Salaries and Allowances of Officers of Parliament and Leaders of Opposition in Parliament (Amendment) Act, 20021
| [Act 29 of 2002] | [27th May, 2002] |
[Repealed by Act 19 of 2015*]
An Act further to amend the Salaries and Allowances of Officers of Parliament Act, 1953 and the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977
Be it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-
1 Received the assent of the President on 27-5-2002 and published in the Gazette of India, Extra., Part II, Section 1, dated 28-5-2002, pp. 1-2, No. 32.
* Ed.: Act 29 of 2002 repealed by Act 19 of 2015, S. 2 & Sch.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the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed;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."
Chapter 1 - Preliminary
1. Short title and commencement.-(1) This Act may be called the Salaries and Allowances of Officers of Parliament and Leaders of Opposition in Parliament (Amendment) Act, 2002.
(2) It shall be deemed to have come into force on the 17th day of September, 2001.
Chapter 2 - Amendment to the Salaries and Allowances of Officers of Parliament Act, 1953
2. Amendment of Section 5 of Act 20 of 1953.-In Section 5 of the Salaries and Allowances of Officers of Parliament Act, 1953, the following proviso shall be inserted, namely:-
"Provided that on and from the 17th day of September 2001, the sumptuary allowance shall be paid to-
(a) the Speaker of the House of the People at the same rate at which the sumptuary allowance is payable, under Section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952), to every other Minister who is a member of the Cabinet;
(b) the Deputy Chairman and the Deputy Speaker at the same rate at which the sumptuary allowance is payable, under Section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952), to a Minister of State.".
Chapter 3 - Amendment to the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977
3. Amendment of Section 3 of Act 33 of 1977.-In Section 3 of the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977, in sub-section (3), the following proviso shall be inserted, namely:-
"Provided that on and from the 17th day of September, 2001, the sumptuary allowance shall be paid to each Leader of the Opposition at the same rate at which the sumptuary allowance is payable, under Section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952), to every other Minister who is a member of the Cabinet.".