The Arunachal Pradesh Salaries and Allowances of Ministers Act 1983 as amended

THE ARUNACHAL PRADESH SALARIESAND ALLOWANCES OF MfNISTERS ACT, 1983 
(Act No. 6 of 1983) as amended 
I .as amended by the ARUNACHAL PRADESH SALARIESAND ALLOWANCES OF MINISTERS ACT, 1987 
Assented by the Governor on 30.06.I 98 7 ( Act no 5 of I 98 7) 
I.as amended by the ARUNACHAL PRADESH SALARIESAND ALLOWANCES OF MINISTERS ACT, 1989 
Assented by the Governor on 30.03.1989 (Act no 2 of I989) 
l.as amended by the ARUNACHAL PRADESH SALARlESAND ALLOWANCES OF MINISTERS ACT, 2000 
Assented by the Governor on 23.05.2000 ( Act no 3 of 2000) 
I .as amended by the ARUNACHAL PRADESH SALARIESAND ALLOWANCES OF MINISTERS ACT, 2008 
Assented by the Governor on 03.04.2008 ( Act no 7 of 2008) 
I.as amended by the ARUNACI-IAL PRADESH SALARJESAND ALLOWANCES OF MINISTERS ACT, 2010 
Assented by the Governor on I4.I0.20IO (Act no I I of 20IO) 
I .as amended by the ARUNACHAL PRADESH SALARIESAND ALLOWANCES OF MINISTERS ACT, 2017 
Assented by the Governor on 5.04.2018 (Act no 3 of 2018) 
AN 
ACT 
to provide for the salaries and allowances of Ministers of the 1 [State ] 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 :- 
1. (1) This Act may be called the Arunachal Short title and Pradesh Salaries and 
Allowances of Ministers commencement. Act, 1983. 
(2) It shall be deemed to have come into force on the first day of January, 1982. 
Definitions 
2. In this Act, unless the context otherwise requires- 
(a) [Administrator] omitted by 1987 Amendment Act. 
(b) Assembly" means the Legislative Assembly of the 1 [STATE] of Arunachal 
Pradesh; 
( c) "family" in relation to a Minister means his wife residing with him and legitimate 
children and step children residing with or wholly dependent 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. If the Minister is a married woman "family" shall include 
her husband residing with her; 
(d) "Government" means the Government of the 1[State] of Arunachal Pradesh. 1 
({da) Governor means the Governor of Arunachal Pradesh). 1 [inserted by 1987 Amendment Act) 2
({e) "Minister" means a Minister appointed under Article 164 of the 
Constitution and includes the Chief Minister, Deputy Chief Minister, Ministers 
of State and the Deputy Minister); 
(f) "Schedule" means the Schedule appended to this Act; 
(g) "Travelling Allowance" means the allowance granted to a Minister under this 
Act to cover the expenses which he incurs in travelling in the interest J f the public 
service as against travelling in personal interest or private purpose, such as journeys 
for rest, recoupment of health, attending party meetings or election campaign ; 
(h) "usual place of residence" means a place declared by the Minister to be his 
residence in his home district or any other place declared by him as such. 1 
[inserted by 1987 Amendment Act] 

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Salaries of Chief Minister and other ministers 
*2[3. On and from the date of Commencement of the Arunachal Pradesh 
Salaries, Allowances of Ministers (Amendment) Act, 2017. there shall 
be paid to the Chief Minister a composite salary of Rupees one lakh 
thirty thousand per mensem, Deputy Chief Minister, a composite salary 
of rupees one lakh twenty eight thousand per mensem, 
Ministers(including the Leader of Opposition) a composite salary of 
one lakh twenty six thousand per mensem, Ministers of State a 
composite salary of Rupees one lakh twenty four thousand per 
mensem and to the Deputy Ministers a composite salary of rupees one 
lakh twenty two thousand 
Per mensem. 
Provided that, the other perks, facilities, incentives and non 
quantifiable allowances which are not specified in the 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 maybe deemed appropriate.] 
2[inserted by 2017 Amendment Act] 
Section 4 [Deleted by the Arunachal Pradesh Salaries and Allowances of 
Ministers Act, 2017, Act no 3 of 2018]. 
Section 5 [Deleted by the Arunachal Pradesh Salaries and Allowances of 
Ministers Act, 2017, Act no 3 of 2018]. 
Section 6 [Deleted by the Arunachal Pradesh Salaries and Allowances of 
Ministers Act, 2017, Act no 3 of 2018]. 
Section 7 [Deleted by the Arunachal Pradesh Salaries and Allowances of 
Ministers Act, 2017, Act no 3 of 2018]. 
Section 8 [Deleted by the Arunachal Pradesh Salaries and Allowances of 
Ministers Act, 2017, Act no 3 of 2018]. 
Section 9 [Deleted by the Arunachal Pradesh Salaries and Allowances of Ministers 
Act, 2017, Act no 3 of2018]. 
Minister not to draw salary, or allowances as members of the Assembly 
10. No person in receipt of a salary or allowance under this Act shall be entitled to 
draw salary, or receive any sum out of the funds provided by the Assembly by way 
of salary or allowance in respect of his membership of the Assembly. 
Notification respecting appointment etc of minister to be conclusive evidence 
thereof. 
11. The date on which any person became or ceased to be a Minister shal I be 
published in the Official Gazette of the Union Territory of Arunachal Pradesh, and 
any such notification shall be conclusive evidence of the fact that became,or ceased 
to be a Minister on that date for all the purposes of this Act. 
Repeal and saving. 
12. ( 1) The Salaries and Allowances of Ministers (Arunachal Pradesh) Order No. 
ADMN. 75 of 15th August 1975, 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, be deemed to have been done or taken under this Act. 

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Power to make Rules 
13. (1) The Government may, by notification in the Official Gazette of the Union 
territory of Arunachal Pradesh, make rules for carrying out the purposes of this Act. 
(2) Every rule made under this Act shall be laid, as soon as may be after it is made, 
before the Assembly while it is in session for a total period of not less than fourteen 
days which may be comprised in one session or in two or more successive sessions 
and if before the expiry of the session in which it is so laid or the sessions aforesaid, 
the Assembly makes any modifications in the rule or the Assembly agrees that the 
rule should not be made, the 
rule shall thereafter have effect only in such modified form or be of no effect, as the 
case may be, so however, that any such modification or annulment shall be without 
prejudice to the validity of anything previously done under that rule. 

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