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  • THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' SALARIES & ALLOWANCES) (FIRST AMENDMENT) BILL, 1980
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THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' SALARIES & ALLOWANCES) (FIRST AMENDMENT) BILL, 1980

THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' SALARIES & ALLOWANCES) (FIRST AMENDMENT) BILL, 1980
A Bill further to amend the Legislative Assembly of Meghalaya (Members Salaries and Allowances) Act, 1972
Be it enacted by the Legislature of Meghalaya in the Thirty-first 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) (First Amendment) Act, 1980.
(2) It shall come into force at once.
Amendment of section 7 of Act 8 of 1972
2. In the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) Act, 1972 (hereinafter referred to as the principal Act), the existing Section 7 shall be re-numbered as sub-section (1), and after section 7 as so renumbered the following shall be inserted as subsection (2), namely:-
"(2) Such Rules may also be made to have retrospective effect".
Validation of Rules already made with retrospective effect.
3. All Rules made under the principal Act prior to the coming into force of this Act shall not be deemed to be invalid on ground only that the Rules were made to have retrospective effect.
STATEMENT OF OBJECTS AND REASONS
The Bill seeks to amend the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) Act, 1972 (Act, 8 of 1972) to provide that Rules made under the Act may also be made to have retrospective effect and for validation of the Rules already made with retrospective operation.
Extract of Section 7 of Act 8 of 1972.
Power to make rules.
4. The Government may, by notification, make rules to carry out he purposes of this Act and, in particular, may prescribe -
(a) the period during which the conditions subject to which travelling allowance may be drawn and the circumstance in which such allowances may be withheld.
(b) the conditions under which and the journeys for which travelling allowance shall be admissible;
(c) the facilities for medical attendance and treatment.


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