The ASSAM DEPUTY SPEAKER'S SALARIES AND ALLOWANCES BILL, 1958

The 24th May 1958 · 
-No.LJL.39/58/14.-The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for genera I 
information. 
(Received the assent of the Governor on the 22nd May 1958) 
ASSAM ACT XVI OF 1958 
c THE ASSAM DEPUTY SPEAKER'S SALARIES AND ALLOWANCES 
'° -
BHL, 1958 
(As passed by the A>sembly) 
[Published in the Assam Gazette, dated the 28th May 1958) 
An 
A:t 
to .fix the salaries and allowances of" ihe Deputy Speaker, Assam Legislative Assembly. 
Preainble.-Whereas it is expedient to fix afresh the salaries and 
allowances of the Deputy Speaker ; 
It is hereby enacted in the Ninth Year of the Republic of India as 
follows:-
1. Short title and coinmencement.-(i) This Act may be called the 
Assam Deputy Speaker's Salal'ies and Allowances Act, 1958. 
(ii) It shall come into force with effect from the 1st April, 1958. 
2. Salary of the Deputy Speaker.-There shall be paid to the 
Deputy Speaker of the Assam Legislative Assembly a salary of rupees 
seven hundred and filly per mensem. 
3. Residence of the Deputy Speaker.-(i) The Deputy Speaker 
shall be provided with a free-furnished residence with grounds appurtenant 
thereto, in Shillong throughout the year, and also at any other place which 
the State Government may, from time to time, for the purpose of this Act 
declare to be the headquarters of Government for so long as such declara­
tion remains in force, or at a place where the Assam Legislative Assembly 
meets. 
(ii) Such residence and the grounds appurtenant thereto shall be 
maintained at the public expense which shall not exceed the amount as 
may be prescribed by rules: · 
· Provided that if the Deputy Speaker does not occupy the free-furnished 
residence provided by the Government, a house rent allowance at the rate 
of rupees two hundred per mensem and such service allowances as may be 
prescribed by rules shall be paid in lieu of such residence. 
Explanation.-For the purpose of this section the expression "the public 
expense s" shall include such expenses as may be prescribed by rules. 
4. Conveyances and Conveyance Allowance of the Deputy 
Speaker.-(i) The State Government may, from time to time, purchase and 
provide suitable conveyances for the use of the Deputy Speaker and may by 
rules provide for their maintenance and repair . 
2 
---------(ii) The Deputy Speaker shall further be entitled to a conveyance 
allowance of rupees one hundred and firty per mensem: 
_Provided that if the Deputy Speaker chooses to maintain his own car he 
shall be entitled to a conveyance allowance of rupees three hundred per 
m ens em. 
5. Prohibition against practising any profession or drawing 
salary as Me1Uher durin~ the tenure of office as Deputy Speaker.­
The Deputy Speaker shall not during tht tenure of his oftice for which he 
draws safory and allowances-
(i) practise any profession or engage in any trade or undertake for 
remune-ration any employment other than his duties as Deputy 
Speaker; or 
(ii) be entitled to any salary or allowance as a Member of the Assam 
Legislative Assembly. 
6. Use of free-furnished residence and Govern1Uent Conveyance 
on relinquishing o:ffice.-The Deputy Speaker shall be entitled to the 
previleges of the use of the free-furnished residence and Government con­
veyance on his ceasing to hold office for such period as may be prescribed 
bv ~ules. 
7. Travelling and daily allowances.-The Deputy Speaker shall be 
entitled, while touring on public bminess, to travelling and daily allowances 
at such rates and on such conditions as may be prescribed by rules. 
8. Power to make rules.-(i) The State Government may, in consul­
tation with the Speaker, by notification in the official Gazette, make rules for 
carrying out the purposes of this Act. 
(ii) All rules made under this Act shall be laid before the Assam 
Legislative Assembly, as soon as may be, after they are made• 
9. Repeal of Assam. Act VIII of 1956.-The Assam Deputy Speaker's 
Salaries and Allowances Act, 1956 (Assam Act VIII of 1956}, is hereby 
repealed. 
P. C. DAS, 
for Secy. to the Govt . of Assam, Leg. and Judi. Deptt. 

‹ Prev All Assam acts Next ›