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THE SALARIES AND ALLOWANCES OF THE SPEAKER AND THE DEPUTY SPEAKER OF THE LEGISLATIVE ASSEMBLY (PONDICHERRY) ACT, 1964
THE SALARIES AND ALLOWANCES OF
THE SPEAKER AD THE DEPUTY SPEAKER OF
THE LEGISLATIVE ASSEMBLY (PONDICHERRY) ACT, 1964
(No. 15 of 1964)
ARRANGEMENT OF SECTIONS
SECTION
1. Short title and commencement.
2. Definitions.
3. Salary and allowances etc., of the Speaker.
4. Speaker not to practice any profession.
5. Salary and allowances etc., of the Deputy Speaker.
6. Medical facilities to Speaker and Deputy Speaker.
7. Speaker and Deputy Speaker not to draw any salary as members of the Assembly.
8. Notification respecting appointment of Speaker etc., to be conclusive evidence thereof.
THE SALARIES AND ALLOWANCES OF THE SPEAKER
AND THE DEPUTY SPEAKER OF THE LEGISLATIVE
ASSEMBLY (PONDICHERRY) ACT, 1964
(Act No. 15 of 1964)
6th February, 1965
An Act to provide for the salaries and allowances of the Speaker and the Deputy Speaker of the Legislative Assembly of Pondicherry.
Be it enacted by the Legislative Assembly of Pondicherry in the Fifteenth Year of the Republic of India as follows:-
Short title and commencement:-
1. (1) This Act, may be called the Salaries and Allowances of the Speaker and the Deputy of the Legislative Assembly (Pondicherry) Act, 1964.
(2) It shall come into force at once.
Definitions:-
2. In this Act, unless the context otherwise requires-
(a) “Assembly” means the Legislative Assembly of Pondicherry;
(b) “member” means a member of the Assembly not being a Minister;
(c) “Speaker” means the Speaker of the Assembly; and
(d) “Deputy Speaker” means the Deputy Speaker of the Assembly.
Substituted by Act 8 of 1970, section 2, w.e.f.6-5-1970. [Salary and allowances, etc., of the Speaker:-
3. (1) The Speaker shall be paid such salary, conveyance and travelling and daily allowances and shall be entitled to all amenities including those regarding residence and motor-car and repayable advance for purchase of a motor-car, as are provided for a Minister other than the Chief Minister and the Deputy Minister under the Salaries and Allowances of Ministers (Pondicherry) Act, 1964 and the rules made thereunder.
(2) The Speaker shall also be paid a sumptuary allowance of one hundred rupees per mensem].
Speaker not to practice any profession:-
4. The Speaker shall not practice any profession or engage in any trade or receive any money for employment other than his duties as Speaker.
Substituted by Act 8 of 1970, section 3, w.e.f.6-5-1970. [Salary and allowances etc., of the Deputy Speaker:-
5. The Deputy Speaker shall be paid such salary, conveyance and travelling and daily allowances and shall be entitled to all amenities including those regarding residence and motor-car and repayable advance for purchase of a motor-car, as are provided for a Deputy Minister under the Salaries and Allowances of Ministers (Pondicherry) Act, 1964 and the rules made thereunder].
Medical facilities to Speaker and Deputy Speaker:-
6. The Speaker and the Deputy Speaker and the members of their families shall be entitled free of charge to accommodation in hospitals maintained by the Government and also to medical treatment in accordance with the Medical Attendance Rules, as amended from time to time, applicable to Class I Officers serving in connection with the administration of the Union territory of Pondicherry.
Speaker and Deputy Speaker not to draw any salary as members of the Assembly:-
7. The Speaker and the Deputy Speaker shall not be entitled to receive any sum out of funds provided by the Assembly by way of salary or allowances in respect of their membership of such Assembly.
Notification respecting appointment of Speaker, etc., to be conclusive evidence thereof:-
8. The date of which any person became or ceased to be a Speaker or Deputy Speaker shall be published in the Official Gazette of the Union territory of Pondicherry and any such notification shall be conclusive evidence of the fact that he became or ceased to be the Speaker or the Deputy Speaker on that date for all the purposes of this Act
