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THE ARUNACHAL PRADESH SALARIES, ALLOWANCES AND PENSION OF MEMBERS OF THE LEGISLATIVE ASSEMBLY (AMENDMENT) ACT, 2001
THE ARUNACHAL PRADESH SALARIES, ALLOWANCES AND PENSION OF MEMBERS OF THE LEGISLATIVE ASSEMBLY (AMENDMENT) ACT, 2001
(ACT No. 7 of 2001)
An Act further to amend the Arunachal Pradesh Salaries, Allowances Pension of Members of the Legislative Assembly Act, 1983 (Act, No. 8 of 1982).
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Fifty-Second Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Arunachal Pradesh Salaries, Allowances and Pension of Members of the Legislative Assembly (Amendment) Act, 2001.
(2) It shall come into force at once.
2. (1) In the Arunachal Pradesh Salaries, Allowances and Pension of Members of the Legislative Assembly Act, 1983 (hereinafter referred to as the Principal Act), for section 3, the following section shall be substituted, namely:-
"3 On and from the date of Arunachal Pradesh Salaries, Allowances and Pension of Members of the Legislative Assembly (Amendment) Act 2001 comes into force, a Members shall entitled to receive a Salary at the rate of rupees Six thousand during the whole of his/her term of office and shall also be entitled to receive daily allowances at the rate applicable to Grade (Group 'A') government employee for each day during any period of residence on duty".
Substitution of Section 10.
3. For section 10 of the Principal Act, following section shall be substituted, namely:-
“310 with effect from the commencement of this Act, a Member shall be entitled to receive rupees Twelve hundred per mensem being telephone charges"
