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THE SALARIES & ALLOWANCES OF MEMBERS OF THE LEGISLATIVE ASSEMBLY (MANIPUR) EIGHTEENTH AMENDMENT ACT, 2010
THE SALARIES & ALLOWANCES OF MEMBERS OF THE LEGISLATIVE ASSEMBLY (MANIPUR) EIGHTEENTH AMENDMENT ACT, 2010
(Manipur Act No. 5 of 2010)
An Act further to amend the Salaries and Allowances of Members of the Legislative Assembly (Manipur) Act, 1972.
Be it enacted by the Legislature of Manipur in the Sixty first Year of the Republic of India as follows:
1. Short, title and commencement- (1) This Act may be called the Salaries and Allowances of Members of the Legislative Assembly (Manipur) Eighteenth Amendment Act, 2010.
(2) It shall be deemed to have come into force with effect from 1-4-2010
2. Amendment of section 3. — In section 3 of the Salaries and Allowances of Members of the Legislative Assembly (Manipur) Act, 1972 (hereinafter referred to as the Principal Act), for the words and figures "Rs.6,750/- (Rupees six thousand seven hundred and fifty)", "Rs. 350/- (Rupees three hundred and fifty)" and "Rs.5OO/- (Rupees five hundred)", the words and figures "Rs. 18,500/- (Rupees eighteen thousand and live hundred) only", "Rs.700/ (Rupees seven hundred)", and "Rs.1,500/- (Rupees one thousand and five hundred)" shall be substituted respectively.
3. Substitution of section 4. - For section 4 of the Principal Act, the following shall be substituted, namely,-
"4, Constituency, contingency, secretarial and entertainment allowances.- A member shall be entitled to a constituency allowance of Rs. 12.000/- (Rupees twelve thousand), a contingency allowance of Rs.8,000/- (Rupees eight thousand), a secretarial allowance of Rs. 1 5,000/- (Rupees fifteen thousand) and entertainment allowance of Rs. 6,500/-/ (Rupees six thousand five hundred) per month in addition to the salaries and allowances specified in section 3.".
4. Amendment of section 5.- In section 5 of the Principal Act,-
(i) in the proviso to sub-section (3), for the words and figures, "Rs. 50,000/- (Rupees fifty thousand)", the words and figures "Rs. 1, 00,000 (Rupees one lakh) " shall be substituted;
(ii) for sub-section (4), the following shall be substituted, namely,-
"(4) A member shall be entitled to the service of one computer assistant, one public relation officer and two drivers on payment of a consolidated pay of Rs.8,000/- (Rupees eight thousand) each per month who shall be appointed at his pleasure during the term of his office.".
5. Amendment of section 11. - For the proviso to section 11 of the Principal Act, the following provisos shall be substituted, namely
"Provided that a member shall be entitled to receive a sum of Rs. 1,00,000/- (Rupees one lakh) for the term for furnishing of free residential accommodation when such free furnishing is not provided:
Provided further that there shall be paid a compensatory allowance of Rs.7,000/- (Rupees seven thousand) per month to a member so long as such accommodation is not allotted or available.".
6. Amendment of section 11 A.- In sub-section (1) of section 11A of the Principal Act,-
(i) for the words and figures "Rs. 8,500/-(Rupees eight thousand and five hundred) only", the words and figures "Rs. 25,000/-(Rupees twenty-five thousand)" shall be substituted;
(ii) in the second proviso for the words and figures, "Rs. 500/- (Rupees five hundred) only", the words and figures "Rs. 1,000/- (Rupees one thousand)" shall be substituted.
7. Amendment of section 11 AA.- In sub-section (1) of section 11AA of the Principal Act, for the words "fifty percent", the words " sixty percent" shall be substituted.
8. Amendment of section 11B, - In sub-section (2) of section 1 IB of the Principal Act, for the words and figures "Rs. 7,000/- (Rupees seven thousand)", the words and figures "Rs. 10,000/- (Rupees ten thousand)" shall be substituted.
9 Amendment of section 11F.- In section 11F of the Principal Act, for word and figures "Rs.4,500/-", the words and figures "Rs.5,000/- (Rupees five thousand)" shall be substituted.
