The Mizoram Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous Provisions) Act, 2009

NOTIFICATION
No. H.12018/201/09-LJD/19, the 3rd April, 2009. 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 Parliamentary Secretaries (Appointment, Salaries, Allowances and
Miscellaneous Provisions) Act, 2009.
(Act No. 3 of 2009).
[Received the assent of the Governor of Mizoram on the 25th March, 2009]
AN
ACT
to provide for the Appointment, Salaries, Allowances and other Miscellaneous Provisions
of the Parliamentary Secretaries in the State of Mizoram.
It is enacted by the Legislative Assembly of Mizoram in this Sixtieth Year of the Republic
of India as follows, namely:-
Short title, Extent and 1. (1) This Act may be called the Mizoram Parliamentary Secretaries
commencement (Appointment, Salaries, Allowances and Miscellaneous
Provisions) Act, 2009
(2) It extends to the whole of Mizoram.
(3) It shall be deemed to have come into force from 29 th December,
2008.
Definitions 2.    In this Bill, unless the context otherwise required:-
(a) “Chief Minister” means the Chief Minister of Mizoram;
The Mizoram GazetteEXTRA ORDINARY
Published by Authority
Regn. No. NE-313(MZ) 2006-2008 Rs. 2/- per issue
VOL - XXXVIII    Aizawl,    Friday  3.4.2009   Chaitra  13,    S.E.  1931,    Issue No. 155

Schedule ‘A ’
FORM OF OATH OF OFFICE AND SECRECY FOR A
PARLIAMENTARY SECRETARY
‘I,  A.B., do ------------------------------ that I will bear true faith and allegiance the Constitution
of India as by law established, [that I will uphold the sovereignty and integrity of India,] that I will
faithfully and conscientiously discharge my duties as a Parliamentary Secretary of ......................
and that I will do right to all manner of people in accordance with the Constitution and the law
without fear or favour, affection or ill-will.
I,   A.B.,   do ------------------------------ that I will not directly or indirectly communicate or
reveal to any person or persons any matter which shall be brought under my consideration or shall
become known to me as a Parliamentary Secretary of ..................................... except as may required
for the due discharge of my duties as such Parliamentary Secretary.’
P. Chakraborty,
Commissioner/Secretary,
Law & Judicial Department,
Govt. of Mizoram.
swear in the name of God
solemnly affirm
swear in the name of God
solemnly affirm
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/770
- 3 - Ex-155/2009

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