The Assam Deputy Speakers Salaries and Allowances (Amendment) Act, 1958

The 24th May 1958
~--N o.LJL.39/58/1 4.—The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
O ' (R eceived the a ssen t o f th e G overnor on th e 22nd M ay 1958)
ASSAM ACT XVI OF 1958
ec THE ASSAM DEPUTY SPEAKER’S SALARIES AND ALLOWANCES 
BIIL, 1958
(
(As passed by the Assembly)
[Published in the Assam Gazette, dated the 28th May 1958]
An
Act
to fix the salaries and allowances of the Deputy Speaker, Assam Legislative Assembly.
P ream b le.— Whereas it is expedient to fix afresh the salaries and 
allowances of the Deputy Speaker ;
It is hereby enacted in the Ninth Year of the Republic of India as 
follows:—
1. Short title and com m en cem en t.— (?) This Act may be called the 
Assam Deputy Speaker’s Salaries and Allowances Act, 1958.
(«i) It shall come into force with effect from the 1st April, 1958.
-
2. Salary o f the 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 esidence o f th e D eputy Speaker.— (?) The Deputy Speaker 
shall be provided with a free-furnished residence with grounds appurtenant 
thereto, in Shillong throughout the year, and also 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 for so long as such declara­
tion remains in force, or at a place where the Assam Legislative Assembly 
meets.
(?7 ) Such residence and the grounds appurtenant thereto shall be 
maintained at the public expense which shall not exceed the amount as 
may be prescribed by rules:
Provided that if the Deputy Speaker does not occupy the free-furnished 
residence provided by the Government, a house rent allowance at the rate 
of rupees two hundred per mensem and such service allowances as may be 
prescribed by rules shall be paid in lieu of such residence.
Explanation.—For the purpose of this section the expression “the public 
expenses” shall include such expenses as may be prescribed by rules.
4. C onveyances and C onveyance A llow ance o f  th e D eputy
Speaker.— (?) The State Government may, from time to time, purchase and 
provide suitable conveyances for the use of the Deputy Speaker and may by 
rules provide for their maintenance and repair.

2
( ? '? ')  The Deputy Speaker shall further be entitled to a conveyance 
allowance of rupees one hundred and fifty per mensem:
Provided that if the Deputy Speaker chooses to maintain his own car he 
shall be entitled to a conveyance allowance of rupees three hundred per 
mensem.
5. P rohibition against p ractisin g any p rofession  or draw ing **'  
salary a s M em ber during th e tenure o f  office a s D eputy Speaker.—
Fhe Deputy Speaker shall not during the tenure of his office for which he 
draws salary and allowances—
(?) practise any profession or engage in any trade or undertake for 
remuneration any employment other than h’s duties as Deputy 
Speaker; or
(??) be entitled to any salary or allowance as a Member of the Assam 
Legislative Assembly.
6. U se o f  free-furnish ed  residence and G overnm ent Conveyance  
on relin q uish in g office.— The Deputy Speaker shall be entitled to the 
previleges of the use of the free-furnished residence and Government con­
veyance on his ceasing to hold office for such period as may be prescribed 
bv r ules,
7. T ravelling and daily allow ances.'— The Deputy Speaker shall be 
entitled, while touring on public business, to travelling and daily allowances
at such rates and on such conditions as may be prescribed by rules. o
8. P ow er to m ake ru les.— (?) The State Government may, in consul­
tation with the Speaker, by notification in the official Gazette, make rules for 
carrying out the purposes of this Act.
( ? ? ’) All rules made under this Act shall be laid before the Assam 
Legislative Assembly, as soon as may be, after they are made.'
9. R epeal o f A ssam  Act VIII o f 1956.— The Assam Deputy Speaker’s 
Salaries and Allowances Act, 1956 (Assam Act V III of 1956), is hereby 
repealed.
P. C. DAS, 
for Secy, to the Govt, of Assam, Leg. and Judl, Deptt.
 
 

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