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THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' SALARIES & ALLOWANCES) (AMENDMENT BILL) 1979
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' SALARIES & ALLOWANCES) (AMENDMENT BILL) 1979
A Bill further amend the Legislative Assembly of Meghalaya (Members' Salaries and Allowance) Act, 1972.
Be it enacted by the Legislature of Meghalaya in the Twenty-ninth Year of the Republic of India as follows:-
Short title and commencement
1. (1) This Act may be called the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) (Amendment) Act, 1979.
(2) It shall be deemed to come into force on the first day of January, 1979.
Amendment of Sections 3, 4, of Meghalaya Act 8 of 1972.
2. In the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) Act, 1972.
(i) In section 3 for the words "four hundred" in the words "six hundred and fifty" shall be deemed to have been substituted;
(ii) in section 4;
(a) in clause (a) for the words "two hundred and fifty" the words "three hundred" shall be deemed to have been substituted; and
(b) in clause (b) for the words "twenty five" the word "forty" shall be deemed to have been substituted.
STATEMENT OF OBJECTS AND REASONS
According to the existing provisions laid down in the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) At, 1972 (Act 8 of 1972) a member is entitled to a salary of Rs.400 p.m. and a fixed travelling allowance of Rs.250 p.m. and for the number of days attended, a daily allowance at Rs.25 is paid if the member's attendance is required in connection with his duties such member and a conveyance allowance of Rs.5 per day during the period any of each committees hold its meetings. In view of the high cost of living as well as travelling expenses the existing rate of salaries, fixed travelling allowance, daily allowance and conveyance allowance are considered not adequate.
Hence this Bill.
