense of the Government or a local fund". 
( 4-) After completing each final return journey on termination of . 
a session of the Assembly or a sitting of a Committee or any other busmess .connected 
with his duties as a member, a member shall furnish a certificate in Form B. 
( 5) Ordinarily, any non-governmental dues outstanding against 
a member shall not be recovered from his salaries and allowances but where such dues 
are on account' of certain services rendered to him in the course of his duties as a 
member, 
such as when he is on tour with a Committee and the arrangements for such services 
h.,,,p hPPn m '.lri P hv nr ::ir- r-hP in,r-::in, f' nf <wmi-GnvPrnmpnr- T n,tin,r-inn, nr nriv::i,p 

{!) parties at the request of Officers of the Assembly, and where such member inspire of 
repeated requests, had failed to make payment of such dues, recovery thereof may 
effected, from the salary or travelling allowance or daily allowance bills of such 
member. 
FORM A 
My usual place of residence is . 
Or 
I have changed my usual place of residence from With 
effect from (Date) due to (here state the reasons). 
I may henceforward be allowed travelling allowance from . 
Signature . 
Constituency . 
Date . 
FORM B 
DEPARTUR E AND RETUR N JOURNEY CER TIFI CA TE 
(The certificate may kindly be filled in, signed and returned to the Secretary, 
Legislative Assembly as soon as possible, after the completion of the return journey) 
I. Certified that I Performed the return journey undo, section 4 of the 
Arunachal Pradesh Salary, Allowances and Pension of Members of 
the Legislative Assembly Act, I 983, leaving - 
............................ (Place) on the . 
.......................... (Date) .I arrived at (Place) on 
the (Date). 
2. Certified that I have not performed any pact of journey ( other than the 
railway journey) by a conveyance provided at the expense of the 
Government or a local fund. 
*3. Certified that I actually travelled by air from (place) . 
to...... ( place) by day/ night service. 
Payment of the supplementary bill is required at (Station). 
Station . 
Date, the . 
"Strick out if not applicable. 

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