The JAMMU AND KASHMIR LEGISLATIVE ASSEMBLY (SPEAKER S EMOLUMENTS) ACT, 1956

LEGISLATIVE ASSEMBLY
SPEAKER’S EMOLUMENTS
ACT, 1956
(Act No.  IV of 1956 )
THE JAMMU AND KASHMIR LEGISLATIVE ASSEMBLY
(SPEAKER’S EMOLUMENTS ACT, 1956)
(Act No. IV of 1956)
 CONTENTS
SECTION.
1. Short title and commencement.
2. Definitions.
3. Salary and Allowances of  the Speaker.
LEGISLA TIVE ASSEMBLY (SPEAKER’S EMOLUMENTS) ACT, 1956 199
1. Enforce on 1st October, 1956 under C. O. No. 1971-C of 1956. (G. G. 18th November, 1956.)
2. Substituted by S.). 1229(E) dated 31.03.2020 for “Government Gazette”.
3. Section 3, 3-A, 3-B and 4 substituted by Act XII of 2009 w.e.f. 9-10-1996, s. 2.
THE JAMMU AND KASHMIR LEGISLATIVE
ASSEMBLY (SPEAKER’S EMOLUMENTS) ACT, 1956
(Act No. IV of 1956)
[Received  the  assent  of  the  Sadar-i-Riyasat  on  17th May, 1956
and published in Government Gazette dated 30th May, 1956].
An Act to provide for the Salary and Allowances of the Speaker of the
Jammu and Kashmir Legislative Assembly.
 Be it enacted by the Jammu and Kashmir State Legislature in the Seventh
Year of the Republic of India as follows :—
1. Short title and commencement. —(1) This Act may be called the
Jammu and Kashmir Legislative Assembly (Speaker’s Emoluments) Act, 1956.
1[(2) It shall come into force on such date as the Government may, by
notification in the 2[Official Gazette], appoint in this behalf.
2. Definitions.—In this Act,—
(a) “house” includes the staff quarters and other buildings
appurtenant thereof ;
(b) “maintenance” in relation to a house shall include the payment of
local rates and taxes and charges for electricity and water.
3[3. Salary and Allowances of the Speaker.––The Speaker shall be
entitled to the salary, allowances and advances as are payable to a Minister
under the Jammu and Kashmir Ministers and Ministers of State Salaries Act,
1956 and the rule made thereunder].
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