The Assam Legislative Assembly Members' Salaries and Allowances (Amendment) Act, 1979

Registered No. A- U 
The Assam Gazette 
EXTRAORDINARY 
~-~'iAl~ 
.PtJBLJSHED BY AUTHORITY ,.,. 
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'1\ 119 W"f'1_q, "tf<r~, 5 c-:r, 1979, 15 <l~t~, 1901 "t~ 
~o. 119 Dispar, Saturday, 5th May, 1979, 15th Vaisakha, 
1901 (S. E.) 
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GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT 
NOTIFICATION 
The 4th May 1979 
No. LGL. 121/78/17.-The following Act of the Assam 
Legislative Assembly which received the assent of the 
Governor is hereby published for general information. 
742 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 5, 1979 
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ASSAM ACT IX OF 1979 
(Received the assent of the Governor on 26th April, 1979). 
THE ASSAM LEGISLATIVE ASSEMBLY MEMBERS' 
SALARIES AND ALLOWANCES (AMENDMENT) 
ACT, 1979 
An 
Act 
further to amend the Assam Legislative Assembly 
Members' Salaries and Allowances Act, 1958. 
I 
Preamble. Whereas it is expedient further to amend the 
Assam Legislative Assembly Members' Salaries and 
1 Allowances Act, 1958, hereinafter called the prin· 
cipal Act, in the manner hereinafter appearing; 
It is hereby enacted in the Thirtieth Year of 
the Republic of India as follows :-
Short title 1. (1) This Act may be called the Assam 
~e~ce~~~: Legislative Assembly Members' Salaries and Allowan­
ces (Amendment) Act, 1979. 
Amendment 
of Section 
3 of Assam 
Act XIV 
of 1958. 
Amendment 
of Section 
4 of Assam 
Act XIV 
of 1958. 
(2) It shall be deemed to have come into 
force on the first day of April, 1978. 
2. In Section 3 of the principal Act, for the 
words "three hundred and fifty rupees per mensem'', 
the words ''six hundred rupees per mensom" shall 
be substituted. 
3. In .Section 4 of the principal Act,-
{ i) in sub-section (3), for the words "two hun­
dred rupees per mensem", the words "four 
hundred rupees per mensem"; shaJl bi; substi­
tuted; 
THE ASSAM GAZETTE EXTRAORDINARY, MAY. 5, 1979 ;43 
(ii) the full-stop after existing sub-section (3) 
shall be substituted by a '' : " and thereafter 
the following shall be added as a proviso 
thereto, namely :-
"Ptovided \that a Member may, if he so 
desires, forego either in full or in part his 
fixed travelling allowance for any period and 
in the manner prescribed by rules made under 
this Act". 
U. TAHBILDAR, 
Secy . to the Govt . of Assam, 
Legislative Deptt. 
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(Ex-Gazette) No.237-·- 840+ 2so+ 75-5·5-1979. 

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