The Assam Ministers' And Leader of the Opposition's Salaries, Allowances and Amenities Act, 2018

. Registered No.- 768/97 
THE ASSAM GAZETTE 
~~ct 
EXTRAORDINARY 
ett~ <TS{~<1 ~ ~ 
PUBLISHED BY THE AUTHORITY 
============= --·---·-···------··-
~~ 226 f#xt~. ~. 7 ~" 2018, 17 ~'it. 1940 ~) 
No. 226 Dispur , Monday, 7th May, 2018, 17th Vaisakha, 1940 (S.E.) 
=========-=-=-=-=-=~~~~- ~~-·-·=-=------============ 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOV ERNOR 
LEGISLATIVE DEPARTMENT::: LEGISLAfIVE BRANCH:: DISPUR 
NOTIFICATION 
The 26th April, 2018 
No. LGL. 74/2018/5.- The following Act of the Assam Legislative Assembly 
which received the assent of the Governor on 18th April, 2018 is hereby published 
for general information. 
ASSAM ACT NO. IX OF 2018 
(Received the assent of the Governor on 18th April, 2018) 
THE ASSAM MINISTERS' AND LEADER OF THE OPPOSITION'S SALARIES, 
ALLOWANCES AND AMENITIES ACT, 2018. 
1080 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 07, 2018 
Preamble 
AN 
ACT 
to fix the salaries, allowances and amenities of the Ministers of the 
State of Assam and Leader of the Opposition in the Assam 
Legislative Assembly. 
Whereas it is expedient to fix afresh the salaries and 
allowances of the Ministers of the State of Assam and Leader of 
the Opposition in the Assam Legislative Assembly in the manner 
hereinafter appearing ; 
It is hereby enacted in the Sixty-ninth Year of the Republic 
of India as follows :-
Short title and 1. ( 1) This Act may be called the Assam Ministers' and Leader of 
commencement the Opposition's Salaries, Allowances and Amenities Act, 
2018. 
Definitions 
Salaries .of the 
Ministers and 
the Leader of , 
the Opposition 
(2) It shall be deemed to have come into force on and with 
effect from the 1st day of April, 2018 . 
2. In this Act, unless there is anything repugnant to the subject or 
context,-
(a) "Leader of the Opposition" means the Leader of the 
Opposition in the Assam Legislative Assembly ; 
(b) "Minister" or Ministers " includes Chief Minister, Cabinet 
Ministers , Ministers of State and Deputy Ministers of the 
State of Assam; 
(c) "prescribed" means prescribed by rules made under this 
Act; 
(d) "Schedule" means the Schedule appended to this Act. 
3. There shall be paid,-
(a) to the Chief Minister of Assam, a salary of rupees one lakh 
and thirty thousand per mensum; 
(b) to each of the Cabinet Ministers and Leader of the 
Opposition a salary of rupees one lakh ten thousand per 
mensum; 
--
Allowances 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 07, 2018 1081 
(c) to each of the Ministers of State a salary of rupees one 
lakh per mensum; 
(d) to each of the Deputy Ministers a Salary of rupees ninety­
five thousand per mensum. 
4. There shall be paid to the Ministers and the Leader of the 
Opposition, the allowances in connection with their duties as 
mentioned in the Schedule: 
Provided that the Sitting Allowance shall not be 
admissible if the Minister or the Leader of the Opposition 
performs the official tour within the State of Assam or outside 
the State of Assam and halts during the period of the Session 
of the Assam Legislative Assembly. 
Travel Facilities 5. The Ministers and the Leader of the Opposition shall be 
entitled to,-
Amenities 
(a) while 011. tour on public business within the State of Assam 
as well as outside the State, to travelling allowance as may 
be prescribed; 
(b) for journeys performed in connection with medical 
treatment, to travelling allowances as may be prescribed. 
6. The Ministers and the Leader of the Opposition shall be 
entitled to, -
(a) free furnished residence at Guwahati throughout the year 
which shall be maintained at public expenses; 
(b) vehicles including vehicle for securities as may be 
necessary for security of the Ministers and the Leader of 
the Opposition to be maintained at public expenses; 
, 
(c) personal staff as may be prescribed; 
(d) newspapers and magazines as may be prescribed; 
(e) any other allowances or facilities or amenities as may be 
prescribed. 
1082 
Prohibition 
against 
practicing any 
profession 
during the 
tenure of office 
as Minister or 
the Leader of 
the · opposition 
Power to make 
rules 
Repeal of 
Assam Act No. 
XV of 1958 and 
Assam Act No. 
VI of 1978 and 
Savings 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 07, 2018 
7. The Ministers and the Leader of the Opposition shall not, 
during the tenure of their office in respect of which they 
draw salaries and allowances,-
(a) practice any profession or engage in any trade or 
undertake for remuneration any employment other than · 
their duties as such Minister or the Leader of the 
Opposition, as the case may be. 
(b) be entitled to any salary or allowances as are admissible to 
a Member of the Assam Legislative Assembly . 
8. (1) The Speaker may, by notification in the Official Gazette, 
constitute a Committee consisting of maximum ten 
Members of the Assam Legislative Assembly, which may 
make rules in consultation with the State Government, for 
carrying out the provisions of this Act. 
9. 
10 
(2) The Committee constituted under sub-section (1 ), shall 
elect its Chairman and shall have power to regulate its own 
procedure: 
Provided that till the rules are made under this 
section and come into force, the procedure as they existed 
prior to commencement of this Act , shall be followed for 
the purpose of determining the allowances, amenities and 
facilities which were admissible to Ministers and the 
Leader of the opposition prior to commencement of this Act 
for which rules are required to be prescrib ed under this 
Act. 
(3) All rules made under this Act, shall be laid before the 
.Assam Legislative Assembly , as soon as may be, after 
they are made. 
The Assam Ministers' and Deputy Ministers' Salaries and 
Allowances Act, 1958 and the Salary and Allowances of 
the Leader of the Opposition in the Assam Legislative 
Assembly Act, 1978, are hereby repealed . 
The repeal by this Act of the enactments mentioned in section 
9 shall not affect the validity, invalidity , effect or consequences 
of anything already done or suffered under the enactments so 
repealed. 
Assam Act 
No.XV of 
1958 
Assam Act 
No.VI of 
1978 
THE ASSAM GAZETTE , EXTRAORDINARY, MAY 07, 2018 1083 
Schedule 
(see section 4) 
1sl ~ Allowance 
-- - 1 . 
Chief 
Minister 
Cabinet 
Ministers 
., -- -· -·· ·-· ' -- --·· -- ·--
Leader of 1 Ministers ' Deputy I 
' I 
1No. ; 
! I 
; ..... ·-- t·- -.... -- -- ·-· . -- --· 
: 1. 1 Parliamentary 
1 , Assistance Allowance 
' (per month) 
the . of State 1 Minister ! 
I 
1 Opposition 
1 
. ; 
. .!. -· ···-· · - . · - 1-- -- ·- -- - .. . -· . . ·-· -" ·-· - ·-- ·- J- .. -· -- ..... ·1 
' Rs. 10,000 ! Rs. 10,000 ! Rs. 10,000 i Rs. 10,000 ; Rs. 10,000 ; 
~ i 
' ! i 
L - · ---: -- ·- -- - - .. ·- - -·I - - -- ·- . 1-. . - -- -; - - .. . .. ..J. ·- - - -i ·-- ··-- - - ·-- . 
:2. · Sumptuary Allowance · Rs. 24,000 . Rs. 20,000 Rs. 20,000 . Rs. 18,000: Rs. 16,000 I 
: (per month) ' ! 1 ' i I 
r-- -· 1-- -· - -- -- -- - J ·-- _ __ __ 1._ _______ L ____ .... --!-- ________ i _ __ _ _ J 
. 3. I Sitting Allowance Rs. 1850 Rs. 1850 l Rs. 1850 ! Rs. 1850 Rs. 1850 
I ' (per day) 
i (For the days of 
I Session of the Assam 
! Legislative Assembly 
I and Committee 
,- __ l.~e-~ti~gs) -· i 
-- -- !._ 
I 
- - _ .J 
: 4. j Daily Allowance (Per 
I ' • 
' i day) (while on tour 
I 
· 1 
j 
! 
. within the State of 
! Assam and halt in 
i connection with official 
!duties) 
Rs. 1850 Rs. 1850 i Rs. 1850 Rs. 1850 Rs. 1850 
1 5~ · 1 Daily Alk>;an~(- Per -·· 1 -Rs~ 2-500- i R;. 2-soo 
j day) {while on tour 
. outside the State of 
-- -·-· ·- --- j 
Rs. 2500 i Rs. 2500 
- - ·-- -~ 
Rs. 2500 I 
l 
1
Assam and halt in 
i connection with ·official 
1duties) I 
- - .. I . . . .. --- - - -· - .i 
S. M. BUZAR BARUAH, 
Commissioner & Secretary to the Government of Assam, 
Legislative Department , Dispur, Guwahati-6. 
Guwahati :- Printed and Published by the Dy. Director (P & S), Directorate of Printing & Stationery, Assam, Guwahati-21. 
Ex. Gazette No. 451 - 200 + 10 - 07 - 05 - 2018. (visit at·-d pns.assam.gov.in) 

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