The Salaries and Allowances of Chairman of the Manipur Legislative Assembly(Hill Areas Committee) Amendment Acts

Manipur · state statute
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1:;No13(3)Imphal (Chaitra15 1928)  
 
 
  
 
. GOVERNMENTOF1tMANIPUR 11 1.
SECRETARIAT: LAW & LEGISLATIVE AFFAIRSDEPARTMENT - ,'
NOTIFICATION 1 1
Imphal,l1the Sth Apiil, 2006
I. No.21812006~LeglL~Thg1followmg Act of.the; Legislature of Manipul: which
received assentofthe Governor of Manipur on 3-4-2006ishereby publishedf111' '
the Ofﬁcial Gazette: - '5
THESALARIES AND ALLOWANCESOF CHAIRMAN OFTHE MANIPU'R'
LEGISLATIVE ASSEMBLY_(:HILL AREASCOMMITTEE) SECOND ‘
AMENDMENTACT, 2006 " ,
(Manipur Act No6 of2006)
AN f -
further to amend the Salaries and" Allowances of "Chairman6f the Mani’puﬁ
LegislativeAssembly (Hill Areas Committee) Act,197-2;,
Be it enacted by theLegislatuye of Mamput inthehfty-seventh yearof' ‘
the Republic of India IS follows:——
1‘. Short title and commencemth—(i) ThisAct may be called the Salai'ies'
and Allowances of Chairman of me Manipur Legisiative Asscinbly (Hill Areas;
' Committee) Second Amendment Act, 2006. 2 .
(2) It shall come into force from the date of its publicitionin the Oﬂicial
Gazette. . .
. 2. Substitution of section 3.——_—For section 3' of theSalanes and Allowances
of Chairmanof thc--Manipur Legislative Assembly (Hill AreasCommmee) Act,
1972 (hereinafter referred to as the Act) .thefollowingshall besubsntuted ' ’
1namely,-—-- ~
such salaryand allowances
andAlfowanccsof-M1n13ters(Man1pur)Act. ‘
  
A,«31Salarics and Allowancesof Cha11man.—-—The Chairman she'll bepaid
' reprowdedforaMmisterunderﬂipSalai'iés . v
  
   
    
   
3. Substitutieﬁ of
be substituted, name y, _
“6. Vehicleaand 110119ngloam—Jl‘hciChau
housingloan111310a- maxunumof Rupees 'te11'8111115winch -
'from. hisSalary Withmtetcst ‘
oﬂice as maybe; ‘
' provaaeam. ”it" meow
103115112111 ,be recoverablefrom _
remaining balance, ifany,fromhis" penuon
  
11KAleKUNAR SINGH,
DeputySecreta' " Law),
GovernmentofMampur.
 
 
 
fumedat themommaof 11;;8:Sty”601m,“ MamnumOS-Clifjmﬁg
 
, EXT: ‘AORDINAK‘YJ ,
PUBLISHED BYAUTHORITY '
August 31, 2007
  
No. 225 (A) Imphal Friday,
UUVERNMENTﬂF-MANIP:UR . .
SECRETARIAT: LAW 8: LEGISLATIVEAFFAIRSDEPARTMENT
NOTIFICATION .
: lmphalthe3lst August 1007
?fﬁliéxiving Act(ifthe. Legislature0‘f Manipur which
No. 2/17/2oo7¥1;é§/L.£1he
1' Manipur on 27—8-2007'1she‘re‘by pubiished 111
Erwiv‘bd ' 'ésscnt 0f: ihc; Qoygrnoro
"’Ehe>»oﬂfcidl%Gazattc:g: ,vs; v
THE SALARIESAND ALLDWANCE‘S OFCHAIRMAN OFTHE MANIPUR
LEGISLATIVE ASSEMBLY (HILLAREASCOMMITTEE)
THIRD AMENDMENT ACT, , 2007
(Manipur Act No. 7 of 2001) '
: AN
V ACT - V
f111ther to amén‘d thé Salary21116 A1 owancés“df’€1iai'rmz1noi?
Assambly (Hill AreasCommittee) Ae'f, 1972
heLegislature: d'fMampur 111 1thFifty-eighth .Year of the;
the.-.Manipu1Vﬁchisiative
, . E9 itenactedby1
Republic of India 11;: follows
V 1:. Short ti‘tie_an(I commepcamcn‘t.——(1) This Act maxi bé’Céll‘éd‘the'Saiary anti
atAllowances 0f ‘ “ Of ‘the Manip'u'rLegisiativc Assembly (Hiil- Axeas
‘ Committee) Thir‘d Amendment Aé‘t.‘26)‘0’7. V , ,
(2) It shall be deemed to have come into force withéﬂ'ect from 66-2007
  
2 Amendmept of title .—«For the title, “the Salary and Allowances of Chair~
111a11 61 theMan '11" Le‘"$1.a11vaAssembly (Hiii Areas Committee) Act, 1972
(Hereinafter referred10'1151110 principalAct), the. following shall be substituted, .
" pamciy,“
_“The Salaries and Allowancesof Chairman and Vice-Chairmanof the
MampurLegislative Assembly(Hill‘AreasCommittee) Act,1972”  
 
,.192;
3 Amendmentl9199g title.—-In the long title of th9 pnnc1palAct fer the:
words “Salary and Allow aces of Chairman”, thewords“Salariesand Allowances.
of Chairman and V1ce-Cha1rman” shall be substituted.
 
4. Amendment of section 2.—-After clause (b) of sectionz of the principal;
Act, the following new clause (bb) ,shali be inserted, nameiyiu ,
‘(bb) “Vice-Chairman” means the Vice-Chairman of the Hill Areast
Committee;’. V ' ' ’
S. Substitution of section 3+For section 3 of the prihcieal Act, the folIoWing 1
shallbe substituted, namely,— ' '
“3 Salaries and allowances of Chairman and Vice-Chairmanr—The :
Chairman and the Vice-Chairman shall be paid such salary and allowances as.
are provided for a Minister and a Minister of State respectively under the;
Salaries and Allowances of Minister (Manipur) Act, 1972. ”. 1'
6. Amendmeht of section 4.—Iu section 4 of the principal Act, for the words“,
“The Chairman and the members of his family”, the words “The Chairman. and
the ViceChairman and members of their families” shall be substituted.
I." Amendment of section 5. ——In section 5 of the principal Act after the word
“Chairman”, the words “and the Vice-Chairman” shall be mserteu v
8. Substitution of section 6.——-For section 6 of the principal Act, the following
shall be substituted, namely,—
“6. Vehicle and housing loan, The Chairman and the Vice—Chairman. '
shall be entitled to a vehicle/housing loah upto a maximum of Rupees ten lakhs-
which shall be recoverable from their salary with interest by the Governmenfi
durin g the term of their ofﬁce as may be prescribed;
 
Provided that if the Chairman or the Vice—Chairman ceases to hold his
ofﬁce, the outstanding loan shall be recoverable from thesalary receivable ass
a Member and remaining balance, if any, from his pension.”
9. Amendment of section 7. —-In sectioh 7of the principal Act, for the word
“Chairman” wherever it occurs, the words “the Chairman or the Vice-Chairman”
shall be substituted.
TH. KAMINI KUMAR SINGH,. 9
Deputy- Secretary (Law), Government of Manipuu
__._.__..—._ooV .‘.1. ,,
hinted at the Directorate of Ptg. & Sty; 'Gevt. of Manipur/BOS-C/3ll-Se2007.
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