The Assam Speaker's Salaries and Allowances (Amendment) Act, 1959

The 11th May 1959 
No.LJL.25/59.-The following Act of the Assam Legislative Assemo1. 
which received the assent of the Governor is hereby published fop genera 
information. 
Received the assent of the Governor on the 9th May 1959 
ASSAM ACT X OF 1959 
THE ASSAM SPEAKER'S SALARIES AND ALLOWANCES 
(AMENDMENT) ACT, 1959 
(As passed by the Assembly) 
[Published in the Assam Gazette, dated the 13th May 1959] 
An 
Act 
to amend the Assam Speaker's Salaries and Allowances Act, 1958 
Preamble.-WHEREAS it is expedient to amend the Assam Speaker's 
Salaries and >\llowances Act, 1958 (Assam Act XXV of 1958), hereinafter 
called the principal Act, in the manner hereinafter appearing ; 
It is hereby enacted in the Tenth Year of the Republic of India as 
follows :-
1. Short title and commencement.-(1) This Act may be called the 
Assam Speaker's Salaries and Allowances (Amendment) Act, 1959. 
(2) It Rhall come into force at once. 
2. Insertion of a new section after section 7 of Assam Act XXV of 
195u.-After Section 7 of the principal Act, the following new section 
shall be inser.ted as section 8 and the existing sections 8 and 9 shall be re­
numbered as sections 9 and 10 respectively, namely: -
"8. Medical attendance and treatment.-Subject to any rules made 
in this behalf by the State Government, the Speaker shall be entitled free of 
charge to accommodation iu hospitals maintained by the Government and 
::tlso to medical treatment" . 
P. C. DAS, 
Dy. Secy. to the Govt. of Assam, Law Deptt. 

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