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

THE NAGALAND LEGISLATIVE ASSEMBLY 
MEMBERS’ SALARIES AND ALLOWANCES 
                            (AMENDMENT) ACT, 1964 
 
                           NAGALAND ACT NO. 10 OF 1964 
 
(Received the assent of the Governor on the 14th September, 1964 and published in the Nagaland Gazette, Extraordinary dated 14th September, 1964) 
 
 
An 
 
Act 
 
to amend the Nagaland Legislative Assembly Member’s Salaries and Allowances Act, 
1964. 
Preamble. 
Whereas, it is expedient to amend the Nagaland Legislative 
Assembly Member’s Salaries and Allowances Act, 1964 (Nagaland 
Act 6 of 1964) in the manner hereinafter appearing; 
It is hereby enacted in the Fifteenth Year of the Republic of 
India as follows :- 
1. Short title and commencement. 
(1) This Act may be called the Nagaland Legislative Assembly Members’ Salaries and 
Allowances (Amendment) Act, l964. 
(2) It shall he deemed to have come into force with effect from the 11th February, 1964. 
2. Amendment of Section 4 of Nagaland Act 6 of 1964. 
 
In Section 4 of the Nagaland Legislative Assembly Members’ 
Salaries and Allowances Act, 1964 (Nagaland Act 6 of 1964).. 
(i) in clause (i) after the word “places” the words “within the State of Nagaland” shall he 
inserted and the last word “and” shall he deleted; 
(ii) after clause (i) the following new clause shall be inserted — 
(iii) “(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 
 

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