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THE ARUNACHAL PRADESH SALARIES AND ALLOWANCES OF MINISTERS (AMENDMENT) ACT, 2000
THE ARUNACHAL PRADESH SALARIES AND ALLOWANCES OF MINISTERS (AMENDMENT) ACT, 2000
(Act No. 3 of 2000)
An Act further to amend the Arunachal Pradesh Salaries and Allowances of Ministers Act, 1983. (No. 6 of 1983).
BE it enacted by the Legislative Assembly of Arunachal Pradesh in the Fifty-first 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, 2000.
(2) It shall come into force at once.
2. In the Arunachal Pradesh Salaries and Allowances of Ministers Act, 1983 (hereinafter referred to as the principal Act), for section 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, 2000 comes into force, there shall be paid to the Chief Minister a salary of rupees eight thousand per mensem and to each Minister a salary of rupees seven thousand two hundred per mensem, to each Minister of State a salary of rupees seven thousand per mensem and to each Deputy Minister a salary of rupee six thousand eight hundred per mensem.
4. On and from the date of the Arunachal Pradesh Salaries and Allowances of Ministers (Amendment) Act, 2000 comes into force, there shall be paid to the Chief Minister a sumptuary allowance of rupees thirteen thousand per mensem, to each Minister a sumptuary allowance of rupees twelve thousand eight hundred per mensem, to each Minister of State a sumptuary allowance of rupees twelve thousand per mensem and to each Deputy Minister a sumptuary allowance of rupees eleven thousand per mensem."
Amendment of Section 5.
3. In section 5 of the principal Act, for the words "other than Minister of State, Deputy Minister, a compensatory allowance of two hundred and fifty rupees per mensem and to each Minister of State and Deputy Minister a compensatory allowance of two hundred rupees per mensem",— the words, “Minister of State and Deputy Minister, a compensatory allowance of rupees five thousand in lieu of government accommodation per mensem, if he or she resides in own house or rented house", shall be substituted.
