Back
THE ARUNACHAL PRADESH SPEAKER AND DEPUTY SPEAKER SALARIES AND ALLOWANCES (AMENDMENT) ACT, 1987
THE ARUNACHAL PRADESH SPEAKER AND DEPUTY SPEAKER SALARIES AND ALLOWANCES (AMENDMENT) ACT, 1987
(ACT NO. 4 OF 1987)
An Act to amend the Arunachal Pradesh Speaker and Deputy Speaker Salaries and Allowances Act, 1983.
Be it enacted by the Legislative Assembly of 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 Speaker and Deputy Speaker Salaries and Allowances (Amendment) Act, 1987.
(2) It shall come into force at once.
2. (1) In section 2 of the Arunachal Pradesh Speaker and Deputy Speaker Salaries and Allowances Act, 1983 (hereinafter referred to as the principal Act) :—
(i) clause (a) shall be omitted ;
(ii) after clause (e) the following clause shall be inserted, namely :—
“(e) (a) “Governor” means the Governor of Arunachal Pradesh.”
(2) In the principal Act, for the words “Administrator” and the “Union territory” wherever they occur the words “Governor” and “State” shall be substituted accordingly.
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 Speaker and Deputy Speaker Salaries and Allowances (Amendment) Act, 1987 comes into force, there shall be paid to the Speaker a salary of rupees two thousand eight hundred per mensem and to the Deputy Speaker a salary of rupees two thousand seven hundred fifty per mensem.
4. On and from the date the Arunachal Pradesh Speaker and Deputy Speaker Salaries and Allowances (Amendment) Act, 1987 comes into force, there shall be paid to the Speaker a sumptuary allowance of rupees eight hundred per mensem and to the Deputy Speaker a sumptuary allowance of rupees seven hundred fifty per mensem.”
Substitution of 'Explanation’ under section 6.
4. For the ‘Explanation’ under Section 6 of the principal Act, the following ‘Explanation’ shall be substituted, namely :—
“Explanation—For the purposes of this section—
(a) ‘residence’ includes bedrooms, dining space, kitchen, drawing room including corridor etc.
(b) ‘maintenance’ in relation to a residence, includes,—
(i) provision of electricity and water charges to the extent of rupees five hundred per mensem in the case of Speaker and rupees four hundred per mensem in the case of Deputy Speaker from the date of commencement of this Amendment Act of 1987 ;
Provided that the date of occupation of the residence at Itanagar by the Speaker and Deputy Speaker shall be the date for the purposes of computation of water and electricity charges.
(ii) payment of local rates and taxes ;
(iii) provision of expenditure limited to rupees twenty thousand in case of the residence of Speaker and rupees fifteen thousand in the case of the residence or Deputy Speaker for providing furniture etc., when there is change in incumbency ;
(iv) provision of one gardener and one cook at the residence of the Speaker and Deputy Speaker ;
(v) provision of a separate meter covering guest room, residential offices, guard room security light, visitors waiting room and the expenditure for the consumption of electricity thereof.”
