The Mizoram Salaries and Allowances of the Government Chief Whip and the Deputy Government Chief Whip Act, 1995

NOTIFICATION
No. H.12018/56/95-LJD the 25th October 1995. The following Act of the Mizoram Legislative Assem-
bly which received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Act No. 6 of 1995
The Mizoram Salaries and Allowances of the Government Chief Whip and the Deputy
Government Chief Whip Act, 1995
Received the assent of the Governor of Mizoram on the 12th October, 1995.
AN
 ACT
to provide for the Salaries and Allowances of the Government Chief Whip and the Deputy Government
Chief Whip in the Legislative Assembly of the State of Mizoram.
Be it enacted by the Legislative Assembly of the State of Mizoram in the Forty-sixth Year of the
Republic of India as follows:-
1. (1) This Act may be called the State of Mizoram Salaries and Allowances of
the Government Chief Whip and the Deputy Government Chief Whip Act, 1995.
(2) It shall come into force on and from the date of publication in the Mizoram
Gazette.
2. In this Act, unless the context otherwise requires,
(a) "Deputy Government Chief Whip” means a  Member of Legislative Assem-
bly so designated by the Chief Minister of Mizoram on the recommendation of the
Government Chief Whip, to perform the duties of the Deputy Government Chief Whip
in the Legislative Assembly:
Vol XXIV Aizawl, Tuesday 31.10.1995 Kartika 9. S.E. 1917 Issue No. 486
Regd. No. NE 907
Short title and
commence-
ment
Definitions
(b) “Family” in relation to the Deputy Government Chief Whip means, --
(i) his wife or her husband, as the case may be ;
(ii) the children, step children and widowed daughters wholly dependent
upon such Deputy Government Chief Whip:
(iii) the parents, minor brother handicapped adult brother, uamarried sister
and widowed sister wholly dependent upon such Deputy Government Chief Whip;
(c) “Government” means the State Government of Mizoram;
(d) “Government Chief Whip” means the Minister incharge of Parliamentary Af-
fairs ex-officio;
(e) “Governor” means the Governor of Mizoram;
(f) “Legislative Assembly” means the Legislative Assembly of the State of
Mizoram;
(g) “Schedule” means the Schedule to this Act;
(h) “Travelling Allowances” means the allowances payable to the Deputy Gov-
ernment Chief  Whip under this Act to cover the expenses which he incursin travelling
in the interest of public service. Office of the Deputy Government Chief Whip
3. There shall be a Deputy Government Chief Whip Act No. 5 as defined in clause
(a) of section 2, who shall  have the rank and status of a Minister of State under the
Mizoram Salaries and Allowances of the Ministers Act, 1987.
4. (1) The Government Chief Whip shall not be entitle to any other salaries and
allowances than that he is entitled to as a Minister under the Mizoram Salaries and
Allowances of the Ministers Act, 198.
(2) The Deputy Government Chief Whip shall be paid a salary of two thousand
two hundred fifty Rupees per mensem and other allowances, or such as a Minister of
State is entitled under the Mizoram Salaries and Allowances of the Ministers Act,
1987.
5. There shall be paid to the Deputy Government Chief Whip, in particular, a
sumptuary allowance of two thousand seven hundred fifiy rupees per mensem, a family
allowance of two thousand rupees per mensem and an entertainment allowance of one
thousand rupees per mensem.
O f f i c e o f th e
Deputy Gov-
ernment Chief
Whip
Salaries of the
Government
Chief Whip
and the Deputy
Government
Chief Whip.
Sumptuary
Family and En-
tertainment Al-
lowances
Act No.
5 of
1987
Ex-486/95 - 2 -
6. The Deputy Government Chief Whip shall be entitled to a duly maintained, free
and furnished residence throughout his term of office and for a period of fifteen days
following the expiry of his tenure as the Deputy Government Chief Whip: and so long
as such residence is not provided for his occupation, he shall be entitled to a hired
residence for which rental charges shall not be more than six thousand rupees per
mensem.
EXPLANA TION:- For the purposes of this section,
(a) “residence” shall include the staff quarters and other premises including garden
and garage appurtenant thereto.
(b) “maintenance” in relation to a residence includes,
(i) provisions of electricity and water;
(ii) provisions of telephone with local charges free up to the extent of three
thousand rupees per mensem.
(iii) payment of local rates and taxes.
7. The Deputy Government Chief Whip shall be entitled to free use of a motor
vehicle, entire cost of maintenance along with the services of a chauffer, which shall be
borne by the Government.
8. Subject to the provisions of the Schedule to this Act, the Government Deputy
Chief Whip shall be entitled to such travelling allowance and daily allowances as a
Minister of State of Mizoram is entitled.
9. The Deputy Government Chief Whip and the members of his family shall be
entitled to free of charge accommodation in any hospital either maintained or recognised
by the Government and also to medical treatment in accordance with the Medical
Attendance Rules for the time being in force in the State and applicable to the highest
raoking Officer of the Government.
10. No person in receipt of a salary or allowances under this Act shall be entitled to
receive any sum out of  the funds provided by the Legislative Assembly by way of
salary or allowances in respect of his membership in the Legislative Assembly.
 11. The date on which any member of the Legislative Assembly becomes or ceases
to be the Government Chief Whip or Deputy Government Chief Whip Government
shall be notified in the Mizoram Gazette and any Chief Whip such notification shall be
the conclusive evidence of the fact that he has become or ceased to become Govern-
ment Chief Whip or the Deputy Government Chief Whip, as the case may be, on and
from that date for all purposes of this Act.
Residence for
the Deputy
Government
Chief Whip
Conveyance
allowance and
use of motor
car
Travelling al-
lowance and
daily allowance
Medical facili-
ties
Dy. Government Chief
Whip not to draw sal-
ary or allowance as a
member of the
Lagislative Assembly
Notification in rspect
of appoinment Govt.
Chief Whip and Dy.
Govt. Chief Whip to
be conclusive evidence
therof
Ex-486/95- 3 -
12. No Member of the Legislative Assembly shall be disqualified for being chosen as
or for being a member of the Legislative Assembly merely by reason of the Govern-
ment fact that he holds the office of the Government Chief Whip or the Deputy Gov-
ernment Chief Whip.
13. The Mizoram Salaries and Allowances of Government Chief Whip Act, 1991,
shall stand repealed of 1991 with effect from the date of commencement of this Act.
SCHEDULE
(See section 8)
1. When travelling on duty by railway or by road or by steamer or by air, the Deputy
Government Chief Whip shall be entitled to draw travelling allowance and daily allow-
ance at the maximum rate applicable to the highest ranking Officer of the Government.
2. In respect of the journey to headquarters from his usual place of residence for
assuming office or between headquarters and his usual place or between residences
on demitting office, a Deputy Government Chief Whip is entitled to travelling allow-
ance at the maximum rate for the time being admissible to the highest ranking Officer of
the Government of Mizoram, subject to the modification for journey by train, a Deputy
Government Chief Whip and the members of his family may travel by airconditioned
First class accommodation.
3. (a) A Deputy Government Chief Whip may, in the public interest, perform jour-
neys on tour by air in public air transport services.
(b) On the cancellation of a journey due to official reason, a Deputy Govern-
ment Chief Whip shall be entitled to reimburse any deduction made by the air transport
services when refunding the fare on account of cancellation of the air passage.
(c) A Deputy Government Chief Whip who does not utilise the free transport
provided by the air booking centre and the airport may also recover in respect of
journey to and from the airport actual travelling expenses or road mileage as journey
on duty by road whichever is less.
4. A Deputy Government Chief Whip shall have the right to reserve by requisition
an ordinary first class compartment when travelling by railway on duty.
EXPLANA TION : For the purpose of this paragraph, a first class comparment means
a two berthed compartment or an air-conditioned coupe is not available in the train by
which the Deputy Government Chief Whip travels.
5. A Deputy Government Chief Whip shall be entitled to -
Government Chief
Whip and Deputy
Government Chief
Whip not to be dis-
qualified
Repeal & Savings
Travelling on duty
Travelling allowance
on jorney for assuming
and demitting office
Travel by Air
Travel by railway
Advances
Ex-486/95 - 4 -
(a) an advance of travelling allowance towards the cost of transporting himself
and the members of his family and his family's effects-
(i) in respect of the journey to headquarters from his usual place of resi-
dence outside headquarters for assuming office:
(ii) in respect of the journey from headquarters to his usual place of resi-
dence outside the head quarters on relinquishing office, and
(b) an advance of travelling and daily allowance in respect of the tours under-
taken by him in the discharge of his official duties whether by land, sea or air.
P . Chakraborty ,
Secretary to the Govt. of Mizoram,
Law, Judicial & Parliamentary Affairs Department.
CERTIFICA TE
This Bill was passed by the Mizoram Legislative Assembly on the 28th September,“1995. I certify the
Bill as a Money Bill.
V AIVENGA
Speaker
Mizoram Legislative Assembly.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl. C-1000
Ex-486/95- 5 -

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