The Assam Speaker's Salaries and Allowances (Amendment) Act, 1970

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ASSAM ACT XII OF 1970 
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(Received the assent of the Governor on the 28th August 1970) 
THE ASSAM SPEAKER'S SALARIES AND ALLOWANCES 
(AMENDMEN fl ACT. 1970 
[Published in the Assam Gazette, Extraordinary, dated the 10th September 
l970J 
An 
Act 
· .J urther to amend the Assam Speaker's Salaries and Allowan ces 
Act, 1958. 
Preamble. Whereas it is expedient further to amend the Assam Assam 
Speaker's Salaries and Allowances Act, 1958, herein· fg~ 
after called the principal Act, in the man ier herein· · 
after appearing ; 
It is hereby enacted in the Twenty-first year of the 
Republic oflndia as foJlows:-
~~~rt ~~~- 1. ( 1) This Act may be called the Assam Speaker's 
mencement. Salaries and Allowances (Amendment) Act, 1970. 
(2) Tt 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 
of section 8 shall be entitled to such medical treatment and benefit 
of Assamf as may be laid down by rules to be made by the State ActXXVo G 
1958 _ :<Overnment. 
Explanatiur..-1. For the purpose of this section the 
expression 'the members of his family' shall mean and 
include suc:b members as may be prescribed by rules. 
2. Those who are entitled to free medical 
attendance and treatment may take the same 
from ariy registered physician of their choice­
Allophathic, Ayurvedic, Unani or Homoeopathic 
and medical bills on prescription of such physi­
c:ians are re-'imbursable." 
Price Re.0.05 P .. or 7 d. 
AGP 18/70 (Law)-1,350+ 150-4-11-70. 
Act 
of 
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