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THE ORISSA MINISTERS' SALARIES & ALLOWANCES (AMENDMENT) ACT, 1995
THE ORISSA MINISTERS’ SALARIES & ALLOWANCES (AMENDMENT) ACT, 1995
ORISSA ACT 15 OF 1995
TABLE OF CONTENTS
PREAMBLE
SECTIONS
1. Short title and commencement
2. Amendment of section 2
3. Amendment of section 3
4. Amendment of section 4-A
5. Insertion of new section 4-B
THE ORISSA MINISTERS’ SALARIES & ALLOWANCES (AMENDMENT) ACT, 1995
[For the Bill, see Orissa Gazette Extraordinary, dated the 28th July (No. 879)]
ORISSA ACT 15 OF 1995
[Received the assent of the Governor on the 27th August 1995 first published in an extraordinary issue of the Orissa Gazette, dated the 28th August 1995]
AN ACT FURTHER TO AMEND THE ORISSA MINISTERS’ SALARIES AND ALLOWANCES ACT, 1952
BE it enacted by the Legislature of the State of Orissa in the Forty-sixth Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Orissa Ministers’ Salaries and Allowances (Amendment) Act, 1995.
(2) It shall come into force on the 1st day of August, 1995.
Amendment of section 2.
Orissa Act 20 of 1952
2. In the Orissa Ministers’ Salaries and Allowances Act, 1952 (hereinafter referred to as the principal Act), in section 2, after the words and comma “In this Act,“ the words and comma “unless the context otherwise requires,” shall be inserted.
Amendment of section 3.
3. In the principal Act, for section 3, the following section shall be substituted, namely:-
“3. There shall be paid to the Chief Minister, Deputy Chief Minister, Minister, Minister of State and Deputy Minister, a salary at the rate of rupees four thousand five hundred, rupees four thousand three hundred, rupees four thousand, rupees three thousand five hundred and rupees three thousand respectively, per month”.
Amendment of section 4-A.
4. In the principal Act, for section 4-A, the following section shall be substituted, namely:-
“4-A. There shall be paid to each Minister other than the Chief Minister, a sumptuary allowance of rupees one thousand per month and to the Chief Minister a sumptuary allowance of rupees two thousand per month”,
Insertion of new section 4-B.
5. In the principal Act, after section 4-A, the following section shall be inserted, namely:-
Sitting Allowance.
“4-B. There shall be paid to each Minister a sitting allowance for attending the Assembly of rupees one hundred and fifty per day of sitting of the Orissa Legislative Assembly;
Provided that where a Minister remains absent for a consecutive period not exceeding three days, he shall be entitled to half-day sitting allowance for each day of absence and shall not be entitled to any sitting allowance, if he remains absent for more than three days consecutively for those days of absence”.
