The Nagaland Minister's Salaries & Allowances Act.

NAGALAND ACT 4 OF 1964 
[THE NAGALAND MINISTERS’ 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  
Ministers, Ministers of State, Deputy Ministers, and  
Parliamentary Secretaries. 
 
 Preamble.- WHEREAS it is expedient to determine the salaries and allowances of the 
Ministers, Ministers of State, Deputy Ministers, and Parliamentary Secretaries ; 
 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 
Ministers’ Salaries and Allowances Act, 1964. 
 (2) It shall be deemed to have come into force with effect from 25th January, 1964. 
 
 Definition- In this Act, unless the context otherwise requires, a “Minister” means the 
Chief Minister, a Minister, a Minister of State, a Deputy Minister, and a Parliamentary 
Secretary. 
 
 Salaries of Ministers.-2. There shall be paid : 
(a) to the Chief Minister, a salary of rupees one thousand and five hundred per 
mensem. 
(b) to each Minister, a salary of rupees one thousand per mensem. 
(c) to each Minister of State, a salary of rupees eight hundred per mensem. 
(d) to each Deputy Minister, a salary of rupees seven hundred and fifty per mensem. 
(e) to each Parliamentary Secretary, a salary of rupees six hundred per mensem. 
 
Residence of Ministers- 3. (1) Every Minister 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 each such declaration remains in 
force. 
(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 Chief Minister, a  Minister, Minister of State, Deputy Minister, 
Parliamentary Secretary, 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 
in the case of Chief Minister, at the rate of rupees two hundred and fifty per mensem in te cae 
of a Minister and Minister of State, at the rate of rupees two hundred per mensem in case of a 
Deputy Minister and at the rate of rupees one hundred and fifty per mensem in the case of a 
Parliamentary Secretary 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 allowances for Ministers.- 4.(1) The State 
Government may, from time to time, purchase and provide suitable conveyances for the use 
of every Minister and may by rule provide for their maintenance and repair. 
(2) The Chief Minister, every Minister, Minister of State and Deputy Minister shall 
further be entitled to a conveyance allowance of rupees two hundred and fifty per mensem 
and every Parliamentary Secretary shall be entitled to a conveyance allowance of rupees [two 
hundred only per mensem]1 : 
Provided that if any person so entitled hereinbefore chooses to maintain his own car 
such person shall be entitled to a conveyance allowance of rupees three hundred per mensem. 
 
1. Substituted vide Nagaland Act 11 of 1969 w.e.f. 1-9-69. 
 
 
Prohibition against practicing any profession or drawing salary as member 
during the tenure of the office as Minister- 5. A minister shall not during the tenure of his 
office for which he draws salary and allowances – 
(a) practice any profession or engage in any trade or undertake for remuneration 
any employment other than his duties as Minster ; or 
(b) be entitled to any salary or allowances as a member of the Legislative 
Assembly. 
 
Use of free-furnished residence and Government conveyance on relinquishing 
office. – 6. A Minister shall be entitled to the privilege of the use of the free furnished 
residence and Government conveyance on his ceasing to hold office for such period as 
prescribed by rules. 
 
Travelling and daily allowances.-7.  Every Minister 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.-8. A Minister 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, a ‘Minister’ shall include his wife, his 
children, step-children, minor brother and parents wholly dependent on him. 
 
Entertainment allowance.- 9. The Chief Minister shall be entitled to an 
entertainment allowance of rupees five hundred per mensem, a Minister and Minister of State 
to an entertainment allowance of rupees three hundred and fifty per mensem, a Deputy 
Minister to an entertainment allowance of rupees two hundred and fifty per mensem and a 
Parliamentary Secretary to an entertainment allowance or rupees one hundred and fifty per 
mensem. 
 
Power to make rules.- 10. (1) The State Government may, by notification in the 
Official Gazette, 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 modifications 
as the Legislative Assembly may make. 
 

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