Preamble
Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances (Amendment) Act, 1987*
| [Gujarat Act No. 19 of 1987] | [4th April, 1987] |
An Act further to amend the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries, and Allowances Act, 1960.
It is hereby enacted in the Thirty-eighth Year of the Republic of India, as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances (Amendment) Act, 1987.
Section 2. Amendment of section 10 of Guj. III of 1960
2. Amendment of section 10 of Guj. III of 1960.- In the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1960 (Guj. III of 1960) (hereinafter referred to as "the principal Act"), in section 10, for the figures "300", the figures "600" shall be and shall be deemed to have been substituted with effect on and from the 1st September, 1986.
Section 3. Amendment of section II of Guj. III of 1960
3. Amendment of section II of Guj. III of 1960.- In the principal Act, in section 11, for the words "Nothing in this Act" the words, brackets, figures and letter "Save as otherwise provided in the proviso to sub-section (2) of section 12A, nothing in this Act" shall be substituted.
Section 4. Insertion of new section 12A in Guj. III of 1960
4. Insertion of new section 12A in Guj. III of 1960.- In the principal Act, after section 12, the following section shall be inserted, namely:-
"12A Telephone facilities.- (1) The Deputy Speaker shall, during the term of his office be entitled to have a telephone installed at Government cost at the place where he ordinarily resides or at any other place in the State of Gujarat, which is also used by him as his residence.
(2) No charge shall fall on the Deputy Speaker personally in respect of installation of, initial deposit for, rental charges for maintenance of, and official calls made from, the telephone installed under sub-section (1):
Provided that where telephone facilities are provided to the Deputy Speaker under sub-section (1), he shall not be entitled to the telephone facilities' as a Member of the Assembly under section 6A of the Gujarat Legislative Assembly Members' (Salaries and Allowances) Act, 1960 (Guj. II of 1960).".