LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

The Assam Deputy Speakers Salary Act, 1948

Assam · state statute
Open in Lexace · Ask the AI about this act
The 28th April 1948
No.L.774/47/5.— The following Act of the Assam Legislative Assembly 
having been assented to in His Majesty’s name by the Governor, is hereby 
ipublished for general information.
(Received the assent o f the Governor on the 24th April 1943)
ASSAM ACT V III OF 1948
THE ASSAM DEPUTY SPEAKER’S SALARY ACT, 1948
(Passed b y th e  Assembly)
, [Published in the Assam .Gazette of the 5th May 1948]
An
Act to provide fo r  the salary o f the Deputy Speaker o f the  
Assam Legislative Assembly,.
•Preamble. Whereas provision has been made by sub-section (4)
of section 65 of the Government of India Act, 1935, as 
adapted under the India (Provisional Constitution) Order, 
1947, for the determination cf the salary of the Deputy 
Speaker of the Provincial Legislative Assembly by an Act of 
the Provincial Legislature ;
It is hereby enacted as follows : — •
'Short title. 1. (1) This Act may be called the Assam Deputy 
Speaker’s Salary Act, 1948.
 
2
Commence­
ment.
Salary of 
r
Speaker. ]  
Prohibition 
against prac­
tising any 
profession, 
dra w i n g  
salary as 
m e m b e r ,  
etc.
(2) It shall come into force at once.'
2. There shall be pair! to the Deputy Speaker of the 
D e p u t y  Assam Legislative Assembly a salary of Rupees three
hundred per mensem.
3. The Deputy Speaker shall not,
(«) during the tenure of his office for which h e’  
draws salary, practise any profession or engage in any 
trade or undertake for remuneration any employment 
other than his duties as Deputy Speaker, and,
( 2 > )  while he draws salary for his office, be entitled 
to any salary as a member of the Assam Legislative 
Assembly.
Travelling 4. The Deputy Speaker shall be entitled, while touring
allowances^ o n  P u ^ ^c  business, to travelling and daily allowances at 
a ’  such rates and upon such conditions as may be determined
by rules by the Provincial Government.
Repeal. 5. "Die Assam Deputy Speaker’s Salary Act, 1937, is A ssam  Act’
hereby repealed. Ill of 1937.
S, M. LAHIRI,
Secy, to the Govt, of Assam, Legislative Department,

‹ Prev All Assam acts Next ›