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THE ARUNACHAL PRADESH SPEAKER AND DEPUTY SPEAKER SALARIES AND ALLOWANCES (AMENDMENT) ACT, 2000
THE ARUNACHAL PRADESH SPEAKER AND DEPUTY SPEAKER SALARIES AND ALLOWANCES (AMENDMENT) ACT, 2000
(Act No. 5 of 2000)
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 Fifty-first 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, 2000.
(2) It shall come into force at once.
Submission of Section 3 and 4.
2. In the Arunachal Pradesh Speaker and Deputy Speaker Salaries and Allowances Act, 1983 (hereinafter referred to as 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, 2000 comes into force, there shall be paid to the Speaker a salary of rupees seven thousand two hundred and to the Deputy Speaker a salary of rupees seven thousand per mensem.
4. On and from the date of the Arunachal Pradesh Speaker and Deputy Speaker Salaries and Allowances (Amendment) Act, 2000 comes into force, there shall be paid to the Speaker a sumptuary allowance of rupees twelve thousand eight hundred and to the Deputy Speaker a sumptuary allowance of rupees twelve thousand per mensem."
Amendment of Section 6.
3. In section 6 of the Act, for the words, "a compensatory allowance of rupees two hundred and fifty per mensem and to the Deputy Speaker a compensatory allowance of rupees two hundred per mensem",- the words "and Deputy Speaker, a compensatory allowance of rupees five thousand per mensem in lieu of government accommodation, if he/ she resides in own house or rented house", — shall be substituted.
