The Nagaland Ministers Salaries and Allowances Amendment Act,1969

THE NAGALAND MINISTERS’ SALARIES AND 
 
ALLOWANCES AMENDMENT ACT, 1969 
 
NAGALAND ACT NO. 11 OF 1969 
 
Received the assent of the Governor on 1st September, 1969 and 
published in the Nagaland Gazette, Extraordinary dated 1st 
September, 1969) 
 
 
An 
 
Act 
 
to amend the Nagaland Ministers’ Salaries and Allowances Act, 
1964. 
 
Preamble 
It is expedient to amend the Nagaland Ministers Salaries and 
Allowances Act, 1964 (Nagaland Act, No. 4 of 1964), hereinafter 
called the Principal Act, in the manner hereinafter appearing; 
It is hereby enacted in the Twentieth year of the Republic of 
India as follows 
 
1. Short title and commencement. 
(1) This Act may be called Nagaland Ministers’ Salaries and Allowances (Amendment) 
Act, 1969. 
(2) It shall come into force with effect from 1st September, 1969. 
 
2. Amendment of Section 4 of the Nagaland Act, No. 4 of 1964. 
 
In sub-section (2) of Section 4 of the Principal Act, the words “Parliamentary Secretary shall 
be entitled to a conveyance allowance of rupees one hundred and fifty per mensem” 
appearing in third line after word “every” shall be substituted by the following namely: 
“Parliamentary Secretary shall be entitled to a conveyance allownace of rupees two hundred 
only per mensem”. 
 

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