The Mizoram Salaries and Allowances of Leader of the opposition Amedment) Act, 1991.

NOTIFICATION
No. H. 12018/10/91-LJD, : the 6th May 1991.  The following Act of the Mizoram Legislative Assembly
which received the assent of the Governor is hereby published for general information.
The Mizoram Act No. 16 of 1991.
The Mizoram Salaries and Allowances of Leader of the opposition Amedment)
 Act, 1991.
Received the assent of the Governor of Mizoram on the 24.4.1991)
THE MIZORAM SALARIES AND ALLOW ANCES OF LEADER OF THE OPPOSITION
(AMENDMENT) ACT, 1991.
AN
ACT
to provide for the salary and allowances of the Leader of the Opposition in the Mizoram
Lagislative Assembly and for matters connected therewith.
Be it enacted by the Legislative Assembly of Mizoram in the Forty-Second Year
of the Republic of India, as follows:-
1. (1) This Act may be called the Mizoram Salary and Allowances of Leader of
Opposition Act, 1991.
(2) It shall be deemed to have come into force with effect from the First of
April, 1991.
2. In this Act, unless the context otherwise requires, - on  umber
“Leader of the Opposition” means a Member of the Assembly who is for the
V ol XX Aizawl, Monday 13.5.1991 V aisakha 23. S.E. 1913 Issue No. 96
Short title  and
commence-
ment
Definitions
time being the  Leader in the Assembly of the party in Opposition to the  State Goverment
having the greatest numerical strength in the Assembly and recognised by the Speaker
as the Leader of the Opposition Party
(a) “Leader of the Opposition” means a member of the Assembly who is for the
time being the Leader in the Assembly of the Party in the Opposition to the State
Government having the greatest numerical strength in the Assembly and recognised by
the Speaker as Leader of the Opposition Party.
(b) Words and expressions not defined herein and defined in the Salaries and Al-
lowances of Minister Act, 1987 meaning respective as are as assigned to therein in that
Act.
3. There shall be paid to the Leader of the Opposition such salary, sumptuary
allowances, family allowances, conveyance allowances, travelling and daily allowances
and shall also be entitled to such other amenities as are provided for a Minister under
the Salaries and Allowances of Ministers Act, 1987 (Act No. 5 of 1987) and the the
rules made therunder.
For the purpose of this Section, a “Minister’ means a member of the Cabinet in
the Council of Minister.
4. 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 Assembly by way of salary or
allowanced in respect of his membership of the Assembly.
5. The date on which any person becam, or ceased to be a Leader of the Opposi-
tion shall be published in the Official Gazette of Mizoram and any such notification shall
be conclusive evidence of the fact that he become or ceased to be, a Leader of the
Opposition on that date for all the purposes of this Act.
6. For the avoidance of doubt it is hereby declared that a person shall not be
disqualified for being chosen as, or for being a member of the Assembly merely by
reason of the fact that he holds the office of the leader of the Opposition.
7. The Mizoram Salaries and Allowances of Leader of Opposition  Act, 1991 (Act
No. I of 1991) is hereby repealed.
Sd/- Dr. H.C. Thanhranga,
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
EXPLANA TION : -
Salary and allow-
ances of the
Leader of Oppo-
sition
Leader of Opposition
not to draw salary or
allowanced as Mem-
ber of the Assembly
Notification respect-
ing appointment of
Leader of Opposition
to be conclusive
evedence thereof
leader of Opposition
not disqualified.
Repeal

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