The Mizoram Salaries, Allowances of the Minister (Fifth Amendment) Act, 2011

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
VOL - XL      Aizawl,     Wednesday  10.8.2011      Sravana   19,      S.E.  1933,     Issue No. 339
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 Minister (Fifth Amendment) Act, 2011, which received the assent of the Governor of Mizoram is
hereby published for general information.
The Mizoram Salaries, Allowances of the Minister (Fifth Amendment) Act, 2011.
(Act No. 20 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 Minister Act, 1999 (Act  No.7 of l999).
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
commencement Minister (Fifth Amendment) Act, 2011.
(2) It shall be deemed to have come into force on the lst day of August, 2010.
Amendment of 2. In Section 3 of the Mizoram Salaries and Allowances of Minister Act, 1999
Section 3 (hereinafter referred to as the Principal Act), for the words “ten thousand”
the words “forty thousand” shall be substituted.
Amendment of 3. Section 4 of the Principal Act shall be substituted as follows, namely :-
Section 4 “There shall be paid to the Chief Minister, Minister and Minister of State
a Sumptuary allowance of ten thousand rupees each per mensem”.
Amendment of 4. Section 5 of the Principal Act shall be substituted as follows, namely :-
Section 5 “There shall be paid to the Chief Minister family allowances of ten thousand
rupees, to the Minister eight thousand rupees and to the Minister of State
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five thousand rupees per mensem. An Entertainment allowance of rupees
ten thousand to the Chief Minister, rupees five thousand to the Minister
and rupees three thousand to the Minister of State per mensem”.
Amendment of 5. In Section 6 of the Principal Act, for the words “seven thousand rupees”,
Section 6 the words “ten thousand rupees” shall be substituted.
Amendment of 6. In Section 8 of the Principal Act, the words “within India” shall be deleted
Section 8 and for the figure and words “Rs. 1,00,000/- (Rupees one lakh)” the figure
and words “Rs. 2,00,000/- (Rupees two lakhs)” shall be substituted.
Amendment of 7. (1) In Para 1 of the Schedule to the Principal Act, the numerical with the
Schedule brackets, namely, “(i)” shall be deleted.
(2) In the Para 1 of the Schedule, for the words and figures, namely,
“Rs. 500/-” occurring in the fourth line and “Rs. 400/-” occurring in
the fifth line, the words, namely, “one thousand rupees” and “seven
hundred fifty 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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