The SIKKIM PARLIAMENTARY SECRETARIES (APPOINTMENT, SALARIES, ALLOWANCES AND MISCELLANEOUS PROVISONS) ACT 2010

SIK,KIM
.1."
GAZETTEGOVERNMENT
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Monday 27th September, 2010 No. 530Gangtok
LAW DEPARTMENT
GOVERNMENT OF SIKKIM
GANGTOK
No. 181LD/P/2010 Dated:25.09.2010
NOTIFICATION
The following Act passed by the Sikkim Legislative Assembly and having received the assent of
the Governor on 16th day of September, 2010:-
THE SIKKIM PARLIAMENTARY SECRETARIES (APPOINTMENT, SALARIES,
ALLOWANCES AND MISCELLANEOUS PROVISIONS) ACT, 2010
(ACT. NO. 1B OF 2010)
AN
ACT
to provide for the Appointment, Salaries, Allowances and other Miscellaneous Provisions of the
Parliamentary Secretaries in the State of Sikkim.
Be it enacted by the Legislature of Sikkim in this Sixty-first Year of the Republic of India as
follows, namely:-
Shorttitle,extentand 1. (1) This Act may be called the Sikkim Parliamentary Secretaries
commencement (Appointment, Salaries, Allowances and Miscellaneous Provisions)
Act, 2010,
(2) It extends to tile whole of Sikkim,
(3) It shall come into force at once,
Definitions 2. Inthis Act, unless the context otherwise requires:-(a "Chief
Minister" means the Chief Minister of Sikkim;(b) "Member" means
a Member of the Sikkim Legislative Assembly;(c) "Parliamentary
Secretary" means a Political functionary as may be appointed by

Appointment of
Parliamentary
Secretary
Rank, status,
powers and
functions of
Parliamentary
Secretary
Functions and
duties of
Parliamentary
Secretary
Oath of office and
Secrecy
Salary and
allowances of
Parliamentary
Secretary
Parliamentary
Secretary not
to draw salary
and allowances as
Member
\
\
\
the Chief Minister for one or more departments and to assist the disposal of
the government business. pertaining thereto. or as may be decided by the
Chief Minister.
3. The Chief Minister may. having regard to the circumstances and the need
of the situation. at any time appoint such number of Parliamentary Secretaries
and assign to each of them such duties and functions as he may deem fit and
proper.
4. The Parliamentary Secretary shall be of the rank and status of a Minister
of State and shall exercise such powers. discharge such functions and
perform such duties as may be assigned to him by the Chief Minister. by way
of a notification published in the Official Gazette.
5. The functions and du~ies of Parliamentary Secretary shall be such as
may be specified by the Chief Minister from time to time.
6. The Parliamentary Secretary shall. before entering upon his office, take
an oath of office and secrecy as per Schedule 'A' to the Act, to be administered
by the Chief Minister.
7. The Parliamentary Secretary shall be entitled to such salary and
allowances as are admissible to a Minister of State under the Sikkim Ministers,
Speaker, Deputy Speaker and Members of Sikkim Legislative Assembly
(Salaries and Allowances) Act. 1977 as amended from time to time.
8. Notwithstanding anything contained in any other law for the time being in
force. a Parliamentary Secretary shall not. while he draws. salary and
allowances for his office as such Parliamentary Secretary. be entitled to any
salary or allowances as a Member of the Sikkim Legislative Assembly.
Parliamentary 9. The Parliamentary Secretary shall not, during his office as such
Secretary not to Parliamentary Secretary practice any other profession or engage in any trade
practice profession or commerce and undertake for remuneration any employment other than his
etc.
Residuarymatters
duties as such Parliamentary Secretary.
10. All other conditions of service of a Parliamentary Secretary shall be
governed by the Sikkim Ministers. Speaker, Deputy Speaker and Members
of Sikkim Legislative Assembly (Salaries and Allowances) Act, 1977as
amended from time to time.

SCHEDULE 'A'
FORM OF OATH OF OFFICE AND SECRECY FOR A PARLIAMENTARY SECRETARY
'1, do swear in the name of God that Iwill bear true faith and allegiance the Constitution
of India as by law established, [that / will uphold the sovereignty and integrity of India,] that I will
faithfully and conscientiously discharge my duties as a Parliamentary Secretary of .
and that Iwill do right to all manner of people in accordance with the Constitution and the law without
fear or favour, affection or ill-will.
I, do.: swear in the name of God that I will not directly or indirectly communicate of
reveal to any person or persons any matter which shall be brought under my consideration or shall
become known to me as a Parliamentary Secretary of except as may required
for the due discharge of my duties as such Parliamentary Secretary.'
SdI-
~
PARLIAMENTARY SECRETARY
To be administered by.
R.K. Purkayastha, SSJS
L.R.-cum-Secretary ,
Law & Parliamentary Affairs Department.
File No. 16 (82) LD/P/201 0

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