The Mizoram Salaries, Allowances of the Government Chief Whip and the Deputy Government Chief Whip (Third Amendment) Act, 2011

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
VOL - XL      Aizawl,     Wednesday  10.8.2011      Sravana   19,      S.E.  1933,     Issue No. 341
RNI  No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
NOTIFICA TION
No. H. 12018/86/2011-LJD, the 5th August, 2011. The following Act of the  Mizoram Salaries, Allowances
of the Government Chief Whip and the Deputy Government Whip (Third Amendment) Act, 2011, which
received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Salaries, Allowances of the Government Chief Whip and the Deputy Government
Chief Whip (Third Amendment) Act, 2011.
(Act No. 22 of 2011)
{Received  the assent of the Governor of Mizoram on the 1st  August, 2011}.
AN
ACT
further to amend the Mizoram Salaries and Allowances of Government Chief Whip and the Deputy
Government Chief Whip, Act, 1999 (Act No.8 of 1999)
It is enacted by the Mizoram Legislative Assembly in the Sixty- second year of the Republic of India as
follows :-
Short Title and 1. (1) This Act may be called the Mizoram Salaries and Allowances of the
commencement Government Chief Whip and the Deputy Government Chief Whip
(Third Amendment) Act, 2011.
(2) It shall be deemed to have come into force on the 1st day of August, 2010.
Amendment of 2. In sub-section (2) of Section 4 of the Mizoram Salaries and Allowances of
Section 4 the Government Chief Whip and the Deputy Government Chief Whip Act,
1999 (hereinafter referred to as the Principal Act) for the words “ten
thousand” the words “forty thousand” shall be substituted.
Amendment of 3. For Section 5 of the Principal Act, the following shall be substituted, namely, “5.
Section 5 There shall be paid to the Deputy Government Chief Whip, a Sumptuary
allowance of ten thousand rupees, a Family allowance of five thousand rupees,
and an Entertainment allowance of three thousand rupees per mensem”.
- 2 -Ex-341/2011
Amendment of 4. In Section 6 of the Principal Act, for the words “seven thousand”, the
Section 6 words “ten thousand” shall be substituted.
Amendment of 5. (1) In Para 1 of the Schedule to the Principal Act, the alphabet with brackets,
Schedule namely, “(a)” shall be deleted.
(2) In the Para 1 of the Schedule, the words and figures, namely,
“Rs. 400/-” and “Rs. 500/-” occurring in the fifth line, the words namely,
“seven hundred fifty rupees” and “one thousand rupees” respectively
shall be substituted.
P. Singthanga,
Secretary,
Law & Judicial Department,
Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/650

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