The Salary and Allowances of Government Chief Whip (Manipur) Act, 1989

THE SALARY AND ALLOWANCES OF GOVERNMENT CHIEF
WHIP (MANIPUR) m, 1989
4d
An
rBI‘IZL’ M
10 provide for the Salary 50nd Allowances of the Government Chief Whip andfor matters conne‘ed therewith.
BE it enacted by the Legislature of Manipur in the Foxtictthcar of the:Republic of India as follows:—
l. Short title and commencement.—— 1) This Act “may bé ‘lc'alled the Salary "and Allowances of Government Chief W ip (Manipur) Act, 1989.
(2) ’It mu come into face on its publication in the official Guano.
2
2. Definifiou.—_In this Act, unless the context otherwise requires,—
(a) “Government Chief Whip" means a member of the Manipm‘ LegislativeAsSembly or a Minister designated by the Chief Minister as theGovernment Chief Whip in the Legislative Assembly;
(b) words and expressions not defined herein and defined in the Salariesand Allowances of Ministers (Manipur) Act, 1972 (Manipur ActNo. 3 of 1972) shall have the same meaning respectiVely as are assignedto them in that Act.
3. Salary and Allowances of the Government Chief Whip.—— The Govern-ment Chief Whip shall be paid such salary, conveyance allowances, entertainmentallowance, travelling and daily allowenoes and shall also be entitled to such otheramenities as are provided for a Minister under the Salaries and Allowancesof Min‘iisters (Manipur) Act, 1972 (Manipur Act No. 3 of 1972) and rules madethereun er. ’
EXPLANATION:—For the purposes of this section, “a Minister” means a memberof the Cabinet in the Council of Ministers.
4. Government Chief Whip not to draw any salary as a Member;— TheGovernment Chief Whip shall not be entitled to receive any sum out of fun&provided by the Assembly by way of salary and allowances to Members thereof:
Provided that if a Minister is designated as a Government Chief Whip, heshall not be entitled to any saiary, allowances and other amenities specified inthis Act and he shall be governed by the provisions of the Salaries and Allow -ances of Ministers (Manipur) Act, 1972 (Manipur Act No. 3 of 1972).
srATEMEfit-OF OBJECTS AND REASONS
The Working Group of IX All India Whips’ Conference recommended thatof the party forming the Government should be known as GOVemmentWhips. TheStatus of the Government Chief Whip should be that of a Minister.This recommendation has been considered and it is felt that the GovernmentChief Whip‘ should be given the Status of a Cabinet Minister.
2. The object of the present Bill is to provide for payment of salary andallowances to the Government Chief Whip at par with that of a Cabinet Minister.The facilities 'and emenities to which he shall be entitled will be given on a statutory
Hence, this Bill.
Dated, Imphal, R.K. JAICHANDRA SINGH
the .. 1989
FINANCIAL MEMORANDUM
The Bill when enacted will involve [recurring expenditure from the Consoli-dated Fund of the State of Manipu- to the extent of Rs. 12,375/- approximatelyper mm

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