LexThe Chhattisgarh Adhyaksh tatha Upadhyaksha (Vetan tatha Bhatta) Adhiniyam, 1972
Chhattisgarh · state statute
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THEM. P. ADHYAKSHA TA7HA UPADHYAKSHA (VETAN TATHA
BHATIA) ADHJ.NIYAM, 1972'
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CHHATTISGARH ACT
( No. 17 of 2004 )
THE CHHATTISGAIHI ADHYAKSHA TATHA UPADHYAK511A, NETA PRATIPAK5HA
VETAN TATIIA BHArrA VIDHI SANSHODHAN ADHINIYAM, 2004.
• I
An Act further to :amend the Chhattisgarh Adhyaksha Tatha Upadhyaksha (Vetan
T:1tha Bhatia) Adhiniy:1111, 1972, The Chhattisgarh Vidhan Manda! Neta Pratipaksha (Vetan
Tatha Bhatta) Adhiniyam, 1980.
Be it enacted by the Chhattisgarh Legislative in the Fifty-Fiflh year of the Republic of
India as follows :-
I.
2
3.
(I) This Act may be called the Chhattisgarh Adhyaksha Tatha Upadhyaksha,
Neta Pratipaksha Vetan Bhatta Vidhi Sanshodhan Adhiniyam, 2004.
(2) It shall come into force from the date of its publication in the Gazette.
Part-I Amendment to the Chhattisgarh Adhyaksha Tatha Upadhyaksha (Vetan Tatha
Bhatta) Adhiniyam, 1972 (No. 27 of 1972).
In Section 3 of the Chhattisgarh Adhyaksha Tatha Upadhyaksha (Vetan Tatha Bhatta)
Adhiniyam, 1972 (No. 27 of 1972),-
(i) In sub-section (2) for the words "Three Thousand" the words "Five Thou
sand" shall be substituted, and
{llJ In sub-sectipn (3) for the words "Six Hundred" the .\vords "Seven Hundred
Sixty Seven" and for the words "Five Hundred" the words "Seven Hundred
Fifty" shall be substituted.
Part-Il Amendment to the Chhattisgarh Vidhan Manda! Neta Pratipaksha (Vetan Tatha
Bhatta) Adhiniyam, 1980 (No. 8 of 1980).
In Section 4 of the Chhattisgarh Vidhan Manda! Neta Pratipaksha (Vetan Tatha Bhatta)
Adhiniyam, 1980,-
(i) In sub~section (2) for the words "Three Thousand" the words "Five Thou
sand" shall be substituted, and
(ii) In sub-section (3) for the words "Six Hundred" the words "Seven Hundred
Sixty Seven" shall be substituted.
"
6(110)
Short title and
Commencement.
Amendment
Section 3.
Amendment
Section 4.
of
of
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CHHATIISGARH ACT
(No. 5 of 2010)
_,...THE CHHATTISGARH ADHYAKSHA TATHA UPADHYAKSHA (VETAN TATHA
BHATIA) (SANSHODHAN)ACT, 2010
An Act further to amend the Chhattisgarh Adhyaksha Tatha Upadhyaksha (Vetan
Tatha Bhatta) Adhiniyam, 1972 (No. 27 of 1972). .
Be it enacted by the Chhattisgarh Legislature in the Sixty-first year of the Republic of
India as follows :-
I. (1) This Act may be called the Chhattisgarh Adhyaksha Tatha Upadhyaksha (Ve tan
Tatha Bhatta) (Sanshodhan) Adhiniyam, 2010.
(2) It shall come into force from the date of its publication in the Official Gazette.
2. In section 2 of the Chhattisgarh Adhyaksha Tatha Upadhyaksha (V~tan Tatha Bhatta)
Adhiniyam, 1972 (No. 27 of 1972) (hereinafter referred to as the Principal Act) for the
word.s "One Thousand Five Hundred" the words "Seven Thousand" shall be substituted.
3.
. . ·- .
(i) In sub-section (2) of Section 3 for the words "Five Thousand" the words "Eight
Thousand" shall be substituted.
(ii) In sub-section (3) of Section 3 for the words "Seven Hundred•Sixty Seven" the
words "One Thousand One Hundred Ten'' and for the words ''Seven Hundred
Fifty" the words "One Thousand Ninety" shall be substituted .
282 ( 1)
Short title and
commencement.
Alilendment of
Section l.
', ~, ':
. Ameitdment of
S«tion 3.
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CHHA ITISGARH ACT
(No. 9 of 2013)
THE CHHATTISGARH ADHYAKSHA TATHA UPADHYAKSHA,(VETAN
TATHA BHATIA) (SANSHODHAN) ADHINIYAM, 201.3
An Act further to amend the Chbattisgarh Adhyaksha Tatha Upadhyaksha
(Vetan Tatha Bhatta), Adhiniyam, 1972 (No. 27 of 1972).
Be it enacted by the Chhauisgarh Legislature in the Sixty-Fourth Year of the
Re-public of India, as follows :~
l.
2.
3.
(l) This Act may be called the Chhattisgarh Adhyaksha Tatha Upadhyaksha
(Vetan Tatha Bhatta) (Sanshodhan) Adhiniyam, 2013.
(2) It shall come into force from the date of its publication in the Official
Gazette.
After Section I of the Chhattisgarh Adhyaksha Tatha Upadhyaksha (Vetan Tatha
Bhatta) Adhiniyam, 1972 (No. 27 of 1972) (hereinafter referred to as the Principal
Act), the following shall be inserted, namely :-
"I-A. Definitions.- In this Act, unless the context otherwise requires,--
(a} "Schedule" means a Schedule appended to this Act.''
In Section 2 of the Principal Act, for the words "of Seven Thousand rupees per
mensem" the words "as specified in the Schedule" shall be substituted. ·
Short title and
commencement.
Insertion
Section 1-A.
Amendment
Section 2.
or
of
308 (2) 0=dlw1c; ~. ~ ,s • 2013
=============================================================::"'
Amendment
Section 3.
of 4.
Insertion of Schedule. 5.
(1) In sub-section (2) of Section 3 of the Principal Act, for the words "of Eight
Thousand rupees per mensem" the words "as specified in the Schedule" shalj
be substituted. ·
~'
(2) In sub-section (3) of Section 3 of the Principal Act, for the words "of One
Thousand One Hundred Ten rupees per day to the Speaker and One Thousand
Ninty rupees per day to the Deputy Speaker" the words "as specified in the
Schedule" shall be substituted.
After Section 11 of the Principal Act, the following Schedule shall pt: added,
namely:-
"SCHEDULE
[ See Section I-A (a)]
SPEAKER
Section Pay/Allowance Particular Amount
(l) (2) (3)
Section 2 Salary of Speaker Rupees 28,000 per
mensem
Section 3 (2) Constituency allowanc, 10 the Rupees 27,000 per
Speaker. mcnscm
Section 3 (3) Daily allowance to the Speaker Rupees 1,200 per
day
DEPUTY SPEAKER
Section Pay/ Allowance Amount
(I) (2) (3)
Section 2 Salary of Deputy Speaker Rupees 25,000 per
mensem
Section 3 (2) Constituency allowance to the Rupees 27 ,000 per
Deputy Speaker. mensem
Section 3 (3) Daily allowance to the Deputy Rupees 1,200 per
Speaker day."
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CHHATTISGARH ACT
(No. T6of2016)
THE CHHAITISGARH ADHYAKSHA TATHA UPADHYAKSHA
(VETAN TATHA BHATIA) (SANSHODHAN) ADHINIYAM, 2016
An Act further to amend the Chhatfogarh Adhyaksha Tatha U padhyaksha (Vetan
Tatha Bhatia), Adhiniyam, 1972 (No. 27 ofl972).
Be it enacted by the Chhattisgarh Legislature in the Sixty-seventh Year of the
Republic oflndia., as follows:-
I. (l) This Act may be called the Chhattistgarh Adhyaksha Tatha Upadhyaksha
(Vetan Thatha Bhatta) ( Sanshodhan) Adhiniyam, 20 I 6.
(2) 1t shall come into force from the date ofits publication in the Official Gazette.
For the existing Schedule of the Chhattisgarh Adhyaksha Tatha Upadhyaksha
(Vetan Tatha Bhatia). Adhiniyatn. I 972 (No. 27 of l 972), the following shat I be
substituted. namely :-
Section
(I)
Section 2
Section 3(2J
Section 3(3)
Section
( I)
Section 2
Seclion 3(1)
Sectio11 3(3)
"SCHEDULE
[ See Section l-A(a) J
SPEAKER
Pay1Allowance Particular
(2)
Salary of Speaker
Constituency allowance to the
Speaker.
Dally allowance to the Speaker
DEPUTY SPFAKER
Pay.1Allownnce Particular
(2)
Salary of Deputy Speaker
Constituency allowance to the
Deputy Speaker.
Daily allowance to the Deputy
Speaker.
Amount
(3)
Rupees 32,000 per mensem
Rupees 40.000 per mensem
Rupees 2,000 per day
Amount
(3)
Rupees 28.000 per mensern
Rupees 40,000permensem
Rupees 2,000 per day"
352 (I)
Short ti tie and
commtntement.
Amerulment
Schedule.
of
ti
“
“
”
CHHA TTISGARH ACT
(No. 11 of 2022)
THE CHHA TTISGARH ADHY AKSHA T A THA UP ADHY AKSHA
(VETAN TATHA BHATTA) (SANSHODHAN) ADHINIY AM, 2022.
An Act further to amend the Chhattisgarh Adhyaksha tatha upadhyaksha
(Vetan Tatha Bhatta) Adhiniyam, 1972 (No. 27 of 1972).
Be it enacted by the Chhattisgarh Legislature in the Seventy-third Year of the Republic
of India, as follows :-
1. (1) This Act may be called the Chhattisgarh Adhyaksha Tatha Upadhyaksha
(Vetan Tatha Bhatta) (Sanshodhan) Adhiniyam, 2022.
(2) It shall Come into force on the date of its publication in the Official Gazette.
2. For the existing Schedule of the Chhattisgarh Adhyaksha Tatha Upadhyaksha
(Vetan Tatha Bhatta) Adhiniyam, 1972 (No. 27 of 1972), the following Schedule shall
be substitubed, namely:-
Amendment of
Schedule.
Short title and
commencement.
“SCHEDULE
[see Section 1-A (a)]
SPEAKER
Section Pay/Allowance
Particular Amount
(1) (2) (3)
Section 2
Section 3(2)
Section 3(3)
Salary of Speaker Rupees 47,000
per mensem
Constituency
allowance to the Speaker
Daily allowance to the
Speaker
Rupees 73,000
per mensem
Rupees 2,500
per day
DEPUTY SPEAKER
Section Pay/Allowance
Particular Amount
(1) (2) (3)
Section 2
Section 3(2)
Section 3(3)
Salary of Deputy
Speaker
Rupees 35,000
per mensem
Constituency
allowance to the Deputy Speaker
Daily allowance to the
Deputy Speaker
Rupees 70,000
per mensem
Rupees 2,500
per day”