The Nagaland Legislative Assembly Members Salaries, Allowances and Pension (Amendment) Act,1999

The Nagaland Legislative Assembly Members Salaries, Allowances and 
Pension (Amendment) Act, 1999. 
(Act No. 12 of 19991, 
Received the assent of the Governor of Nagaland on 17/07/1999 and 
published in the Nagaland Gazette Extraordinary date : 22* of September, 1999. 
Further to amend the Nagaland Legislative Assembly Members salaries, 
allowances and pension act 1964. 
Whereas it is expedient to amend the Nagaland Legislative Assembly 
members salaries, allowances and pension act, 1964 (Nagaland act No, 4 sf 1964) 
in the manner here under appending : 
It is hereby enacted in the Fiftieth year of the Republic of India as follows: 
1. SHORTTITLE AND COMMENCEMENT. 
(i) This act shall be called the Nagaland Legislative Assembly Member's 
salaries, allowances and pension (amen8ment)Act 1999 
(ii) It shall come into force on such date such as the state government may 
by notification in official gazette appoint. 
2. AMENDMENT OF SECTION 3 
Section 3 of the Nagaland Legislative Assembly member's salaries, 
allowances and pension act 1964 (Nagaland act no 6 of 1944) shall be 
substituted by the following as hereunder, 
Salaries:- There shall be paid to each member a salary at the rate sf Rupees 
eight thousand per mensen. 
3. AMENDMENT OF SECTION 3 A 
Section 3 A (I), of the Principal Act shall be substituted by the following as 
hereunder: 
3 A (I) There shall be paid a pension of Rupees two thousand per mensem to 
every person who has served for one term as a member of the Nagaland 
Legislative Assembly or member of the Interim Body constituted under the 
Nagaland (Transitional Provisions) Regulation, 196 1, (2 of 196 1) 
Provided that where any person has served as aforesaid for more than one 
term, there shall be paid to him an additional pension of Rupees One 
thousand only per mensem for the first second term and an additional pension 
of Rupees five hundred or such further additional term but subject to a 
maximum of Rupees six thousand only per mensem. 
Provided further that family pension shall be paid at a rate of fifty percent in 
the manner as may be prescribed. 
Explanation: 
The expression 'Term' in the above section 3 A (I) shall mean a period of 
five years beginning from the date of publication of the notification 
constituting the Nagaland Legislative Assembly after any general election 
held and includes a period lesser than five years in the event of dissolution of 
the House for fresh election before the completion of five years period and 
further includes the term sewed by person as member of the Nagaland 
Legislative Assembly on being elected on the basis of any bye -election held. 
4. AMENDMENT OF SECTION 4 
SectionNo. 4 ofthe Principal Act shall be substituted by the following: 
4. There shall be paid to each member the following allowances: 
(i) a daily allowance of Rupees two hundred per day during the Session 
and Committees meetings for halts during the tour within the State as 
duly approved by the Speaker and Rupees three hundred per day for the 
tour outside the State as duly approved by the Speaker or Rupees four 
hundred per day in such case where Nagaland House is not available. 
(ii) Traveling allowance at a rate admissible to a Government servant of the 
First Grade under relevant rules. 
(iii) Hospitality allowance at a rate of Rupees one thousand five hundred 
only per mensem. 
(iv) News paper and magazine allowance at a rate of Rupees two hundred 
and fifty per mensem. 

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