The west bengal minister's emoluments act, 1948

tr··~!
l
Ben. Act I
of 1937.
West Bengal .Act IX of 1948
THE WEST BENGAL MINISTERS' EMOLUMENTS ACT,
1948,
' [Passed by the We st Bengal Legislature.]
[Assent of the Governor was first published in the Calcutta Gazette,
'-._ •Extraordinary, of the 81st March, 1948.J
A.n A.ct to fix the salaries and allowances of the\
Governor's Council of Ministers.
W HEREAS it is expedient to fix the salaries and
allowances of the Governor's Council of Ministers,
It is hereby enacted as follows:-
1, (1) This Act may be called the West Bengal Short titleMinisters' Em.oluments Act, 1948. and
commence-(2) It shall come into force on the 1st day of April, 1948. ment.
2. There shall be paid a salary to each of the Ministers Salary.
(including the Premier) at the rate of seven hundred andfifty rupees per mensem.
+ 3. In addition to the salary referred to in section 2, AlloV\'ancesthere shall be paid-
(a) a sumptuary allowance at the rate of-
(i) five hundred rupees per mensem to the Premier,and
(ii) two hundred and fifty rupees pe1'm.ensem to each
of the other Ministers; and
(b) a motor-car allowance at the rate of two hundred
and fifty rupees per mensem to each of· the
Ministers ·(including the Premier):
Provided that if for any period exceeding thirty days
a motor-car is made available to any Minister for
his use at the expense of the Provincial Govern­
ment, no motor-car allowance shall be payable
under this clause to such Minister for suchperiod.
4. The Beugal Ministers' Salaries Act, 1937, 1s hereby Repeal of
repealed. Bengal Act
I of 1937.
..ii
r
3'
·,
'I
s
• Price- Indian, anna 1; English, 2d.
WBGP-48/9-1047A•2,000

‹ Prev All West Bengal acts Next ›