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THE KHASI HILLS AUTONOMOUS DISTRICT (LEADER OF THE OPPOSITION) (SALARY & ALLOWANCES) ACT, 1996
THE KHASI HILLS AUTONOMOUS DISTRICT (LEADER OF THE OPPOSITION) (SALARY & ALLOWANCES) ACT, 1996
(Passed by the Khasi Hills Autonomous District Council on the 7th November, 1996).
(Published in the Gazette of Meghalaya (Extraordinary) on 11th March, 1998.
AN ACT to provide for payment of salary and allowances and certain other facilities to the Opposition.
Be it enacted by the Khasi Hills Autonomous District
Council in the Forty seventh Year of the Republic of India as follows: -
1. Short title, extent and commencement: - (i) This Act may be called the Khasi Hills Autonomous District Council (Leader of the opposition) (Salary and Allowances) Act, 1996.
(ii) It extends to the whole of the Khasi Hills Autonomous District.
(iii) it shall come into force at once.
2. Definition: - In this Act, unless the contest otherwise requires ‘leader of the opposition’ means the member of the Khasi Hills Autonomous District Council who is for the time being recognised as the leader of the Opposition by the Chairman of the Council.
Explanation – any other expression not defined in this Act, but appearing therein, shall be deemed to have the same meaning as defined in the Assam and Meghalaya Autonomous Districts (Constitution of District Councils) Rules, 1951, as amended.
3. Salary of the leader of the Opposition – There shall be paid to the Leader of the Opposition: -
(a) A salary of Rs. 14,500.00 per mensem
(b) Allowance in lieu of residence – A house rent of Rs. 4,500.00 per mensem:
Provided that the Leader of the Opposition shall not, during his office as the Leader of the Opposition, be entitled to any salary and allowance as a member of the Khasi Hills Autonomous District Council.
4. Travelling allowance and dally allowance – The Leader of the Opposition shall be entitled while touring on public business, to traveling and daily allowance at the rates as admissible to the member of the Executive Committee:
Provided that the leader of the Opposition shall not, during his office as leader of the Opposition, be entitled to any daily allowance and traveling allowance as member of the Khasi Hills Autonomous District Council.
(Sections 3 & 4 (i)(a) as amended vide First Amendment Act, 2001)
5. Office and Staff – The Leader of the Opposition shall be entitled to an office and such staff as may be determined by the Executive Committee.
6. Committee – The Executive Committee may provide for the use of the Leader of the Opposition a suitable conveyance and their maintenance and repaint:
Provided that if the leader of the Opposition choses to maintain his own car, he shall be entitled to a maintenance of Rupees four thousand per mensem.
STATEMENT OF OBJECT AND REASONS
The Executive Committee have decided that the Leader of the opposition may be paid salary and allowances and certain other facilities on the line as admissible to the Executive Member.
Hence this Act.
Certified that the above Act was passed by the Khasi Hills Autonomous District Council on the 7th November, 1996.
