Back
THE ARUNACHAL PRADESH SALARIES AND ALLOWANCES OF MINISTERS (AMENDMENT) ACT, 1989
THE ARUNACHAL PRADESH SALARIES AND ALLOWANCES OF MINISTERS (AMENDMENT) ACT, 1989.
(ACT NO. 2 OF 1989)
An Act further to amend the Arunachal Pradesh Salaries and Allowances of Ministers Act, 1983.
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Fortieth Year of the Republic of India as follows:-
Short title and commencement
1. (1). This Act may be called theArunachal Pradesh Salaries and Allowances of Ministers (Amendment) Act, 1989.
(2) It shall come into force at once.
Amendment of Section 2.
2. In the Arunachal Pradesh Salaries and Allowances of Ministers Act. 1983 (hereinafter referred to as the principal Act). in section 2, 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, State Minister and the Deputy Minister;”.
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, 1989 comes into force, there shall be paid to the Chief Minister a salary of rupees four thousand per mensem and to each Minister a salary of rupees three thousand six-hundred per mensem, to each Minister of State a salary of rupees three thousand five-hundred per mensem, and to each Deputy Minister a salary of rupees three thousand four-hundred per mensem.
4. On and from the date the Arunachal Pradesh Salaries and Allowances of Ministers (Amendment) Act, 1989 comes into force, there shall be paid to the Chief Minister a sumptuary allowance of rupees one thousand per mensem, to each Minister a sumptuary allowance of rupees eight-hundred per mensem, to each Minister of State a sumptuary allowance of rupees seven-hundred seventy-five per mensem and to each Deputy Minister a sumptuary allowance of rupees seven-hundred fifty per mensem.”
Amendment of section 5.
In section 5 of the principal Act and explanation thereof before the words "Deputy Minister" the words “Minister of State and” shall be inserted:
