(1) This Act may be called the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1960.

(2) It shall come into force on the 1st day of May 1960.

In this Act unless there is anything repugnant in the subject of context

(a) Assembly means the Gujarat Legislative Assembly;

(b) maintenance in relation to a residence includes the payment of rates and taxes due to Government or any local authority and the provision of electricity, gas and water;

(c) residence includes the staff quarters and other buildings appurtenant thereto and the gardens thereof;

(d) rules or orders means rules or orders respectively made under this Act;

(e) Speaker and Deputy Speaker mean respectively the Speaker and Deputy Speaker of the Assembly.

There shall be paid to the Speaker a salary of Rs. 1,100 per month.

(1) The Speaker shall be entitled, without payment of rent, to the use of a furnished residence in Ahmedabad throughout his term of office, and for a period of fifteen days immediately thereafter, or in lieu of such residence a house allowance at the rate of Rs. 250 per month.

(2) No charge shall fall on the Speaker personally in respect of the maintenance of any residence provided under this section.

(3) The expenditure on furnishing the residence provided under this section shall be on such scale as may be determined by rules or orders.

(1) The State Government may, from time to time for the use of the Speaker purchase and provide a motor car and other suitable conveyance, upon such conditions as regards their maintenance and repairs as may be determined by rules or orders.

(2) There shall also be paid to the Speaker a conveyance allowance at the rate of Rs. 250 per month.

The Speaker shall be entitled to travelling and daily allowances while and daily touring on public business at such rates and upon such conditions as may be a determined by rules or orders.

Subject to rules or orders the Speaker and the members of the family of the Speaker, who are residing with and dependent on him, shall be entitled, free of charge, to accommodation in hospitals maintained by the State Government and to medical attendance and treatment.

Explanation. For the purposes of this section, the expression a member of the family means the husband, wife, son, daughter, father, mother, brother or sister.

The Speaker shall not practice my profession or engage in any trade or undertake for remuneration any employment other than his duties as to Speaker.

Notwithstanding anything contained in any law for the time being in force determining the salaries and allowances of the members of the Assembly, the Speaker shall not be entitled to receive any salary or allowances under such law, although suck Speaker is a, member of the Assembly.

There shall he paid to the Deputy Speaker a salary of Rs. 300 per of month.

Nothing in this Act shall he deemed to debar the Deputy Speaker from being entitled to receive any salary or allowances as a member of the Assembly under any law for the time being in force determining the salaries and allowances of the members of the Assembly.

Subject to the provisions of section 11, the Deputy Speaker shall he entitled to and daily while touring on public business at such rates and upon such conditions as may be determined by rules or orders.

(1) The State Government way make rules or orders for carrying out the purposes of this Act.

(2) Any rule or order made under this section may be made so as to be retrospective to any date not earlier than the 1st day of May 1960.

(3) Rules or orders made under this section shall have effect as if enacted in this Act.

The Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Ordinance, 1960 is hereby repealed and the provision of sections 7 and 25 if the Bombay General Clauses Act, 1904 (Bom. I of 1904) shall apply to such repeal as if that Ordinance were an enactment.

1. Received the Assent of the Governor on the 19th September, 1960, is hereby published for general information.