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THE GOA, DAMAN AND DIU SALARIES AND ALLOWANCES OF SPEAKER AND DEPUTY SPEAKER ACT, 1964
THE GOA, DAMAN AND DIU SALARIES AND ALLOWANCES OF SPEAKER AND DEPUTY SPEAKER ACT, 1964
Act 4 of 1965
Arrangement of Sections
1. Short title, extent and commencement
2. Definitions
3. Salaries and Allowances of the Speaker
4. Speaker not to practice any profession
5. Salary and Allowances of Deputy Speaker
6. Conveyance
7. Medical treatment, etc. to Speaker and Deputy Speaker
8. Speaker and Deputy Speaker not to draw any salary as a member
9. Notification respecting appointment of Speaker, etc. to be conclusive evidence thereof
The Goa The figure and words “Daman and Diu” deleted by the Amendment Act 3 of 1987. [ ] Salaries and Allowances of the Speaker and Deputy Speaker Act, 1964
(No. 4 of 1965) [20th March, 1965]
An Act to provide for the Salaries and Allowances of the Speaker and Deputy Speaker of the Legislative Assembly of Goa The figure and words “Daman and Diu” deleted by the Amendment Act 3 of 1987. [ ].
Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the Fifteenth Year of the Republic of India as follows:
1. Short title, extent and commencement.—
(1) This Act may be called the Goa, The figure and words “Daman and Diu” deleted by the Amendment Act 3 of 1987. [ ]
Salaries and Allowances of the Speaker and Deputy Speaker Act, 1964.
(2) It shall be deemed to have come into force on the 1st April, 1964.
2. Definitions.—
In this Act, unless the context otherwise requires—
(a) “Assembly” means the Legislative Assembly of Goa The figure and words “Daman and Diu” deleted by the Amendment Act 3 of 1987. [ ];
(b) “Member” means a Member of the Assembly, not being a Minister;
(c) “Speaker” means the Speaker of the Assembly;
(d) “Deputy Speaker” means the Deputy Speaker of the Assembly.
3. Salary and Allowances of the Speaker.—
Renumbered by the Amendment Act 12 of 1970 (1) The Speaker shall be paid such salary, conveyance allowance, Substituted by the Amendment Act 19 of 2000. [travelling, sumptuary] and daily allowances and shall be entitled to such amenities Substituted by the Amendment Act 1 of 1978. [regarding residence, motor car and travel], as are Substituted by the Amendment Act 18 of 1965, and thereafter by Amendment Act 19 of 2000. [the Chief Minister] under the Goa The Figure and words “ Daman and Diu” deleted by the Amendment Act 3 of 1987. [ ] Salaries and Allowances of Ministers Act, 1964.
Inserted by the Amendment Act 21 of 2004. [Provided that the Speaker shall be entitled, so long as he is not provided with residence, to a compensatory allowance of rupees ten thousand per month.]
Sub-section 2 inserted by the Amendment Act 12 of 1970. [(2) The Speaker shall also be paid a sumptuary allowance of Substituted by the Amendment Act 4 of 1975, 3 of 1987. {two thousand eight hundred rupees} per month]
4. Speaker not to practice any profession.—
The Speaker shall not practice any profession or engage himself in any trade or receive any money for employment other than for his duties as Speaker under this Act.
5. Salary and allowances of Deputy Speaker.—
Section 5 substituted by the Amendment Act 3 of 1987. [The Deputy Speaker shall be paid such salary and sumptuary allowance as is admissible to Substituted by the Amendment Act 19 of 2000. {the Minister} and shall be entitled to such conveyance allowance, travelling allowance, daily allowance and to such other amenities regarding residence, motor car and travel as are provided for a Minister other than the Chief Minister under the Goa Salaries and Allowances of Ministers Act, 1964]
6. Section deleted by the Amendment Act 3 of 1987. [ ]
7. Omitted by the Amendment Act 21 of 2004. [ ]
8. Speaker and Deputy Speaker not to draw any salary as a member.—
Section 8 substituted by the Amendment Act 21 of 2004. [The Speaker and Deputy Speaker shall not be entitled to receive salary and allowances under the Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004, except the allowances, advances and other benefits admissible to them as a Member of the Legislative Assembly under the provisions of the aforesaid Act, 2004.]
9. Notification respecting appointment of Speaker, etc., to be conclusive evidence thereof.—
The date on which any person became or ceased to be a Speaker or Deputy Speaker shall be published by notification in the Goa The figure and words “Daman and Diu” deleted by the Amendment Act 3 of 1987. [ ] Government Gazette and any such notification shall be conclusive evidence of the fact that he became or, as the case may be, ceased to be the Speaker or Deputy Speaker, on that date for all the purposes of this Act
