LexThe Assam Ministers', Ministers' of State and Deputy Ministers' Salaries and Allowances (Amendment) Act, 2008
Assam · state statute
Open in Lexace · Ask the AI about this actl II • THE ASSAM GAZETTE ~'i EXTRAORDINARY m~ ~~~ ~ ~;qi1rr1~ PUBLISHED BY THE AUTHORITY Registered No. 768/97 fl"~ 119 m~, ll ordl<J l<il, 22 uif~, 2008, 2 <BJ?t, 1930 c "l<P) No. 119 Dispur, Tuesday, 22nd April, 2008, 2nd Baisakha, 1930 (S.E.) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT:: LEGISLATIVE BRANCH NOTIFICATION The 22nd April, 2008 No. LGL. 46/2003/44 ·The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information. ASSAM ACT NO. XVI OF 2008 (Received the assent of Governor on 13th April '08) THE ASSAM MINISTERS', MINISTERS' OF STATE, AND DEPUTY MINISTERS', SALARIES AND ALLOWANCES (AMENDMENT) ACT, 2008. AN ACT 474 THE ASSAM GAZETTE. EXTRAORDINARY. APRIL 22, 2008 Preamble Short title and commencement Amendment of section 2 of Assam Act XV of 1958. further to amend the Assam Ministers', Ministers' of State and Deputy Ministers' Salaries and Allowances Act, 1958. Whereas it is expedient further to amend the Assam Ministers', Ministers' of State and Deputy Ministers' Salaries and Allowances Act, 1958, hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Fifty-ninth Year of the Republic of India, as follows: - 1.(1) This Act may be called the Assam Ministers', Ministers' of State and Deputy Ministers' Salaries and Allowances (Amendment) Act, 2008. (2) It shall come into force at once. 2. In the principal Act, for section 2, the following shall be substituted, namely: - "2. . Salaries of the Chief Minister, the Ministers' , the Ministers' of State and Deputy Ministers:- (a) There shall be paid per mensem to the Chief Minister,- (i) a Salary of sixteen thousand rupees per mensem; (ii) a Sumptuary Allowance of six thousand rupees per mensem; (iii) a Daily Allowance of five hundred rupees while on official tour and halt within the State of Assam: Provided that the Chief Minister shall be entitled to draw D.A. double the amount entitled to him when he performs the duties outside the State and halt; Assam Act XV of 1958. • THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 22, 2008 475 (iv) a Sitting Allowance of five hundred rupees per day for the entire period of the .. Assembly Session computing two days before commencement and two days after the termination of such session: Provided that the Sitting Allowance, shall not be admissible if the Chief Minister performs the official tour within the State of Assam or outside the State of Assam and its halt during the period of Assembly Session; ' (v) fuel (Petrol) of two 'hundred fifty litres for Head Quarter use per mensem ; (vi) A Parliamentary Assistant Allowance of two thousand rupees per mensem ; and (vii) a mileage allowance of eight rupees per kilometre as propulsion cost for the use of his official car on official duty. (b) to each Minister shall be paid per mensem, - (i) a salary of fifteen thousand rupees per mensem ; (ii) a Sumptuary Allowance of five thousand rupees per mensem; (iii) a Daily Allowance of five hundred rupees while on tour and halt Within the State of Assam : Provided that each Minister shall be entitled to draw Daily Allowance double the amount entitled to him/her when he/she performs the duties outside the State and halt; (iv) a Sitting Allowance of five hundred rupees per day for the entire period of the Assembly session computing two days before commencement and two days after the termination of such Session: Provided .that the Sitting Allowance shall not be admissible if any Miriister performs the official tour within the state .Of Assam or outside the State of Assam and its halt during the period of Assembly Session; · 476 THE ASSAM GAZETTE. EXTRAORDINARY, APRIL 22, 2008 (v) fuel (Petrol) of two hundred litres for Head Quarter use· per z:nense,n; · (vi) a Parliamentary Assistant Allowance of two thousand rupees per mensem ; (vii) a mileage allowance of eight rupees per kilometre as propulsion cost for ~he. use of his Official car on official duty. (c) to each Minister of State shall be paid per mensem ;- (i) a Sal~ry of fourteen thousand rupees per mensem; (ii} a Sumptuary Allowance of four thousand five hundred rupees per mensem; (iii) a Daily Allowance of five · hundred rupees while on. tour and halt within the State of Assam : Provided that each Minister of State shall be entitled to draw Daily Allowance double the amount entitled to him/her when he/she performs the duties outside the State and halt; (iv) a Sitting Allowance of five hundred rupees per day for the entire period · of ,the Assembly Session computing two days before the commencement and two days after the termination of such session; Provided that the Sitting Allowance. shall not be admissible if any Minister .of State performs the official tour within the State of Assam or outside .the State of Assam and its halt during the period of Assembly Session; (v) fuel (Petrol) of two hundred litres for Head Quarter use per mensem ; (vi) a Parliamentary Assistant Allowance of two thousand rupees per mense~; and (vii) a Mileage Allowance of eight rupees per kilometre as propulsion cost for the use of his official Car on official duty. THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 22, 2008 477 (d) Each Deputy Minister shall be paid per mensem,- (i) a Salary of thirteen thousand rupees per mensem; (ii) a Sumptuary Allowance of four thousand rupees permensem; (iii) the Daily Allowance shall be paid at the rate of five hundred rupees while on tour and halt within the State of Assam: Provided that each Deputy Minister shall be entitled to draw the Daily Allowance double the amount entitled to him/her when he/she performs the duties outside the state and halt. (iv) a Sitting Allowance of five hundred rupees per day for the entire period of the Assembly Session computing two days before the commencement and . two days after the termination of such Session: Provided that the Sitting Allowance shall not be admissible if any Deputy Minister performs the official tour within the State of Assam or outside the State of Assam and its halt during the period of Assembly Session; (v) fuel (Petrol) of two hundred litres for Head Quarter use per mensem ; and (vi) a Mileage Allowance of eight rupees per kilometre as propulsion cost for the use of his official car on official duty." MOHD. A. HAQUE, Secretary to the Government of Assam, Legislative Department.. GUWAHATI _Printed and published by the Dy. Director (P&S) Directorate of Ptg . and Sty., Assam Guwahati-21 (Ex-Gazette) No. 237-500+600-22-4-08.