LexThe Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
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Open in Lexace · Ask the AI about this actThe Goa Salary, Allowances and Pension of Members of the
Legislative Assembly Act, 2004
(Goa Act 20 of 2004) [24-8-2004]
AN
ACT
to provide for the salary, allowances and pension of Members of the Legislative Assembly of Goa.
Be it enacted by the Legislative Assembly of Goa in the Fifty -fifth Year of the Republic of India as
follows:—
1. Short title and commencement. — (1) This Act may be called the Goa Salary, Allowances and
Pension of Members of the Legislative Assembly Act, 2004.
(2) It shall be deemed to have come into force with effect from the 1st day of July, 2004.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “Assembly” means the Legislative Assembly of Goa;
(b) “Controlling Officer” means the Secretary to the Assembly;
(c) “committee” means a committee of the Assembly;
(d) “day” means a period of 24 hours beginning at midnight;
(e) “family” means a wife residing with the husband and legitimate children wholly dependent on
him. If the Member is a married woman, “family” shall include her husband residing with her;
(f) “Government” means the Government of Goa;
(g) “member” means a member of the Assembly;
(h) “notification” means a notification published in the Official Gazette;
(i) “Official Gazette” means the Gazette published by the Government of Goa;
(j) “period on duty” means the days on which a Member attends a session of the Assembly or a
sitting or a meeting of a committee or when he is on tour for each day of sanctioned travel;
(k) “prescribed” means prescribed by rules;
(l) “term of office” in relation to a member means the period beginning with the date when such
member takes his seat in the Assembly and ending with the date on which his seat becomes
vacant.
3. Salaries and daily allowances. — (1) A member shall be entitled to receive salary at the rate of 1[ten
thousand rupees] per month during his term of office and shall also be entitled to receive daily allowances
at the rate of 2[two thousand rupees] for each day during any period on duty.
3[Provided that, the amount payable as salary and daily allowances shall be increased from time
to time, at the rate arrived after deduction of the rate of dearness allowance as was applicable on
the first day of April, 2012, from the rate of dearness allowance as notified from time to time, in
terms of the Sixth Central Pay Commission‟s Recommendations.]
Explanation:— Daily allowance shall be admissible to a member for each day on duty irrespective of the
time of his arrival or departure.
(2) A member shall be entitled for an amount of 4[Rs. 3,000/- (Rupees three thousand only)]
for each day on duty in lieu of the accommodation provided under section 13.
4. 6[Omitted]
5. Motor car advance. — (1) Subject to other provisions of this Act and to such conditions as may be
prescribed, a Member may be sanctioned, by way of repayable advance, an amount of 7[rupees fifteen
lakhs] for purchase of new motor car at such installments and interest fixed under the rules: Provided that
a member can avail of the maximum amount of advance of 8[rupees fifteen lakhs] and use the same, in
part for the purpose of purchase of new motor car and in part for the repayment of outstanding amount of
any advance or loan earlier availed of by a member for purchase of motor car either under this Act or any
other law or rules made thereunder.
(2) The advance referred to in sub -section (1) may be availed of by a member once every three
years provided the member has fully cleared any advance earlier availed under sub-section (1) and if such
earlier advance has not been fully cleared, then, the member may be sanctioned a second advance only to
the extent of the differential in the amount specified under sub-section (1).
(3) A motor car purchased under sub-section (1) shall be hypothecated to the Government and
also insured, in the manner prescribed.
(4) A member may be allowed to sell the motor car purchased under sub -section (1) only for the
purpose of repaying the entire amount of advance grant ed under sub-section (1), with the permission of
the sanctioning authority.
(5) Notwithstanding anything contained in sub -section (1), any advance or loan availed of by a
member for purchase of motor car under the provision of any other law or rules made thereunder shall
continue to be governed by the provision of such other law or rules.
6. Housing advance. — (1) Subject to the provisions of this Act, a member may, during his term of
office, be sanctioned a housing advance of upto a maximum of 9[Rs. 30 lakhs], repayable within a
maximum 10[period of twenty years] on such installments and interest as may be fixed by the Speaker, for
construction of a house or a bungalow or for acquiring a flat, for residential purpose and such housing
advance can be availed of by a member only once during his life time.
11[Provided that the balance of the increase in the loan amount can be availed of, by any member
who has availed of the loan on an earlier occasion.]
(2) The terms and conditions for the grant of housing advance under sub -section (1) shall be as
prescribed and the recovery of the advance shall be made from the salary and pension of the member in the
manner prescribed.
(3) Notwithstanding anything contained in sub -section (1), a member may be allowed to use out
of the advance sanctioned to him under this section, for the purpose of repaying any existing loan availed
of by a Member from any Bank or financial institution for the purpose of housing to full extent or for the
purpose of carrying out repairs to his house to the extent of 50% of the limit.
(4) A house, bungalow, etc. constructed or a flat acquired with the advance granted under this
section shall be mortgaged to the Government by means of a registered deed of mortgage in the manner
prescribed and the member shall have no right to sell, mortgage, assign, transfer or alienate in any manner
whatsoever such house, bungalow, flat, etc, until the entire advance granted under this section is repaid by
the member and such mortgage to the Government shall have priority over all other dues.
7. Interest in case of default.— In the event of default committed by a member in the repayment of even
a single installment of any loan or advance granted to a member under any provision of this Act by the
due date as fixed by the sanctioning authority, the concerned member shall be liable to pay penal interest
at such rate as may be prescribed, on the entire amount of the loan or advance sanctioned, from the date of
drawal of such loan or advance till the repayment of the full amount of such loan or advance.
8. Creation of fund for unrecoverable advances. — There shall be created a fund under the authority of
the Speaker to which shall be credited by every member who has availed of an advance under section 5 or
section 6 of this Act, an amount of Rs. 200/- per annum for every lakh of rupees of advance granted under
the said sections, and the amount in such fund shall be used towards meeting the unrecoverable advances
under any of the provisions of this Act as and when such situation arises, in the manner prescribed.
However, the amount credited to such fund shall not be considered as repayment towards the principal or
interest of any advance or loan availed of by a member under this Act.
9. Constituency allowances. — Notwithstanding anything contained in any other law for the time being
in force, there shall be paid to each member a constituency allowance at the rate of 12[ninety thousand
rupees] per every calendar month or a part thereof, during the term of the Assembly.
13[Provided that, the amount payable as constituency allowance shall be increased from time to
time, at the rate arrived after deduction of the rate of dearness allowance as was applicable on the first day
of April, 2012, from the rate of dearness allowance as notified from time to time, in terms of the Sixth
Central Pay Commission‟s Recommendations.]
10. 14[Omitted]
11. Pension.— (1) Subject to the other provisions of this Act, with effect from the 1 st day of July, 2004,
there shall be paid to every person who has been a member, a pension of 15[rupees fifteen thousand] per
mensem for the first year and 16[17{Two thousand rupees} per month for every successive year of his
membership in the Assembly subject to a maximum of 18{rupees seventy thousand}] per month and while
reckoning the period of one year, days exceeding 180 days in a calendar year shall be counted as one
year:
19[Provided that, the amount payable as pension shall be increased from time to time, at the rate arrived
after deduction of the rate of dearness allowance as was applicable on the first day of April, 2012, from
the rate of dearness allowance as notified from time to time, in terms of the Sixth Central Pay
Commission’s Recommendations.]
20[Provided that the members of the First Legislative Assembly, the members nominated to the Second
Legislative Assembly and the members of the Sixth Legislative Assembly elected from the constituencies
of Daman and Diu, of the then Union Territory
of Goa, Daman and Diu, and who have served as su ch members for a period which falls short of five
years, shall be deemed to have completed a term of five years and be paid pension accordingly:
Provided further that pension shall also be paid to the members nominated to the Sixth
Legislative Assembly:
Provided also that the said members of the Sixth Legislative Assembly elected from the
constituencies of Daman and Diu shall not draw the pension as long as they serve as Councillors of the
Union Territory of Daman and Diu.]
21[Provided also that] after the death of the person as aforesaid, the pension shall be payable to his
widow or her widower, as the case may be, as long as she or he does not remarry and after the death of
the widow or widower, as the case may be, the pension shall be payable to the 22[dependent family
members of the person as aforesaid till they attain the age of 25 years ] and to unmarried dependent
daughter till she gets married or till her death, whichever is earlier, and such pension shall be payable
subject to the provisions in, the succeeding sub -sections of this section and the other provisions of this
Act.
(2) The pension payable to a person under sub -section (1) in case there be any outstanding
amount or loan or any facilities availed under this Act, it shall be first adjusted towards repayment of such
outstanding amount or loan or any facility availed of, including interest payable thereon, till such entire
outstanding amount or loan or facility is cleared.
(3) Where any person entitled to pension under sub-section (1)—
(i) is elected to the office of the President or Vice -President or is appointed to the office of the
Governor of any State or the Administrator of any Union Territory; or
(ii) becomes a member of the Council of States or the House of the People or any Legislative
Assembly of a State or Union Territory or any Legislative Council of a State; or
(iii) is employed on a salary under the Central Government, or any State Government or any
Corporation owned or controlled by the Central Government or by any State Gove rnment or any local
authority or becomes otherwise entitled to any remuneration from such Government, Corporation or local
authority, such person shall not be entitled to any pension under sub -section (1) for the period during
which he continues to hold such office or as such member, or is so employed, or continues to be entitled
to such remuneration:
Provided that where the salary payable to such person for holding such office or being such
member or so employed or whom the remuneration referred to in clause (iii) payable to such person is, in
either case, less than the pension payable to him under sub -section (1), such person shall be entitled only
to receive the balance as pension under that sub- -section.
(4) Where any person entitled to pension und er sub-section (1) is also entitled to any pension from the
Central Government or any State Government, or any corporation owned or controlled by the Central
Government or any State Government, or any local authority under any law or otherwise, then,
(a) where the amount of pension to which he is entitled under such law or otherwise, is equal to or
in excess of that to which he is entitled under sub -section (1), such person shall not be entitled to any
pension under that sub-section; and
(b) where the amount of pension to which he is entitled under such law or otherwise, is less than
that to which he is entitled under sub -section (1), such person shall be entitled to pension under that sub -
section only of an amount which falls short of the amount of pen sion to which he is otherwise entitled
under that sub-section:
Provided that any pension (whether known as Swantantra Sainik Samman pension or by any other
name) received by such pensioner as a freedom fighter or any pension received by such pensioner as a
teacher in an aided educational institution shall not be taken into account for the purpose of this sub -
section and such person shall be entitled to receive such pension in addition to the pension to which he is
entitled under sub- -section (1).
(5) In computing the number of years for the purpose of sub-section (1), the period during which a person
has served as a Minister as defined in the Goa Salaries and Allowances of Ministers Act, 1964 (Act 3 of
1965) or as a Speaker or Deputy Speaker as defined in the Goa Salaries and Allowances of the Speaker
and Deputy Speaker Act, 1964 (Act 4 of 1965) shall also be taken into account.
12. Nomination.— (1) Any person to whom any pension mentioned in section 11 is payable (hereinafter
referred to as “the pensioner”), may nominate any other person (hereinafter referred to as the “nominee”)
in such manner as may be prescribed, to receive after the death of the pensioner, all moneys payable to
the pensioner on account of such pension, at, before or after the date of such nomination and which
remains unpaid immediately before the death of the pensioner.
(2) The nominee shall be entitled, subject to there being no outstanding amount of any repayable advance
or loan, on the death of the pensioner, to receive, to the exc lusion of all other persons, all such moneys
which have remained unpaid:
Provided that if the nominee predeceases the pensioner, the nomination shall, so far as it relates to
the right conferred upon the said nominee, become void and of no effect:
Provided further that where provision has been duly made in the nomination, in accordance with
rules made by the Government conferring upon some other person, the right to receive all such moneys,
which have so remained unpaid, in the event of the nominee predeceasing, the pensioner, such right shall,
upon the death as aforesaid of the nominee, pass to such other persons.
13. Accommodation in Government Hostel, etc.— During his period on duty, a member may be given
a single room accommodation in the Government Guest House at Panaji, or any other Government owned
Hostel or Hotel on rent at the rate of one rupee per day for lodging only.
14. Travelling allowance.— (1) In respect of every journey performed by a member for attending to any
official business connected with his duties as a member outside the State, he shall be entitled to travelling
allowance from his usual place of residence to such place where the business is to be transacted and for
the return journey from such place to his usual place o f residence, the amount of such allowance 23[shall
be the maximum amount which would be admissible] in respect of journeys on tour to a Group „A‟
Officer of the Central Government serving in connection with the administration of the State of Goa and
shall also be entitled to an advance of travelling allowance when proceeding on tour outside the State of
Goa in connection with his duties as a member on the same terms and conditions as are applicable to the
grant of an advance to the Group „A‟ officer aforesaid in connection with a tour.
24[Provided that a member shall also be entitled to travelling allowance, at the rate aforesaid for
journey made by him for the purpose other than aforesaid, from his usual place of residence to
Delhi or any other place withi n India and for the return journey from such place to his usual
place of residence, not more than twice a year.]
(2) Notwithstanding anything contained in sub -section (1), a member who performs a journey by road or
by air between places connected by rail, whether wholly or in part, may draw the road mileage in place of
the travelling allowance which would have been admissible to him if he had travelled by rail or actual air
fare for each journey undertaken, as the case may be:
Provided that the total amount of travelling allowance drawn by such member for the entire journey shall
not exceed the amount which would have been admissible to him, had he performed the journey by rail or
actual, air fare with respect to journey undertaken, as the case may be.
(3) A member travelling outside the State, either in the capacity of committee member or in any other
official capacity, shall be entitled for reimbursement of an amount to the extent of 25[Rs. 7,500/-] per day
in lieu of his/her accommodation/stay during his/her travel as aforesaid.
15. Petrol/diesel for personal vehicle. — A member shall be entitled for a maximum of 26[three hundred
litres] of petrol/diesel per month, for the use of his personal vehicle, the cost of which shall be borne by
the Legislature Secretariat, in the manner prescribed.
16. Medical treatment, etc. to members. — (1) A Member and the members of his family shall be
entitled, free of charge, to accommodation in hospitals maintained by the Government and also to medical
treatment in the manner prescribed under this Act.
(2) The Speaker shall have power to sanction medical bills upto an amount of Rs. 3,00,000/ - (Rupees
Three lakhs only), and for amounts exceeding Rs. 3,00,000/- (Rupees Three lakhs only), the medical bills
shall be referred to a panel consisting of the Chief Minister, the Speaker and the Leader of Opposition, for
sanction. The operation of this section shall be in the manner prescribed by rules.
17. Medical treatment to ex -members.— Every person who is not a sitting member but has served for
any period as a member, and 27[his immediate dependent family members] shall be entitled, free of
charge, to accommodation in hospitals maintained by the Government and also to medical treatment as
prescribed and the medical bills shall be submitted to the Speaker or to the panel referred to in sub-section
(2) of section 16, as the case may be, for sanction, in the manner prescribed.
18. 28[Omitted]
29[19.Staff to Member.— A member may appoint not more than five persons, viz., one person as
a Personal Secretary in the pay scale of Head Clerk and one Lower Division Clerk, one Peon and
two Drivers, all carrying the same pay scales as attached to the equivalent posts in the
Government. The member may recruit the above staff from the employees who are in service of
the Government or the Government Corporations, on deputation, or from outside, whose term
shall be co-terminus with the term of a member.]
20. Computer to the members. — (1) Every member shall be provided with, either a laptop or a desktop
computer, as per the choice of the member concerned, with an approved pre-loaded software, a printer
and U.P.S. alongwith necessary connecting cables, for installation at a place identified by the member,
and the total cost whereof, which shall be borne by the Legislature Secretariat, shall not exceed Rs.
1,25,000/- (Rupees One lakh twenty five thousand only).
(2) The member, however, shall bear the cost of all consumables and the cost of repairs, etc. to the
hardware, as well as the cost incurred on further updating the pre-loaded software.
(3) After expiry of a period of three years from the date of supply of the computer under sub-section (1),
the member shall have the option to purchase the computer provided to him under sub -section (1) after
paying the depreciated cost of the computer.
(4) The Legislative Assembly Secretariat shall be responsible for purchase of hardware, software and
other connected equipments for distribution to members as aforesaid and the Speaker shall frame the
necessary rules for giving effect to the provisions contained in this section.
30[20A. Computer to the ex -members.—Every person who is not a sitting member but has served for
any period as a member shall, once during his lifetime, be provided with, either a laptop or a desktop
computer, as per the choice of the ex -member concerned, and the total cost whereof which shall be borne
by the Legislature Secretariat shall not exceed Rs. 50,000/- (Rupees Fifty thousand only).]
21. 31[Omitted]
22. Allowances during short intervals between the termination of one session and the
commencement of another session, etc.— Where the interval between the adjournment of the Assembly
or, as the case may be, one sitting of a committee and the re-assembly of that Assembly or the next sitting
of the committee at the same place does not exceed three days and the member concerned elects to remain
at such place during the interval, he shall be entitled to draw for each day on duty at such place a daily
allowance at the rate specified in section 3:
Provided that if the member leaves such place during the interval, absence from the place shall be treated
as absence during a session of the Assembly or a sitting of the committee, as the case may be , and the
provisions of section 3 shall apply accordingly.
23. Certain sections not to apply to Chief Minister, Minister, etc. — The provisions of sections 3, 13,
14, 32[19 and 22] of this Act shall not be applicable to a member who is appointed as the Chief Minister, a
Minister, a Minister of State, a Deputy Minister, or elected as the Speaker or Deputy Speaker.
24. Power of the Speaker in certain cases. — Separate accounts shall be created for implementation of
the provisions of sections 5, 6 and 16 of this Act and the Speaker shall lay down guidelines and procedure
for their operation.
25. Procedure. — The procedural provisions of the Schedule to this Act shall apply in respect of all
claims for salary and allowances.
26. Power to make rules. — The Government or the Speaker as the case may be, may by notification in
the Official Gazette, make rules for carrying out the purposes of this Act.
27. Repeal and saving. — (1) The Goa Salary, Allowances and Pension of Members of the Legislative
Assembly Act, 1964 (Act 2 of 1965) is hereby repealed.
(2) Notwithstanding such repeal,—(a) anything done or any action taken or purported to have been done
or taken including any rule, notification, scheme, order or notice made or issued or any appointment,
confirmation or declaration made or any licence, permission, authorization or exemption or loan or
advance granted or any document or instrument executed or any direction given under the repealed Act
shall be deemed to have been done or taken under the corresponding provisions of this Act;
(b) all rules or any schemes framed under the repealed Act shall, to the extent permissible and expedient,
continue to be in force till the necessary rules or schemes, as the case may be, are framed under the
provisions of this Act.
SCHEDULE
(See Section 25)
Procedural provisions.— (1) Every member shall, as soon as possible after he is elected or nominated,
declare his usual place of residence to the Controlling Officer and any subsequent change in the usual place of
residence so declared shall be notified to the Controlling Officer in Form „A‟ appended to this Schedule.
(2) A member who claims any travelling or other allowance under this Act shall support his claim by a certificate
in the following form, namely:—
“Certified that no travelling allowance in respect of the journey or daily allowance for the period mentioned in
this bill has been or will be claimed from any other official source”.
(3) Where no part of the journey is performed by a conveyance provided at the expense of the Government or a
Local Fund, the following certificate shall be furnished, namely:—
“Certified that I have not performed any part of the journey by a conveyance provided at the expenses of the
Government or a Local Fund”.
(4) After completing each final return journey on termination of a session of the Assembly or a sitting of a
committee or any other business connected with duties as a member, a member shall furnish a certificate in Form
„B‟ appended to this Schedule.
(5) Ordinarily, any non-governmental dues outstanding against a member shall not be recovered from his salaries
and allowances but where such dues are on account of certain services rendered to him in the course of his duties as
a member, such as, when he is on tour with a committee, and the arrangements for such services have been made by
or at the instance of semi -Government institutions or private parties at the request of officers of the Assembly, and
where such member, inspite of repeated requests, had failed to make payment of such dues, recovery thereof may be
effected from the salary or travelling or daily allowance bills of such member.
________
FORM ‘A’
I have changed my usual place of residence from ………….……………. to ………….……….. with effect
from ……………………….……..…… due to ………….………..……………………(here state the reasons).
I may henceforward be allowed travelling allowances from ………………..…………………...
(Signature)…………..……...……………….
(Constituency) …………..………...………..
(Date) ………………….……………...…….
FORM ‘B’
Departure and Return Journey Certificate
(The Certificates may kindly be filled in, signed and returned to the Secretary, Legislative Assembly, as
soon as possible after the completion of the return journey).
(1) Certified that I performed the return journey under section 14 of the Goa Salary, Allowances and
Pension of Members of the Legislative Assembly Act, 2004, leaving ……..…… (place) on the ……………. (Date) I
arrived at ……………… (Place) on the …………….. (Date).
(2) Certified that I have not performed any part of journey (other than the railway journey) by a conveyance
provided at the expense of the Government or a Local Fund.
(3) Certified that I actually travelled by air from ……………… (Place) to ……….…… (Place) by
day/night service. Payment of the Supplementary bill is required at (station).
Station …………….……..
Dated …………….………
……………………………
Member of the Legislative Assembly
Constituency ………………………
Secretariat Annexe, L. S. SHETYE,
Panaji-Goa. Secretary to the Govt. of Goa,
Law Department (Legal Affairs).
Dated: 1st September, 2004.
1 Substituted vide Amendment Act 14 of 2012
2 Substituted in place of words “seven hundred and fifty rupees” by the Amendment Act 23 of 2009.thereafter
Rs.2000/- vide Amendment Act 14 of 2012
3 Inserted vide Amendment Act 12 of 2018 and come into force on the first day of April, 2018
4Substituted vide Amendment Act 12 of 2018; published in the Official Gazette Series I No. 23 (Extraordinary)
dated 10-9-2018 in place of expression “ [Rs.1500/- (Rupees One thousand Five hundred only]”
5 Inserted vide Fifth Amendment Act, 2018; published in the Official Gazette Series I No. 23 (Extraordinary) dated
10-9-2018
6 Omitted by the Amendment Act 7 of 2008 with effect of 5-5-2008
7 Substituted vide Amendment Act 14 of 2012.
8 Substituted vide Amendment Act 14 of 2012.
9 Substituted in place of words “Rs. 12 lakhs” by the Amendment Act 23 of 2009.
10 Substituted in place of words “period of ten years” by the Amendment Act 23 of 2009.
11 Inserted by the Amendment Act 23 of 2009.
12Original entry “eight thousand rupees per every” was substituted by the Amendment Act 7 of 2008(which come
into force w.e.f. 5-5-2008) with the words “twenty six thousand” which was further substituted by the Amendment
Act 23 of 2009 which come into force w.e.f. 1-4-2009. Present entry substituted by the Amendment Act 14 of 2012.
13 Inserted vide Act No. 12 of 2018; published in the Official Gazette Series I No. 23 (Extraordinary) dated 10-9-
2018
14 Omitted by the Amendment Act 7 of 2008 which came into force w.e.f. 5-5-2008 i.e. the day Governor assented
to the Act.
15 Substituted in place of words “Rs. five thousand” by the Amendment Act 23 of 2009. Present entry vide
Amendment Act 14 of 2012
16 Substituted by the Amendment Act 3 of 2006 in place of words “five hundred rupees per month for every
successive years of his membership in the Assembly subject to a maximum of Rupees fifteen thousand per month”
and this provisions came into force w.e.f. 15-3-2006 i.e. the Act assented by the Governor of Goa.
17 Substituted by the Amendment Act 23 of 2009.Thereafter present entry vide Amendment Act 14 of 2012.
18 Substituted by the Amendment Act 23 of 2009. Thereafter present entry vide Amendment Act 14 of 2012
19 Inserted vide Act No.12 of 2018; published in the Official Gazette Series I No. 23 (Extraordinary) dated 10-9-
2018
20 Inserted by the Amendment Act 3 of 2006 these provisions came into force w.e.f. 1-7-2004.
21 Substituted by the Amendment Act 3 of 2006 these provisions came into force w.e.f. 1-7-2004.
22 Substituted by the Amendment Act 7 of 2008 and came into force w.e.f. 27-8-2007.
23 Substitute vide Amendment Act 14 of 2012 in place of expression “being such as would be admissible”
24 Proviso inserted vide Amendment Act 14 of 2012.
25 Substituted vide Act No.12 of 2018; published in the Official Gazette Series I No. 23 (Extraordinary) dated 10-9-
2018, in place of expression [Rs. 6000/-]
26Substitute vide Amendment Act 14 of 2012
27 Substituted by the Amendment Act 7 of 2008 and come into force w.e.f. 27-08-2007.
28 Omitted by the Amendment Act 7 of 2008 which come into force w.e.f. 5 -5-08 i.e. the day Governor assented to
the Act.
29 Substituted vide Amendment Act 14 of 2012.orignal section read as follows :
Personal assistants.— Subject to the provisions of the rules made in this behalf, a member may appoint not more
than four persons possessing such qualifications and on such terms, and conditions as may be prescribed, as his
personal assistan ts and the total remuneration payable to all such personal assistants shall not exceed 29[Rs.
32,000/- (Rupees Thirty two thousand only)] per month:
Provided that in case a member engages the services of a serving Government employee as his personal assist ant
then the total remuneration of 29[Rs. 32,000/ - (Rupees Thirty two thousand only)] shall be reduced by an amount
equivalent to the basic salary drawn by such Government employee at the time of his engagement as personal
assistant.
30Inserted by the Amendment Act 7 of 2008 which came into force w.e.f. 5-5-08 i.e. the day Governor assented to
the Act.
31Omitted by the Amendment Act 7 of 2008 which came into force w.e.f. 5-5-08 i.e. the day Governor assented to
the Act.
32Substituted by the Amendment Act 7 of 2008 which came into force w.e.f. 5-5-08 i.e. the day Governor assented
to the Act.