Gujarat act 004 of 1972 : Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances (Amendment) Act, 1972

Preamble

Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances (Amendment) Act, 1972*

[Gujarat Act No. 4 of 1972][24th April, 1972]

An Act to amend the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowance Act, 1960.

It is hereby enacted in the Twenty-third Year of the Republic of India as follows:-

* Received the Assent of the Governor on the 24th April, 1972, is hereby published for general information.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances (Amendment) Act, 1972.

(2) It shall come into force on such date as the State Government may by notification in the Official Gazette, appoint.

Section 2. Amendment of section 4 of Guj. 3 of 1960

2. Amendment of section 4 of Guj. 3 of 1960.- In section 4 of the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1960 (Guj. II of 1960) (hereinafter referred to as "the principal Act") in sub-section (1), for the words "in Ahmedabad" the words "in Gandhinagar" shall be substituted.

Section 3. Amendment of section 5 of Guj. 3 of 1960

3. Amendment of section 5 of Guj. 3 of 1960.- In section 5 of the principal Act,-

(1) after sub-section (1), the following sub-section shall be inserted, namely:-

"(1A) Where, under sub-section (1), the State Government has provided for the use of the Speaker a motor car or other conveyance, it shall also provide to him, free of charge, the services; of a driver for such car or conveyance."

(2) in sub-section (2), for the figures "250" the figures "150" shall be substituted.

Section 4. Amendment of section 13 of Guj. 3 of 1960

4. Amendment of section 13 of Guj. 3 of 1960.- In section 13 of the principal Act, after sub-section (3) the following sub-sections shall be added, namely:-

"(4) All rules and orders made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the State Legislature or such modifications as the State Legislature may make during the session in which they are so laid, or the session immediately following.

(5) Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect".

SECTIONS