The Assam Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous Provisions) Act, 2004

Reg istered No. - 7 68/97
1515 151 ahstMSi
THE ASSAM GAZETTE
v5 PTT?r W <T
EXTR AORDINARY
PUBLISHED BY AUTHORITY
f 4? 266 <]WJ, 29 2004, 8 ^ ,  1926 (*Ef)
' No. 266 Dispur, Wednesday, 29th Decem ber, 2004, 8th Pausa, 1926 (S.E.)
GO VERNME NT O F ASS AM
ORDER S BY THE  GOVERNOR
LE GIS LA TIV E DEPAR TM ENT :  :  LEGIS LA TIV E BRA NCH
NOT IFIC ATION
The 29th December, 2004
No. LGL . 133/20 04/17.—  The following  Act o f the Assa m Legislative 
Assem bly  which receive d the  ass ent of the G ove rno r is hereb y pu blis hed  for 
gene ral info rma tion .

1704 THE ASSAM GAZ ETT E, EXTRAOR DINARY, DEC. 29, JS04
AS SA M AC T NO . XX III  OF  20 04  
(R ec ei ve d the as se nt o f th e Gov erno r o n 27 th D ec em be r, 20 04 )
TH E ASS AM  PA RL IAMEN TA RY  SE CR ET AR IE S
(APPOINT MENT SALARIES, ALLOWANCES AND MISCELLANEOUS PROVISIONS) 
ACT, 2004
AN
ACT
to provide f or the appoin tme nt, salary , allowan ces and oth er miscellan eou s prov isions of the 
Parliam entary  Secretaries  in the  State o f Assam,
Prea mble Whe reas  it is expedie nt t o prov ide for th e appo intm ent sala ry, allowanc es and other
misce llaneo us pro vision s o f the Parliamenta ry Secretaries in the  S tate  o f Assam;
It is hereby  en acte d in the fifty fifth year of the Republic o f India  as follows:
Short title, 1  .(1) T his  A ct may  be ca lled the Assam Parli amen tary Sec retarie s (Ap poi ntm ent, Salaries,
extent and All owanc es and Miscellan eou s Provision s) Act, 2004
commencement.
(2) It exten ds to the whol e of Assam.
(3 ) It sha ll com e into forc e at once.
Definitio n ' n  ^ *s ^ c t  u n 'e s s  c o n t e x l  oth erwise require
(a) ‘Ch ief Mini ste r’ mea ns the Ch ief  Minister of Assa m;
(b) ‘Mem ber’ mea ns a M emb er of  the Assam Leg islative A ssem bly;
(c) ‘Parliam entary  S ecr etary' mean s a Mem ber o f the Ass am Leg isla tive Assembly 
app oin ted as th e Par liam enta ry Secretary under this  A ct by the C hief Minister;
(d) ‘presc ribed’ means p rescribed by the rules m ade u nde r th is Act; and
(e) ’sp ecif ie d' m ea ns  sp ec ifie d by noti fica tion  publishe d in th e Offi cial Ga zette o f 
the  S tate  o f Assam .
Appointme nt o f 3. The Ch ief  Minister may, having regard . to the circumstances 
Parliam entary and the need o f the situation, at any tim e app oint such num ber o f P arlia men tary  Secretaries
Secretary. a n d t 0  e a c jj o p ([i e m  t )u t je s  a n ( j f u n c t jo n s  a s  h e m ay deem fit an d pr op el

IE ASSAM GAZETTE, EXTRAORDINARY, DEC. 29, 2004 1705
Rank, status, 4. A Parliamentary Secretary shall be of  the rank and status of 
powers and a Minister of State and shall exercise such powers, disc harge such functions and perform 
functions of m a v  assigned to him by the Ch ief  Minister by way of a notification
Secretary 1 1 published  in the  Official Gazette.
Functions and The functions and duties o f Parliamentary Secretary shall be such as  may be specified.
dutie s o f
Parliamentary
Secretary.
Oa th of of fic e 6  p a r | ja m c n t a r y Secretary shall, befo re entering  upon his office, take  an oath of  office
and secrecy. and secrecy  in s uch manner as may be prescribed.
Salary and Parliam entary Secretary shall be entitled to such salary and allowances as are
allowances o f admissible to a Minister o f State under the Assam Ministers, Ministers of State and Deputy
Parliamen tary Ministers Sala ries and Allowa nce s Act, 1958.Secretary.
Par liam entary -
Secretary not to 8. No twi thstandin g anythin g contained  in any other law for the tim e being  in force a
draw salary and Parliam ent ary  S ecr eta ry shall not, while he draws salary and a llo wa nces for his o ffic e as such
allowances as Parliamentary' Secretary, be entitled to any salary or allowance as a Membe r o f the Assam Member Legislative As sembly.
9. A P arliam ent ary  Sec retary shall not, during  his o ffic e as such Parliamentary Secretary, 
practise any  profession or engage in any trade or commerce and undertake for remuneration any 
employment other than  his duties as such Pa rliam entary Secretary .
Parl iamenta ry 
Secreta ry not 
to practise 
profession etc.
Power 
to make 
rules
10.(1) Th e S tate G overnm ent m ay, b y notification published in th e Official G aze tte, 
mak e rules for carryin g out  the  p urpo ses o f this Act.

1706 THE ASSAM GAZETTE, EXTRAORDINARY, DEC. 29,
(2 ) A ll ru les made by  the  State Go ver nm ent under this Act shall, as s oon as may be  
after they are m ade, b e laid  before the State Leg isla tive As sembly, As sam  w hil e it is  
in session , for a tota l period o f not less than fourteen days  w hic h ma ybe comprised in  
on e session or tw o or more su cc essiv e session s, and shall, un less some later ditto is  
appointed, take ef fe ct  from  the date o f their publicat ion  in the Offi cia l Gazette  
sub jec t to such m odifi catio n or amendm ents as the Leg isla ture may , during the said  
period agree to make, so how ever , that any su ch  m od ifi ca tio n or am endm ent shall  
be  without prejudice to foe  validity o f  anything previously done thereunder.
Repeal 11. The As sam Parliam entary Secretaries ( Appointm ent, Sal ari es, Allow ances  and  
Misc ell aneous Provisions) O rdinance, 2 00 4 is  hereby repealed.
Assam 
Ordinance 
No. t o f  
2004.
M. K. DEKA,
Commissioner & Secy, to the Govt, of Assam, 
Legislative Department.
GUWAHATI—  Printed & published by the Dy . Director (P), Directorate of Ptg. & Sty ., 
Assam, Guwahati (Ex-Gazette) No. 531-500-600-29-12-2004.
 
 
 
 
 
 
 
  
 
 
 

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