The Assam Deputy Speakers Salaries and Allowances (Amendment) Act, 1956

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The 1st April 1956
No.LJL.75/55/18.— The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
(R eceived the a ssen t o f the G overnor on th e 1st A pril 1956)
ASSAM ACT V III OF 1956
THE ASSAM DEPUTY SPEAKER’S SALARIES AND 
ALLOWANCES ACT, 1956
(Passed by the Assembly)
[Published in the Assam Gazettei Extraordinary, dated the 1st April 1956]
An
Act
to provide for the Salary and Allowances of the Deputy Speakert Assam Legislative  
Assembly.
P ream ble.— WheReas it is expedient to fix afresh the Salaries and 
Allowances of the Deputy Speaker ;
It is hereby enacted in the Seventh Year of the Republic of India as 
follows:—
1. Short title.*—  (i) This Act may be called the Assam Deputy 
Speaker’s Salaries and Allowances Act, 1956.
C om m encem ent.— («) The Act shall come into force at once.
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2. Salary o f D eputy Speaker.— There shall be paid to the Deputy 
Speaker of the Assam Legislative Assembly a salary of Rupees seven 
hundred and fifty per mensem.
3. R esid en ce.— (t) The Deputy Speaker shall be entitled to a free 
furnished residence, with grounds appurtenant thereto, maintained at 
public expense in Shillong throughout the year, or 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, or at a place where 
the Assam Legislative Assembly meets or in lieu of such free furnished 
residence Rupees one hundred and fifty per mensem.
(it) The State Government may for the purpose of this Act define by 
rules the expression ‘maintained at public expense’ in relation to residence.
4. Conveyance A llow ance.— There shall be paid to the Deputy 
Speaker a conveyance allowance of Rupees one hundred per mensem.
5. T ravelling and daily allow ances.— The Deputy Speaker shall be 
entitled to travelling and daily allowances in respect of tours undertaken by 
him in the discharge of his official duties at such rates and upon such con­
ditions as may be determined by the State Government.
6. Prohibition against p ractisin g any p rofession , draw ing salary  
a s m em b er, etc.— The Deputy Speaker shall not,
(i) during the tenure of his office for which he draws salary, 
practise any profession or engage in any trade or undertake 
for remuneration any employment other than his duties as 
Deputy Speaker, and
(ii) while he draws salary for his office, be entitled to receive any 
sum out of funds provided D y the Assam Legislative Assembly 
by way of salary or allowances in respect of his membership of 
the Assam Legislative Assembly.
7. R epeal.— The Assam Deputy Speaker’s Salary Act, 1948 (Act V III 
of 1948) is hereby repealed.
J. C. MEDHI,
Secy, to the Govt, of Assam, Leg. & Judl. Depth
 

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