The Mizoram Salaries, Allowances and Pension of the Members of the Legislative Assembly (Amendment) Act, 1991

NOTIFICATION
No. H-12018/9/91-LJD, the 9th May, 1991. The following Act of the Mizoram Lagislative Assembly
which received the assent of the Governor is hereby published for general information.
The Mizoram Act. No. 17 of 1991
The Mizoram Salaries, Allowances and Pension of the Members of the Legislative
As sembly (Amendment) Act, 1991.
(Received the assent cf the Governor of Mizoram on the 6th May, 1991)
AN
ACT
further to amend the salaries, allowances and pension of the Members of the Legisla-
tive Assembly.
Be it enacted by the Legislative Assembly of the State of Mizoram in the Forty
Second Year of the Republic of India, as follows:
1. (1) This Act may be called the Mizoram Salaries, Allowances and Pension of
the Members of the Legislative Assembly (Amendment) Act, 1991.
(2) It shall be deemed to have come into force with effect from the First of
April, 1991.
2. In the Mizoram Salaries, Allowances and Pension of the Members of the Legis-
lative Assembly Act, 1987 as amended (hereinafter referred to as the principal Act), in
section 3,
(a) for the words  “a salary of one thousand rupees per mensem”, the words “a
salary of one thousand five hundred rupees per mensem shall be substituted.
Vol XX Aizawl, Tuesday 14.5.1991 V aisakha 24. S.E. 1913 Issue No. 97
Amendment of
section 3
Short tittle and
commencement
(b) for the words and figures  “daily allowance of Rs. 100/- each day”, the
words and figures “daily allownce of Rs. 150/- for each day (No separate sitting and
daily allowances) shall be substituted.
3. In the principal Act, after section 3, the following new section shall be inserted,
namely :-
3A A Member shall be entitled without any payment to the use and maintenance of a
furnished residence throughout his term of office as a member for a period of fifteen
days immediately thereafter, and so long as such residence for is not provided he shall
be entiled to a residence which rental charges shall  be not more than three thousand
rupees per mensem.
For the purpose of this section -
(a) “residence” includes the staff quarters and other building appurtenant thereto
and the garden thereof;
(b) “maintenance” in relation to a residence includes, -
(i) provision of electricity upto 600 units per mensem and free supply of
water;
(ii) installation of telephone with provision of telephone call upto 8,000 calls
per quarter; and
(iii) payment of local rates and taxes;
(c) “Occupation of Members' Hostel” -A Member, occupying the Mem-
bers' Hostel, not just staying a few days as a visitor shall be treated as accupying a
residence and shall not be entitled the rental charges in lieu of furnished residence.”
4. In the princinal Act, after section 3A so inserted the following new Section shall
be inserted, namely : -
3B. There shall be made available a sum of  Rs. 20,000 in the first year for furnishing
residence and Rs. 5,000 annually furnishing residence for the subsequent years.
5. In the principal Act, for section 4, the following section shall be substituted, namely :-
4A. A Member shall be paid constituency allowances of Rs. 2,500 per mensem and
he shall also be entitled contingency allowance of  Rs. 1,000 per mensem.
Residence, etc.
Insertion of new
section 3A
Amendment of
section 3
EXPLANA TION
Furnishing of
residence
Insertion of new
section 3B
Amendment of
section 4
Constituency and
contingency al-
lowances
Ex-97/1991 -  2 -
6. In the principal Act, after scotion 4, the following new section shall be inserted,
namely:-
4A. A Member shall be entitled postal and other charges of Rs. 500/- per mensem.
7. In the principal Act, after section 4A so inserted, the following new section shall
be inserted, namely:
4B. Notwithstanding anything contained in this Act and subject to the provisions of
the Schedule, a Member shall be entitled  to:-
(a) free travelling by First Class train upto 20,000 kilometres two times in five
years term within India, with family upto 5 members; and
(b) free travelling by air from Aizawl to Calcutta or Calcutta to Aizawl, with
family upto 5 members.
8. In the principal Act, in section 5, in sub-section (1), for the words at the maxi-
mum rate applicable as would be admissible in respect of journey.
on tour to a First Grade Officer of the Government of Mizoram, the words at the rate
of Rs. 150/- per day (No separate sitting and daily allowance) shall be substituted.
9. In the principal Act, section 11 shall be deleted.
10. In the principal Act, in section 12,-
(a) in clause (i), for the words one lakh rupees for a building. the words  five
lakhs rupees, for a building shall be substituted;
(b) in clause (ii), for the words  “one lakh rupees”, the words “one lakh fifty
thousand rupees” shall be substituted.
11. In the principal Act, for section 13, the following Section shall be substituted,
namely :-
13. A member shall be entitled to the service of two Muster Roll Grade IV Staff of
semi-skill in the residence of his/her choice throughout his/her term of office.
12. In the principal Act. in section 14,-
(a) in sub-section (1), for the words  pension of rupees eight hundred per
mensem, the words pension of rupees one thousand per mensem shall be substituted;
(b) in sub-section (2)
Postal and other
charges
Insertion of new
section 4A
Amendment of
section 5
Fre travelling by
Train, etc. with
family members
Insertion of new
section 4B
Deletion of sec-
tion 11
Amendment of
section 12
Amendment of
section 13
Personal Atten-
dant
Amendment of
section 14
Ex-97/1991-  3 -
(i) for the words additional pension of fifty rupees per mensem the words
additional pension of one hundred rupees per mensem (No arrears shall be paid) shall
be substituted.
(ii) for the words exceed one thousand five hundred rupees per mensem,
the words exceed two thousand rupees per mensem shall be substituted.
Dr. H.C. Thanbranga,
Joint Secretary to the Govt. of Mizoram,
Law, Judicial & Parliamentary Affairs Department.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl. C-500
Ex-97/1991 -  4 -

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