The Assam Deputy Speakers Salaries and Allowances (Amendment) Act, 1959

The 11th May 1959
No.LJL.26/59 .— 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 9th M ay 1959
ASSAM ACT X I OF 1959
THE ASSAM DEPUTY SPEAKER’S SALARIES AND ALLOWANCES 
(AMENDMENT) ACT, 1959
(As passed by the Assembly)
[Published in the Assam Gazette, dated the 13th May 1959]
An
-
Act
to am end, the Assam Deputy Speaker's Salaries and Allowances Act, 1958
P ream ble.— Whereas it is expedient to amend the Assam Deputy 
Speaker’s Salaries and Allowances Act. 1958, (Assam Act XVI of 1958) 
hereinafter called the principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Tenth Year of the Republic of India as 
follows:—
1. Short title and com m en cem en t.— (1) This Act may be called the 
Assam Deputy Speaker’s Salaries and Allowances (Amendment) Act, 1959.
(2) It shall come into force at once.
2. Insertion o f a n ew  section after Section 7 o f  A ssa m  Act XVI o f  
1958.— After section 7  of the principal Act, the following new section shall 
be inserted as section 8 and the existing sections 8 and 9 shall be re-number­
ed as sections 9 and 10 respectively, namely;—
“ 8. M edical attendance and treatm ent.— Subject to any rules made 
in this behalf by the State Government, the Deputy Speaker shall be entitled 
free of charge to accommodation in hospitals maintained by the Govern­
ment and also to medical treatment”.
P C. DAS,
Dy. Secy, to the Govt, of Assam, Law Deptt.

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