LexThe Odisha Legislative Assembly Deputy Speakers Salary and Allowances Act,1959
Odisha · state statute
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PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Orissa Legislative Assembly Deputy Speaker's Salary and Allowances Act, 1959 Act 25 of 1959 Keyword(s): Assembly, Deputy Speaker, Salary, Allowances Amendments appended: 14 of 1995, 10 of 1998, 7 of 2003 THE ORISSA~LEGIS'LATZYE ASSEMBLY DEPUTY .SPEA5R9S SALARY Am AIIUIWANm %ES ACT, L959 I. Short title awl 2. Dcfinitiono 3. Salary 4. Car allowance 5. 'Rbsidenca 6. Medical ueatment 7.. Advances for pnrc:base of mator ' . . . . 8. ~raveilbg and daily Jlowance . &A. Fm traWi facilities 9. Notihtim ss ece of how ee 10. Power to mab mks , -11. . Repeal . ORISSA ACT 25 OF 1959 '[ THE ORISSA LEGISLATIVE ASSEMBLY DEPUTY SPEAIU3R'S SALARY AND ALLOWANCES .ACT, 1%9 ] [Received the assent of the Govertlor on the 24th Decem- ber 1959, first published in an extraordinary is~w of the Orissa Gazette, dajed the ,?0th December 19591 AN ACT TO PROVIDE FOR THE SALARY AND ALLOWANCES OF THE DEPUTY SPEAKER OF THE ORISSA LEGISLATIVE ASSEMBLY AND OF CERTAIN OTHER MATTERS RELATING TO HIM WHEREAS it is expedient to provide for the determination of the salary and allowances and certain other matters relating to the Deputy Speaker of the Orissg Legislative Assembly ; It is hereby enacted by the Legislature of the State of Orissa in the Tenth Year of the Republic of India as foilows :- I 1. (I) This Act may be called the Orissa Legis1ajt;;zg tive Assembly Deputy SpeBker's Salary and Allowances ,,,,,,,t. Aa, 1959. I .. I (2) It shall come into force at once. 2. In this Act unless the re is anything repugnant Definiriom. in the subject or context- (a) "Assembly" means the Orissa Legslat ive Assembly ; (b) ''Deputy Speaker" shall mean the Deputy Speaker of the Assembly. , 3. There shall be paid to the Deputy Speaker salary. saw of '[one thocsand' two hundred and Hty "pees I per mensem. 8. 4. There shall be paid to the D&U~Y Speaker an f';e:llw- allowance of 3[ two hundred and fifty rupees 1 per msem for the upkeep of a car. .- .-- -* 1. For Statcrnent'! of Obiem and Resons see Orissa Gazelie* ~xtmordin~, dated the 23rd ~~rii 1958 (NO. 188). 2 Subtituted by tba 0th hgishlivc Awmbly Doputy speak@ and Ah- ( Amonchant) kt,1976 ( Or. Act 19 01 1976 ), 8.2. I26 THE ORISSA LEGISLATIVE ASSEMBLY DEPUT-Y [Or- Act 25 SPEAKER'S SALARY AND ALLOWANCES ACT, 1959 ( Secs. 5-8 1 Rcsidmcc 5. The Deputy Speaker shall be entitled without payment of rent to the use of a furnished residence throughout his term of office and for a period of fifteeu days jmmediatdy thereafter, and no charge shall fall on him personally in respect of the main- knance of such residence. ExpIanatiorc &For the purpose of this section 'residence' indudes the staff quarters and other build- ings appurtenant thereto . and ' maintenance ' in relation to a residence shall meaD the payment of rates and taxes due to the State Government or any Local authority and the installation of electricity and Water taps. Explanation TI-For the purpose of this section the expression 'term of office' ' lncludes the period bedung with the date of assumption of office ti11 the date of coming into force of this Act. Mcdid kaatmont. 6. The Deputy Speaker shall be entitled to the same medical facilities as are,permissible to a Class I Government servant . . . Advances for puichasa 7. There may be paid to the Deputy 'Speaker by Ormotor way of a repayable advance such sum of money as car. may be determined by rules made in this behalf for .' the purchase of a motor car -in order that be may be able to discharge conveniently and efficiently the.dNies' , , of his office. Travelling. 8. (1) Subject to any rules made in this behalf ' allowance. add~ly by the State Government, the Deputy Speaker shall be entitled to- (a) travelling allowances for himself and mem- bers of his family and for thc transport of his and his family's effects- (i) in respect of the journey to the State head- quarters from his usual place' of residence for assuming office ; and (ii): in respect of the journey from the State headquarters to his usual place of residence on relin- quishing office ; and of 19593 THE ORISSA LEGISLATIVE A';SE,XIBCY I')EPUTY SPEAKER'S SALARY AND ALLOWANCES ACT, 1959 '[(b) travelling and daily aliowausr s in respect of tours undertaken ~.!i Ilim ir; tbe dis- charge of his official dutles o- in ti:e course of any cfficiai busine~s? wkcthrr k.y water, land or air; and (cj travelling allowances on trfinsfer of head- quarters for himself and members of his family .] (2) Any travelling. allowances under this scction may be paid in cash or free official transpor~pto~ided in lieu thereof. , , '[ &A. (1) The Deputy Speaker shall be provided F$fs;.$, with- . (a) railway coupons whjch'shal1 entitle him f o ,.travel without payment'of, any fare by ""first class by any railway ir, lcdia for a ' distance of six tbousand kildn-.etres in tke aggregate in a )ear ; acd (b) road transport ccu~ons wkjch shall entitle him to travel without papent of any fare . by any stage carriage within the Sla~e for a dista~ce of \en thousand kilcmetres in the aggregate in a j ear : Provided that where the journey is performed by a stage carriage not being transport undertaking vehicle, the operator of ' kuch stage carriage shall be entitled to. be reimbursed by the slate . . . Government in such manner and subject to such . . conditions as may be prescribed by rules made und er this Act. E~pIanntion I-In ccrmputin? the distance referred -to in clauses (a) and (b), any journey for which the Deputy Speaker is otherwise enkitled to any , . travelling allowance shall not be taken into account. I II ~xpjanation 11-The expression "transport under- , taking vehicle" shall have the same meaning as assigned ' to it under the Orissa , Transport Undertakings (Prevention of Ticketless Travel) orissa AC~ Act, 1975 and the expression "stage carriage" 41 ofI975. shall have the same aeaning as assigned to it in 4 of 1939 ' the Motor Vehicles Act, 1939. --+- 1. Substituted by the Orissa Legislative Assembly Deputy Smkcr's Salary and Allowances (Arnendment)Act, 1963 (Or. Act 11 or 1963),5.2. 2. lnscrled by the Orissa Legisletivc Assembly ntputy Speakeij salaw and Allowances (Amendment) Act, 1976 (Or. Act 19 of 1976), r. 4. 12) The coupons shall be issued by such authority and shall be subject to such conditions as may be prescribed 'by rules made under this Act. J Noti+?cation 9. The date on which any person became or as cv~dence of holding ceased to be the Deputy Speaker shall be notified in thtORie. the Gazette and any such notification shall be conclusive evidence of the fact that he became, - or ceased to be such on that date for all the purposes of this Act. Powor to 10. (1) The State Government may make rules* for carrying out t,he purposes of this Act. (2) All rules made under this Act shall be laid as soon as possible after they are made, before the Assembly for a total. period of fourteen daya which may be comprised in one session or in two or more , sessions ahd shall be subject to such modifications as the Assembly may make during the said period. (3) Until rules are made under this Act the Deputy Speaker shall for the pur ose of sections 7 I and 8 be entitled to the payment o an advanca for purchase of motor car and for travelling and daily aIlowances at such rates and under such circumstances as are or-shall be admissible from time to time to a member of the Council of Ministers. , RCPC~I 11. (I) Ttie Orissa Legislative Assembly Speaker's and Deputy Speaker's Salaries ,Act, 1937 in so far as or. AC~ IV it relates to the Deputy Speaker is hereby repealed. 1937h (2) Notwithstanding such repeal any allowanoe paid or payable for the upkeep of a car, any charges incurred for medical treatment, any payment made by way of travelling allowance or daily alIowance or for purchase of a motor car under any Iaw or rule for the time being in force before the date of cornmenoernent of this Act. shall be deemed to have been validly paid, payable or inmrred or made. For mlw see noiihtion No. 1 U66. Gen., dated the 15th June 19a pujlisbcd in the OrissA Gazette, Pt. III, dated the 216! June 1968, P. 787. +THE ORISSA LEGISLATIVE ASlPEMBnY DEPUTY SPEAKER'S SAEARY AND , . -ALLOWANCES (AMENDMENT) ACT, 1995 1Remived the awnt of the Governor on the 27th August I995 first published in an extraordhary . . issue of the Orisso Gazette, dated the the 28th August 15951 , . . , AN ACT FURWR TO.AMBND THB ORIsGA LE~SLATW A&EMBLY DEPUTY SPBARER'S SALARY AND ALLOWANCES Am, 1959. , . , . ! ! . BE -it e&td bi tge Legisl?ture bf the state of ~rfsrs in the Forty-sixth Yea .afthe Rcpubllc of India as foUow6:- , . 8hoi Utla 1; (1) This Act may 'be called, Ibe Orfssa Ugislative Assembly Deputy. esF Sprakcr's Salary and AUow8 nas (Amendment] Act, 1995. - . - . - (2) t shall ymc into force on the 1st day of Aumst, 1995. - Amm& 2. In & Orisra Legislative * ~s~rnbi~ Depot y speaier*s, Salary and Allowanus orwl~n 3. Act. 1959, In .=lion 3, for the wbrds "th .tha.urand rupees", the word6 #dthree 0- Ad - , thowand and -five hundred rupee.6" shdl be substitutedl' and after section 3. the , .. Cbllowing new section shall be inserted, namely:- , , SI* %LA. 'fh6 shall be peid to the ~e~ui~ . Speaker -d daily siiiiag allowance AlIowanw; - for attendhg Assembly Session or Committee thxeaf, of one hundred and fifty rupees.". . - '7. - For tho Bills= Orlssa Gazerre, gxtraordinaw, dated Fht 29th July 1996 (h'o. 886) ' ' THE ORISSA LEGISLATIVE ASSEMBLY DmU'IY SPEAgEBvS SALMY AND . , ALLOWANCES (AMENDMENT) ACT, 1998 TABLE OF CONTENTS PRBAMBLB SamoNa . , - - 1. Short title and commencement 2, ~mehdmek of section 3 3. Amendment of seo tion 4 1 . . -. . 4. Amendment of section 4-A . . ~H'E. ORISSA -L~GISL ~~IVE ASSEMBLY DEPUTY SPEAKER'S SALARY AND ALLOWANCES (AMENDMENT) - ACT, 1998 . [ Received fire assetlt of rbe Coyernor OII the 28111 Septemb~r 1998, first published in an exiraordi~iary issue of the Orissa Gazelie, dated the Brfr Ociober 1998 ] AN ACT FURTHER TO AMEkD THE ORTSSP, LEGISLATIVE A!SaD3LY DLPUTI SPBAEER'S SALARY AND ALLOWANCES ACT, 1 959, BE it enactcd by the Legislature of the Slate of Orissa in the -. Fortpninth Year of rhe Republic of India as follows :- . . Shorl title 1. (I) This Acl may be called the Orissa Legislative Assembly ' Deputy Speaker's and Salary 2nd Allowances (Amend went) Act, 1-998. 8 ., commtnb+ . , . - , , . . . , nttnt. (2) It shaIl come into force on the 1 st day of August, 1998. Arnendrncnt 2. In the Orisss kgislalive Assembly Dep~ty speaker's Salatyand AllowancesOrissa Act or section Act, 1959 (hereinafter ~erer red to as the prircipaI Act), in section 3, for the 25 of 1959 words "three lhousand and five hundred r~~pees", the words "four thousand and 0ve hundred rupees" shall be substituted. Amendment. 3. In the principal Act, for the words "rupees one thousand" the words "rupees of section 4. two t hou6and" shall be substituted. Amendment 4. In the principa] Act, in section 4-A, for the words "rupees one thousand", the Of section words "rupees fou thousand and five hundred" shall be substituted. 4 -A. *For the Bill, see Orisso Golefte. ertraprdinary, dated the 7th August 1998 mom 1' 0041 37 ORISSA ACT 7 OF 2003 THE ORISSA LEGISLATIVE ASSEMBLY DEPUTY SPEAKER'S SALARY AND ALLOWANCES (AMENDMENT) ACT, 2002 [ Received Ihe assent of the Governor on the 25th January 2003. first published in an extraordinary issue of the Orissa Gazetie, dated the Is1 February 2003 (No. 164) ) AN ACT FURTHER TO AMEND THE ORISSA LEGISLATIVE ASSEMBLY DEPUTY SPEAKER'S SALARY AND ALLOWANCES ACT, 1959. BE it enacled by the Legislature of Ihe Stale of Orissa in the Fifty-lhird Year of Ihe Republic of India as follows :- Short rille. 1. This Act may be called Ihe Orissa Legislative Assembly Deputy Speaker's Salary and Allowances (Amendmenl) Act, 2002. Amendment 2. In seclion 3 of the Orissa Legislative Assen?bly Depuly Speaker's Sal- orissa Acl of seclion 3. 25 O! 1959. ary and Allowan'ces Act, 1959 (hereinafter referred to as the principal Acl), for the words "four thousand and five hundred rupees", Ihe words "five thou- sand and five hundred rupees" shall be subslituled. Amendmenl 3. In seclion 4 of the principal Act, for Ihe words "rupees two thousand", or seclion 4, Ihe words "rupees three thousand" shall be subsbtuted. Amendmenlor 4. In section 4-A of the principal Act, for the words "rupees four seclion 4-A. thousand and five hundred", the words "rupees seven thousand and five hundred" shall be subsIiluled. ' For Ihe Bill see Orissa Gazerre. Extraordinary, dated Ihe