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

The Nagaland Deputy Speakers Salaries & Allowances 
(Amendment) Act, 1999. 
(Act No. 11 of 1999). 
Received the assent of the Governor of Nagaland on 1710711 999 'and 
published in the Nagaland Gazette Extraordinary date : 22"* of September, 1999. 
Further to amend the Nagaland Deputy Speaker's salaries and allowances act 
1964. 
Whereas it is expected to amend the Nagaland Deputy Speaker's salaries and 
allowances act, 1964 (Nagaland act No, 7 of 1964) in the manner here under 
appearing : 
It is hereby enacted in the Fiftieth year of the Republic ofIndia as follows: 
1. SHORT TITLE AND COMMENCEMENT. 
(i) This act may called the NAGALAND DEPUTY SPEAKER'S 
SALARIES AND ALLOWANCES (AMENDMENT) ACT, 1999. 
(ii) 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 Deputy Speaker's salaries allowances act 1964 
(Nagaland Act No. 7 of 1964), shall be substituted by the following as 
hereunder : 
(2) There shall be paid to the Deputy Speaker of the Nagaland Legislative 
Assembly as salary of rupees Eight thousand five hundred per mensen. 
3. AMENDMENT OF SECTION 4 
Sub-sectio (2) of section 4 of the Nagaland Deputy Speaker salaries and 
allowance act 1964 (Nagaland act ofNo. 7 of 1964) shall be deleted. 
4. AMENDMENT OF SECTION 9 
Section 9 of the Principal Act shall be substituted by the following as 
hereunder: 
The Deputy Speaker shall be entitled to an entertainment allowance of rupees 
two thousand five hundred per mensem. 

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