The Leader of Opposition in the Legislative Assembly of the National Capital Territory of Delhi (Salaries and Allowances) Act, 2001

THE LEADER OF OPPOSITION IN THE LEGISLATIVE ASSEMBLY OF THE 
NATIONAL CAPITAL TERRITORY OF DELHI  
(SALARIES & ALLOWANCES) ACT, 2001 
(ACT NO. 6 OF 2002) 
[28th March, 2002] 
AN 
ACT 
to provide for the salary and allowances of the  
Leader of Opposition in the Legislative 
Assembly of the National capital 
Territory of Dlehi.  
 
Be it enacted by the Legislative Assembly of the National Capital Territ -
ory of Delhi in the Fifty-second Year of the Republic of India as follows :–– 
1. Short title, and commencement.–– (1) This Act may be called Leader 
of Opposition in the Legislative Assembly of the National Capital Territory of 
Delhi (Salaries and Allowances) Act, 2001.   
2. It shall come into force on such date 1 as the Lieutenant Gover nor 
may, by notification in the official Gazette, appoint.              
2. Definitions.–– In this Act, unless the context otherwise requires:–           
(a)“Leader of Opposition” in relation to the Legislative  Assembly of the 
National Capital Territory  of Delhi means the member of the Le gislative 
Assembly who is, for the time being, the Leader in the House, of the party in 
opposition to the Government having the greatest numerical strength and 
recognised as such by the Speaker of the Legislative Assembly; 
Explanation:– Where there are two or more parties in opposition to the 
Government, in the Legislative Assembly, having the same  numeric-al 
strength, the Speaker shall, having regard to the status of the parties, 
recognize any one of the Leader s of such parties as the Leader of the 
Opposition for the purposes of this section and such recognition shall be 
final and conclusive; 
(b) “Speaker” means  the speaker of the Legislative  Assembly of the 
National Capital Territory of Delhi. 
3. Salary and Allowances of the Leader of Opposition. –– (1) The Leader 
of Opposition shall be entitled to receive a salary, constituency allowance 
and daily allowance at the same rates as are admissible to a Minister under 
the Ministers of the Government o f National Capital Territory of Delhi 
(Salaries and Allowances) Act, 1994(Delhi Act 8 of 1995). 
(2) The Leader of Opposition shall be entitled to receive sumptuary 
allowance at the same rate as is admissible to a Minister under the Ministers 
of the Government of National Capital Territory of Delhi (Salaries and 
Allowances) Act, 1994 (Delhi Act 8 of 1995). 
(3) The Leader of Opposition shall also be paid such conveyance 
allowances, travelling allowances and daily allowances for tour outside Delhi 
11st April, 2002, see Notification No. F.1/10/95-98/LAD/306 dated 28th March, 2002, Part 
IV dated 28th March, 2002. 
 
and shall be entitled to such amenities regarding residence or compensatory 
allowance in lieu thereof and use of motor car as are admissible to a  
Minister under the Minister s of the Government of National Cap ital 
Territory of Delhi (Salaries and Allowances) Act, 1994 (Delhi Act 8 of 1995): 
Provided that the Leader of Opposition shall not be entitled to any 
travelling allowance s in case the journey is performed by him in a free 
official transport. 
4. Medical fa cilities to Leader of Opposition. –– The Leader of 
Opposition and members of his family shall be entitled to such medical 
facilities on similar terms as provided to a Minister Under the Ministers of 
the Government of National Capital Territory of Delhi (Sal aries and 
Allowances) Act, 1994 (Delhi Act 8 of 1995). 
5. Telephone facilities to Leader of Opposition. –– The Leader of 
Opposition shall be entitled to such telephone facilities as are admissible to 
a Minister under the Ministers of the Government of Natio nal Capital 
Territory of Delhi (Salaries and Allowances) Act, 1994 (Delhi Act 8 of 1995). 
6. Leader of Opposition not to draw salary or allowances as Member of 
Legislative Assembly. –– The Leader of Opposition shall not be entitled to 
receive any sum by way  of salary or allowances as a member of the 
Legislative Assembly except what is specifically provided for by and under 
this Act. 
7. Notification respecting the date on which person became or ceased 
to be Leader of Opposition to be conclusive evidence there of.–– The date 
on which any person became or ceased to be the Leader of Opposition shall 
be published in the official Gazette, and any such notification shall be 
conclusive evidence of the fact that he became, or ceased to be, the Leader 
of Opposition on that date for all purposes of this Act. 
8. Amendment of Delhi Act 6 of 1995. –– In the Members of Legislative 
Assembly of the National Capital Territory of Delhi (Salaries, Allowances, 
Pension, etc.) Act, 1994. 
(a) In Clause (f) of section 2, 
(a) In sub-clause (i) the word “and” at end shall be omitted; 
(b) Sub-clause (ii) shall be renumbered, as sub-clause (iii) and as so 
renumbered, the following sub-clause shall be inserted, namely:– 
“(ii) The Leader of Opposition  as defined in the Leader of the 
Opposition in the Legislative Assembly of the National Capital Territory 
of Delhi (Salaries and Allowances) Act, 2001; and”. 
(b) In sub -section (4) of section 9, for the words “or  both”, the words 
and figures “ or as the Leader of Opposition as defined in the Leader of 
Opposition in the Legislative Assembly of the National Capital Territory of 
Delhi (Salaries and Allowances) Act, 2001. Or has served in all or any or such 
capacities” shall be substituted. 
9. Amendment of Delhi Act 6 of 1997. –– In the Delhi Members or 
Legislative Assembly (Removal of Disqualification) Act, 1997, in the 
Schedule, after the entry at serial number 2, the following new entry shall 
be inserted, namely:- 
“3. The office of Leader of Opposition in the Legislative Assembly of the 
National Capital Territory of Delhi. 
Explanation.–– The expression “Leader of Opposition” shall have the 
meaning assigned to it in the Leader of Opposition in the Legislative 
Assembly of the National Capital Territory of Delhi (Salaries and Allowances) 
Act, 2001.” 
 
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