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THE ASSAM SPEAKERS' SALARIES AND ALLOWANCES (AMENDMENT) ACT, 2008
THE ASSAM SPEAKERS' SALARIES AND ALLOWANCES (AMENDMENT) ACT, 2008
Assam Act No. XVII of 2008
An Act further to amend the Assam Speaker’s Salaries and Allowances Act, 1958.
Preamble
Whereas it is expedient further to amend the Assam Speaker’s Salaries and Allowances Act, 1958, hereinafter referred to as the principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Fifty-ninth Year of the Republic of India, as follows:-
Short title and commencement
1. (1) This Act may be called the Assam Speaker’s Salaries and Allowances (Amendment) Act, 2008.
(2) It shall come into force at once.
Amendment of section 2 of Assam Act XXV of 1958
2. In the principal Act, for section 2, the following shall be substituted, namely:-
“2. Salary and allowances of the speaker, -
There shall be paid to Speaker of the Assam Legislative Assembly:-
(i) a salary of fifteen thousand rupees per mensem;
(ii) a Sumptuary Allowances of five thousand rupees per mensem;
(iii) a Daily Allowance of five hundred rupees while on official tour and its halt within the State of Assam;
Provided that the Speaker of the Assam Legislative Assembly shall be entitled to draw one thousand rupees whenever the Speaker performs the official duties outside the State of Assam and its halt;
(iv) a Sitting Allowance of five hundred rupees per day for the entire period of the Assembly Session computing two days before the commencement and two days after the termination of such Session:
Provided that the sitting allowance shall not be admissible if the Speaker of the Assam Legislative Assembly performs the official tour within the State of Assam or outside the State of Assam and its halt during the period of the Assembly Session and such performance of official tour shall be intimated to the Secretary, Assam Legislative Assembly;
(v) a Parliamentary Assistant Allowance of rupees two thousand per mensem;
(vi) two hundred fifty litres of petrol for Head Quarter use as fuel per mensem; and
(vii) a mileage allowance of eight rupees per kilometer for the use of his official car on official duty.”
