The Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Act, 2012

    
MANIPUR - GAZETTE
' ‘33
,EXTRAORDINARY
PUBLISHED BY AUTHORITY
 
No. 179 Imphal, Saturday, August 4, 2012 (Sravana 13, 1934)
. GOVERNMENT OF MANIPUR _
' SECRETARIAT : LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICATION
Imphal,August 4,2012
No. 2/41/2012—Leg/L24— The following Act of the Legislature, Manipur received
the assent of the Governor of Manipur on August 3, 2012, and is hereby published for
general information:-
THE MANIPUR PARLIAMENTARY SECRETARY (APPOINTMENT, SALARY
AND ALLOWANCES AND MISCELLANEOUS PROVISIONS) ACT, 2012
(Manipur Act No. 10 of 2012)
An
Act
to provide for the appointment, salary and allowances and other miscellaneous
provisions of the Parliamentary Secretary in the State of Manipur.
Be it enacted by the Legislature of Manipur in the Sixty-third Year of the
Republic of India as follows:-
1 . (1) This Act may be called the Manipur Parliamentary Secretary (Appointment, Short title.
Salary and Allowances and Miscellaneous Provisions) Act, 2012. 9mm andcommencement
(2) It extends to thewhole of the State of Manipur.
(3) It shall come into force on such date as the State GoVernment may, by
notification in the Official Gazette, appoint.
2 In this Act, unless the context otherwise requires;- Definitions
(a) ‘Chief Minister’ means the Chief Minister of Manipur;
Appointment of
Parliamentary
Secretaries
Rank and
status of
Parliamentary
Secretary
Functions and
duties of
Parliamentary
Secretary
Oath of office
and secrecy
Salary and
Allowances of
Parliamentary
Secretary
Parliamentary
Secretary not /
to draw salary
and
allowances as
Member
Parliamentary
Secretary not
to practice
profession, etc.
Repeal
(b) ‘Member’ means a Member of the Manipur Legislative Assembly;
(c) ‘Parliamentary Secretary’ means a Member of the Manipur Legislative
Assembly appointed as the Parliamentary Secretary under this Act by
the ChiefMinister.
3. The Chief Minister may, having regard to the circumstances and the need of
the situation, at any time appoint such number of Parliamentary Secretary.
4. A Parliamentary Secretary shall be of the rank and status of a Minister of
State. ,
5. The functions and duties of a Parliamentary Secretary shall be such as may be
specified, by notification in the Official Gazette, by the Chief Minister.
6. The Parliamentary Secretary shall, before entering upon his office, make and
subscribe before the Chief Minister an oath of office and secrecy according to the
form set out for the purpose in the Schedule appended to this Act.
7. A Parliamentary Secretary shall be entitled to such salary and allowances as
are admissible to a Minister of State under the Salaries and Allowances of Ministers
(Manipur) Act, 1972.
8. A Parliamentary Secretary shall not, While he draws salary and allowances
for his office as such Parliamentary Secretary, be entitled to any salary or allowances
as a Member of the Manipur Legislative Assembly.
9. A Parliamentary Secretary shall not, during his office as such Parliamenme
Secretary, practice any profession or engage in any trade or commerce, profession
etc. and undertake for remuneration any employment other than his duties as such
Parliamentary Secretary.
10. The Manipur Parliamentary Secretary (Salary and Allowances) Act, 1972 is
hereby repealed.
3
SCHEDULE
(Section 6)
I
Form of oath of office for a Parliamentary Secretary
‘1? ...................................................... , do swear in the name of God/solemnly affirm that I will
bear true faith and allegiance to the Constitution of India as by law established, that I will uphold the
sovereignty and integrity of India, that I will faithfully and conscientiously discharge my duties as a
Parliamentary Secretary and that I will do right to all manner of people in accordance with the Constitution
and the law without fear or favour, affection or ill-will’.
11
Form of oath of secrecy for a Parliamentary Secretary
‘1, ...................................................... ,do swear in the name of God/solemnly affirm that I will
not directly or indirectly communicate or reveal to any person or persons any matter which shall be
brought under my consideration or shall become known to me as a Parliamentary Secretary except as
may be required for the due discharge of my duties as such Parliamentary Secretary’.
TH. KAMINIKUMAR SINGH,
Deputy Secretary (Law), Government of Manipur.
 
Printed at the Directorate of Printing & Stationery, Government of Manipur/310-C/04-08—2012.

‹ Prev All Manipur acts Next ›