Assam act 016 of 1958 : Assam Deputy Speaker's Salaries and Allowances Act, 1958

Section 1. Short title and commencement

1. Short title and commencement.-

(i) This Act may be called the Assam Deputy Speaker's Salaries and Allowances Act, 1958.

(ii) It shall come into force with effect from the 1st April, 1958.

Section 2. Salary of the Deputy Speaker

2. Salary of the Deputy Speaker.- There shall be paid to the Deputy Speaker of the Assam Legislative Assembly a salary of rupees seven hundred and fifty per mensem.

Section 3. Residence of the Deputy Speaker

3. Residence of the Deputy Speaker.-

(i) The Deputy Speaker shall be provided with a free-furnished residence with grounds appurtenant thereto, in Shillong throughout the year, and also at any other place which the State Government may, from time to time, for the purpose of this Act declare to be the headquarters of Government for so long as such declaration remains in force, or at a place where the Assam Legislative Assembly meets.

(ii) Such residence and the grounds appurtenant thereto shall be maintained at the public expense which shall not exceed the amount as may be prescribed by rules:

Provided that if the Deputy Speaker does not occupy the free-furnished residence provided by the Government, a house rent allowance at the rate of rupees two hundred per mensem and such service allowances as may be prescribed by rules shall be paid in lieu of such residence.

Explanation.

For the purpose of this section the expression "the public expenses" shall include such expenses as may be prescribed by rules.

Section 4. Conveyances and Conveyance Allowance of the Deputy Speaker

4. Conveyances and Conveyance Allowance of the Deputy Speaker.-

(i) The State Government may, from time to time, purchase and provide suitable conveyances for the use of the Deputy Speaker and may by rules provide for their maintenance and repair.

(ii) The Deputy Speaker shall further be entitled to a conveyance allowance of rupees one hundred and fifty per mensem:

Provided that if the Deputy Speaker chooses to maintain his own car he shall be entitled to a conveyance allowance of rupees three hundred per mensem.

Section 5. Prohibition against practising any profession or drawing salary as Member during the tenure of office as Deputy Speaker

5. Prohibition against practising any profession or drawing salary as Member during the tenure of office as Deputy Speaker.- The Deputy Speaker shall not during the tenure of his office for which he draws salary and allowances-

(i) practise any profession or engage in any trade or undertake for remuneration any employment other than his duties as Deputy Speaker; or

(ii) be entitled to any salary or allowance as a Member of the Assam Legislative Assembly.

Section 6. Use of free-furnished residence and Government Conveyance on relinquishing office

6. Use of free-furnished residence and Government Conveyance on relinquishing office.- The Deputy Speaker shall be entitled to the privileges of the use of the free-furnished residence and Government conveyance on his ceasing to hold office for such period as may be prescribed by rules.

Section 7. Travelling and daily allowances

7. Travelling and daily allowances.- The Deputy Speaker shall be entitled, while touring on public business, to travelling and daily allowances at such rates and on such conditions as may be prescribed by rules.

Section 8. Power to make rules

8. Power to make rules.-

(i) The State Government may, in consultation with the Speaker, by notification in the official Gazette, make rules for carrying out the purposes of this Act.

(ii) All rules made under this Act shall be laid before the Assam Legislative Assembly, as soon as may be, after they are made.

Section 9. Repeal of Assam Act VIII of 1956

9. Repeal of Assam Act VIII of 1956.- The Assam Deputy Speaker's Salaries and Allowances Act, 1956 (Assam Act VIII of 1956), is hereby repealed.