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THE ARUNACHAL PRADESH SALARY, ALLOWANCES AND PENSION OF MEMBERS OF THE LEGISLATIVE ASSEMBLY (AMENDMENT) ACT, 1987
THE ARUNACHAL PRADESH SALARY, ALLOWANCES AND PENSION OF MEMBERS OF THE LEGISLATIVE ASSEMBLY (AMENDMENT) ACT, 1987
(ACT NO. 6 OF 1987)
An Act to amend the Arunachal Pradesh Salary, Allowances and pension of Members of the Legislative Assembly Act, 1983.
Be it enacted by the Legislative Assembly or 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 Salary, Allowances and Pension of Members of the Legislative Assembly (Amendment) Act, 1987.
(2) It shall come into force at once.
Amendment of section 2.
2. In section 2 of the Arunachal Pradesh Salary, Allowances and Pension of Members of the Legislative Assembly Act, 1983 (hereinafter referred to as the principal Act), in clauses (a) and (g) for the words “Union territory” the word “State” shall be substituted.
Amendment of section 3.
3. In section 3 of the principal Act, for the words “four-hundred and fifty” the words “one thousand five hundred”, for the words “two hundred” the words “five hundred” and for the word “forty” the words “seventy- five” shall be respectively substituted.
Insertion of sections 4A and 4B.
4. After section 4 of the principal Act, the following sections shall be inserted, namely:-
“4A. With effect from the date of commencement of the Arunachal Pradesh Salary, Allowances and Pension of Members of the Legislative Assembly (Amendment) Act, 1987, a member shall be entitled to travelling allowance by air for the journeys performed by him for attending any business connected with his duties.
4B. The family members of a Member shall be allowed full reimbursement of the actual amount paid for journeys performed by them during the session of the Assembly from the usual place of residence to Itanagar and vice versa.”
Amendment of section 5.
5. In section 5 of the principal Act, for the words “Union territory” the word “State” shall be substituted.
Amendment of section 6.
6. In section 6 of the principal Act, for the words “three days” the words “seven days” shall be substituted.
Amendment of section 9.
7. In section 9 of the principal Act, for the words “Union territory” the word “State” shall be substituted, and the “Explanation” shall be omitted.
Insertion of section 9A.
8. After section 9 of the principal Act, the following section shall be inserted, namely:-
“9A. Former Members may be allowed to medical treatment and attendance including all other benefits in connection therewith to the same extent as are provided to a sitting member of the Assembly.”
Amendment of section 11.
9. In sub-section (1) of section 11 of the principal Act for the words “two hundred” the words “three hundred” shall be substituted and in proviso thereof for the words “four hundred” the words “five hundred” shall be substituted.
Insertion of section 11A and 11B.
10. After section 11 of the principal Act the following sections shall be inserted, namely:-
“11A. With effect from the commencement of the Arunachal Pradesh Salary, Allowances and Pension of Members of the Legislative Assembly (Amendment) Act, 1987, a member shall be entitled to receive a Constituency, Allowance at the rate of rupees one hundred fifty per mensem.
11B. Where electricity facilities are available at the place declared by a member to be his usual place of residence or at the place where he ordinarily transacted his business in connection with the Assembly, he shall be entitled to have connection of electricity at his residence:
Provided that the charge for such connection shall be borne by the Assembly Secretariat upto a limit of five thousand rupees and an amount upto a limit of rupees two hundred per month towards consumption charges shall be reimbursed.”
