The Nagaland Legislative Assembly Members' Salary & Allowances Act,1964

NAGALAND ACT 6 OF 1964 
[THE NAGALAND LEGISLATIVE ASSEMBLY MEMBERS’ SALARIES 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 determine the salaries and allowances of the 
 Members of the Nagaland Legislative Assembly. 
 
 Preamble.- WHEREAS it is expedient to determine the salaries and allowances of 
the Members of the Nagaland Legislative Assembly ; 
 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 
Legislative Assembly members’ Salaries and Allowances Act, 1964. 
 (2) It shall be deemed to have come into force with effect from the 11th February, 
1964. 
 
 Definition.- 2. In this Act and for the purpose thereof “Member” means a member of 
the Nagaland Legislative Assembly, other than the Speaker or Deputy Speaker of Assembly, 
a Minister, a Minister of State, a Deputy Minister, a Parliamentary Secretary to the 
Government of Nagaland. 
 
 Salaries.- 3.  There shall be paid to each member a salary at the rate of rupees [three 
hundred]1 per mensem. 
 
 Allowances.- 4. There shall be paid to each member the following allowances in 
connection with his duties as member of the Assembly ; 
(i) Daily allowance at the rate of rupees twenty per day when his attendance is 
required at Kohima in connection with his duties as a member. For other places 
[within the State of Nagaland]2 the member shall draw allowances at the rate of 
rupees [fifteen]3 per day, and  
 
1. Substituted by Act 13 of 1969. 
2. Inserted by Nagaland Act 10 of 1964. 
3. Substituted by Act 6 of 1965. 
[“(ia) Daily allowance at the rate of rupees twenty five per day when his attendance 
outside the State of Nagaland is required in connection with his duties as a 
member, subject to any lower rate with respect to any specified place as may be 
prescribed by rules, and “]1 
(ii) Traveling allowance at the rate admissible to a Government Servant of the first 
grade under the relevant rules. 
 
 Conveyance allowance.- 5. (1) The State Government may provide suitable 
conveyances for the use of every member for the due performance of such of his duties as a 
member of the Assembly, as may be prescribed by rules. 
 (2) Every member shall further be entitled to a conveyance allowance of rupees [two 
hundred per mensem.]2 
 Medical attendance and treatment.- 6. A member 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 ‘member’ shall include his wife, his 
children, step-children, minor brothers and sisters and parents wholly dependent on him. 
 Rule making powers of the State Government.- 7. (1) The State Government may, 
by notification in the Official Gazette, make rules – 
(a) to prescribe the periods during which, and the condition under which, daily 
allowance may be drawn, and circumstances under which such allowances may be 
withheld : 
(b) to prescribe the conditions on which and journeys for which traveling allowance 
may be claimed; 
(c) to prescribe the hospital for medical attendance and treatment ; and  
(d) generally for carrying out the purpose of the 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 the Nagaland Legislative Assembly may make. 
 

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