Act 030 of 2008 : Salaries and Allowances of Officers of Parliament (Amendment) Act, 2008

Preamble

Salaries and Allowances of Officers of Parliament (Amendment) Act, 20081

[Act 30 of 2008][30th December, 2008]

[Repealed by Act 19 of 2015*]

An Act further to amend the Salaries and Allowances of Officers of Parliament Act, 1953

Be it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:-

1 Received the assent of the President on 30-12-2008 and published in the Gazette of India, Extraordinary, Part II, Section 1, dated 31-12-2008, p. 1, No. 39.

* Ed.: Act 30 of 2008 repealed by Act 19 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015:

"4. Savings.- The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to;

and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;

nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed;

nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force."

SOR Statement of Objects and Reasons

Prefatory Note-Statement of Objects and Reasons.-At present, the Chairman of the Council of States is paid a salary of Rs 40,000 per mensem. In view of the enchancement in the Salary and Allowances of Members of Parliament and of officers of the Government of India based on the recommendations of the Sixth Pay Commission and also the amendments being proposed for raising the salary of the President of India and the Governors of States with effect from the 1st day of January, 2006, it is proposed that the salary of the Chairman of the Council of States be also raised to Rs 1,25,000 per month with effect from the 1st day of January, 2006 to ensure parity with the emoluments likely to be payable to the President of India and those likely to be payable to the Governor of a State.

2. The Bill seeks to achieve the above objects.

Section 1. Short title

1. Short title.-This Act may be called the Salaries and Allowances of Officers of Parliament (Amendment) Act, 2008.

Section 2. Amendment of Section 3 of Act 20 of 1953

2. Amendment of Section 3 of Act 20 of 1953.-In Section 3 of the Salaries and Allowances of Officers of Parliament Act, 1953, in sub-section (1), for the words "forty thousand rupees", the words "one lakh twenty-five thousand rupees" shall be substituted and shall be deemed to have been substituted with effect from the 1st day of January, 2006.

SECTIONS