The Nagaland Leaders of opposition Salaries and allowances & Allowances (Amendment) Act, 1999

The Nagaland Leaders of opposition Salaries and allowances 
(Amendment) Act, 1999. 
(Act No. 13 fo 1999) 
Received the assent of the Government of Nagaland on 17/07/1999 and 
published in the Nagaland Gazette Extraordinary dated: 22nd of September, 1999. 
Further to amend the salary and allowances of the Nagaland Leader of 
opposition salaries and allowances act of 1992. 
Whereas it is expected to amend the Nagaland Leader of opposition salaries 
and allowances act, 1992 (Act No. 5 of 1992) in the manner here under appearing : 
It is hereby enacted in the Fiftieth year of the Republic of India as follows : 
1. SHORT TILE AND COMMENCEMENT : 
(i) This act may called the NAGALAND LEADER OF OPPOSITION 
SALARYAND 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 3 
Section 3 (i) of the Leader of Opposition salaries and allowances act 1992 
(Act No. 5 of 1992), shall be substituted by tbe following as hereunder. 
There shall be paid to the Leader of Opposition a salary of rupees Nine 
thousand per mensem. 
3. AMENDMENT OFSECTION NO. 7 
Section No 5 of the Nagaland Leader of opposition salaries and allowances 
act 1992 (Act ofNo. 5 of 1992) shall be deleted. 
4. AMENDMENT OF SECTION NO 7 
Section 7 (d) of the Nagaland Leader of Opposition salaries and allowances 
act 1992 (Act No 7 of 1992) may be substituted as following hereunder: 
(d) Telephone with S.T.D. at residence as may be prescribed - 1 Telephone. 
(2) After section 7 (d) the following shall be inserted as 7 (e) :- 
(e) Personal Secretary-I 

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