The Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1960.

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GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT
The Gujarat Legislative Assembly
(Speaker and Deputy Speaker) Salaries and
Allowances Act, 1960
(Gujarat Act No. 3 of 1960)
( As modified upto the 30th September, 2024.)
[ Price : ` 15-00 ]
PRINTED IN INDIA BY THE SR. MANAGER, GOVERNMENT CENTRAL PRESS, GANDHINAGAR,
PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING AND STATIONARY , GANDHINAGAR,
GUJARAT STATE.
2024.
G.C.P.G.(H-60)-05-2024 (SSD)
©
GOVERNMENT CENTRAL PRESS, GANDHINAGAR.
1960 : Guj. 3 ]
THE GUJARAT LEGISLATIVE ASSEMBLY
(SPEAKER AND DEPUTY SPEAKER) SALARIES AND
ALLOWANCES ACT, 1960
CONTENTS.
PREAMBLE.
Sections. Page No.
1. Short title and commencement. 1
2. Definitions. 1
3. Salary and dearness allowance of Speaker. 1
3A. Consolidated allowance to Speaker. 2
3B. [Deleted.] 2
4. Residence of Speaker. 2
5. Conveyance for Speaker. 2
6. Travelling and daily allowances. 2
6A. Travelling allowance on assumption of office by
Speaker and on ceasing to be Speaker.
2
6AA. Free transit by railway. 3
6AB Free transit by air. 3
6B. Telephone facilities to Speaker. 3
7. [Deleted.] 3
7A. Sumptuary allowance to Speaker. 4
8. Speaker not to practise any profession or engage in any
trade.
4
9. Speaker not entitled to salary and allowances as member
of the State Legislature.
4
10. Salary and dearness allowance of Deputy Speaker. 4
10A. Consolidated allowance to Deputy Speaker. 4
10B. [Deleted.] 4
11. [Deleted.] 5
12. Travelling and Daily Allowance to Deputy Speaker. 5
12A. Telephone facilities to Deputy Speaker. 5
12B. Residence of Deputy Speaker. 5
12C. Conveyance for Deputy Speaker. 5
12D. Travelling allowance on assumption of office by
Deputy Speaker and on ceasing to be Deputy Speaker.
5
12E. [Deleted.] 6
12F. Deputy Speaker not to practice any profession or engage
in any trade.
6
12G. Deputy Speaker not entitled to salary and allowances as
member of the State Legislature.
6
13. Power of State Government to make rules and orders. 6
14. Repeal of Guj. Ord. No. IV of 1960. 6
1960 : Guj. 3 ]

1960 : Guj. 3 ]
1
The Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and
Allowances Act, 1960.
Short title and
commencement .
Definitions.
Salary and
dearness
allowance
of Speaker.
GUJARAT ACT NO. III OF 1960 1*
1[THE GUJARAT LEGISLATIVE ASSEMBLY (SPEAKER AND DEPUTY
SPEAKER) SALARIES AND ALLOWANCES ACT, 1960.]
[22nd September, 1960.]
Amended by Guj. 12 of 1964.
” ” ” 4 of 1972.
” ” ” 19 of l981. * *
” ” ” 18 of 1982.
” ” ” 29 of 1986. +
” ” ” 19 of 1987.
” ” ” 12 of 1988.
” ” ” 2 of 1991. ++
” ” ” 6 of 1992. #
” ” ” 20 of 1998. # #
” ” ” 23 of 2005. ∆
” ” ” 2 of 2017. ∆ ∆
” ” ” 18 of 2018. ∆ ∆ ∆
” ” ” 7 of 2020. * * *
An Act to provide for the salaries and allowances of the Speaker
and the Deputy Speaker of the Gujarat Legislative Assembly
and certain other matters.
WHEREAS it is expedient to provide for the determination of the salaries
and allowances of the Speaker and the Deputy Speaker of the Gujarat Legislative
Assembly and other matters hereinafter appearing; It is hereby enacted in the
Eleventh Year of Republic of India as follows:-
1. (1) This Act may be called the Gujarat Legislative Assembly (Speaker
and Deputy Speaker) Salaries and Allowances Act, 1960.
(2) It shall come into force on the 1
st day of May, 1960.
2. In this Act, unless there is anything repugnant in the subject or context—
(a) “Assembly” means the Gujarat Legislative Assembly;
(b) “maintenance” in relation to a residence includes the payment of
rates and taxes due to Government or any local authority and the provision
of electricity, gas and water;
(c) ‘‘residence” includes the staff quarters and other buildings
appurtenant thereto and the gardens thereof;
(d) “rules” or “orders” means rules or orders respectively made under
this Act;
(e) “Speaker” and “Deputy Speaker” mean respectively the Speaker
and Deputy Speaker of the Assembly.
2[3.(1) There shall be paid to the Speaker 25 % more basic salary per
month than the basic salary payable to a Member of the Assembly by virtue of
the provisions of sub-section (1) of section 3 of the Gujarat Legislative Assembly
Members’ Salaries and Allownces Act,1960.
3[(1A) Notwithstanding anything contained in sub-section (1), there shall
be paid to the Speaker 30 per cent. less basic salary per month for a period of
twelve months commencing from the 1 st April, 2020.]
1. For Statement of Objects and Reasons, see Gujarat Government Gazette, 21st July 1960,
Extraordinary, Part V , Page No. 8.
* This Act was assented by the Governor on the 19th September, 1960.
2. Section 3 was substituted by Guj. 18 of 2018, s.2, Sch., Sr.No.2, item 1.
3. Sub-section(1A) was inserted by Guj. 7 of 2020, s.3(i).
**. This Amendment Act was deemed to have come into force on the 1st January, 1981.
+. This Amendment Act was deemed to have come into force on the 1st September, 1986.
++. This Amendment Act was deemed to have come into force on the 24th December, 1990.
#. This Amendment Act was deemed to have come into force on the 1st April, 1992.
##. This Amendment Act was deemed to have come into force on the 1st August, 1998.
∆. This Amendment Act was deemed to have come into force on the 1st April, 2005.
∆ ∆. This Amendment Act was deemed to have come into force on the 20th December, 2016.
∆ ∆ ∆. This Amendment Act was deemed to have come into force on the 22nd December, 2017.
* * *. This Amendment Act was deemed to have come into force on the 8th April, 2020.
2
The Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and
Allowances Act, 1960.
[ 1960 : Guj. 3
(2) There shall be paid to the Speaker during the whole of his term
of office per month the dearness allowance on the amount of the basic
salary referred to in sub-section (1) at such rate as is being paid to the
employees of the State Government from time to time.]
1[3A. There shall be paid to the Speaker during the whole of his term
of office per month a sum of ` 2[20,000] as a consolidated allowance for
all matters not specifically provided for by or under the provisions of this
Act.]
[3B. Dearness allowance to speaker] was deleted by Guj.18 of
2018, s.2, Sch., Sr.No.2, item 3.
4. (1) The Speaker shall be entitled, without payment of rent, to
the use of a furnished residence
3[in Gandhinagar] throughout his term of
office and for a period of fifteen days immediately thereafter, or in lieu of
such residence a house allowance at the rate of ` 250 per month.
(2) No charge shall fall on the Speaker personally in respect of
the maintenance of any residence provided under this section.
(3) The expenditure on furnishing the residence provided under
this section shall be on such scale as may be determined by rules or orders.
5. (1) The State Government may, from time to time for the use of the
Speaker purchase and provide a motor car and other suitable conveyance,
upon such conditions as regards their maintenance and repairs as may be
determined by rules or orders.
4[(1A) Where, under sub-section (1), the State Government has
provided for the use of the Speaker a motor car or other conveyance, it
shall also provide to him, free of charge, the services of a driver for such
car or conveyance.]
(2) There shall also be paid to the Speaker a conveyance allowance
at the rate of `
5[7,000] per month.
6. The Speaker shall be entitled to travelling and daily allowances
while touring on public business at such rates and upon such conditions as
may be determined by rules or orders.
6[6A. Subject to any rules or orders made in this behalf by the State
Government,-
(a) the Speaker shall be entitled to travelling allowance for himself
and the members of his family and for the transport of his and his family’s
effects in respect of the journey to Gandhinagar from his usual place of
residence outside Gandhinagar for assuming office;
1. Section 3A was inserted by Guj. 6 of 1992, s.2, Sch., Sr.No. 2, item 2.
2. These figures were substituted for the figures “7000” by Guj. 18 of 2018, s.2, Sch.,
Sr.No.2, item 2.
3. These words were substituted for the words “in Ahmedabad” by Guj. 4 of 1972, s.2.
4. Sub-Section (1A) was inserted, ibid., s.3(1).
5. These figures were substituted for the figuers “4,000” by Guj. 18 of 2018, s.2, Sch.,
Sr.No.2, item 4.
6. Sections 6A and 6B were inserted by Guj. 18 of 1982, s.2.
Consolidated
allowance to
Speaker.
Residence of
Speaker.
Travelling and
daily
allowances.
Conveyance
for Speaker.
Travelling
allowance on
assumption
of office by
Speaker and on
ceasing to be
Speaker.
1960 : Guj. 3 ]
3
The Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and
Allowances Act, 1960.
Free transit
by railway.
Free transit
by air.
Telephone
Facilities to
Speaker.
(b) the Speaker and members of his family shall be entitled to
travelling allowance for himself or themselves and for the transport of
effects of the Speaker or, as the case may be, his family in respect of
the journey from Gandhinagar to his usual place of residence outside
Gandhinagar on the Speaker ceasing to hold his office.
Explanation. - For the purpose of this section the expression “a
member of the family” shall have the same meaning as assigned to it in
section 7 and the word “familly” shall be construed accordingly.
1[6AA The Speaker and the Deputy Speaker shall be provided with
facilities which shall entitle them at any time to travel by first class or by
second class air conditioned by railway in any part of India in such manner
and subject to such conditions as may by rules or orders be prescribed in
that behalf:
Provided that such travel by railway in any part of India outside the
State of Gujarat may be availed of by the Speaker or as the case may be,
by the Deputy Speaker singly or jointly with his spouse and two other
members of his family residing with and dependent on him, so however,
that the total distance so travelled by the Speaker or, as the case may be, the
Deputy Speaker singly in any year does not exceed 10,000 kilometres and
the total distance so travelled jointly by the Speaker or, as the case may be,
the Deputy Speaker and his spouse and two other members of his family
residing with and dependent on him in any year does not exceed 20,000
kilometres.
Explanation. -For the purpose of calculating the number of kilometres
travelled by the Speaker or, as the case may be, the Deputy Speaker jointly
with his spouse and two other members of his family residing with and
dependent on him, outside the State of Gujarat, the number of kilometres
travelled by him and by his spouse and two other members of his family
residing with and dependent on him shall be counted separately.
6AB. The Speaker and the Deputy Speaker may undertake or perform
journey along with co-traveller by air from the nearest airport from his
residence to and fro in any part of India on three occassions in each year:
Provided that difference between the fare for journey by air and the
fare for journey by railway by first class or by second class air conditioned,
whichever is higher, shall be borne by the Speaker or, as the case may be,
by the Deputy Speaker.]
6B. (1) The Speaker shall during the term of his office be entitled to
have
2[telephone facilities] at Government cost at the place of residence at
Gandhinagar.
(2) No charge shall fall on the Speaker personally in respect of
installation of, initial deposit for, rental charges for maintenance of, and
calls made from, the
3[telephone facilities provided] under sub-section (1).]
3[7. Medical attendance] was deleted by Guj. 2 of 2017, s.3.
1. Section 6AA, 6AB were inserted by Guj. 20 of 1998, s.2, Sch., Sr. No. 2, item 4.
2. These words were substituted for the words “a telephone installed”, ibid., s.2, Sch.,
Sr. No. 2, item 5(1).
3. These words were substituted for the words “telephone installed”, ibid., s.2, Sch.,
Sr. No. 2, item 5(2).
4
The Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and
Allowances Act, 1960.
[ 1960 : Guj. 3
1 [7A. There shall be placed at the disposal of the Speaker a sum of
` 2[60,000] per year as sumptuary allowance.]
8. The Speaker shall not practice any profession or engage in any
trade or undertake for remuneration any employment other than his duties
as Speaker.
9. Notwithstanding anything contained in any law for the time being
in force determining the salaries and allowances of the members of the
Assembly, the Speaker shall not be entitled to receive any salary or allowances
under such law, although such Speaker is a member of the Assembly.
3[10. (1) There shall be paid to the Deputy Speaker 25 % more basic per
month than the basic salary payble to a Member of the Assembly by virtue
of the provisions of sub-section (1) of section 3 of the Gujarat Legislative
Assembly Members’ Salaries and Allowances Act, 1960.
4[(1A) Notwithstanding anything contained in sub-section (1), there
shall be paid to the Deputy Speaker 30 per cent. less basic salary per month
for a period of twelve months commencing from the 1
st April, 2020.]
(2) There shall be paid to the Deputy Speaker during the whole of
his term of office per month the dearness allowance on the amount of the
basic salary referred to in sub-section (1) at such rate as is being paid to the
employees of the State Government from time to time.]
5[10A. There shall be paid to the Deputy Speaker during the whole of
his term of office per month a sum of ` 6[20,000] as a consolidated allowance
for all matters not specifically provided for by or under the provisions of this
Act.]
[10B. Dearness allowance to Deputy Speaker] was deleted by Guj.18
of 2018, s.2, Sch., Sr.No.2, item 7.
1. Section 7A was inserted by Guj. 12 of 1964, s.2.
2. These figures were substituted for the figures “30,000” by Guj. 20 of 1998, s.2, Sch.,
Sr. No.2, item 6.
3. Section 10 was substituted by Guj. 18 of 2018, s.2, Sch., Sr. No.2, item 5.
4. Sub-section(1A) was inserted by Guj. 7 of 2020, s.3(ii).
5. Section 10A was inserted by Guj. 6 of 1992, s.2, Sch., Sr. No. 2, item 5.
6. These figures were substituted for the figuers “7,000” by Guj. 18 of 2018, s.2, Sch.,
Sr.No.2, item 6.
Samptuary
allowance to
Speaker.
Speaker
not to practice
any profession
or engage in
any trade.
Speaker not
entitled to
salary and
allowances as
member
of the State
Legislature.
Salary and
dearness
allowance of
Deputy
Speaker.
Consolidated
allowance to
Deputy
Speaker.
1960 : Guj. 3 ]
5
The Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and
Allowances Act, 1960.
11.1[Deputy Speaker not debarred from receiving salary and
allowances as member of Assembly.] Deleted by Guj. 2 of 1991, s.3.
12. 2[* * * * * *] The Deputy Speaker shall be entitled to travelling
and daily allowances while touring on public business at such rates and
upon such conditions as may be determined by rules or orders.
3[12A. (1) The Deputy Speaker shall, during the term of his office
be entitled to have 4[telephone facilities] at Government cost at the place
5[of residence at Gandhinagar].
(2) No charge shall fall on the Deputy Speaker personally in
respect of installation of, initial deposit for, rental charges for maintenance
of, and official calls made from, the
6[telephone facilities provided] under
sub-section (1).
7[* * * * * * * * * * * * * *]
8[12B. (1) The Deputy Speaker shall be entitled, without payment
of rent, to the use of a furnished residence in Gandhinagar throughout his
term of office and for a period of fifteen days immediately thereafter or in
lieu of such residence a house allowance at the rate of ` 250/- per month.
(2) No charge shall fall on the Deputy Speaker personally in
resspect of the maintenance of any residence provided under this section.
(3) The expenditure on furnishing the residence provided under
this section shall be on such scale as may be deterniined by rules or orders.
12C. (1) The State Government may, from time to time, for the use
of the Deputy Speaker purchase and provide a motor car and other suitable
conveyance, upon such conditions as regards their maintenance and repairs
as may be determined by rules or orders.
(2) Where, under sub-section (1), the State Government has
provided for the use of the Deputy Speaker a motor car or other conveyance
it shall also provide to him, free of charge, the services of a driver for such
car or conveyance.
(3) There shall also be paid to the Deputy Speaker a conveyance
allowance at the rate of `
9[7,000] per month.
12D. Subject to any rules or orders made in this behalf by the State
Government,—
(a) the Deputy Speaker shall be entitled to travelling allowance for
himself and the members of his family and for the transport of his and his
family’s effects in respect of the journey to Gandhinagar from his usual
place of residence outside Gandhinagar for assuming office;
1. The words and figures “subject to the provisions of section 11” were deleted by Guj. 2
of 1991, s.4(l).
2. This marginal note was substituted, ibid., s.4(2).
3. Section 12A was inserted by Guj. 19 of 1987, s.4.
4. These words were substituted for the words “a telephone installed” by Guj. 20 of
1998, s.2, Sch., Sr. No. 2, item 9(1).
5. These words were substituted for the portion beginning with the words “where
he ordinary resides” and ending with the words “as his Residence” by Guj. 2 of 1991, s.5(l).
6. These words were substituted for the words “telephone installed” by Guj. 20 of 1998,
s.2, Sch., Sr. No. 2, item 9(2).
7. This proviso was deleted by Guj. 2 of 1991, s.5(2).
8. Sections 12B, 12C, 12D, 12E, 12F and 12G were instered, ibid., s. 6.
9. These figures were substituted for the figuers “4000” by Guj. 18 of 2018, s.2, Sch., Sr.
No.2, item 8.
2[Travelling and
Daily Allowances
to Deputy
Speaker.]
Telephone
facilities to
Deputy
Speaker.
Residence of
Deputy
Speaker
.
Conveyance
for Deputy
Speaker.
Travelling
allowance on
assumption of
office by Deputy
Speaker and on
ceasing to be
Deputy
Speaker.
1
6
The Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and
Allowances Act, 1960.
[ 1960 : Guj. 3
(b) the Deputy Speaker and members of his family shall be entitled
to travelling allowance for himself or themselves and for the transport of
effects of the Deputy Speaker or, as the case may be, his family in respect
of the journey from Gandhinagar to his usual place of residence outside
Gandhinagar on the Deputy Speaker ceasing to hold his office.
Explanation.- For the purposes of this section, the expression
“a member of the family” shall have the same meaning as assigned to it in
section 7 and the word “family” shall be construed accordingly.
[12E. Medical attendance] was deleted by Guj. 2 of 2017, s.3.
12F. The Deputy Speaker shall not practise any profession or engage
in any trade or undertake for remuneration any employment other than his
duties as Deputy Speaker.
12G. Notwithstanding anything contained in any law for the time
being in force determining the salaries and allowances of the members of
the Assembly, the Deputy Speaker shall not be entitled to receive any salary
or allowances under such law, although such Deputy Speaker is a member
of the Assembly.]
13. (1) The State Government may make rules or orders for carrying
out the purposes of this Act.
(2) Any rule or order made under this section may be made so as
to be retrospective to any date not earlier than the 1st day of May, 1960.
(3) Rules or orders made under this section shall have effect as if
enacted in this Act.
1[(4) All rules and orders made under this section shall be laid for
not less than thirty days before the State Legislature as soon as possible after
they are made and shall be subject to rescission by the State Legislature or
such modifications as the State Legislature may make during the session in
which they are so laid, or the session immediately following.
(5) Any rescission or modification so made by the State Legislature
shall be published in the Official Gazette and shall thereupon take effect.]
14. The Gujarat Legislative Assembly (Speaker and Deputy Speaker)
Salaries and Allowances Ordinance, 1960 is hereby repealed and the
provisions of section 7 and 25 of the Bombay General Clauses Act, 1904
shall apply to such repeal as if that Ordinance were an enactment.
1. Sub-sections (4) and (5) were added by Guj. 4 of 1972, s. 4.
Deputy
Speaker not
to practice any
profession or
engage in any
trade.
Deputy
Speaker not
entitled to
salary and
allowances as
member of the
State
Legislature.
Power of State
Government
to make rules
and orders.
Repeal of Guj.
Ord. No. IV of
1960.
---------------
Government Central Press, Gandhinagar.
Bom. I
of 1904.

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