The Assam Ministers', Ministers' of State and Deputy Ministers' Salaries and Allowances (Amendment) Act, 1970

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The As am Gazette 
EXTRAO RDINARY 
UBLISHED BY AUTHORITY 
No,8~ ihillong, Thursday, September 10, 1970, 19th Bhadra l: · 
1892 (S. E.) 
GOVERN MENT OP ASSAM 
' ORDERS BY l THE GOVERNOR ·' .l 
LAW DEPAR TMENT 
NOTIFICATIONS 
The 9th September 1970 
No.LJL.81/70/4 .-The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby published 
for general inform ation. 
ASSAM ACT XI OF 1970 
(Rec~ived the assent of the Gover.nor on the 28th August 1970) 
fHE ASSAM MINISTER S', MINISTERS' OF STATE AND DEPUTY 
MINISTERS' SALARIES AND ALLOWANCES AMENDMENT) 
ACT, 1970. 
(Published in the Assam Ga;:.ette, Extraordin ary, dated the 10th Septemben 
1970]. 
An 
A<:t. 
futther to amend the Assam Ministers' , Ministe:rs' of State and 
Deputy Ministe rs' Salal"ies and Allo wances Act, 1958 
Preamble. Whe reas it is expedient further to amend the Assam Assam Act 
Ministers', Ministers' of State and Depu ty Ministers' XV of 
Salaries and Allowances Act, 1958, hereinafter called 1958• 
~he principal Act, in the manne r hereina fter appear-
ing; 
" I r -
,. 
4.68 THE ASSAM GAZETTE, EXTRAORDINARY, SEPT. 10. 1:>70 
. It is hereby enacted in the Twenty-first Year of the 
Republic -of India as follows 1-
Short title 1. (1) This Act may be called the Assam Ministers', 
and commen·Ministers' of State and Deputy Mini:!ters' Salarie'J 
cement, and Allowances (Amendment) Act, 197(). 
(2) It shall come into force at once. 
2. For section 8 of the principal Act, the following 
shall be substituted, namely:-
Amend.ment "8. A Minister, a Minister of State and a Deputy of sect1G1a 8 M' . d h b f h . ~ 'I" h 11 b of At.am Act . tm~ter an t e mem ers o t e1r iam1 1es s a e 
XV.of 1958. entitled to such medical treatment and benefits as 
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may be laid down by rules to be made by the State 
Government. 
Explanation.-!. For the purpose of thh section the 
expression 'the members of their families' shall mean 
and include such members as may be prescribed by 
rule1. 
2. Those who are entitled to free medical 
attendance and treatment may take the same 
from any regist ered physician of their choice­
Allopathic, Ayurvedic , Unani or Homoeopathic 
and medical bills on prescription of such physi­
cians are re-imbursable ." 
The 9th September 1970 
.. ~ 
No.LJL.82/70/2.-The following Act of the Assam Legislative 
Assembly which received the assent of the Gover nor is hereby pub­
lished for general information. 
ASSAM ACf XII OF 1970 
(Received the assent of the Governor on the 28th August 1970) 
THE ASSAM SPEAKER'S SALARIES AND ALLOWANCES 
(AMENDMENT) ACT, 1970 
[Published in the Assam Gazette, Extraordinary, dated the 10th September 
11970] 
An 
Act 
further to amenc:1 the Assam Speaker's Salaries and Allowances 
Act, 1958. 
Preamble. Whereas it is expedient further to amend the Assam Assam Act 
Speaker's Salaries and Allowance~ Act, 1958, herein· fg~~ of 
after called the principal Act, in the manner herein- · 
after appearing; 
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1'HE ASSAM GAZETTE, EXTRAORDINARY, SEPT. 10, 1970 469 
It is hereby enacted in the Twenty-first year of the 
Republic oflndia as foJlows :-
SJZ:)drt title 1. (1) This Act may be called the · Assam Speaker's an com- • 
mencement. Salaries and Allowances (Amendment) Act, 1970. 
(2) It shall come into force at once. 
2. For section 8 of the principal Act, the following 
shall be substituted, namely:-
Amendment "8. The Speaker and the members of his family 
o•section 8 shall be entitled to such medical treatment and benefit 
of Assam as may be laid down by rules to be made by the State 
Act~ of Government 1958. • 
Explanatiun.-1. For the purpose of this section the 
expression 'the members of his ramily' shall mean and 
include such members as may be prescribed by rules. 
2. Those who are entitled to free medical 
attendance and treatment may take the same 
from any registered physician of their choice­
Allophathic, Ayurvedic , Unani or Homoeopathic 
and medical bills on prescription of such physi­
dans are re-'imbursabl e." 
B. SARMA, 
Secy. to the Government of Assam. 
Law Department. 
SHLLONG :-Printed and pulisl1ed bv the Superintenden~, Assam 
Government Press CSx·Gazette) No 161-l.365+40-10-9 -1970. 
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