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THE ARUNACHAL PRADESH SPEAKER AND DEPUTY SPEAKER SALARIES AND ALLOWANCES (AMENDMENT) ACT, 1989
THE ARUNACHAL PRADESH SPEAKER AND DEPUTY SPEAKER SALARIES AND ALLOWANCES (AMENDMENT) ACT, 1989.
(ACT NO. 6 OF 1989)
An Act further to amend the Arunachal Pradesh Speaker and Deputy Speaker Salaries and Allowances Act, 1983. (No. 7 of 1983.)
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Fortieth 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, 1989.
(2) It shall be deemed to have come into force on the 15th day of May, 1989.
2. (1) In the Arunachal Pradesh Speaker and Deputy Speaker Salaries and Allowances Act. 1983, (hereinafter referred to as the principal Act), for section 3, the following section shall be substituted, namely :—
“3. There shall be paid to the Speaker a Salary of rupees three thousand six hundred per mensem and to the Deputy Speaker a Salary of rupees three thousand four hundred per mensem”.
Repealing and Savings.
3. (1) The Arunachal Pradesh Speaker and Deputy Speaker Salaries and Allowances (Amendment) Ordinance, 1989, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.
