The Nagaland Deputy Speaker's Salary & Allowances Act,1964

NAGALAND ACT 7 OF 1964 
[THE NAGALAND DEPUTY 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 Deputy  
  Speaker, Nagaland Legislative Assembly. 
  
 Preamble- WHEREAS it is expedient to fix the salary and allowances of the 
Deputy Speaker ; 
 It is hereby enacted in the Fifteenth Year of the Republic of India as follows- 
 Short title & commencement.-1. (1) This Act may be called the Nagaland 
Deputy Speaker’s Salary and Allowances Act, 1964. 
 (1) It shall be deemed to have come into force with effect from the 11th 
February, 1964. 
 Salary of the Deputy Speaker.-2. There shall be paid to the Deputy Speaker 
of the Nagaland Legislative Assembly a salary of rupees seven hundred and fifty per 
mensem. 
 Residence of the Deputy Speaker.-3. (1) The Deputy Speaker shall be 
provided with a 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 as may be prescribed by the 
rules;  
 Provided that if the Deputy Speaker does not occupy the free furnished 
residence provided by the Government, a house rent allowance at the rate of rupees 
two hundred 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 
expenses” shall include such expenses as may be prescribed by rules. 
 Conveyances and conveyance allowance of the Deputy Speaker.- 4.(1) The 
State Government may from time to time, purchase and provide suitable conveyances 
for the use of the Deputy Speaker and may by rules provide for their maintenance and 
repair. 
 (2) The Deputy Speaker shall further be entitled to a conveyance allowance of 
[rupees two hundred and fifty per mensem.]1 
 Provided that if the Deputy 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 
Minister during the tenure of office as Deputy Speaker.-5. The Deputy Speaker 
shall not during the tenure of his office for which he draws salary and allowances- 
(i) practice any profession or engage in any trade or undertake for 
remuneration any employment other than his duties as Deputy Speaker ; or  
(ii) be entitled to any salary or allowance as a member of the Nagaland 
Legislative Assembly. 
 
 Use of free-furnished residence and Government conveyance on 
relinquishing office.- 6. The Deputy Speaker shall be entitled to the privilege of the 
free furnished residence and Government conveyance on his ceasing to hold office for 
such period as may be prescribed by rules. 
 
 Traveling and daily allowances.- 7. The Deputy Speaker shall be entitled, 
while touring on public business, traveling and daily allowances at such rates and on 
such conditions as may be prescribed by rules. 
 
 Medical attendance and treatment.- 8. The Deputy 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 purpose of this section, the Deputy Speaker shall include 
his wife, his children, step-children, minor brothers and sisters and parents wholly 
dependent on him. 
 
 1. Substituted vide Nagaland Act 12 of 1969 w.e.f. 1.9.69. 
 Entertainment allowance.- 9. The Deputy Speaker shall be entitled to 
entertainment allowance of [rupees two hundred and fifty per mensem.]1 
 
 Power to make rules.- 10. (1) The State Government may in consultation with 
the Speaker, by notification in the Official Gazette, make rules for carrying out the 
purposes 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 
modifications as may be made by the Legislative Assembly. 
 

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