The Assam Deputy Speakers Salaries and Allowances (Amendment) Act, 1970

ASSAM ACT X III OF 1970
(R eceived the a ssen t o f the Governor on the 28th A ugust, 1970)
°  THE ASSAM DEPUTY SPEAKER’S SALARIES AMD ALLOWANCES 
(AMENDMENT) ACT, 1970
[Published in the Assam Gazette Extraordinary, dated the 11th September, 
1970]
o
An
further to am end the A ssam  D eputy Speaker’s S alaries and A llo­
w ances Act, 1958.
Preamble. Whereas it is expedient further to amend the
Assam Deputy Speaker’s Salaries and Allowances
Act, 1958, hereinafter called the principal Act, in j 95 8. °
the manner hereinafter appearing ;
It is hereby enacted in the Twenty-first Year of 
the Republic of India as follows :—
anT* com -6 L (l) This Act may be called the Assam Deputy 
mcncement. Speaker’s Salaries and Allowances (Amendment)
Act, 1970.
(2) It shall come into force at once.
Amendmeat of section 8 
of A ssam  ingAct XVI of
2. For section 8 of the principal Act, the follow- 
shall be substituted, namely :—
1 958.
A  “
“ 8. The Deputy Speaker and the members of 
bis family shall be entitled to such medical treat­
ment and benefit as may be laid down by rules to 
be made by the State Government.
Explanation.—1. For the purpose of this section the 
expression ‘the members of his family’  shall mean 
and include such members as may be prescribed by 
rules.
2. Those who are entitled to free m edical 
attendance and treatm en t m ay take the same 
from  any registered physician of th eir choise— 
A llopathic, A yurvedic, U nani or Hom oeopathic 
and m edical bills on prescription of such physi­
cians are re-im bursable”.
Price Re.0.05 P. or 7 d.
AGP. (Law) No.l9/70—1,3504-150—4-1L 1970.

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