The Speaker and Deputy Speaker of the National Capital Territory of Delhi (Salaries and Allowances) Act, 1994

The Speaker And Deputy Speaker Of the Legislative Assembly Of The 
National Capital Territory Of Delhi (Salaries And Allowance) Act, 1994 
THE SPEAKER AND DEPUTY SPEAKER OF THE LEGISLATIVE 
ASSEMBLY OF THE NATIONAL CAPITAL TERRITORY 
OF DELHI (SALARIES AND ALLOWANCES) ACT, 1994 
(ACT NO. 7 OF 1995) 
[19th December, 1995] 
AN 
ACT 
to provide for the salaries and allowances  
of Speaker and Deputy Speaker of 
Legislative Assembly of the 
 National Capital Territory  
of Delhi. 
Be it enacted by the Legislative Assembly of the National Capital 
territory of Delhi in the Forty-fifth Year of the Republic of India as follows :- 
1. Short title, and commencement.–– (1) This Act may  be called the 
Speaker and Deputy Speaker  of the National Capital Te rritory of Delhi 
(Salaries and Allowances) Act, 1994. 
(2) It shall come into force on such date 1 as the Lt. Governor may, by 
notification in the Official Gazette, appoint. 
2. Definitions.–– In this Act, unless the context otherwise requires,- 
(a) “Speaker” means the Speaker of the Legislative Assembly of the 
National Capital Territory of Delhi; 
(b) “Dep uty Speaker” means the Deputy Speaker of the  Legislative 
Assembly of the National Capital Territory of Delhi; 
(c) All words and expressions used and not defined herein but defined in 
the Ministers of Government of the National Capital Territory of Delhi 
(Salaries and Allowances) Act, 1994 shall have the meanings respectively 
assigned to them in that Act. 
3. Salaries and Allowances of the Speaker and Deputy Speaker :–– (1) 
The Speaker and the Deputy Speaker shall be entitled to receive a salary, 
Constituency Al lowance, and Daily Allowance at the same rates as are 
admissible to a Minister under the Ministers of the Government of the 
National Capital Territory of Delhi (Salaries and Allowances) Act, 1994. 
(2) The Speaker and the Deputy Speaker shall be entitled to  receive 
sumptuary allowance at the same rate as is admissible to a Minister under 
the Ministers of the Government of the National Capital Territory of Delhi 
(Salaries and Allowances) Act, 1994. 
(3) The Speaker and the Deputy Speaker shall also be paid suc h 
conveyance allowances, travelling allowances and daily allowance s for tour 
outside Delhi 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 Ministers of the governme nt of the 
National Capital Territory of Delhi (Salaries and Allowances) Act, 1994. 
4. Medical Facilities. –– The Speaker and the Deputy Speaker and 
members of their families shall be entitled to free of charge accommodation 
in hospitals maintained by the Government and also to medical treatment in 
accordance with the Medical Attendance rules, as amended from time to 
time, as applicable to Group ‘A’ officers of the highest grade of the 
Government.  
114th March, 1996 sec Notification No. F 13 (7)/95 -L.A. dated 14 th March, 1996, Delhi 
Gazette extraordinary part IV dated 14th March, 1996.  
The Speaker And Deputy Speaker Of the Legislative Assembly Of The 
National Capital Territory Of Delhi (Salaries And Allowance) Act, 1994 
4. Telephone Facilities.–– The Speaker and the Deputy Speaker shall 
be entitled to two telephones each at the office and th e residence with STD 
facilities in the telephones at the office and one out of two telephones at 
the residence and to full reimbursement on telephone charges for the office 
telephones and on call charges up to 50,000 local calls per year (including 
charges on STD calls covering both the telephones) at the residence. 
5. 1[* * * * * * * *] 
6. Speaker and Deputy Speaker not to draw salary as Members.–The 
Speaker and the Deputy Speaker shall not be entitled to receive any sum by 
way of salary or allowances in respect  of their membership of the Assembly 
except what is specifically provided for by and under this Act. 
7. Notification respecting appointment Speaker, etc. to be conclusive 
evidence. –– The date on which any person become, or ceased to be , a 
Speaker or the Deputy Speaker 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 Speaker or the Deputy Speaker, as the case 
may be, on that date for the purpose of this Act. 
8. Repeal. –– The Speaker and the Deputy Speaker of the Legislative 
Assembly of the National Capital Territory of Delhi (Salaries and Allowances) 
Order, 1993 shall ceases to have effect as from the date of the enforcement 
of this Act.  
  
 
––––––––––––– 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
1Omitted by section 2 of Delhi Act 3 of 1996. 

‹ Prev All Delhi acts Next ›