The Mizoram Salaries, Allowances of the Speaker and the Deputy Speaker (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. 340
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 5 th August, 2011. The  following  Act  of the  Mizoram Salaries,
Allowances of the Speaker and the Deputy Speaker(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 Speaker and the Deputy Speaker (Fifth Amendment)
Act, 2011.
(Act No. 21 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 the Speaker and the Deputy Speaker Act, 1999
(Act No.6 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 Speaker and the Deputy Speaker (Fifth Amendment) Act, 2011.
(2) It shall be deemed to have come into force on the 1st day of August, 2010.
Amendment of 2. In Section 3 of the Mizoram Salaries and Allowances of the Speaker and
Section 3 the Deputy Speaker Act, 1999 (hereinafter referred to as the Principal Act)
for the words “ten thousand” the words “forty thousand” shall be substituted.
Amendment of 3. (1) Clause (i) of Section 4 of the Principal Act, shall be substituted by
Section 4 the following, namely - “(i) There shall be paid to the Speaker and
the Deputy Speaker a Sumptuary allowance of ten thousand rupees
each per mensem.”
- 2 -Ex-340/2011
(2) Clause (ii), of the Section 4 shall be substituted by the following,
namely - “(ii) There shall be paid to the Speaker and the Deputy
Speaker a Family allowance of ten thousand rupees and five thousand
rupees respectively per mensem and an Entertainment allowance of
five thousand rupees to each of the Speaker and the Deputy Speaker
per mensem.”
Amendment of 4. In Section 5 of the Principal Act, for the words “seven thousand”, the
Section 5 words “ten thousand” shall be substituted.
Amendment of 5. In Section 7 of the Principal Act, - the words “within India” shall be deleted,
Section 7 and for the words and figure “Rs. 1,00,000/- (Rupees one lakh),” the words
and figure “Rs. 2,00,000/- (Rupees two lakh)” shall be substituted.
Amendment of 6. (l) In Para l 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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