The MIZORAM SALARIES AND ALLOWANCES OF THE SPEAKER AND THE DEPUTY SPEAKER (AMENDMENT) ORDINANCE, 1992

NOTIFICATION
No. H. 12018/11/91-LJD, the 31st January, 1992 : The following Ordinance is hereby published for
general information.
THE MIZORAM SALARIES AND ALLOW ANCES OF THE SPEAKER AND THE DEPUTY
SPEAKER (AMENDMENT) ORDINANCE, 1992.
NO. 1 of 1992
Promulgated by the Governor on the Forty-Third year of the Republic of India.
AN
ORDINANCE
Further to amend the salaries and allowances of the Speaker and the Deputy Speaker
of the Legislative Assembly of Mizoram.“
Whereas Assembly is not in session and the Governor is satisfied that circum-
stances exist which render it neccesary for him to take immediate action;
Now, therefore, in exercise of the powers conferred by sub-clause (1) of Ar-
ticle 213 of the Constitution of India, the Governor of Mizoram is pleased to pro-
mulgate the following Ordinance, Namely: -
1. (1) This Ordinance may be called the Mizoram Salaries and Allowances of the
Speaker and the Deputy Speaker (Amendment) Ordinance, 1992.
2) It shall come into force on the date of its publication in the Official Gazette.
V ol XXI Aizawl, Monday 31.1.1992 Magha 11. S.E. 1913 Issue No. 10(A)
Regd. No. NE 907
Short title and
commencement
Amendment of
section 2
2. In the Mizoram Salaries and Allowances of the Speaker and the Deputy Speaker
Act, 1987 (Act No. 6) of 1987) (herein-after referred to as the Principal Act, in
section 2, for clause (c) the following clause shall be substituted as follows, namely : -
(c) “family” in relation to a Speaker a Deputy Speaker means
(i) his wife or her husband as the case may be
(ii) the children, step-children, and widowed daugters wholly dependent on
such Speaker or Deputy Speaker ; and
(iii) the parents minor brothers, sisters and widowes  sisters wholly dependent
on such Speaker and Deputy Speaker.
3. In the principal Act, sections 11 and 12 shall be deleted
Sd/- Swaraj Kaushal,
Governor.
Dr. H.C. Thanhranga,
Secretary to the Govt. of  Mizoram,
Law, Judicial & Parliamentary Affairs Department.
Deletion of
sections 11 and
12
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl. C-700
Ex-10 (A) /92 - 2 -

‹ Prev All Mizoram acts Next ›