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THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS' SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 1998
THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 1998
ORISSA ACT 12 OF 1998
TABLE OF CONTENTS
PREAMBLE
SECTIONS
1. Short title and commencement
2. Amendment of section 3
3. Amendment of section 4
4. Amendment of section 4-A
5. Amendment of section 4-AA
6. Amendment of section 4-B
THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 1998
[For the Bill, see Orissa Gazette Extraordinary dated the 7th August, 1998 (1007)]
ORISSA ACT 12 OF 1998
[Received the assent of the Governor on the 28th September 1998, first published in an extraordinary issue of the Orissa Gazette, dated the 8thOctober, 1998]
AN ACT FURTHER TO AMEND THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES AND PENSION ACT, 1998
BE it enacted by the Legislature of the State of Orissa in the Forty-ninth Year of the Republic of India as follows;-
Short title and commencement.
1. (1) This Act may be called the Orissa Legislative Assembly Members’ Salary, Allowances and Pension (Amendment) Act, 1998.
(2) It shall come into force on the 1st day of August, 1998.
Amendment of section 3.
Orissa Act 19 of 1954.
2. In the Orissa Legislative Assembly Members’ Salary, Allowances and Pension Act, 1954 (hereinafter referred to as the principal Act),-
(i) for section 3 excluding the provisos thereto, the following section shall be substituted, namely:-
“3. There shall be paid and delivered a salary-
(a) at the rate of two thousand and five hundred rupees to every members other than the Leader of the Opposition, the Chief Whip and the Deputy Chief Whip;
(b) at the rate of five thousand rupees to the Leader of the Opposition and the Chief Whip; and
(c) of four thousand rupees to the Deputy Chief Whip, net a month;”; and
(ii) the second and third provisos to section 3 shall be omitted.
Amendment of section 4.
3. In the principal Act, in section 4,-
(i) for the opening portion, the following shall be substituted, namely:-
“There shall be paid to every member the following allowances, except the allowances mentioned in clauses (a) and (d) in case of the Leader of the Opposition, the Chief Whip and the Deputy Chief Whip, at the rates specified against each:-“
(ii) in clause (a), for the words “nine hundred rupees”, the words “two thousand rupees” shall be substituted;
(iii) for clause (b), the following clause shall be substituted, namely:-
“(b) Daily allowance of-
(i) three hundred rupees a day for each day of actual residence at the place where the Assembly or a Committee meets or at a place to make an oath or affirmation as required by Article 188 of the Constitution of India; and
(ii) four hundred rupees a day for going outside the State to attend Conferences and Meetings and on Study Tours.”;
(iv) in sub-clause (ii) of clause (c), for the words “fifty paise”, the words “one rupee” shall be substituted;
(v) in the proviso to sub-clause (ii) of clause (c), for the words “at the same rate as admissible to a Government servant of the first grade on tour”, the words “at the rate of three rupees and fifty paise per kilometer” shall be substituted; and
(vi) in clause (d), for the words “seven hundred and fifty rupees”, the words “one thousand and five hundred rupees”, shall be substituted.
Amendment of section4-A.
4. In the principal Act, in section 4-A, for the words “a sum of rupees two thousand”, the commas and words “other than the Leader of the Opposition, the Chief Whip and the Deputy Chief Whip, a sum of rupees three thousand” shall be substituted.
Amendment of section4-AA.
5. In the principal Act, in section 4-AA, for the words “thirty-five thousand rupees”, the words “rupees one lakh” shall be substituted.
Amendment of section4-B.
6. In the principal Act, in section 4-B,-
(i) for sub-section (1) excluding the second proviso and the Explanation thereto, the following shall be substituted, namely:-
“(1) With effect from the commencement of the Orissa Legislative Assembly Members’ Salary, Allowances and Pension (Amendment) Act, 1998, there shall be paid a pension of two thousand rupees per mensem to every person who has held office for a period of two years, whether continuous or not, as a member of the Assembly:
Provided that where any person has held office for a period exceeding five years, there shall be paid to him an additional pension of two hundred rupees per memsem for every year in excess of five year:”;
(ii) in the Explanation to sub-section (1), for clause (ii), the following clause shall be substituted, namely:-
“(ii) In computing the aforesaid period, the period preceding the 26th day of January, 1950 for which a person has held such office, shall not be taken into account”,; and
(iii) in clause (b) of sub-section (5) for the words “four years”, the words “two years” shall be substituted.
