The Mizoram Salaries and Allowances of Minister (Fourth Amendment) Act, 2010. Act No. 6 of 2010

NOTIFICATION
No. H. 12018/86/99-LJD, the 23rd April, 2010. The following Act of the Mizoram Legislative Assembly,
which received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Salaries and Allowances of Minister (Fourth Amendment) Act, 2010.
Act No. 6 of 2010
(Received the assent of the Governor of Mizoram on 8.4.2010)
AN
ACT
to amend the Mizoram Salaries and Allowances of Minister Act, 1999 (Act No. 7 of 1999).
It is enacted by the Mizoram Legislative Assembly in the Sixty-First year of the Republic of India
as follows :-
Short title and : 1. (1) This Act may be called the Mizoram Salaries and Allowances of Minister
Commencement (Fourth Amendment) Act, 2010.
(2) It shall come into force from the date of publication in the Mizoram Gazette.
Amendment of : 2. Section 8 of the Mizoram Salaries and Allowances of Minister Act, 1999
Section 8 shall be substituted by the following, namely -
“Travelling facilities : 8. A Minister and his family/relative shall be entitled to travel in any mode of
transport within India, whether separately or together subject to the reimbursement
of not exceeding Rs. 1,00,000/- (Rupees one lakh) only in a financial year.
Final payment for the cost of such travel shall be made on production of
relevant ticket(s) or any other documentary proof”.
Sd/-
Commissioner/Secretary,
Law & Judicial Department
Govt. of Mizoram.
The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI  No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Rs. 2/- per issue
VOL - XXXIX   Aizawl,    Thursday  29.4.2010    Vaisaka  9,      S.E.  1932,     Issue No. 118
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/810

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