| [Goa Act No. 18 of 1990] | [11th September, 1990] |
An Act further to amend the Goa Salaries and Allowances of Ministers Act, 1964.
Be it enacted by the Legislative Assembly of Goa in the Forty-First Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Goa Salaries and Allowances of Ministers (Amendment) Act, 1990.
(2) It shall be deemed to have come into force from the 26th day of March, 1990.
2. Amendment of section 2.- In clause (d) of section 2 of the Goa Salaries and Allowances of Ministers Act, 1964 (Act 3 of 1965) (hereinafter referred to as the "principal Act"), after the words and figure "Chief Minister,", the words and figure "Deputy Chief Minister,", shall be inserted.
3. Amendment of section 3.- In sub-section (2) of section 3 of the principal Act, after item 1, the following item shall be inserted, namely:-
"1A. Deputy Chief Minister … Rs. 2,900/- per month".
4. Amendment of section 4.- In section 4 of the principal Act,-
(i) for the words "two hundred and fifty rupees,", the words "two thousand and five hundred rupees" shall be substituted;
(ii) The proviso shall be omitted.