The ASSAM SPEAKER'S AND DEPUTY SPEAKER'S SALARIES, ALLOWANCES AND AMENITIES ACT, 2018 (SINGLE DOCUMENT)

 
ASSAM ACT NO. VIII OF 2018 
(Received the assent of the Governor on 18th April, 2018) 
 
THE ASSAM SPEAKER'S AND DEPUTY SPEAKER'S SALARIES, 
ALLOWANCES AND AMENITIES ACT, 2018.  
 
AN 
ACT 
 
 
 
Preamble.
 
  
to fix the salaries, allowances and amenities for Speaker and 
Deputy Speaker of Assam Legislative Assembly. 
 
        WHEREAS it is expedient to fix afresh the salaries and 
allowances of the Speaker and the Deputy Speaker of the Assam 
Legislative Assembly in the manner hereinafter appearing; 
 
         It is hereby enacted in the Sixty-ninth Year of the Republic of  
India as follows :-  
 
 
Short title and 
commencement. 
1.  
 
(1) This Act may be called the Assam Speaker's and Deputy 
Speaker's Salaries, Allowances and Amenities Act, 2018. 
 
(2) It shall be deemed to have come into force with effect from the 
lst day of April, 2018. 
 
Definitions. 2.  
 
In this Act, unless there is anything repugnant to the subject or 
context,- 
 
(a) "Speaker" and "Deputy Speaker" means the Speaker and the 
Deputy Speaker of the Assam Legislative Assembly; 
 
(b) "prescribed" means prescribed by rules made under this Act. 
 
 
Salaries of the 
Speaker and the 
Deputy 
Speaker. 
3.  
 
There shall be paid,- 
 
(a) to the Speaker a salary of rupees one lakh and twenty thousand 
per mensem; 
 
(b)  to the Deputy Speaker a salary of rupees one lakh per 
mensem. 
 
 
Allowances. 4.  
 
There shall be paid to the Speaker and the Deputy Speaker the 
following allowances in connection with their duties :-  
 
 
  (i) Parliamentary Assistance 
Allowance 
    : Rs. 10,000 per month.  
 
(ii) Sumptuary Allowance 
 
    : Rs. 20,000 per month  
 
2 
 
(iii) Daily Allowance  
While on tour and halt 
within the State of Assam in 
connection with performing 
official duties.   
While on tour and halt 
outside the State of Assam in 
connection with performing 
official duties.  
 
 
     
   : Rs. 1850 per day 
 
 
    : Rs. 2500 per day 
 
 
 
 
 
 
(iv) Sitting Allowance 
 
    : Rs. 1850 per day :  
        Provided that the Sitting Allowance shall not be admissible 
if the Speaker or the Deputy Speaker as the case may be, 
performs the official tour within the State of Assam or outside the 
State of Assam and halts during the period of the Session of the 
Assam Legislative Assembly. 
 
Travel facilities. 5. 
 
Speaker and the Deputy Speaker shall be entitled to,- 
 
(a) while on tour for official purpose within the State of Assam 
as well as outside the State, to travelling allowance as may 
be prescribed; 
 
(b) for journeys performed in connection with medical 
treatment, to travelling allowance as may be prescribed. 
 
 
Amenities. 6.  
 
Speaker and Deputy Speaker shall be entitled to,- 
 
(a) free furnished residence at Guwahati throughout the year 
which shall be maintained at public expenses; 
 
(b) vehicles including vehicles for securities as may be 
necessary for security of the Speaker and the Deputy Speaker 
to be maintained at public expenses; 
 
(c)  personal staff as may be prescribed; 
 
(d) newspapers and magazines as may be prescribed :  
 
        Provided that the Speaker shall be entitled to the 
privileges of using the free furnished residence, Government 
vehicles and personal staff on his ceasing to hold office for 
such period as may be prescribed. 
 
Prohibition 
against 
practicing any 
profession 
during the 
tenure of office 
as Speaker or 
Deputy 
Speaker. 
 
7.  
 
The Speaker and the Deputy Speaker shall not, during the tenure 
of their office in respect of which they draw salaries and 
allowances, - 
 
(a) practice any profession or engage in any trade or undertake 
for remuneration any employment other than their duties as 
Speaker and Deputy Speaker; 
 
(b) be entitled to any salary or allowances as are admissible to 
a Member of the Assam Legislative Assembly. 
 
 
3 
 
Power to make 
rules. 
8.  
 
(1) The Speaker may, by notification in the Official Gazette, 
constitute a Committee consisting of maximum ten Members 
of the Assam Legislative Assembly which may make rules in 
consultation with the State Government, for carrying out the 
provisions of this Act. 
 
(2)  The Committee constituted under sub-section (1), shall elect 
its Chairman and shall have power to regulate its own 
procedure:    
     
       Provided that till the rules are made under this section 
and come into force, the procedure as they existed prior to 
commencement of this Act, shall be followed for the purpose 
of determining the allowances, amenities and facilities which 
were admissible to the Speaker and the Deputy Speaker prior 
to commencement of this Act for which rules are required to 
be prescribed under this Act. 
 
(3) All rules made under this Act shall be laid before the Assam 
Legislative Assembly, as soon as may be, after they are 
made. 
 
Repeal of 
Assam Act 
No.XXV of 
1958 and 
Assam Act 
No.XVI of 1958. 
9. The Assam Speaker's Salaries and Allowances Act, 1958 and the 
Assam Deputy Speaker's Salaries and Allowances Act, 1958 are 
hereby repealed. 
 
Assam Act 
No.XXV 
of 1958; 
Assam Act 
No. XVI of 
1958  
Savings. 10.  
 
The repeal by this Act of the enactments mentioned in section 9 
shall not affect the validity, invalidity, effect or consequences of 
anything already done or suffered under the enactments so 
repealed. 
 
 
 
 
 
 
 
 
S. M. BUZAR BARUAH, 
Commissioner & Secretary to the Government of Assam, 
Legislative Department, Dispur, Guwahati-6. 

‹ Prev All Assam acts Next ›