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THE ARUNACHAL PRADESH PARLIAMENTARY SECRETARIES (APPOINTMENT, SALARIES, ALLOWANCES & MISCELLANEOUS PROVISIONS) ACT, 2007
THE ARUNACHAL PRADESH PARLIAMENTARY SECRETARIES (APPOINTMENT, SALARIES, ALLOWANCES & MISCELLANEOUS PROVISIONS) ACT, 2007
(Act No. 4 of 2007)
13th August, 2007
An Act to provide for the Appointment, Salaries, Allowances and other Miscellaneous Provisions of the Parliamentary Secretaries in the State of Arunachal Pradesh.
WHEREAS, the Arunachal Pradesh Legislative Assembly, was not in Session;
AND WHEREAS, the Governor of Arunachal Pradesh was satisfied that circumstances existed which rendered it necessary for him to take immediate action to make law for the purposes aforesaid and therefore, promulgated the Arunachal Pradesh Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous Provisions) Ordinance, 2007 on 18th April, 2007;
AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature and it is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Arunachal Pradesh Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous Provisions) Act, 2007.
(2) It extends to the whole of Arunachal Pradesh.
(3) It shall be deemed to have come into force on 18th April, 2007.
Definition.
2. In this Act unless the context otherwise requires:-
(a) "Chief Minister" means the Chief Minister of Arunachal Pradesh;
(b) "Member" means a Member of the Arunachal Pradesh Legislative Assembly;
(c) "Parliamentary Secretary" means a Member of the Arunachal Pradesh Legislative Assembly appointed as the Parliamentary Secretary under this Act by the Chief Minister;
(d) "Prescribed" means prescribed by the rules made under this Act; and
(e) "Specified” means specified by notification published in the Official Gazette of the State of Arunachal Pradesh.
Appointment of Parliamentary Secretary.
3. The Chief Minister may, having regard to the circumstances and the need of the situation, at any time appoint such number of Parliamentary Secretaries and assign to each of them such duties and functions as he may deem fit and proper.
Rank, status powers and functions of Parliamentary Secretary.
4. A Parliamentary Secretary shall he of the rank and status of a Minister of State and shall exercise such powers, discharge such functions and perform such duties as may be assigned to him by the Chief Minister by way of a notification published in the Official Gazette.
Functions and duties of Parliamentary Secretary.
5. The functions and duties of Parliamentary Secretary shall be such as may be specified.
Oath of office and Secrecy.
6. The Parliamentary Secretary shall, before entering upon his office, take an oath of office and secrecy in such manner as may be prescribed.
Salary and allowances of Parliamentary Secretary.
7. A Parliamentary Secretary shall be entitled to such salary and allowances as are admissible to a Minister of State under the Arunachal Pradesh Salaries and Allowances of Ministers Act, 1983 (Act No. 6 of (1983) as amended by Act No. 3 of 2000.
Parliamentary Secretary not to draw salary and allowances as member.
8. Notwithstanding anything contained in any other law to the time being in force a Parliamentary Secretary shall not, while he draws salary and allowances for his office as such Parliamentary Secretary, be entitled to any salary or allowances as a Member of the Arunachal Pradesh Legislative Assembly.
Parliamentary Secretary not to practice profession etc.
9. A Parliamentary Secretary shall not, during his office as such Parliamentary Secretary, practice any profession or engage in any trade or commerce and undertake for remuneration any employment other than his duties as such Parliamentary Secretary.
Power to make rules.
10. (1) The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
(2) All rules made by the State Government under this Act shall, as soon as may be after they are made, be laid before the Stale Legislative Assembly, Arunachal Pradesh while it is in session, for a total period of not less than fourteen days which may be comprised in one session or two or more successive sessions, and shall, unless some later date is appointed, take effect from the date of their publication in the Official Gazette subject to such modification or amendments as the Legislature may, during the said period agree to make, so however, that any such modification or amendment shall be without prejudice lo the validity of anything previously done thereunder.
Repeal and Savings.
11. (1) The Arunachal Pradesh Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous Provisions) Ordinance, 2007 (No.1 of 2007) is hereby repeated.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken, as the case may be, under the corresponding provisions of this Act.
