(As passed by the Assembly)
An Act to determine the Salaries and Allowances of the Ministers and the Deputy Ministers.
Whereas it is expedient to determine the Salaries and Allowances of the Ministers and the Deputy Ministers;
It is hereby enacted in the Ninth Year of the Republic of India as follows:
(i) This Act may be called the Assam Ministers' and Deputy Ministers' Salaries and Allowances Act, 1958.
(ii) It shall come into force with effect from the 1st April, 1958.
There shall be paid
(a) to each Minister a salary of rupees one thousand per mensem; and
(b) to each Deputy Minister a salary of rupees seven hundred and fifty per mensem.
(i) Every Minister and every Deputy Minister 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 each such declaration remains in force.
(ii) Such residence and the grounds appurtenant thereto, shall maintained at the public expense which shall not exceed the amount prescribed by rules:
Provided that if a Minister or a Deputy Minister does not occupy the free-furnished residence provided by the Government, a house rent allowance at the rate of rupees two hundred and fifty per mensem in the case of a Deputy Minister 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 expense shall include such expenses as may be prescribed by rules.
(i) The State Government may, from time to time purchase and provide suitable conveyances for the use of every Minister and Deputy Minister and may by rules provide for their maintenance and repair.
(ii) Every Minister and Deputy Minister shall further be entitled to a conveyance allowance of rupees two hundred and rupees one hundred and fifty per mensem respectively:
Provided that if a Minister or a Deputy Minister chooses to maintain his own car such Minister or Deputy Minister shall be entitled to a conveyance allowance of rupees three hundred per mensem.
A Minister and a Deputy Minister shall not during the tenure of his office for which he draws salary and allowance
(a) practise any profession or engage in any trade or undertake for remuneration any employment other than his duties as Minister or Deputy Minister, or
(b) be entitled to any salary or allowance as a Member of the Legislative Assembly.
A Minister or a Deputy Minister 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 prescribed by rules.
Every Minister and Deputy Minister 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.
(i) The State Government may, 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,
The Assam Ministers' (Salaries and Allowances) Act, 1948, is hereby repealed.
1. [Received the assent of the Governor on the 22nd May, 1958, Published in the Assam Gazette, dated the 28th May, 1958]