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THE SALARY AND ALLOWANCES OF THE LEADER OF OPPOSITION IN THE ARUNACHAL PRADESH LEGISLATIVE ASSEMBLY ACT, 2005
THE SALARY AND ALLOWANCES OF THE LEADER OF OPPOSITION IN THE ARUNACHAL PRADESH LEGISLATIVE ASSEMBLY ACT, 2005.
(ACT No. 1 OF 2006)
(Received the assent of the Governor on 27th January, 2006).
An Act to provide for the Salary, Allowances and other facilities of the Leader of Opposition in the Arunachal Pradesh Legislative Assembly.
Be if enacted by the Legislative Assembly of Arunachal Pradesh in the Fifty-sixth Year of the Republic of India as follows:
Short title, and commencement
1. (1) This Act may be called the Salary and Allowances of the Leader of Opposition in the Arunachal Pradesh Legislative Assembly Act, 2005.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
Definition.
2. In this Act, "Leader of Opposition" means a member of the Legislative Assembly, who is for the time being, The Leader of the party in Opposition in the House, having the greatest numerical strength and recognized as such by the Speaker.
Explanation - where there are two or more parties in Opposition in the House having the same numerical strength, the Speaker shall, having regard to the status of the parties, recognize anyone of the leaders of such parties as the Leader of Opposition for the purpose of this Section and such recognition shall be final and conclusive.
Salary of the Leader of Opposition.
3. (1) There shall be paid to the Leader of the position a Salary and other allowances as entitled to the Minister of Cabinet rank.
(2) No Leader of Opposition in receipt of a salary or allowances under this Act, shall-be entitled to receive any sum out of funds provided by the Legislature by way of salary or allowances in respect of his membership of the Legislature.
Residence of the Leader of Opposition.
4. (1) The Leader of the Opposition shall be entitled without payment of rent, for a free furnished residence throughout his term as such Leader of Opposition.
(2) The expenditure on furnishing and maintenance of the residence provided under this Section shall be on such scale and subject to such monetary limits as the State Government may, by rules, determine.
Explanation - For the purpose of this Section, the expression 'residence' includes the staff quarters and other buildings attached with it and the garden thereon and 'maintenance of residence’ includes payment of local and other taxes and supply of water and electricity.
Travelling and Daily Allowance.
5. The Leader of the Opposition shall be entitled to travelling and daily allowances at such rates and subject to such conditions as the State Government may by rules, determine.
Conveyance.
6. The State Government may, provide a motor car for the use of the Leader of the Opposition on such terms as the State Government may, by rules, determine.
Telephone.
7. Facilities of telephone to the Leader of the Opposition shall be provided on such scale as the Slate Government may, by rules, determine.
Medical attendance and treatment.
8. The Leader of the Opposition and the members of his family shall be entitled to such medical treatment and benefits as may be laid down by rules to be made by the State Government.
Explanation - for the purpose of this Section, the explanation 'the members of his family' shall mean and include such members as may be prescribed by rules.
Personal staff and Secretarial Assistance.
9. The Leader of the Opposition shall be entitled to such personal staff and secretarial assistance as may be determined by the Government under rules.
Power to make rules.
10. (1) The State Government may, by notification in the Official Gazette, make rules for the purpose of carrying out the provisions of this Act.
(2) Every rule made under this section shall be laid, as soon as may be after it is made, before the Arunachal Pradesh Legislative Assembly while it is in Session for a total period of fourteen days which may be comprised in one Session or in two successive Session, and if, before the expiry of the Session in which it is so laid or the Session immediately following the Arunachal Pradesh Legislative Assembly agree in making any modification in the rule or the Arunachal Pradesh Legislative Assembly agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
Amendment of Section-2 of the Arunachal Pradesh Salary, Allowances and Pension of Members of the Legislative Assembly Act, 1983 (Act No. 8 of 1983).
11. In Section 2 of the Arunachal Pradesh Salary, Allowances and Pension of Members of the Legislative Assembly Act, 1983, -
(1) in sub-clause (i) of clause (h), the last word "and" shall be omitted.
(2) in sub-clause (ii) of clause (h), after the figure 1983, the word "and" shall be inserted.
(3) after sub-clause (ii) of clause (h), the following sub-clause shall be inserted, namely:-
"(iii) the Leader of Opposition."
Amendment of Schedule to the Arunachal Pradesh Legislative Members (Prevention of Disqualifications) Act, 1977. (Act No. 4 of 1977).
12. In the Schedule appended to Section 2, after para 9, the following shall be added, namely:-
“10 the Leader of Opposition as defined in the Salary and Allowances of the Leader of Opposition in the Arunachal Pradesh Legislative Assembly Act, 2005".
