The Odisha Legislative Assembly Speakers Salary and Allowances Act, 1960

 
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The Orissa Legislative Assembly Speaker's Salary and Allowances Act, 1960 
 
Act 24 of 1960 
 
 
 
 
 
 
 
 
Keyword(s): 
Assembly, Speaker, Salary, Allowances 
 
Amendments appended: 13 of 1995, 9 of 1998, 6 of 2003
 
THE OZUSSA LEGISLATWF, ASSEMBLY SPEmR'S 
SALARY AND ALLOWANCES ACT, 1960 
I. Short title aad comm~lceme~t 
3. Salary 
4. Car allowance 
7. Advances for purchase of Motor Cnr 
8. Travelling and daily allowan= 8-A. Free travelling facilitia 
9. Drawing of Salary and Travelliag AUowamc BiUl 
10, NotXdon as evi&c% of holding tho offios 
11. Power to makt rules 
a 
THE ORISSA LEGISLATTYE ASSEMBLY 
PEAKEWS SALARY AND ALLOWANCES ACT, 19601 
[Received tlie assent of the Governor on rhc 
22nd December J96,first pubJished in art 
extraordiuary issue oj ihe Orissa Gazette, 
dated the 4thJanuary 1961 ] 
AN ACT TO PROVIDE FOR THE SALARY AND ALLOWANCBS 
OF THE SPEAKER OF THE ORISSA LEC~ISMTIIYE ASSEMBLY 
AND OF CERTAIN OTHER MATIERS RELATPlO TO RZM 
BE it enacted by the Legislature of the StatG 
of Orissa in the Eleventh Year of the Republic 
of lndia as follows :- 
1. (I) This Act may be called the Orissa LRgis- shott ,, 
lative Assembly Speaker's Salary and AIIowances ,d - 
Act, 1960. vn~ 
(2) It shall be deemed to have come into fa 
with effect from the 30th December 1959. 
2. In this Act unless there is anything repugnant mni- 
in the subject or context- 
(a) "Assembly" , means the Orissa Legislative 
Assembly ; 
(b) "Speaker" shall mean the Speaker of the 
Assembly. 
3. There shall be paid to the S cakcr a salary SJ, 
of Tone thousand, two hundred an fifty rupeesj per memem. B 
4. There shall be paid. to the Speaker an allowance , 
sf 3[i~o hundred and fifty rupees] per mensem for urn-. 
the upkeep of a car. 
5. The Speaker shall, throughout his term ofw- ofice and for a period of fifteen days immediateIy 
thereafter be entitled without payment of rent, to the 
use of a furnished residence or in lieu thereof a houae- 
rent allowance of one hundred rups per mensem., 
No charge shall fall on hirn personally in respect of 
 he maintenance of a furnished residence provided 
to 5im. 
: . For the Statement ', of Objscts and Iteason\ W &&W Goffllt, 
Etmotdipary, dated the 18th Amil 1960 ( No. 381 ). 
2. Substituted by the Orism Ltgislalive AsscmbIy Spcnkn's$alary and 
AUowances f~mtndmPB1) Act. 1976 (Or. Act 18 of 1976). s. 2. 
3. Subtiturd by ibid., s. 3. 
332 THB OR~A LEGISLATIVE ASSWLY SPE~KER'S [Or. Aft U 
Explmfion I-For the purpose of this section 
'residence' includes the staff qumters and other build- 
ings app'ikmant thereto and 'rnaintemnce' in 
relation to .a residence shall mean cdy the payment 
of municipal tax and the installatiou of ekctricity 
and water - taps. 
Exp[mzation 11-For the purpose. of this section 
the exp~ession 'term of ORE' includes the period 
btginnrng with the date gf gssa~gtiorr of office till 
tbe &tte of coming into force of this Act. 
~odkd 6. The Speaker shall be ectitled to the same 
t=tmcn . medical facilities as are permissible to a Class 1 
Govcksmmt servant, 
~dva~w lor 7. There may be paid to the Speaker by way of a 
pmaw of repayable advance such sun of ;nor;ey as may be Motor CIS deterrmned by rules made in this behdf for the pur- 
chase of a motor car in order h5st he may be able 
ta me rxrnveniently and escie~tly the duties 
of his office. 
8, (1) Subject to any rules made in this behalf 
TZT%? by the State Goverument, the Speaker shall be entitled 
allowancn. w- 
(a) traveUiqg allowances for himself and 
members of his family and for the transport 
of his and his family's effects- 
(9 is respect of the journey to the State 
headquarters from his usual place 
of residence for assuming office, ; and 
(ii) in respect of the journey from the 
State. hadquarters to his usual place of 
resideil.k on .relinquishing office ; 
(b) tmemg md daily allowances in respect 
of burs undertaken by him in. the dis- 
chage of his official duties, or in course 
of any &dd business whether by water, 
land or dr ; and 
(c) travelling allowances on transfer of head- 
- for himself and members of his 
?amily* 
(2)'lhy travelling allowances Cnder this section 
nay be paid in cash or free official transpod provided 
-in lieu thereof 
of 1P601 SALARY AND ALWWANCES ACT, 1960 333 
'pa. (1) The Speaker shall be provided with- 
~~f~~!* 
(a) railmy coupons which shall entitle him 
to travel without papent of any fare 
by first class by any railway in India for 
a dishace of six thousand kilometres in 
the aggregate in a year ; and 
(b) road tramport coupons which shaU entitle 
him to travel without payment of any 
fare by any stage carriage within the 
; State for a distance of ten thousand 
kilometres in the aggregate in a year : 
Provided .that where the journey is performed 
I by a stap camage not being a transport undertaking 
vehicle, the operator of such stage carriage 8haH be 
entitled to be reimbursed by the State Government 
in such manner and subject to such conditions as 
may k prescribed by rules made uader this Act. 
Explanation I-In computing the distance refed 
to in clauses (a) and (b), any journey for which fhe 
S &er is ottcmise entitled to any travelling 
r' 4 owafict shalt not be taken into account. 
Explartarion II-The expression "transport under- 
taking vehicle" shall have the same meaning as assf- 
gned to it under the Orissa Transport Undertakings 
(Prevention of Tickettess Travel) Act, 1975 and the . , 
expression "stage carriage" shall have the same 
meaning as assigned to it under the Motor Vehicles 
40rw9 Act, 1939. 
(2) The coupons shall be issued by such autbo- 
rity and shaU be subject to such conditions as may 
be phbed by rules wade under this Act.] 
9. (1) In resm of his salary aqd travelling mw!~ of 
. . 
uluy and sllowances the Speaker shall be his. own controlling ttave~li ng 
officer and the si nature of the Speaker on the salary grs.-= 'i and travelling a1 owanca biUs shall be accepts in 
audit as sufficient authority for the hwi- of the 
salary or for the journey as the case may be. 
I. 
I. ~nscrcsd by (be orb lngislativt A-My S-s !hW 
U Al- (Ammdmmt) Act, 1976 (Or, Act 18 of 1976). s. 4. 
334 THE ORISSA LEQISLATNP, ASSEMBLY SPEAKER'S [Or. Act 26 
SALARY AEID ALLQWANCES ACT, 1960 of 19@1 
(2) Subject tc a certificate being appended by 
the Speaker in that behalf to his travelling allowance 
bill any jcurney undertaken by him aod to which 
the bill relates shall be presumed to have been so 
undertaken in the discharge of his official duties or 
in the course of official business as the case may be. 
Notifimrbn 
m tvjdenw 10. The date on which a person became or ceased 
of holding fobe the Speaker shall be notified in the Gazette and 
the on?-. any such notification shd be conclusive evidence of 
the fact that he became or eased to be such on that 
date for' the purposes #of this Act. 
Power to If. (I) The State Government may, in consults- 
mlc- tion with-the Speaker, by noacation, make rules' fog 
carrying out the puyposa of this Act. 
(2) All mies made under thii Act shaU be laid ss 
soon as possible after they are made, before' the 
Assembly for a total period of fourteeg Rays which 
may be comprised in one ar more sessions and shall 
be subject to such rnodifmtions as the Assmbly may 
make duing the said period. 
(3) Until mles are made under this Act the ~ieak- 
er sw, for the purpose of sections 7 and 8, be entiud 
to the payment of an advan* for purchase of motqr 
car'and travelling and ddy allqwhnces at such'fites 
and -under such circumstinws as arc or shall be - . 
sible. from time to time to a mem% of the.*CouhHl 
of Ministers. 
RewIariga- f2..Any allowances paid or payable 
Hnn OF for the upkeep of a car, all charges Rymsnbl. medicaltrea tment and for providing - him with forni- 
shed residene and all paymints .made to hini by way-. 
of travelling -or daily. allowanm before the @m- 
mencement of this Act shall be- deemed to have.M 
properly paid, . payable, incurred ' or made. 
33. The Qrissa Legislative ~.&bl~ Speaker's 
and D uty Speaker's Salaries Act, 1937 ii hmby p&f 4 
mad -- , . 
.' *THE ORISSA LEGISLATIVE ASSEMBLY SPEAKER'S SALARY Am . 
, ALLOWANCES (AMENDMEW) Am,. 1995 
, , 
. : [ Rweived the aScnt of the Governor on the 27th August I995 first published an 
- maordinary issue of the Orissa Gazette, dated the 28th August 1995. 3 -. , 
. , 
. . 
, Ba it enacted by the kgklatvre of the  rate ' of 0ris.a in the For~y-sixLh year 
-of the Republic of Indill as follows:- -. - 
Short tftle , 
1. (I) This A& may be called the Orirra Legis lalive ~srembl Speaker's $airy 
I ,,-, and,Allowances (Amendment) Aqt; 1995. 
mi: , 
(2) It shall come into force bn the 1st day of August, 1995. 
bendmen1 2. ~n the Orissa hgislative Assembly Speaker's-Salary and Allowances Act, 1960, orI'rnAa'' 3. section 3,for the words "two thousand rupees", the words "four thousand and 24 of 1910. , 
-~ree hundred rupees" shall be sllbstituted, and afto~ scction 3, tho f~IIowing new . . 
: .- section shal! be inserted, nameIYl- 
-, 
\.' 
<, 
Sitting 
Alowanm 1.3-A; Thore shall be paid to the-Speaker a daily sitting allowance (qr aHamg 
Assembly Sosion or Cornmi ttee thereof, of one hundred and Hty rupees.", . - 
' . 2. 
... 
, , 
 or the BIU, see Orbs= Oozelle, Extraordinary, .dated the 29th July 1995 (No.. 801) 
. . I-\ : 
,. . . .- 
THE ORISSA LEGlSLATIVE ASSEMBLY SPEAKER'S 
SALARY AND ALLOWANCE§ (AMENDMEJW ACT, 1998 
-\ TABLE OF CONTENTS 
1. Short ti&-and commmcement. 
2. Amendment of section 3 
'1 -4 Amendment of ect ion 4-A 
THE ORISSA LEGISLATIVE ASSEMBLY SPEAKER'S SALARY AND 
ALLOWANCES (AMENDMENT) ACT, 1998 
[ Received the assent of rlte Governor on the 28th Septenrber 1998, firsf published in an , . ., , 
J .. . 
e~l~ordif~ury isstre oj' the Orissa Gazctte, dared ilre 8111 October 1998 j 
I : 
AN Am FUTHER TO AMEND THE OORTSSA LEGISLATIVE &WLY SPEAKER 
SALARY AND ALLOWANCB Am, 1960 
BE it enacted by the Legislature of the Siaie of Orissa in thc Forty-ninth Year - 
- 
of the Republic of India as follows :- , , , . .. 
Shoa titlo 1. (I) This Act may be called the Orissa Legislative Assembly speakeis 
and 
commma- Salary and Allowances (hcndment) Act, 1998. 
men. 
(2) It shall come into farce on the 1st day of August, 1998. 
Amendment 2. Tn the Orissa Legislative Assembly Speaker's Salary and Allowances Act, - AOI ofsection 3m 1960 (hereinafter referrcd to as the principaI Act), in section 3 for the words 2dof 1960 
"four thousand and three hundred rupees", the words "five thousand and five 
- 
hundred rupees." shall bc substituted. 
Amendment 3. In the principal Act, in section 4, for the word "ones thousand rupees': 4' the words c'two thousand rupees " shalI be substituted. 
Amendment 4. In the principal Act, in section 4-A, for :hc words "one thousand ruppees," 
Of 
dio~ 4-A. thc words "five thousand rupees" shall be substituled. 
For the Bill Jet Orissa G~zetre cXl~nordi~61y dzlrd I hc 7th Augusl fS9S (KO. 1006, 
ORISSA ACT 6 OF 2003 
THE ORISSA LEGISLATIVE ASSEMBLY SPEAKER'S SALARY 
AND ALLOWANCES (AMENDMENT) ACT, 2002 
[ Received the assen1 of the Governor on the 25th January 2003, first 
published in an extraordinaf-y issue of the Orissa Gazetle, dated the -I st 
February. 2003 (No. 162) ] 
AN ACT FURTHER TO AMEND THE ORISSA LEGISLATIVE ASSEMBLY 
SPEAKER'S SALARY AND ALLOWANCES ACT. 1960. 
8~ 1 enacted by the Legislature of the State of Orissa in the'fifly-lhird 
Year of Ihe Republic of India as follows :- 
Shorl tik. I. This Act may be called the Orissa Legislative Assembly Speaker's 
Salary and Allowances (Amendment) Act, 2002. 
Amendment 2. In section 3 of the Orissa Legislalive Assembly Speaker's Salary and Orissa Acl 
of section 3. 24 of 1960. Allowances Act. 1960 (hereinafter r~ferred lo as Ihe principal Act), for the 
words "five lhousand and five hundred rupees", the words "six thousand and 
five hundred rupees" shall be substituted. 
Am'endrnent 3. In seclion 4 of the principal Act, for the words "two thousand rupees". 
of section 4. 
the words "three thousand rupeest' shall be substiluled. 
Amendmenl of 4. In section 4-A of the principal Act, for Ihe words "five lhousand ru- 
seclion 4-A. 
pees", the words "nine thousand and five hundred rupees" shall be sub- 
stituted. 
- 
For the Bill, see Onssa Gazene. Exlraordinary, dated Ihe 24th December 2002 (No. 23531 

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