The JAMMU AND KASHMIR DEPUTY SPEAKER’S (EMOLUMENTS) ACT, 1956

 DEPUTY SPEAKER’S
(EMOLUMENTS) ACT, 1956
(Act No. XXII of 1956)
THE JAMMU AND KASHMIR DEPUTY SPEAKER’S
(EMOLUMENTS) ACT, 1956
(Act No. XXII of 1956)
CONTENTS
SECTION.
1. Short title and commencement.
2. Definitions.
3. Salary, allowances and advances of the Deputy Speaker.
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DEPUTY SPEAKER’S (EMOLUMENTS) ACT , 1956   513
THE JAMMU AND KASHMIR DEPUTY SPEAKER’S 1[x x x ]
(EMOLUMENTS) ACT, 1956
(Act No. XXII of 1956)
[Received the assent of the Sadar-i-Riyasat on 23rd October, 1956 and
published in Government Gazette dated 1st November, 1956.]
An Act to provide for the salary and allowances of the Deputy Speaker
1[x x x] of Jammu and Kashmir.
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.––2[(1) This Act may be called the Jammu
and Kashmir Deputy Speaker’s 1[x x x x] (Emoluments) Act, 1956.]
2[(2) It shall come into force on such date as the Government may, by
notification in the *[Government Gazette], appoint in this behalf].
2. Definitions.––In this Act,–– 
4[(a) “Deputy Speaker” means the Deputy Speaker of the Legislative
Assembly of the Union territory of Jammu and Kashmir ;]
5(b) “house” includes the staff quarters and other buildings appurtenant
thereto ;
5(c) “maintenance” in relation to a house shall include the payment of
local rates and taxes and charges for electricity and water.
6[3. Salary, allowances and advances of the Deputy Speaker 7[xx x x].––
The Deputy Speaker 7[x x x x] shall be entitled to the salary, allowances and
advances as are payable to a Minister of State under the Jammu and Kashmir
Ministers’ and Ministers of State Salaries Act, 1956 and the rules made thereunder.]
1. Words “and Deputy Chairman’s” omitted by S.O. 1229 (E) dated 31.03.2020.
2. Sub-section (1) substituted by Act XXII of 1957 with effect from 30th July, 1957.
* Now Government Gazette.
3. The Act came into force on 18th October, 1956 by C. O. No. 1994-C of 1956.
4. Clause (a) substituted by S.O. 1229 (E) dated 31.03.2020.
5. Renumbered by Act XXII of 1957 with effect from 30th July, 1957.
6. Substituted for sections 3, 3-A, 3-B, 3-C and 4 by Act XII of 2009, s.4, w. e. f. 9.10.1996.
7. Substituted for “Deputy Chairman” by S.O.1229 (E) dated 31.03.2020.

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