THE LEGISLATIVE ASSEMBLY OF MEGHALAYA

(MEMBERS' SALARIES AND ALLOWANCES)

(SECOND AMENDMENT) BILL, 1980

A

Bill

further to amend the Legislative Assembly of

Meghalaya (Members Salaries and Allowances) Act,

1972.

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

Short title and commencement

1. (1) This Act may be called the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) (Second Amendment) Act, 1980.

(2) It shall be deemed to have come into force on the first day of October, 1979.

Amendment of Section 4 of the Meghalaya Act 8 of 1972.

2. In Section 4, Clause (c), of the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) Act, 1972, for the words "Senior Grade", the words and figure "Grade I" shall be substituted.

STATEMENT OF OBJECT AND REASONS

Due to the fact that the category of Senior Grade Government Servants has been merged with that of the First Grade after adjustment of pay ranges, the reference made to 'Senior Grade' in the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) Act, 1972 in regard to the travelling allowances of the Members of the Legislative Assembly has also called for a change.

Hence this Bill.

	S.D. KHONGWIR
	Minister in-charge.

	D.S. KHONGDUP
	Secretary
	Meghalaya Legislative Assembly.

FINANCIAL MEMORANDUM

The proposed amendment does not involve any financial expenditure.

Extract from the Meghalaya Act 8 of 1972.

Allowance

4. There shall be paid to each Member -

(c) Travelling Allowances at the rate applicable to a Government Servant of the Senior Grade under the Subsidiary Rules for journeys performed in connection with his duties as such Member.

GP 128/80 (LA)-7/6/80.