The SIKKIM SALARIES AND ALLOWANCES ACT,1977

1"
SIKKIM
$" t-
I
GOVERNl1ENT G A Z E T T E
"
EXTRAORDINARY
PllBLI.'11ED BY AUTHOF.ITI
'iNo,36
J--~------~-----------------------------------------------------------------------
GANGTOK, THURSDAY, APRIL 7, 1977.
~
LEGISLATIVE DEPAR.T~~~j\:T
NOTIFIC ATIom
NO. ,,4/11/ 1977
Dated Ganc,tok~ the 31st March, 1977.
The f'ol.Lowd.ng Act of the Sikkirr: LeCisl'1.tivo AssembIy havi.ng received the li:
assent of the Governor on the 28th day of March, 1977 is hereby published for
feneral Lnf'orrr.atd on .
SIKKI}t; ACT NO.4 OF 1977
SIKKIM SALI;RJES AND ALLOWANCESACT, 1977
AN
ACT
to provide for the salaries and allowances of tho }ilinisters, the
s pcakcr , the Deputy Spe'lker and .Morrbors of the Lcr.isl::.tive
11sscmbly of tho State of SikkirL.
Short ti t Lo and
Corm cnc errcrrt ,
Bo it enacted by tho Legi sLat.ur e of Sikkirr. in the Tw!>nty-
?i[ht Ye~ of tho Rnpub Hc of India as follows:-
1. (1) Thi s Act INlY be called the Sikkirr. Salaries and 1,1101,1-
ances Act, 1977.
(2)·'The provisions of this ·lkt shall come into force at
once oxcept the provisions of Section 3 which shall
cerro and sh'3.11 "llwnysbc deemed to have come into fo-
rco with effect f'r orr tho 1st day of April, 1976.
(c)
(d)
,In this Act, unless there is any thine r epug nanf in the
subject or context,
'.i~esombly' means the Le[islative Assemb.Iy of the state
of Sd.kkdrr,
'Chief Minister " 'Minister I, 'Minister' of State I and
'Deputy Minister' sh'J.ll:mean r-espoc t Ivo Iy tho Chf cf
MinisteL, a Minister, a Mjnister of State or a Deputy
Minister of the· State of Sikkir-.
'CollX'ittoe' rrcnns a Ccrn.Lt t.oc of the Asserrb ly and
includes a Cornrrittec appo'i nt.ed by the State Gover'nrent ,
'Deputy Speaker' rceans Deputy Speaker of t.he AsserDbJ,Y.
Definitions. 2.
(a)
(b)
Contd •••• 2/-

5.
__ ==-:::.-:::..:.:::.<:.:: s ...:.::-. :'Es:'dE!!tial aCCOFT'O-. :~~~~~
::""- ::.::.:- ::.E::-~:'=. ;:::--;:=:!_.:..::::: "'-: -:-.e p~a:!<: cf te 10it ti n., of ".< .•••,~~
-:-.c ,',c€::-:::":- :::.-~::.:-:.--::: ~:~==:.::.:.:::- <:. :::eeti:~ elf a Comr.i.t t.ee ,
~_e r..:'5:~-::,.:-..:::::-::=-.-:-:.'=.-:::.:.:=:.==- -::c .·:i:-:ist-;r:)f state, the
De .;~.- :::0:=.:= :=.:.--- -~z ::=-------:'0.;0...-:.-::::.:::-s~ ['::icle and driver
.:,.::}:;~
'.::I'.~~\~
,(
=-__C·A·e.,-C Be of the dri VE)r,
~s prescribed, expenditur§
c:::'c les shall be borne by
cc,l; of :-..:e::",-:;::.: _·..:.c::~:-:. - P..S :- ay
c rr~intep.~~ceand ~s~~jrs ~ t~~
·.18 Govermr ~nt .
(2) .her e any of tte pers ns r cntd or.ed 1.::-: =o:::-::=~'::.()_. (1) ili
not provided wi h the fqcilities ~ ::c::-:7~~:o~:::::~~ci~ied
therein, he sn al I be paid Q con ·E7f.::-:CS <0::"::"::-=:= - =; :.-.'C ::-=.:.:
of "(mr nundr cd r'upers po r ont.l -".:-::::.s::<o::"::":':--.:.::::._=---
provided w':' r:". ciriver under the C:D=-C~."':-.:":= -:- _:-::::=-:--
Every rren.l-er s,_allit be provided with ? -~r::s =.::--::_ =rs: :-:0...:::"
first c Las s ass f r travelling by ra:'h:C:~1 :-:-~:- =--:.: -=-place ir. ~r:c':'<o_.: :- '3.d i st.ance of not excce -:':r =__ki Ior-et.r-es :'r: t:.:::: "... TC'/7at(1 in any f i nanc i eL ?::c::.:-
free nc:-:-t,:::-~::s:£:,,,::~le pas s for t.r ave Ll Lnc witc:-.::- -:-
Sikki~· ty '3.:' t:.r'3.::-:sport service vehicle owned,
rrar ,qg:::a -7 ::'":€ ~C crn~~nt ..
_e v::':'2:Y:':_=s or, t'1e tJJinistor, the Minister
J.' _G:::'Gp.•.y ~.~::: e· or, tho SIJ8A.ker·, t he Deputy Spe~,::- -
Y'E.r:.C' rrs el::r:::.;- ...-:;.":-_their fp.Y"ily shall be errt i t.Led -: __
~r-d~c,,:::" ~~t:.e:: ",ce ,,:nd trcRtlfent in anw of the Go ~:-~=-:
nos il."- f .: :'::e State and also such other mcdica L ::-::::.~-
ties as -e,,-:'6 rescrib·"d.
.n
'" ,. 1 . (4)_·.SQ]C'1 f'1.cili·,les
'I'rave l.LL" hlltowance.
'.' (7. The C~:.€:: Y.:'=:';:::"sr, tlle Minister, the Minir,ter ..of Stat,
t::e Js . ..:.-:;-~'~:--=-s•.er, the Speaker, the Deputy Speaker
ac.d ~s -~=~~s s::'~ll be ontitled to tr'3.vellinG
aLl.c:••.e.::cs ·••-:-_:'::"s r; our on public business .rtt such rates
C!~ s-.;·:::~s~:. t c s; h conditions as may be prescribed.
?ower to make r t.Le s
:3. 7::s ::.a:.= =-=::-;-s:,:-_-e~ r.;:;.y rrake rules for carryinf: out
:,~s ~ -~~_s~s :::: -~:'s Act an~, in particular for any
:::-::~=e.-:-:~:'5r~uired to to prescribed under any of the
':crs~:::':-~ =--:;----:';:::ic:::. f this Act.
_:.;-~?.::" and savings.9. (i) ==...::..:..::..a-·S:':::c::"udi::1: rubs, rct?ul."ltions, orders, noti-
:~ c::C-::':::-.E,:::':,:!-":::"e.rs :' other provisions in respect of any
-s:' ::-::-:::::-:-_::_ ::-.; this Act, rrade or issued prior to
tta :!~~s'-:!~:-~,:.. _.: :.2is hct, shall cease and shall
a::"-·S::-s::.:. ::=:o:::~ -:::: have ceased to have any force or effect
0::~~~ :~ S~:: cc~e~cerrent.
(2) ~- :,--:':,:::=:,,,,_,,::..::=. e.:::;thim- contained in sub-section(l),
---5 -.:X<::'?..7 f the pr ov.i.s Lonr rrentioned in sub-
~=::..~~:.~.t the pp.riod prior to the co~~ence-
~- r8~~inin~ unp~id or unadjusted on
t,:e d,,-:~ ~ -:::=~!:~e __ce ent of this Act sha Ll, ·1:-8paid
r sri:~:.-~ ~ L~S c~se 2y be under the s~id provision~
"-5 _ -:.:::.;;: !l,,- t cone into forde.
\I
\

(I ..~.: ~
1~~
1
ArrJ order issued, cLa.ins pa i.d , payment s made or\
Piny other net.Lon taken bof'or e the comrrenc ernerrt of this 1Act in respect of sal'~rio3 ,and aLl.ovanc cs includin._ ' \'
advance psyrr-ent; thereof "na all other m.rt t.or-s /?overned
by this Act shall be deemed to have been validly
Ls sued , paid, made or taken duly and properly ano
under proper 10~[al authority.
SCHEJJl;LE
(1. SecL'i on 3(i) and Sec t i.cn 3(21 )
Designatio!! Salary Sumptuary Allowance
..1- Chief Minister Rs ,2,250/- Rs ,450/- ,.i:l
.1l
2 Speaker Rs.2,000/- Rs .300/- ~),
3. t-lini"ter hs .1, ',-.50/- ~,~,),225/-
4. Deputy Speaker B-s.1,600/- N::.l
5. Minister of state fts .1, 600/- Nil
I 6. IJeputy Hinister Hs.1,200/- Nil
Q
BY Of,DETL OF' THE GOVEL.NOI(
B.H.Pr'l.dhan,
Sec r'et.ary to the Gover-nment,
of Sj k1<it
F 97/LL/77

SIK KIM
GOVERNMENT GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 44 Gangtok, Monday, April 3, 1978
LEGISLATIVE DEPARTMENT
NOTIFICATION
No. 1O/LL/78
Dated Gangtok, the 3rd April, 1978.
The following Act of the Sikkim Legislative Assembly having received the assent of the
Governor on the j rst day of March, 1978 is hereby published for general information.
SIKKIM ACT NO. 10 of 1978
SIKKIM SALARIES AND ALLOWANCES (AtvlENDMENT) ACT, 1978
AN
ACT
to amend the Sikkim Salaries arid Allowances Act, 1977;
WHEREAS it is expedient to amend the Sikkim Salaries and Allowances Act,
1977, in the manner hereinafter appearing: '
Be it enacted by'the Legislature of the State of Sikkim in the Twenty-ninth Year
of the Republic of India as follows:- \
Short title 1. This Act may be called the Sikkim Salaries and Allowances (Amendment)
Act, 1978.
Amendments 2. (1) In sub-section (3) of Section 3 of Sikkim Salaries and Allowance Act
1977, the words "or a Committee" shall be,and shall always be deemed
to have been deleted. .
(2) Section 7 of Sikkim Salaries and Allowances Act, 1977, shall be and
shall always be deemed to have been numbered as sub-section (1)there-
of and after sub-section (1) so numbered, the following shall be and
shall always be deemed to have been added as sub-section (2),
"(2) The members shall be entitled to such travelling allowances and
facilities at such rates and subject to such conditions as may be pres-
cribed, for attending the meeting of a Committee".
By Order of the Governor,
B. R. PRADHAN,
Secretary to the Government of Sikkim
,Law and Legislative Department.
F 16(11) LL/77.
PRINTED AT THE>SIKKIM GOVERNMENT PRESS"

SIKKIM
GOVERNMENT
\
GAZETTE
EXTRAORDINAR Y
PUBLISHED BY AUTHORITY
No. 36 Gangtok, Friday, April 11, 1980
LAW AND LEGISLATIVE DEPARTMENT
NOTIFICATION
No. 6/LLj80.
Dated Gangtok, the 5th April, 1980.
The following Act of the Sikkim Legislative Assembly having received the assent of the Governor
on the sth day of April, 1980. is hereby published for general information.
SIKKIM ACT NO. 6 OF 1980.
THE SIKKIM SALARIES AND ALLOWANCES (AMENDMENT) ACT, 1980.
AN
ACT
further to amend the Sikkim salaries and Allowances Act, 1977 (+ of 1977).
WHEREAS it is expedient to amend the Sikkim Salaries and Allowances Act,
1977 (+ of 1977) in the manner hereinafter appearing:
Be it enacted by the Legislature of Sikkim in the Thirty-first year of the
Republic: of India as follows :-
I. (I) This Act may be called the Sikkim Salaries and Allowances (Amendment) Short title and
Act, 1980. commencement
(2) It shall be deemed to have come into force on the 2sth day of October,
J979·
In the Sikkim Salaries and Allowances Act, 1977 (+ of 1977) - Amendment of
section I, Section
:3 and Schedule.
(a) in sub-section (I) of section I. for the words "Sikkim
Salaries and Allowances Act", the words "Sikkim Ministers,
Speaker, Deputy Speaker and Members of the Legislative Assembly
(Salaries and Allowances) Act" shall be substituted.
(b) in sub-section (2) of section 3 for the words "and the Speaker"
the words." ",the Speaker and the Deputy Speaker" shall be subs-
tituted.
(c) in the Schedule for entry +.the follOWing shall be substituted:-
"+. Deputy Speaker Rs, 1,750/" Rs, 225/-"
By Order of the Governor,
R. K. GUPTA,
Secretary to the Government of Sikkim,
Law & Legislative Department,
Government of Sikkim-
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM SALARIES AND ALLOWANCES 
ACT, 1977 (ACT NO. 4 OF 1977) AMENDED AND UPDATED UPTO APRIL, 1980

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