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THE SALARIES & ALLOWANCES OF MINISTERS (MANIPUR) ELEVENTH AMENDMENT ACT, 2010
THE SALARIES & ALLOWANCES OF MINISTERS (MANIPUR) ELEVENTH AMENDMENT ACT, 2010
(Manipur Act No. 6 of 2010)
An Act further to amend the Salaries and Allowances of Ministers (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 Ministers (Manipur) Eleventh Amendment Act, 2010.
(2) It shall be deemed to have come in to force with effect from 1-4-2010.
2. Amendment of section 3.- In section 3 of the Salaries and Allowances of Ministers (Manipur) Act, 1972 (hereinafter referred to as the Principal Act),-
(a) in sub-section (1) —
(i) in clause (a), for the word and figures "Rs.6,000/-", the word and figures "Rs. 23,000/-" shall be substituted;
(ii) in clause (b), for the word and figures "Rs.5,000/-", the word and figures "Rs.22,000/-" shall be substituted;
(iii) in clause (c), for the word and figures "Rs.5,000/-", the word and figures "Rs.22,000/-" shall be substituted;
(iv) in clause (d), for the word and figures "Rs.4,800/-", the word and figures "Rs.21,000/-" shall be substituted.
(b) for sub-section (2), the following shall be substituted, namely,-
"(2) There shall be paid a daily allowance during the whole of his term to —
(a) the Chief Minister, a sum of Rs.1,500/- within the State and Rs.2,500/- outside the State;
(b) the Deputy Chief Minister and each Minister, a sum of Rs.1,400/- within the State and Rs.2,400/- outside the State;
(c) the Minister of State, a sum of Rs.1,375/- within the State and Rs.2,300/- outside the State.".
3. Substitution of section 4.- For section 4 of the Principal Act, the following shall be substituted, namely,-
"4. Entertainment allowance.- The Chief Minister shall be entitled to an entertainment (or sumptuary) allowance of Rs. 12,000/- per month, the Deputy Chief Minister and a Minister to an entertainment (or sumptuary) allowance of Rs. 11,000/- per month and a Minister of State to an entertainment (or sumptuary) allowance of Rs. 10,000/- per month to meet the entertainment expenditure incurred by the Minister.".
