The Assam Legislative Assembly Members' Salaries and Allowances (Amendment) Act, 1970

0 
0 
Q 
ASSAM ACT XIV OF 1970 
\ 
(Received the assent of the Governor on the 28th August, 1971) 
THE ASSAM LEGISLATIVE ASSEMBLY MEMBERS' SALARIES 
AND ALLOWANCES (AMENDMENT) ACT, 1970 
(Published in the Assam Gazette Extraordinary, dated the I lth September, 
]970] 
An 
Act 
further to amend the Assam Legislative Assembly Member•' 
Salaries and Allowances Act, 1958 
Preamble. Whereas it is expedient further to amend the Assam A11am 
Legislative Assembly Members' Salari es and Allow- ~~~ 
ances Act, 1958, hereinafter called .the principal ' 
Act, in the manner hereinafter app earing; 
It is hereby enacted in the Twenty-first Year of the 
Republic of India as follows t-
Short title, 1. (1) This Act may be called the Assam Legis-
and lative Assembly Members' Salaries and Allowances commence-
ment. (Amendment) Act, 1970. 
(2) It shall come into force at once. 
2. For section 6 of the principal Act, the fol­
lowing shall be substituted, namely:-
....,.-Amendment "6. A Member and the members of hii. family 
of section 6 8hall be entitled to such medical treatment and benefits 
of Assam as may be laid down by rules to be made by the 
Act XIV of State Government 1958. • 
Explanation.- I. For the purpose of this stction 
the expression 'the members of his family' shall mean 
and include such members as may be prescribed by 
rules. 
2. Those who are entitled to free medical atten­
dance and treatment may take the same from any 
registered physician of their cboice--Allopathic, 
Ayurvedic, Unani or Homoeopathic and medical bills 
on prescription of such physicians are re-im bursable." 
Price Re .0.05 P. or 7 d. 
AGP 20/70 (Law)-l,350+150-4-11-70. 
Act 
of 

‹ Prev All Assam acts Next ›