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The Salaries and Allowances of Ministers (Manipur) (Thirteenth Amendment) Act, 2020

Manipur · state statute
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GOVERNMENT OF MANIPUR
SECRETARIAT :LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICATION
Imphal,March6, 2020
No. 2/2/2020-Leg/L:The followingAct of the Legislature,Manipur which receivedassent
oftheGovernorof Manipur on March 5,2020 isherebypublishedin theOfficialGazette:
THE SALARIES AND ALLOWANCES OF MINISTERS (MANIPUR)
(THIRTEENTH AMENDMENT) ACT, 2020
(MANIPUR ACT NO. 5 OF 2020)
AN
ACT
furthertoamend theSalariesand Allowancesof theMinisters
(Manipur)Act,1972.
Beit enactedby the Legislatureof Manipur in the Seventy-
firstYearoftheRepublicofIndia asfollows:-
| 1. (1)ThisActmaybecalledtheSalariesandAllowancesShortiteand
i ofMinisters(Manipur)(ThirteenthAmendment)Act,2020. “m™srermsat
(2) It shallcome into forcefrom the date ofits
publicationin theOfficialGazette.
2. In section 3 of the Salariesand Allowances of Amendmentof
Ministers(Manipur)Act,1972(hereinafterreferredtoasthe**t*">
PrincipalAct),thefollowingshallbesubstituted,namely,-”
 
(a) insub-section(1)-
(i) in clause (a), for the words and figures
“Rs. 26,000/-”,the words and figures
“Rs.75,000/-”shallbesubstituted:
(ii)in clause (b), for the words and figures
“Rs. 25,000/-", the words and figures
“Rs.70.000/-"shallbe substituted;
Gii)in clause (c). for the words and* figures
“Rs. 25,000/-", the words and figures
“Rs.70,000/-”shallbe substituted;and
(iv)in clause (d), for the words and figures
“Rs, 24,000/-", the words and figures
“Rs.65,000/-”shallbe substituted.
(b) insub-section(2)-
(i) in clause (a), for the words and figures
“Rs.2,000/-”and “Rs.3,000/-”,thewords and
figures“Rs. 5,000/-"and “Rs. 6,000/-"
respectivelyshallbe substituted;
i) in clause (b), for the words and figures
“Rs. 1,950/-”and “Rs.2,900/-”,thewords and
figures“Rs. 4,500/-"and “Rs. 5,000/-”
respectivelyshallbe substituted;
(iijin clause (c), for the words and figures
“Rs. 1,930/-"and “Rs.2,800/-”,thewords and
figures “Rs. 4,000/-" and “Rs. 4,500/-”
respectivelyshallbe substituted.
Amesdmentof 3. In section4 of thePrincipalAct,forthewordsand
figures“Rs. 24,000/-”,“Rs. 23,500/-"and “Rs. 23,100/-",
the words and figures “Rs. 65,000/-”,“Rs. 60,000/-” and
“Rs,55,000/-”respectivelyshallbe substituted.
  
 ”ene con
.. Amendmentof 4. Insection9 ofthePrincipalAct;forthewords“Rupees
"fifteen lakhs”,the words “Rupeesthirtylakhs”shallbesubstituted.
( a ae )
Secretary(Law),
Government of Manipur
Copyto :
1.
2.
3
4.
TheSecretary toGovernor,Raj Bhawan, Imphal.
. The SecretarytoChief Minister,Manipur.
. P.S.toMinister(Law & LegislativeAffairs),Manipur.
. StaffOfficertoChiefSecretary,Governmentof Manipur.
5 ThePrincipalSecretary(Finance),Government ofManipur.
6.
7.
The Secretary,ManipurLegislative Assembly, Imphal.
The Director,Printing& Stationery,Manipur forpublicationof the above in the
Manipur GazetteExtra-Ordinaryandto send5 (five) copiesof thepublicationtothe
Law & LegislativeAffairsDepartment, Government of Manipur.
GuardFile.
 
 

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