The Mizoram Salaries and Allowances of the Speaker and the Deputy Speaker (Amendment) Act, 1991.

NOTIFICATION
V ol XX Aizawl, Monday 13.5.1991 Vaisakha 23, S.E. 1913 Issue No. 94
No.H.12018/11/91/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. 15 of 1991.
The Mizoram Salaries and Allowances of the Speaker and the Deputy Speaker
(Amendment) Act, 1991.
(Received the assent of the Governor of Mizoram on the 23.4.1991.)
AN
ACT
further to amend the salaries and allowances of the Speaker and the Deputy Speaker of
the Legislative Assembly of Mizoram.
Be it enacted by the Legislative Assembly of the State of  the Mizoram in the Forty
Second year of the Republic of India, as follows :
1. (1) This Act may be called by the Mizoram Salaries and Allowances of the Speaker
and the Deputy Speaker (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 and Allowances of the Speaker and the Deputy Speaker
Act, 1987 (Act No. 4 of 1987), as amended (hereinafter refferred to as the principal Act)
in section 3, for the words “the Speaker, a salary of two thousand five hundred rupees per
mensem and the Deputy Speaker a salary of two thousand rupees per mensem,” “the
words” the Speaker, a salary of two thousand seven hundred fifty rupees per mensem and
to the Deputy Speaker a salary of two thousand two hundred and fifty rupees per mensem”
shall be substituted.
Short title and
commence-
ment
Amendment of
section 3.
3. In the principal Act, in section 4, for the eords “sumptuary allowance of one thou-
sand two hundred fifty rupees per mensem, family alowance of three hundred rupees per
mensem and entertainment allowance of seven hundred rupees per mensem” the words,
“sumptuary allowance of two thousand seven hundred fifty rupees per mensem, family,
allownace of two thousand rupees per mensem and entertainment allowance of one thou-
sand rupees per mensem shall be substituted.
4. In the principal Act, in section 5, for the words “rental charges at a flat rate of five
thousand rupees per mensem, the words “rental charges shall not be more than six thou-
sand rupees per mensem’ shal be substituted.
5. In the principal Act, after section 6, the following  new section shall be inserted,
namely:
6A. Notwithstanding anything contained in this Act and subject to the provisions of the
Schedule, the Speaker and the Deputy Speaker shall be entitled to free travelling by First
Class train upto 20.000 Kilometres or by Air two times in five years term within India, with
family upto 5 members.
6. In the principal Act, in the Schedule, -
(i) in clause 1, for the words” “daily allowance at the Maximum rates applicable
to first grade officer of the Government of Mizoram", the words "daily allowance at the
rate of Rs. 175/-per day (No separate sitting and daily allowance)" shall be substituted.
(ii) in clause 2, for the words "travelling allowance on the maximum rates for the
time being admissible to 1st grade officer of the Government of Mizoram, the words trav-
elling allowance at the rate of Rs. 175/- per day be substituted.
Dr. H.C. Thanhranga,
Joint Secretary to the Govt. of Mizoram,
Law, Judicial & Parliamentary Affairs Department.
Amendment of
section 4.
Insertion of
new section 6A
Amendment of
section 5.
Free travelling
by Train or by
Air with mem-
bers of family
Amendment of
the Schedule.
Ex-94/1991 - 2 -
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.

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