LexThe Haryana Legislative Assembly Speaker s and Deputy Speaker s Salariesand Allowances Act, 1975 (3 of 1975)
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SEAL
GOVERNMENT OF HARYANA
LEGISLATIVE DEPARTMENT
THE HARYANA LEGISLATIVE SSEMBLY
SPEAKER’S AND DEPUTY SPEAKER’S
SALARIES AND ALLOWANCES
ACT, 1975
(HARYANA ACT NO. 3 OF 1975)
(Amended up to 1st January, 2012)
THE HARYANA LEGISLATIVE ASSEMBLY SPEAKER’S AND DEPUTY
SPEAKER’S ALARIES AND ALLOWANCES ACT, 1975
(HARYANA ACT NO.3 OF 1975)
TABLE OF CONTENTS
Sections Pages
1. Short title 2
2. Definitions 3
3. Salaries and sumptuary allowance 3
4. Residence 3
5 Conveyance 4
5-A Expense to maintain office in 4
Constituency/district
6. Liability to pay income tax 4
7. *****************
8. Travelling and daily allowances to 4
Ministers
9 Power to make rules. 4-5
10 Repeal and savings 5
1
1THE HARYANA LEGISLATIVE ASSEMBLY SPEAKER’S
AND DEPUTY SPEAKER’S SALARIES AND
ALLOWANCES ACT, 1975
(HARYANA ACT NO.3 OF 1975)
[Received the assent of the Governor of Haryana on the 19th January, 1975and was first
Published in the Haryana Government Gazette (Extraordinary) Legislative Supplement
Part 1, of the 22nd January, 1975]. 1
1 2 3 4
Year No. Short title Whether repealed or
otherwise affected
by legislation
1975 The Haryana
Legislative
Assembly
Speaker’s and
Deputy
Speaker’s
Salaries and
Allowances
Act,1975
Amended by Haryana
Act 23 of 1976 2
Amended by Haryana
Act 7 of 1977 3
Amended by Haryana
Act 14 of 1979 4
Amended by Haryana
Act 13 of 1980 5
1. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary),
dated the 27 th December 1974, page 1829.
2. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary),
dated 1 st July,1976 page 1202
3. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary),
dated the 25 th March, 1977, page 470.
4. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary),
dated 19 th March1979, page 520.
5. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary),
dated 19 th March,1980 page 584.
2
1 2 3 4
Amended by Haryana
Act 6 of 1984
1
Amended by Haryana
Act 9of 1987.
2
Amended by Haryana
Act 14 of 1988
3
Amended by Haryana
Act 3 of 1993
4
Amended by Haryana
Act 14 of 1997
5
Amended by Haryana
Act 17 of 1998
6
Amended by Haryana
Act 3of 2006
7
Amended by Haryana
Act 10 of 2008
8
Amended by Haryana
Act 3of 2009
9
Amended by Haryana
Act 9 of 2011
10
1. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary), dated
27 th March,1984 page 522.
2. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary), dated
7th March, 1987 page 459.
3. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary), dated
24 th March, 1988page 416.
4. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary), dated
13th December,1992 page 2634.
5. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary), dated
22 nd July,1997 page 1735.
6. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary), dated
25 th July,1998 page 1238
7. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary), dated
13 th Dece,ner,2005 page 4642.
8. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary), dated
27 th March,2008 page 1733
9. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary), dated
30 th January,2009 page 240.
10. For Statement of Objects and Reasons, see Haryana government Gazette (Extraordinary), dated
24 th February,2011 page 729
AN
ACT
to provide for the Salaries and Allowances of the Speaker and the Deputy
Speaker of the Haryana Legislative Assembly.
Be it enacted by the Legislature of the State of Haryana in the
Twenty-fifth year of the Republic of India as follows:-
Short title. 1. The Haryana Legislative Assembly S peaker’s and Deputy Speaker’s
Salaries and Allowances Act,1975
Definitions.
2. In this Act, unless there is anything repugnant in the subject or
context.__
/g1. (a)“Deputy Speaker” means the Deputy Speaker of the Haryana
/g1. Legislative Assembly.
/g1. (b)“Government” means the Government of the State of Haryana.
/g1. (c)“maintenance” in relation to a residence shall include the
/g1. payment of local rates and taxes, and charges for electricity
/g1. and water;
/g1. (d)“prescribed” means prescribed by rules made under this Act;
/g1. (e)“residence” includes the staff quarters and other buildings
/g1. appurtenant
/g1. Thereto, and the garden thereof; and
/g1. (f)“Speaker” means the Speaker of the Haryana Legislative
/g1. Assembly.
Salaries and
sumptuary
allowance.
1[3. 2{1} There shall be paid to the Speaker and Deputy S peaker a salary
of 2(forty thousands rupees) per mensum.
(2) There shall be paid a sumptuary allowa nce to the Speaker and
Deputy Speaker as may be prescribed.]
Residence. 4. (1)The Speaker and the Deputy Sp eaker shall be entitled without
payment of rent, to the use of a furnished residenc e throughout his their
term of office and for a period of fifteen days imm ediately thereafter. The
maintenance charges of such residence shall be borne by the Government.
3[ (2) The Government shall pay in lieu of such resi dence 4(Such
allowance as may be prescribed}]
___________________________________________________________________________________
1. Substituted by Haryana Act 7 of 1977 and further Substituted by Haryana Act 14 of 1988 and
further substituted by Haryana Act 3 of 1993 and further substituted by Haryana Act 14 of
1997 further Substituted by Haryana Act 3 of 2006 and further Substituted by Haryana Act 10
of 2008 further substituted by Haryana Act 9 of 2011 w.e.f. 7-9-2010.
2. Substituted by Haryana Act 17 of 1998.
3. Substituted by Haryana Act 7 of 1977
4. Substituted by Haryana Act 14 of 1997.
3 Conveyance. 5. The Speaker and the Deputy Speake r shall be paid a 1[ conveyance
allowance at the rate as may be prescribed] or, in lieu thereof, 2(two
State cars)a State car, the expenses on the mainten ance and
propulsion of which shall be borne, by the State Government.
3 [Proviso *****]
Expense to maintain office
in Constituency/District.
4[5A. The Speaker and the Deputy Speaker shall be pai d an
allowance at the rate of 5(two thousand rupees) per mensem or as
may be prescribed on account of expenses on the mai ntenanace of
office in his Constituency/District.]
Liability to pay income
tax.
6. The Speaker’s and the Deputy Speaker’s salaries and allowances
referred to in this Act shall be exclusive of the t ax payable in respect
thereof under any law relating to income tax for th e time being in
force, and such tax shall be borne by the State Government.
Explanation.__For the purposes of this section, the
6[(salary and
allowances received by the Speaker or the Deputy Sp eaker and the
allowances received by him as a member of the Harya na Legislative
Assembly)] during any financial year shall be deeme d to be his only
income for that year.
7. (* * * * * ) 7
______________________________________________________________________________
1. Substituted by Haryana Act 14 of 1997.
2. Substituted by Haryana Act 3 of 2009.
3. omitted by Haryana Act 14 of 1997.
4. Inserted by Haryana Act 17of 1998.
5. Substituted by Haryana Act 10 of 2008.
6. Substituted by Haryana Act 23 of 1976 and shall always be deemed to have been substituted.
7. Omitted by Haryana Act 9 of 1987.
Power to make
rules.
8. (1) The State Government may, by noti fication, make rules for
carrying out the purposes of this Act:
Provided that any rules relating to any matter to which this Act relates and
which were in force immediately before the commencement of this Act, shall,
in so far as they are not inconsistent with the pro visions of this Act, and until
rules are framed under this Act in respect of such matter, be deemed to be
made under this Act.
(2) Every rule made under this secti on shall be laid as soon as may
be after it is made before the House of the State L egislature while it is in
session for a total period of ten days which may be comprised in one session
or in two or more successive sessions, and if, befo re the expiry of the session
in which it is so laid or the successive session af oresaid,the House agrees in
making any modification in the rule or the House ag rees that the rule should
not be made, the rules shall thereafter have effect only in such modified form
or be of no effect, as the case may be ; so however, that any such modification
or annulment shall be without prejudice to the vali dity or anything previously
done under that rule.
Repeal and
savings.
9. The Punjab Legislative Assembly Speaker’s and Deputy Speaker’s
Salaries Act, 1937 ( Punjab Act 3 of 1937), in its application to the State of
Haryana is hereby repealed.