Back
THE SALARIES AND ALLOWANCES OF THE CHAIRMAN, VICE -CHAIRMAN AND COMMISSIONERS OF THE AGARTALA MUNICIPALITY ACT, 1979
THE SALARIES AND ALLOWANCES OF THE CHAIRMAN, VICE -CHAIRMAN AND COMMISSIONERS OF THE AGARTALA MUNICIPALITY ACT, 1979
An Act to provide for the salaries and allowances of the Chairman, Vice-Chairman and daily allowances of the Commissioners of the Agartala Municipality.
Be it enacted by the Legislative Assembly of Tripura in the Twenty-seventh Year of the Republic of India as follows :-
Short title and commencement.
1. (1) This Act may be called the Salaries and Allowances of the Chairman, Vice-Chairman and the Commissioners of the Agartala Municipality Act,1978.
(2) In this Act, unless the context otherwise on and from the eleventh day of July, 1978.
Definitions.
2. In this Act, unless the context otherwise requires,---
(a) 'Chairman' means the Chairman of the Agartala Municipality ;
(b) 'Commissioner' means a Commissioner of the Agartala Municipality but shall not include the Chairman or Vice-Chairman ;
(c) 'Sitting' means the Commissioners at meeting as required under various provisions of Bengal Municipal Act, 1932 as extended to Tripura for carrying out the various purposes of the said Act ;
(d) 'Vice-Chairman' means the Vice-Chairman of the Agartala Municipality ;
Salary and allowances of the Chairman.
3. The Chairman shall be entitled to receive salary and allowances including his pensions, if any, during the whole of his term of office as specified below :--
Explanation : - For the purpose of this section 'Pension' means only such pensions as may be admissible to a person for his past employment under the Central Government or the State Government or any Local Authority.
(i) Salary Rs. 1000.00 per month.
(ii) Allowances Rs. 250.00 per month.
Salary and allowances of the Vice-Chairman.
4. The Vice-Chairman shall be entitled to salary and allowances including his pensions, if any, during the whole of his term of office as specified below :--
Explanation : - For the purpose of this section 'Pension' means only such pensions as may be admissible to a person for his past employment under the Central Government or the State Government or any Local Authority.
(i) Salary Rs. 400.00 per month.
(ii) Allowances Rs. 100.00 per month.
Daily Allowances of Commissioners.
5. Every commissioner shall be entitled to receive a Compensatory Allowances of Rs. 250.00 per month and sitting allowances of Rs. 45.00 for each day sitting of the Commissioners.
Chairman and Vice- Chairman are not to practise any profession.
6. The Chairman and the Vice-Chairman shall not practise any profession or engage in any trade or business or receive any money for employment other than the duties as the Chairman or the Vice-Chairman, as the case may be.
Notification respecting appointment of Chirman and Vice-Chairman to be conclusive evidence thereof.
7. The date on which any person became or ceased to be the Chairman or the Vice-Chairman as the case may be, shall be published in the Official Gazette and any such notification shall have conclusive evidence of the fact that he became or ceased to be the Chairman or the Vice-Chairman, as the case may be, on that date for all the purposes of this Act.
Repeal and savings. Ordinance No. 3 of 1978.
8. (1) The Salaries and Allowances of the Chairman, Vice-Chairman and Commissioner of the Agartala Municipality Ordinance, 1978 is hereby repealed.
(2) Notwithstanding such repeal, anything done, any action taken, all notification published, powers conferred, forms prescribed, orders, rules and appointments made under the said Ordinance, shall be deemed respectively to have been done, taken, published, conferred, prescribed or made under the corresponding provisions of this Act.
Medical facilities.
9. The Chairman, Vice-Chairman and Commissioners of Agartala Municipality shall be entitled to such medical facilities as the State Government may prescribe.
Power to make Rules.
10. (1) The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.
(2) Every rule made under this Act shall be laid as soon as may be after it is made before the Legislative Assembly while it is in session for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the sessions aforesaid the Assembly makes any modification in the rule or decides that rule shall not be made the rule shall thereafter have effect only in such modified from or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
