The West Bengal Salaries And Allowances (Amendment) Act, 2023

Registered No. WB/SC-247 
	 No. WB(Part-III)/2024/SAR-3 
Walken Gapttt 
Extraordinary 
Published by Authority 
PHALGUNA 251 
	 FRIDAY, MARCH 15, 2024 	 [SAKA 1945 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 318-L.-15th March, 2024.—The following Act of the West Bengal Legislature, having been assented to by 
the Governor, is hereby published for general information:— 
Short title and 
commencement. 
West Bengal Act XVI of 2023 
THE WEST BENGAL SALARIES AND ALLOWANCES 
(AMENDMENT) ACT, 2023. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 15th March, 2024.] 
An Act to amend the West Bengal Salaries and Allowances Act, 1952.  
WHEREAS it is expedient to amend the West Bengal Salaries and Allowances 
Act, 1952, for the purposes and in the manner hereinafter appearing; 
It is hereby enacted in the Seventy-fourth Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Salaries and Allowances 
(Amendment) Act, 2023. 
West Ben. Act V 
of 1952. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 15, 2024 	 [PART III 
Amendment of 
section 3 of West 
Ben. Act V of 
1952. 
Amendment of 
section 8. 
Amendment of 
section 8B. 
The West Bengal Salaries and Allowances 
(Amendment) Act, 2023. 
(Sections 2-4.) 
(2) It shall come into force with effect from the first day of November, 2023. 
2. In sub-section (1) of section 3 of the West Bengal Salaries and Allowances Act, 
1952 (hereinafter referred to as the principal Act), for the words and figures 
"Rs. 11,000", "Rs. 10,900" and "Rs. 10,900" respectively, the words and figures 
"Rs. 51,000", "Rs. 50,900" and "Rs. 50,900" respectively, shall be substituted. 
3. In sub-section (1) of section 8 of the principal Act, for the words and figures 
"Rs. 16,000" and "Rs. 10,900" respectively, the words and figures "Rs. 56,000" and 
"Rs. 50,900" respectively, shall be substituted. 
4. In section 8B of the principal Act, for the words, figures and brackets "Rs. 11,000 
(Rupees eleven thousand)", the words, figures and brackets "Rs. 51,000 (Rupees fifty-
one thousand)" shall be substituted. 
By order of the Governor, 
PRADIP KUMAR PANJA, 
Pr. Secy. to the Govt. of West Be; 
Law Department. 
Published by Law Department, Government of West Bengal and 
Printed at Saraswaty Press Ltd.(Govemment of West Bengal Enterprise), Kolkata 700 056. 

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