The Nagaland Speaker's Salary & Allowances Act,1964

NAGALAND ACT 5 OF 1964 
[THE NAGALAND SPEAKER’S SALARY AND ALLOWANCES ACT, 1964] 
Received the assent of the Governor on the 26th March, 1964 
[Published in the Nagaland Gazette-Extraordinary, Dated the 30th March, 1964] 
  An Act to fix the salary and allowances of the Speaker 
  of the Nagaland Legislative Assembly. 
 
 Preamble.-  WHEREAS it is expedient to fix the salary and allowances of the 
Speaker of the Nagaland Legislative Assembly in the manner hereinafter appearing ; 
 It is hereby enacted in the Fifteenth Year of the Republic of India as follows ;- 
 
 Short title and commencement.- 1. (1) This Act may be called the Nagaland 
Speaker’s Salary and Allowances Act, 1964. 
 (2) It shall be deemed to have come into force with effect from the 11th February, 
1964. 
 
 Salary of the Speaker.- 2. There shall be paid to the Speaker of the Nagaland 
Legislative Assembly a salary of rupees one thousand per mensen. 
 
 Residence of the Speaker.- 3. (1) The Speaker shall be provided with free furnished 
residence with grounds appurtenant thereto, in Kohima throughout the year, and also at any 
other place which the State Government may, from time to time, for the purpose of this Act 
declare to be the headquarters of Government, for so long as such declaration remains in 
force or at a place where the Nagaland Legislative Assembly meets. 
 (2) Such residence and the grounds appurtenant thereto, shall be maintained at the 
public expense which shall not exceed the amount prescribed by rules : 
 
 Provided that if the Speaker does not occupy the free furnished residence provided by 
the Government, a house rent allowance at the rate of rupees two hundred and fifty per 
mensem and such service allowances as may be prescribed by rules shall be paid in lieu of 
such residence. 
 
 Explanation.  For the purpose of this section the expression “the public expense” 
shall include such expenses as may be prescribed by rules. 
 
 Conveyance  and conveyance allowance for the Speaker.- 4. (1) The State 
Government may, from time to time, purchase and provide suitable conveyance for the use of 
the Speaker and may, by rules, provide for their maintenance and repair. 
 (2) The Speaker shall further be entitled to a conveyance allowance of rupees two 
hundred and fifty per mensem : 
 Provided that if the Speaker chooses to maintain his own car he shall be entitled to a 
conveyance allowance of rupees three hundred per mensem. 
 
 Prohibition against practicing any profession or drawing salary as member 
during the tenure of the office as Speaker.- 5. The Speaker shall not during the tenure of 
his office for which he draws salary and allowance- 
 
(a) practice any profession or engage in any trade or undertake for remuneration any 
employment other than his duties as Speaker; or 
(b) be entitled any salary or allowances as a member of the Nagaland Legislative 
Assembly. 
 
Use of free-furnished residence and Government conveyance on relinquishing 
Office.- 6. The Speaker shall be entitled to the privileges of the free-furnished residence and 
Government conveyance on his ceasing to hold office for such conditions as may be 
prescribed by rules. 
 
Traveling and daily allowances.- 7.  The Speaker shall be entitled while touring on 
public business, to traveling and daily allowances at such rates and on such conditions as 
may be prescribed by rules. 
 
Medical attendance and treatment.- The Speaker shall be entitled free of charge to 
accommodation in hospitals maintained or approved in this behalf by the Government and 
also to free medical treatment. 
 
Explanation.- For the purpose of this section, the Speaker shall include his wife, his 
children, step-children, minor brothers and sisters and parents wholly dependent on him. 
 
Entertainment allowance.- 9.  The Speaker shall be entitled to an entertainment 
allowance of rupees three hundred and fifty per mensem. 
 
Power to make rules.- 10. (1)  The State Government may, by notification in the 
Official Gazette and in consultation with the Speaker, make rules for carrying out the 
purpose of this Act. 
(2) All rules made under this Act shall be laid before the Nagaland Legislative 
Assembly as soon as may be, after they are made and shall be subject to such modification as 
the Legislative Assembly may make. 
 
 
 
 

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