The Goa 1 Salaries and Allowances of the Speaker and Deputy Speaker Act, 1964

 
The Goa 1[ ] Salaries and Allowances of 
the Speaker and Deputy Speaker Act, 1964 
(No. 4 of 1965) [20th March, 1965] 
 
AN 
 
ACT 
to provide for the Salaries and Allowances of the Speaker and Deputy Speaker of the  Legislative 
Assembly of Goa 2[ ]. 
 
     Be it  enacted by the Legislative Assembly of Goa, Daman and Diu in the Fifteenth  Year of the 
Republic of India as follows: 
 
1. Short title, extent and commencement. — (1) This Act may be called the Goa, 3[ ] Salaries and 
Allowances of the Speaker and Deputy Speaker Act, 1964. 
 
(2) It shall be deemed to have come into force on the 1st April, 1964. 
 
2. Definitions.— In this Act, unless the context otherwise requires— 
 
(a) “Assembly” means the Legislative Assembly of Goa 4[ ]; 
             (b) “Member” means a Member of the Assembly, not being a Minister; 
(c) “Speaker” means the Speaker of the Assembly; 
(d) “Deputy Speaker” means the Deputy Speaker of the Assembly. 
 
      3. Salary and Allowances of the Speaker. — 5(1) The Speaker shall be paid such salary, conveyance 
allowance, 6[travelling, sumptuary] and daily allowances and shall be  entitled to such amenities 
[regarding residence, motor car and travel], as are 8[the Chief Minister] under the Goa 9[ ] Salaries and 
Allowances of Ministers Act, 1964. 
 
10[Provided that the Speaker shall be entitled, so long as he is not provided with residence, to a 
compensatory allowance of rupees ten thousand per month.] 
 
11[(2) The Speaker shall also be paid a sumptuary allowance of 12{two thousand eight hundred rupees} per 
month] 
 
     4. Speaker not to practice any profession.— The Speaker shall not practice any profession or engage 
himself in any trade or receive any money for employment other  than for his duties as Speaker under this 
Act. 
 
      5. Salary and allowances of Deputy Spea ker.— 13[The Deputy Speaker shall be paid  such salary 
and sumptuary allowance as is admissible to 14{the Minister} and shall be  entitled to such conveyance 
allowance, travelling allowance, daily allowance and to such  other amenities regarding residence, mo tor 
car and travel as are provided for a Minister  other than the Chief Minister under the Goa Salaries and 
Allowances of Ministers Act, 1964] 
 
6. 15[ ] 
 
7. 16[ ] 
 
8. Speaker and Deputy Speaker not to draw any salary as a member. — 17[The Speaker and Deputy 
Speaker shall not be entitled to receive salary and allowances under  the Goa Salary, Allowances and 
Pension of Members of the Legislative Assembly Act,  2004, except the allowances, advances and other 
benefits admissible to them as a Member  of the Legislati ve Assembly under the provisions of the 
aforesaid Act, 2004.] 
 
9. Notification respecting appointment of Speaker, etc., to be conclusive evidence  thereof.— The 
date on which any person became or ceased to be a Speaker or Deputy  Speaker shall be published by 
notification in the Goa 18 [ ] Government Gazette and any  such notification shall be conclusive evidence 
of the fact that he became or, as the case  may be, ceased to be the Speaker or Deputy Speaker, on that 
date for all the purposes of this Act. 
 
 
 
 
Secretariat,          S. BALAKRISHNAN, 
Panjim,                 Secretary to the Government 
March 29, 1965.         of Goa, Daman and Diu. 
 
 
 
1.The figure and words “Daman and Diu” deleted by the Amendment Act 3 of 1987. 
2 The figure and words “Daman and Diu” deleted by the Amendment Act 3 of 1987. 
3 The figure and words “Daman and Diu” deleted by the Amendment Act 3 of 1987. 
4 The figure and words “Daman and Diu” deleted by the Amendment Act 3 of 1987. 
5 Renumbered by the Amendment Act 12 of 1970. 
6 Substituted by the Amendment Act 19 of 2000. 
7 Substituted by the Amendment Act 1 of 1978. 
8 Substituted by the Amendment Act 18 of 1965, and thereafter by Amendment Act 19 of 2000. 
9 The Figure and words “ Daman and Diu” deleted by the Amendment Act 3 of 1987. 
10 Inserted by the Amendment Act 21 of 2004. 
11 Sub-section 2 inserted by the Amendment Act 12 of 1970. 
12 Substituted by the Amendment Act 4 of 1975, 3 of 1987. 
13 Section 5 substituted by the Amendment Act 3 of 1987. 
14 Substituted by the Amendment Act 19 of 2000. 
15 Section deleted by the Amendment Act 3 of 1987. 
16 Omitted by the Amendment Act 21 of 2004. 
17 Section 8 substituted by the Amendment Act 21 of 2004. 
18 The figure and words “ Daman and Diu” deleted by the Amendment Act 3 of 1987. 

‹ Prev All Goa acts Next ›