The Nagaland Ministers' Salaries & Allowances (Amendment) Act, 1999

The Nagaland Ministers, Salaries & Allowances (Amendment) Act 1999 
(Act No. 9 of 1999) 
Received the assent of the Governor of Nagaland on 17/07/1999 and 
published in the Nagaland Gazette Extraordinary dated : 22nd of September, 1999. 
Further to amend the Nagaland Minister's salaries and allowances Act, 1964. 
Where it is expedient to amend the Nagaland Minister's salaries and 
Allowance Act, 1964 (Nagaland Act No. 4 of 1964) in the manner here under 
appearing : 
It is hereby enacted in the fiftieth year of the Republic of India as follow s: 
1. SHORT TITLE AND COMMENCEMENT. 
(1) This Act may be called the NAGALAND MINISTER'S SALARIES 
AND ALLOWANCES (AMENDMENT) ACT, 1999. 
(2) It shall come into force on such date as the State Government may, by 
notification in Official Gazette appoint. 
(2) AMENDMENT OF SECTION 2: 
Section 2 of the Nagaland Minister's Salaries and Allowance Act 1964 
(Nagaland Act No. 4 of 1964), shall be substituted by the following as 
hereunder: 
SALARIES OF MINISTER'S - THERE SHALL BE PAID - 
(a) To the Chief Minister, a salary of Rupees Ten Thousand per 
mensem. 
(b) To each Minister, a salary of Rupees Nine Thousand per mensem 
(c) To each Minister of State, a salary of Rupees Eight Thousand Five 
Hundred per mensem. 
(d) To each Deputy Minister, a salary of Rupees Eight Thousand Three 
Hundred per mensem. 
(e) To each Parliamentary Secretary, a salary of Rupees Eight 
Thousand Three Hundred per mensem. 
3. AMENDMENT OF SECTION 4 
Sub-section (2) of Section 4 of the Principal Act shall be deleted. 
4. AMENDMENT OF SECTION 9: 
Section 9 of the Principal Act shall substituted by the following as hereunder : 
ENTERTAINMENT ALLOWANCES : 
(a) The ChiefMinister shall be entitled to an entertainment allowances 
of Rupees Three Thousand per mensem. 
(b) Ministers, Ministers of State shall be entitled to an entertainment 
allowances of Rupees Two Thousand Five Hundred per mensem. 
(c) Deputy Minister shall be entitled to entertainment allowances of 
Rupees Two Thousand per mensem. 
(d) Parliamentary Secretary shall be entitled to an entertainment 
allowance of Rupees Two Thousand per mensem. 

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