The Madhya Pradesh Mantri (Vetan tatha Bhatta) Sansothan Adhiniyam 2016

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ASSOC 174311, Rik. 23 31 2016 
	 380(1) 
MADHYA PRADESH ACT 
No. 17op 2016. 
' THE MADHYA PRADESH MANTRI (VETAN TATRA BHATTA) SANSHODHAN 
ADHD(IYAM, 2016 
Waived. 	 the assent of the Governor on the IP April, 7.9161 assent first published In the "Madhya Pretbah Gazette 
03strnordinaryr, dated the 23n Apr11,8016 
An Act bulb; tonmend the Madhya Pradesh Mantra (Vetan Tatha Bhatta) AdbInlyam, 1972. 
Be It enacted by the Madhya Pradesh Legislature in the Sixty-seventh year of the Republic of 
India as follows:— 
. 	 • 1. (1) This Act. may be called the Madhya Pradesh Mantri ('feten Tithe Bhatta) Sanshodhan 
Adhinlyans, 2016. 
(2) It shall come into force from 1" April, 2016. 
In Section 3 of the Madhya Pradesh Mantri (Vetan Tatha Bhatta) • Adhiniyam, 1972 
(No. 25 of 1972) (hereinafter referred to as the principal Act), for the words "rupees thirty thousand", 
the words "rupees fifty thousand", for the words "rupees twenty seven thousand", the words "rupees 
forty five thousand", for the words "rupees twenty five thousand", the words "rupees forty thousand" 
and for the words "rupees twenty thousand", the words "rupees thirty five thousand" shall be substituted. 
For Section 4 of the principal Act, the following Section shall be substituted, namely:— 
" 4. (1) There shall be paid to the Chief Minister a sumptuary allowance of fifty five thousand 
rupees, to each Minister forty five thousand rupees, to each Minister of State thirty 
four thousand rupees •and to each Deputy.,  Minister and Parliamentary Secretary 
twenty five thousand rupees per mensem. 
• • 	 (2) 	 There shall be paid to the Chief Mini* ti constituency allowance of fifty thousand 
rupees, to each Minister thirty five thousand rupees, to each.  Minister of State thirty 
one thousand rupees and to each Deputy Minister and Parliamentary Secretary 
twenty five thousand rupees per mensem. 
(3) 	 There Shall be.  paid to the Chief Minister and to each Minister, Minister of State, 
Deputy Minister and Parliamentary'Secretary a &HY allowance of forty five thousand 
rupees per month within the State and two thousand five hundred rupees outside 
the State per day during the term of office.". 
Short title ard 
commencement. 
Amendment at 
Section 3. 
Substitution of 
Section d. 
Sumptuary 
constituency 
allowance and 
daily allowance. 
1IRr4TI WI VT FlER TINA waists istr swan Wtit rid% She 11 	 ani Iti%d2016. 

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