The Meghalaya Parliamentary Secretaries (Appointment, Salaries,Allowances and Miscellaneous Provisions) Act, 2005 (Act No. 9 of 2005)

The 4th May, 2005  
No. LL(B).4/2005/5: -The Meghalaya Parliamentary Secretariat (Appointment, Salaries, 
Allowances and Miscellaneous Provisions) Act, 2005 (Act No. 9 of 2005)is hereby published 
for general information. 
MEGHALAYA ACT NO.9 OF 2005 
As passed by the Meghalaya Legislative Assembly  
Received the assent of the Governor on the 30th April, 2005 
Published in the Gazette of Meghalaya Extra-Ordinary, issued dated 4th May, 2005 
THE MEGHALAYA PARLIAMENTARY SECRETARIES (APPOINTMENT, 
SALARIES, ALLOWANCES & MISCELLANEOUS PROVISIONS) ACT, 2005 
An 
Act 
to provide for the appointment, salaries, allowances and other miscellaneous provisions of 
the Parliamentary Secretaries in the State of Meghalaya.  
Whereas, it is considered to provide for the appointm ent, salaries, allowances and other 
miscellaneous provisions of the parliamentary Secretaries in the State of Meghalaya.  
Be it enacted by the Legislature of the State of Meghalaya in the Fifty -sixth Year of the 
Republic of India as follows:- 
Short title a nd 
Commencement 
1 (1) This Act may be called the Meghalaya Parliamentary 
Secretaries (Appointment, Salaries, Allowances, and 
Miscellaneous Provisions) Act, 2005 
 
(2) It shall be deemed to have come into force on and from  the 11
th 
January, 2005 
 Definitions 2 In this Act, unless the context otherwise requires:- 
(a)“Act” means  the Meghalaya Parliamentary Secretaries  
(Appointment, Salaries, Allowances and Miscellaneous  Provisions) 
Act, 2005; 
(b)“Chief Minister” means the Chief Minister of the State of  
Meghalaya;(c)“Parliamentary Secretary” means any  person 
appointed under Section 3 of this Act by the Chief Minister; 
(d)“Prescribed” means specified by the rules made under the Act; 
and 
(e)“Specified” means specified by notification published in the  
Official Gazette of the State of Meghalaya. 
 
Appointment of 
Parliamentary 
Secretaries. 
3 The Chief Minister may, having regard to the circumstance on the 
requirement of the situation at any time appoint of Parliamentary 
Secretaries from amongst the Members of the Legislative 
Assembly1.2[………………………………………………………..
 
]. 
                                                           
1Inserted by Act No 10 of 2016, Section 2 a full stop ‘.’ After the words “Members of the Legislative Assembly”. 
2Omitted by Act No.10 of 2016, Section 2. Earlier the words read as “and assign to each of them such duties and functions as he 
may deem fit and proper”. 
 
 
Oath of office 
and secrecy 
4 A Parliamentary Secretary shall, before entering office, take on 
oath office and secrecy to be administered by the Chief Minister. 
 
Rank, status, 
powers and 
functions of 
Parliamentary 
Secretary. 
“15 A Parliamentary Secretary shall discharge such functions and 
perform such duties as may be assigned by the Chief Minister for 
the purposes of effective and regular monitoring of the 
development works of the Government Departments, from time to 
time
Salary and 
allowances of 
Parliamentary 
Secretary. 
 
.” 
“26 A Parliamentary Secretary shall be entitled to salaries and 
allowances as per the Legislative Assembly of Meghalaya 
(Members’ Salaries and Allowances) Act, 1972
 
.” 
“36A. A Parliamentary Secretary shall be entitled to such facilities as 
may be notified by the Government from time to time
Terms of office 
of Parliamentary 
Secretary during 
the pleasure of 
Chief Minister. 
 
.” 
 
7 The Parliamentary Secretary shall hold office  during the pleasure 
of the Chief Minister. 
Parliamentary 
Secretary not to 
draw salary and 
allowances as 
member 
 
8 [4
Parliamentary 
Secretary not to 
practice 
profession  etc. 
“………………………………………………………………… ”] 
9 A Parliamentary Secretary  shall not, during his office as such 
Parliamentary Secretary, practice any profession or engage in any 
trade or commerce or undertake for remuneration any employment 
other than his duties as such Parliamentary Secretary. 
 
 
 
                                                           
1Substituted by Act 10 of 2016, Section 3,  Earlier the words read as, A Parliamentary Secretary shall be on the rank and status of 
Minister of State and shall exercise such powers, discharge such function and perform such duties as may be assign to him by the 
Chief Minister.  
2 Substituted by Act 10 of 2016, Section 3, Earlier the words read as, A Parliamentary Secretary shall be enti tled to such salaries 
and allowances as are admissible to a Minister of State under the Meghalaya (Minister’s Salaries and Allowances) Act, 1972. 
3 Substituted by Act 10 of 2016, Section 3, Earlier the words read as, “The Parliamentary Secretary shall each  be entitled to a 
Constituency Allowance as the State Government may, from time to time determine by issuing of an office memorandum”. 
Earlier a new section 6A was inserted by Act No.5 of 2010, Section 6. 
4 Section 8 was omitted by Act No.10 of 2016, Secti on 4, Earlier the words read as , Notwithstanding anything contained in any 
other law for the time being in force. A Parliamentary shall not, while he draw salary and allowances for his offices as such  
Parliamentary Secretary, be entitled to any salary or allowances as a Member of Legislative Assembly. 
 
 
 
Power to make rules 10 (1) The State Government may be notification published in the 
Official Gazette may make rules for carrying out purposes of 
this Act. 
 
(2) All rules made by the State Government under this Act shall  
as soon as may be after they are made, be laid before the 
Meghalaya St ate Legislative Assembly and shall take effect  
from the date of their publication in the Official Gazette. 
 
Repeals. 11 The Parliamentary Secretary’s Salaries and Allowances Act, 1991 
and the rules made there under and the Meghalaya Parliamentary 
Secretar
ies (Appointment, Salaries, Allowances and 
Miscellaneous Provisions) Ordinance, 2005 are hereby repealed. 
 
 
 
 
 
                S. DYKES, 
                     Joint Secretary to the Govt. of Meghalaya, 
                  Law (B) Department. 
 
 
 
 
 
 
THE UNDERLINED TEXT INDICATES THE INSERTION/SUBSTITUTION /OMISSION OF THE 
SUBSEQUENT AMENDMENTS TO THE MEGHALAYA PARLIAMENTARY SECRETARIES 
(APPOINTMENT, SALARIES, ALLOWANCES & MISCELLANEOUS PROVISIONS) ACT, 2005  (ACT 
NO. 9 OF 2005) AMENDED AND UPDATED UPTO THE YEAR 2016 OF THE ACT NO. 10. 
 
 
 
 
 
 
 

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