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THE LEGISLATIVE ASSEMBLY OF MEGHALAYA SALARIES & ALLOWANCES (AMENDMENT) BILL, 1981
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA SALARIES & ALLOWANCES (AMENDMENT) BILL, 1981
A Bill Further to amend the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) Act, 1972
Be enacted by the Legislature of Meghalaya in the Thirty-Second 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, 1981.
(2) It shall come into force at once.
Amendment of Sections 4 and 6A of Act 8 of 1972.
2. In the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) Act, 1972 as amended (hereinafter referred to as the Principal Act) -
(a) in Section 4,-
(i) in clause (a), for the words "three hundred" the words "four hundred and fifty" shall be substituted;
(ii) the full-stop "(.)" occurring at the end of clause (c) shall be substituted by a semi-colon "(;)" and after clause (c) the following shall be added as a new clause (d), namely;_
(d) a postage allowance of rupees one hundred per mensem."
(b) in section 6A for the words "one hundred" the words "two hundred" shall be substituted.
Insertion of new section 6B.
3. In the principal Act, after section 6A, the following section shall be inserted as section 6B, namely :-
"Travel
6B. A member and the members of the family, not exceeding five shall during the term of office, be entitled to Travel Concession for visiting any place in India, up to the maximum limit of ten thousand kilometres, by rail in first class accommodation.
concession"
Explanation :- For the purpose of this Section, -
(i) the expression "member" shall also included the Speaker, Deputy Speaker and a Minister,.
(ii) the expressed "term of office" means the period beginning with the date of publication of the notification of election of the person as member of the Legislative Assembly of Meghalaya and ending with the date on which his seat becomes vacant."
