The ASSAM LEGISLATIVE ASSEMBLY MEMBERS' SALARIES AND ALLOWANCES ACT, 1958

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ASSAM ACT -XIV OF 1958 
THE ASSAM LEGISLATIVE ASSEMBLY MEMBERS' SALARIES 
AND ALLOWANCES ACT, 1958 
(As passed by the Assembly) 
(Received the assent of the Governor on the 22nd May 1958) 
[Published in the Assam Gazette, dated the 28th May 1958] 
An 
Act 
to determine the salaries and allowances of the Members of the Assam Legislatic~ 
As~embly. 
Prea:mble.-Whereas it is expedient to determine the salaries and 
allowances of the Members of the Assam Legislative . Assembly .; 
· It is hereby enacted in the Ninth Year of the Republic of india as 
follows:- -
1. Short title and commencement.-(1) This Act may be called 
the Assam Legislative Assembly Members' Salaries and Allowances Act, 
1958. . . 
~2) It shall come into force with effect from the 1st April, 1958. 
2. Definition.-Io this Act and for the purposes thereof "Member" 
means a Member of the Assam Legislative Assembly, other than the Speaker, 
Deputy Speaker of the Assembly, a Minister, a Deputy Minister or a 
Parliamentary Secretary to the Government of Assam. 
3. Salaries.-There shall be paid to each Member a salary at the 
rate of two hundred and fifty rupees per mensem: 
Provided that a Member may, if he so desires, forego either in full 
or in part his salary for any period and in the manner prescribed by Rules 
made by the State Government in this behalf. 
4. Allowances -There shall be paid to each Member tqe following 
allowances in connection with his duties as Member of the Assembly-
(!) daily allowance at the rate of twenty rupees per day when his 
attendance is required at Shillong in connection with his duties as a 
Member. For other places the Member shall draw daily allowance at the 
rate of seven rupees and eight annas (7·50 Naye Paise) per day subject to 
such increase as is sanctioned by the State Government from time to time 
for first grade Government Servants : 
Provided that a Member may, if he so desires, forego either in full or 
in part the aforesaid daily allowance of twenty rupees in the manner to be 
prescribed by Rules made by the State Government in this behalf; 
(2) travelling allowance at the rate admissible to a Government 
Servant of the first l!r"' de umler the .f\ssam_ Subsidiary R;ules. 
[ Price 00·06 N .P. or ld.] 
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5. Conveyance allowance.-There shall be paid to each Member a 
conveyance allowance at the rate of two rupees and eight annas (2·50 Nave 
Paise) per pay during the Session of the Assembly and during Committee 
Meetings. 
6. Medical attendance and treatment. - While on duty in or outside 
Shillong for the purposes of attending a meeting of the Legislature or a 
Committee Meeting or Conference appointed by Government, Members 
shall be entitled to the same medical attendance and treatment as are laid 
down for Government Servants. 
7. Rule making powers of the S1tate Government.-The State 
Government shall make rules-
( a) to prescribe the periods during which, and the conditions under 
which, daily allowance may be drawn, and the circumstances 
under which such allowances may be withheld: 
(b) to prescribe the conditions under which and the journeys for 
which travelling allowance may be claimed ; 
(c) to prescribe the Hospitals for medical attend1nce and treatment ; 
and 
(d) generally for carrying out the purposes of the Act. 
8. Roepeal of Assam Act I of 1938 and Assam Act X of 1954.­
The Assam Legislative Chambers (Members' Emoluments) Act, 1938 and 
the Assam Legislative Assembly (Members' Emoluments) Act, 1954 are 
hereby repealed. 
A.G.P. (Leg.) Nti.?O/SB-10$0-'-!1-1958; 

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