Registered No. N.E. - 771

 

The Gazette of Meghalaya

EXTRAORDINARY

PUBLISHED BY AUTHORITY

_____________________________________________________________________

No.58    Shillong,  Wednesday,  May  17,  2000,  27  Vaisakha 1992 (S.E.) _____________________________________________________________________

PART   IV

GOVERNMENT  OF  MEGHALAYA

LAW (B) DEPARTMENT

ORDERS BY THE GOVERNOR

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NOTIFICATION

The 17th May, 2000

        No. LL(B).45/95/11 :- The Meghalaya Legislators' Salaries and Allowances Amendment Act, 2000 (Act No.8 of 2000) is hereby published for general information.

 

MEGHALAYA ACT No.8 OF 2000

(As passed by Meghalaya Legislative Assembly)

Received the assent of the Governor on the 15th May, 2000.

Published in the Gazette of Meghalaya Extra-Ordinary issue dt.17.5.2000

 

THE MEGHALAYA LEGISLATORS' SALARIES

ALLOWANCES AMENDMENT ACT, 2000.

An

Act

        further to amend the laws relating to the salaries and allowances of Ministers, Speakers, Parliamentary Secretaries, the Leader of the Opposition and Members of the Meghalaya Legislative Assembly.

        Be it enacted by the Legislature of the State of Meghalaya in the Fifty-first Year of the Republic of India as follows :-

Short title and commencement

(1) This may called the Meghalaya Legislators' Salaries and Allowances (Amendment) Act, 2000.

(2) It shall come into force on and from 1st April, 2000.

 

Amendment of Act 2 of 1972.

2. In the Legislative Assembly of Meghalaya (Speaker and Deputy Speaker Salaries and Allowances) Act, 1972 :-

(a) in section 2, for the words "rupees nine thousand six hundred" and "rupees eight thousand seven hundred and fifty" the words "rupees fourteen thousand six hundred" and "rupees thirteen thousand seven hundred and fifty" shall respectively be substituted;

(b) after section 2, the following new section 2A shall be added, namely :-

 

"Constituency allowance

"2A. The Speaker and the Deputy Speaker shall each paid a constituency allowances of rupees five thousand per mensem."

 

Amendment of Act 3. 4 of 1972.

In the Meghalaya (Ministers' Salaries and Allowances) Act, 1972 -

A. In Section 2 - 

(i) in clause (a), for the words "rupees ten thousand", the words "rupees fifteen thousand" shall be substituted;

(ii) in clause 9b) for the words "rupees nine thousand six hundred", the words, "rupees fourteen thousand six hundred"  shall be substituted;

(iii) "in clause (c), for the words "rupees nine thousand two hundred and fifty", the words "rupees fourteen thousand  two hundred and fifty" shall be substituted;

(iv) in clause (d), for the words "rupees eight thousand seven hundred and fifty", the words "rupees thirteen thousand seven hundred and fifty" shall be substituted;

and

(v) in clause (e), for the words "rupees eight thousand four hundred", the words "rupees thirteen thousand five hundred" shall be substitued;

(B) after section 2, the following new section 2A shall be added, namely :-

 

"Constituency allowance

"2A. The Chief Minister, the Deputy Chief Minister shall be paid a constituency allowance of rupees five thousand per mensem.

Amendment Act of 8, 1972.

4. In the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) Act, 1972 -

(a) In Section 2, for the words "Legislative Assembly or a Minister", the words "Legislative Assembly, a Minister and Leader of Opposition as recognised by the Speaker or a Parliamentary Secretary," shall be substituted.

(b) in section 3, for the words "rupees two thousand five hundred", the words "rupees three thousand" shall be substituted;

(c) in section 4 -

(i) in clause (a), for the words "rupees one thousand two hundred", the words "rupees three thousand shall be substituted;

(ii) in clause (d), for the words "rupees one hundred", the words "rupees two hundred" shall be substituted;

(iii) in clause (ee), for the words "rupees one thousand four hundred", the words "rupees five thousand shall be substituted; and

(iv) in clause (f), for the words "rupees one thousand five hundred", the words "rupees three thousand five hundred" shall be substituted;

(d) after section 5, the following new section 5A shall be added, namely:-

"Driver Allowance

"5A. A member shall be paid a driver allowance of rupees three thousand per mensem."

e) in section 6A, sub-section (2), for the words "five hundred rupees", the words "rupees two thousand, shall be substituted;

(f) Section 6B shall be renumbered as section 6B (1) and in the section so renumbered for the words "ten thousand kilometres" occurring therein, the words "twenty thousand kilometres" shall be substituted and thereafter a new sub-section (2) shall be added, namely,-

"(2) Notwithstanding anything contained in this Act, a member and one of his family members or any other one attendant shall be entitled to travel by Air to any place in India once in a year:.

(g) In section 6D, for the words "rupees two hundred", the words "rupees five hundred" shall be substituted.

 

Amendment of Act 6 of 1983.

    

5. In the Meghalaya Legislative Assembly (Leader of the Opposition) (Salary and Allowances) Act, 1983 -

(a) in section 3, for the words "rupees nine thousand two hundred and fifty", the words "rupees fourteen thousand two hundred and fifty" shall be substituted;

(b) after section 3, the following new section 3A shall be added, namely -

 

"Constituency allowance

3A. The Leader of the Opposition shall be paid a Constituency allowance of rupees five thousand per mensem".

 

Amendment of Act 9 of 1991.

6. In the Meghalaya Parliamentary Secretary's Salary and Allowances Act, 1991 -

(a) in section 3, for the words "rupees eight thousand four hundred", the words "rupees thirteen thousand five hundred" shall be substituted;

(b) after section 3, the following new section 3A shall be added, namely -

"Constituency allowance

3A. A Parliamentary Secretary shall be paid a constituency allowance of rupees five thousand per mensem".

MLAs

Prior to 1.4.2000

From 1.4.2000

MLA

 i. Salary Rs. 2,500.00 p.m. Rs. 3,000.00p.m.
ii. Fixed T.A. Rs. 1,200.00 p.m. Rs. 3,000.00p.m.
iii. Secretarial Allowance Rs. 1,500.00 p.m. Rs. 3,500.00p.m.
iv. Medical Allowance Rs. 300.00 p.m. Rs. 3.00 p.m.
v. Telephone Allowance Rs. 500.00 p.m. Rs. 2,000.00p.m.
vi. Postal Allowance Rs. 100.00 p.m. Rs. 200.00 p.m.
vii. Constituency Allowance Rs. 1,400.00 p.m. Rs. 5,000.00p.m.
viii. Driver Allowance Rs. 1,400.00 p.m. Rs. 3,000.00p.m.
Rs. 7,500.00p.m. Rs. 20,000.00p.m.

FOR MINISTERS, SPEAKER LEADER OF OPPOSITION AND

PARLIAMENTARY SECRETARIES AS FOLLOWS :-

                              Prior to 1.4.2000              From 1.4.2000
1. Chief Minister Rs.10,000.00 p.m. Rs.15,000.00p.m. +Rs.5,000.00 (Constituency Allowances) =Rs.20,000p.m.
2. Dy. Chief Minister Rs.9, 600.00 p.m. Rs.14,600.00p.m. +Rs.5,000.00 (Constituency Allowances) =Rs.19,600p.m.
3. Ministers Rs.9,250.00 p.m. Rs.14,250.00p.m. +Rs.5,000.00 (Constituency Allowances) =Rs.19,250p.m.
4. Minister of State Rs.8,750.00 p.m. Rs.13,750.00p.m. +Rs.5,000.00 (Constituency Allowances) =Rs.18,500p.m.
5. Dy. Ministers Rs.8,400.00 p.m. Rs.13,500.00p.m. +Rs.5,000.00 (Constituency Allowances) =Rs.18,500p.m.
6. Speaker Rs.9,600.00 p.m. Rs.14,600.00p.m. +Rs.5,000.00 (Constituency Allowances) =Rs.19,600p.m.
7. Dy.Speaker Rs.8,750.00 p.m. Rs.13,750.00p.m. +Rs.5,000.00 (Constituency Allowances) =Rs.18.750p.m.
8. Parliamentary Secretary Rs.8,400.00 p.m. Rs.13,500.00p.m. +Rs.5,000.00 (Constituency Allowances) =Rs.18,500p.m.
9. Leader of Opposition Rs.9,250.00 p.m. Rs.14,250 p.m. +Rs.5,000.00 (Constituency Allowances) =Rs.19,250p.m.