The Assam Speaker's Salaries and Allowances (Amendment) Act, 1958

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ASSAM ACT XXV OF 1958 
THE ASSAM SPEAKER'S SALARIES AND ALLOWANCES 
ACT, 1958 
(Received the assent of the Governor on the 7th October 1958) 
(Passed by tnc A11embly) 
[euhlished in the Assam Gazette1 dated the 15th October 1958) 
An 
Act 
to fix the Sa/arieJ and All11wanc1s of thl Speaker of the Assam Legislativ1 Ammbty 
Pceambte:-WHEREAS it is expedient to fix the Salaries and Allowances 
of the Speaker of the Assam Legislative Assembly in the manner hereinafter 
appearing ; 
It is hereby enacted in the Ninth Year of the Republic of India as 
follows:-
1. Short title and commencement.-(i) This Act may be called the -
Assam Speaker's Salaries and Allowances Act, 1958. · 
(ii) It shall come into force with dfect from the 1st April, 1958. 
2. Salary of the Speaker.-There shall be paid to the Speaker of the 
Assam Legislative Assembly a Salary of rupees one thousand yer mensem. 
3. Re1tidence of the Speaker.-(i) The Speaker shal be provided 
with a free-furnisheu residence with grounds appurtenant thereto in Shillong 
throughout the year, and also at any other plare which the St~te Govern­
rn ent may, from time to time, for the purpose of this Act declare to be the 
headquarters of Gov~rnment, for so long as such declaration remafas in 
force or at a place where the Assam Legialative Assembly meets. 
(ii) Such residence and the groun?s appurtenant thereto, shall be 
maintained at the public expen~e which shall not exceed the amount 
prescribed by rules: 
Provided that if the Speaker does not occupy the free-furnished 
residence provided by the Gove,rnment, a house rent allowance at the rate 
of rupees two hundred and fifty per mensem and such service allowances as 
may be prescribed by rules shall be paid in lieu of such residence. 
ExfJ/anation.-For the purpose of this section the expr~ssion "the public 
expense" shall include such expenses as may be prescribed by rules. 
4. Conveyance and Conveyance Allowance tor the Speaker.-(i} 
The State Government may, from time to time, purchase and provide suit­
able conveyance for the use of the Speaker and may, by rules, provide for 
their maintenance and repair. 
(ii) The Speaker shall further be entitled to a conveyance "llowance 
of rupees two hundred per mensem : 
Provided that if the Speaker chooses to maintain his own car he shall 
be entitled to a conveyance allowance of rupees three hundred per mensem. 
5. Prohibition against practisiag any profe•aion or drawing 
salary ali Member during the tenure of the office aa Speaker.-The 
Speaker shall not during the tenure of his office for which he draws salary 
and allowance-
l i) practise any profession or engage in any trade or undertake for 
remuneration any employment other than his duties as Speaker, 
or 
Price ·06 nP. or Id. J 
(ii) be entitled •to anY. sala1'¥ or1 allowance as a Member .of the Assam 
Legislative Assembly 
6. Use of freeafurnished residence and Gove1·nment conveyances 
on.r.elinquishing oBic.e.-The~ Spwer. shall be entitled to the pi:-i:vileges 
of the use of the free-furnished residence and Government conveyance on his 
ceasing to hold office for such . peri©d as may be prescribed by rules. 
7. Travelling and Daily Allowa.nces.-The Speaker shall be entitled, 
while touring on pul:ilic business, to tl;flvelling ·and daily allowance s at such 
rates and on such conditions as may be prescribed by rule.~. 
8. Power to make rules.-(i) The State Government may, by notifi­
cation in the official gazette and in consultation with the Speaker, make 
rules for carrying out the purposes of this Act. 
(ii) All rules - made< under this Net shall be
0 
laid before the Assam 
Legislative Assembly, as soon as may be, after they are made. 
9: Repeal of .Assam Act No.VII ot: 1!)48:-The Assam Speaker' s 
(Salary and 'Allowances) A:ct, 1948; is Hereby repealed . 
. A<; P (Leg) 24/59- 1050-6 1 1~·59 , 

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