The Salaries and Allowances of Members of the Legislative Assembly (Manipur) (Twenty-First Amendment) Act, 2020

   
34°
GOVERNMENT OF MANIPUR
SECRETARIAT :LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICATION
Imphal, March 6, 2020
No.2/70/2019-Leg/L :The followingAct of the Legislature,Manipur whichreceived assent
oftheGovernorof Manipur on March 5,2020 isherebypublishedin theOfficialGazette:
THE SALARIES AND ALLOWANCES OF MEMBERS OF THE LEGISLATIVE
ASSEMBLY (MANIPUR) (TWENTY-FIRST AMENDMENT) ACT,2020
(MANIPUR ACT NO. 6 OF 2020)
AN
ACT
further to amendthe Salariesand Allowancesof the Members
of theLegislativeAssembly (Manipur) Act, 1972.
Beit enacted by the Legislatureof Manipur in the Seventy-first
Year ofthe Republic of Indiaas follows:-
1. (1)This Act may be calledthe Salariesand Allowances of Shorttitleandcommencement.
Members of the LegislativeAssembly (Manipur) (Twenty-first
Amendment) Act, 2020.
(2)Itshallcomeinto forcefrom the date of itspublication
intheOfficialGazette. :
2. In section 2 of the Salaries and Allowances of Amendmentof
Membersofthe LegislativeAssembly(Manipur)Act,1972 “ti?”
(hereinafterreferredto as the PrincipalAct),forclause(dd),
thefollowingshallbe substituted,namely:-
“family”in relationto a Member means-
(i) Spouse or judicially separated spouse of the
Member;
(ii)Dependent disabled siblings(brotheror sister)of
the Member;
(iii)Dependentparents;
(iv)Dependent son, includingadopted son,who has
notattained the age of twenty-fiveyearsor till he
 
Amendment of
section3.
Amendment of
section4.
Amendment of
section5.
 
startsearning livelihood;un-married or widowed
daughter including adopted daughter until she
startsearninglivelihood;and
(v) Sons and daughters of the Ex-Member who is
sufferingfrom any disorderor disabilityof mind
includingmentally retardedor are physically
crippledor disabledso as torenderthem‘unableto
earn a livingeven afterattainingthe age of 25
years.”.
3. In section of the PrincipalAct,forthewords andfigures
“Rs. 19,500/-(Rupees nineteenthousandand fivehundred)”,
“Rs. 1,000/-(Rupeesthousand)”and “Rs.2,000/-(Rupeestwo
thousand),the words and figures“Rs. 50,000/-(Rupeesfifty
thousand)”, “ Rs. 2,000/- (Rupees two thousand)” and
“Rs.5,000/- (Rupees five thousand)” shall be substituted
respectively.
4. Insection4 ofthePrincipalAct,forthewords andfigures
“Rs. 20,000/- (Rupees twenty thousand)”, “Rs. 10,000/-
(Rupees ten thousand)”, “Rs. 19,500/- (Rupees nineteen
thousand five hundred)” and “Rs. 12,000/- (Rupees twelve
thousand)”,the words and figures“Rs. 50,000/-(Rupees fifty
thousand)”,“Rs. 25,000/-(Rupees twenty fivethousand)”,“Rs.
50,000/- (Rupees fiftythousand)”,and “Rs. 25,000/- (Rupees
twenty fivethousand)”shall be substitutedrespectively.
5. In section5 of thePrincipalAct,-
q@ in theprovisoto sub-section(3),forthe words
and figures “Rs. 2,00,000/- (Rupees two
lakhs)”,the words and figures“Rs. 3,00,000/-
(Rupeesthree lakhs)”shallbe substituted;
Gi) for sub-section (4), the following shall be
substituted,namely-
“(4).A Membershall be entitledto appoint
two Computer Assistantsand one Personal
Assistantand one PS/PRO, each on a par
with the monthly pay and allowances
admissibleatthe minimum of the pay scale
of a Lower Division Clerk, and three
Drivers and two Peons on a par with the
monthly pay and allowances admissible at
theminimum of thepay of a Driverand a
Peon respectively,at the pleasure of the
 
 
 o
Copyto:
1. The Secretaryto Governor, Raj Bhawan, Imphal.
The Secretaryto Chief Minister,Manipur.
P.S.to Minister(Law & LegislativeAffairs),Manipur.
StaffOfficerto Chief Secretary,Government of Manipur.
The PrincipalSecretary(Finance),Government ofManipur.
The Secretary,Manipur LegislativeAssembly,Imphal.
The Director,Printing& Stationery,Manipur forpublicationof the above inthe Manipur
NAM PYN
Member, fortheperiodduringhisterm of
office.”.
6. Insection 11 of the PrincipalAct,-
(i) in thefirstproviso,forthewords and figures
“Rs. 1,00,000/-(Rupees one lakh)”,the words
and figures “Rs. 2,00,000/- (Rupees two
lakhs)”shall be substituted;and
(ii)in the second proviso,for the words and
figures“Rs. 10,000/-(Rupees ten thousand)”,
thewords and figures“Rs. 25,000/-(Rupees
, twentyfivethousand)”shallbe substituted.
7. In section 11-A ofthe Principal Act,-
(i) in sub-section(1),for the words and figures
“Rs. 40,000/-(Rupees fortythousand)”,the
words and figures “Rs. 70,000/- (Rupees
seventythousand)”shall be substituted;and
Gi) in the second proviso, for the words and
figures“Rs. 2,000/-(Rupees two thousand)”,
the words and figures “Rs. 4,000/- (Rupees
fourthousand)”shall be substituted.
8. In section 11-B of the Principal Act, for the words and
figures“Rs. 12,000/-”,the words and figures“Rs. 25,000/-
(twentyfive thousand)”shallbe substituted.
9. For section 11-D of the Principal Act, for the words
“Rupeesfifteen lakhs”,thewords “Rupees thirtylakhs”shall
be substituted.
10. In section 11-F of the Principal Act, for the words and
figures “Rs. 10,000/-”,the words and figures“Rs. 25,000/-
(Rupeestwentyfive thousand)”shallbe substituted.
Amendment of
section 11.
Amendment of
section 11-A.
Amendment of
section 11-B.
Amendment of
section 11-D.
Amendment of
section 11-F.
(Nungshicon Athokpam )
Secretary(Law)to the Govt. of Manipur
oc
Gazette Extra-Ordinary and to send 5 (five)copies of the publicationto the Law &
LegislativeAffairsDepartment, Government of Manipur.
8. GuardFile. :
 

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