The Meghalaya (Ministers Salaries &amp

M
EGHALAYA ACT 4 OF 1972 
THE MEGHALAYA (MINISTERS’ SALARIES AND ALLOWANCES ACT, 1972) 
(As passed by the Assembly) 
(Received the assent of the Governor on the 23rd April, 1972) 
[Published in the Gazette of Meghalaya, Extraordinary, dated 24th April, 1972] 
An 
A c t 
to determine the salaries and allowances of the “Chief Minister and other Ministers of 
Meghalaya. 
 Be it enacted by the Legislature of Meghalaya in the Twenty-third Year of the Republic of 
India as follows:- 
 
Short title 
and  
commencement 
 
1. (1) This Act may be called the Meghalaya (Ministers’ Salaries and  
      Allowances) Act, 1972. 
 
(2) It shall be deemed to have come into force on the 21
st day of  
      January, 1972. 
 
 
Salaries of the Chief 
Minister, other Ministers 
and Ministers of State 
 
2. There shall be paid :- 
 
(a) To the Chief Minister a salary of rupees one thousand five 
hundred per mensem; 
 
(b) To every other Ministers a salary of rupees eight hundred and 
fifty per mensem ; and 
 
(c) To every Minister of State a salary of rupees eight hundred and 
fifty per mensem. 
 
 
 
Residential accommodation 
of the Chief Minister, other 
Minister and Ministers of 
State.
 
 
3. (1) The Chief Minister, other Ministers and Ministers of State shall 
be entitled without payment of rent to the use of a free -furnished 
residence in Shillong and also at any other place which Government 
may for the purpose of this Act declare to be the headquarters of 
Government for the time being, for so long as such declarat ion 
remains in force. 
 
(2) The residence shall be maintained at the public expense which 
shall not exceed the amount prescribed by rules. 
 
 
 
 
 
Explanation: - For the purpose of this section “maintenance” in 
relation to a residence shall include the payment of local rates, taxes 
and provision of electricity and water. 
 
 
Allowance in lieu of 
residential accommodation 
in certain cases 
. 
 
4. Where the Chief Minister, other Ministers and Ministers of State as 
the case may be, do not occupy any such residence provided by the 
Government as is referred to in section 3 a house rent allowance at 
the rate of rupees three hundred and fifty per mensem in the case of 
the Chief Minister and other Ministers and at the rate of rupees two 
hundred per mensem in the case of Ministers of State and such 
service allowances as may be prescribed by rules shall be paid in 
lieu of such residence.  
 
Conveyances for the Chief 
Minister, other  Ministers 
and Ministers of State. 
5. The Government may provide for the use of the Chief Minister, 
other Ministers or Ministers of State a suitable conveyance and may 
by rules provide for their maintenance and repair. 
 
             Provided that if a Minister chooses to maintain his own car, such 
       Minister shall be entitled to conveyance allowance of rupees three 
       hundred per mensem. 
 
Prohibition against 
practising any profession or 
drawing salary as Member 
during tenure of office as 
Minister.  
6. The Chief Minister, any other Minister or Minister of State shall not 
during the tenure or his office – 
 
 
(i) Practise any profession or engage himself in any trade or 
undertake for remuneration any employment other than his 
duties as Chief Minister, other Ministers or Ministers of 
State. 
 
(ii) Be entitled to any salary or allowance as a member of the 
Legislative Assembly of Meghalaya. 
 
 
Use of residence and 
conveyance after 
relinquishing office 
7. The Chief Minister , other Minister or Minister of State shall 
continue to be entitled to the privilege of the use of the free -
furnished residence and Government conveyance on his ceasing to 
hold office as such for a period not exceeding one month subject to 
condition prescribed by rules. 
 
Travelling and Daily 
allowance. 
8. The Chief Minister, every other Minister and every Minister of State 
shall be entitled, while touring at such rates and subject  to such 
conditions as may be prescribed by rules. 
 
 
 
 
 
Medical treatment and 
benefits. 
9. The Chief Minister, other Ministers and Minister of State and the 
members of their family shall be entitled to such medical treatment 
and benefits as may laid down by rules to by the Government. 
 
 
       Explanation – 1. For the purpose of this section the expression 
“the members of their family” shall mean and include such members 
as may be prescribed by rules. 
 
2. Those who are entitled to free medical attendance and treatment 
may take the same from any registered physician of their choice – 
Allopathic and Ayurvedic. Unani or Homoeopathic and medical 
bills on prescription of such physicians are reimbursable, 
 
Power to make rules 10. The Government may, by notification, make rules to carry out the 
purposes of this Act and , in particular, such rules may prescribe – 
 
(a) the conditions under which the Chief Minister, other Ministers and 
Minister of State on ceasing to hold office as such shall be entitled 
to the use of the free -furnished residence and the Government 
conveyance ; 
 
(b) the period during which and the conditions under which da ily 
allowances may be drawn and the circumstances under which such 
allowances may be withheld ; 
 
 
(c) the conditions under which and the journeys for which travelling 
allowance shall be admissible ; 
 
(d) the facilities for medical attendance and treatment which ma y be 
provided for the Chief Ministers, other Ministers and Ministers of 
State and members of their families. 
 
 
Repeal of the 
Meghalaya State  
Ordinance  
3 1972 
11. The State of Meghalaya (Ministers’ Salaries and Allowance) 
Ordinance, 1972 is hereby repealed/ 
 
 
 
 
 
 
 
 

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