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THE ARUNACHAL PRADESH SALARIES AND ALLOWANCES OF MINISTERS (AMENDMENT) ACT, 1987
THE ARUNACHAL PRADESH SALARIES AND ALLOWANCES OF MINISTERS (AMENDMENT) ACT, 1987
(ACT NO. 5 OF 1987)
An Act to amend the Arunachal Pradesh Salaries and Allowances of Ministers Act, 1983.
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Thirty-eighth Year of the Republic of India as follows :—
Short title and commencement.
1. (1) This Act may be called the Arunachal Pradesh Salaries and Allowances of Ministers (Amendment) Act, 1987.
(2) It shall come into force at once.
Amendment of Section 2.
2. (1) In section 2 of the Arunachal Pradesh Salaries end Allowances of Ministers Act, 1983 (hereinafter of section 2. referred to as the principal Act) :—
(i) clause (a) shall be omitted ;
(ii) after clause (d) the following clause shall be inserted, namely:-
“(d) (a) “Governor” means the Governor of Arunachal Pradesh”.
(iii) for clause (e) the following clause shall be substituted, namely:-
“(e) “Minister” means a Minister appointed under Article 164 of the Constitution and includes the Chief Minister and Deputy Minister”.
(2) In the principal Act, for the words “Administrator” and the “Union territory” wherever they occur the words “Governor” and “State” shall be substituted accordingly.
Substitution of sections 3 and 4.
3. In the principal Act, for sections 3 and 4 the following sections shall be substituted, namely :—
“3. On and from the date the Arunachal Pradesh Salaries and Allowances of Ministers (Amendment) Act, 1987 comes into force, there shall be paid to the Chief Minister a salary of rupees three thousand per mensem and to each Minister a salary of rupees two thousand eight hundred per mensem and to each Deputy Minister a salary of rupees two thousand seven hundred fifty per mensem.
4. On and from the date of the Arunachal Pradesh Salaries and Allowances of Ministers (Amendment) Act, 1987 comes into force, there shall be paid to the Chief Minister a sumptuary allowance of rupees one thousand per mensem and to each Minister a sumptuary allowance of rupees eight hundred per mensem and to each Deputy Minister a sumptuary allowance of rupees seven hundred fifty per mensem.”
Substitution of explanation under section 5.
4. In section 5 of the principal Act, for ‘Explanation’ the following ‘Explanation’ shall be substituted, namely :—
“Explanation — For the purposes of this section —
(a) 'residence' includes bed rooms, dining spaces, kitchen, drawing room including corridor etc.
(b) ‘maintenance’ in relation to a residence, includes,—
(i) provision of electricity and water charges to the extent of rupees five hundred per mensem in the case of Minister other than a Deputy Minister and rupees four hundred per mensem in the case of Deputy Minister from the date of commencement of this Amendment Act of 1987 :
Provided that the date of occupation of the residence at Itanagar by the Minister and Deputy Minister shall be the date for the purposes of computation of water and electricity charges.
(ii) payment of local rates and taxes ;
(iii) provision of expenditure limited to rupees twenty thousand in case of the residence of Minister and rupees fifteen thousand in the case of the residence of Deputy Minister for providing furniture etc. when there is change in incumbency ;
(iv) provision of one gardener and one cook at the residence of the Minister and the Deputy Minister.
(v) provision of separate meter covering guest room, residential office, guard room security light, visitors waiting room and the expenditure for the consumption of electricity thereof.”
