Gujarat Legislative Assembly (Speaks and Deputy Speaker) Salaries and Allowances (Amendment) Act, 1991*
| [Gujarat Act No. 2 of 1991] | [20th February, 1991] |
An act further to amend the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1960.
It is hereby enacted in the Forty-second Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 20th February, 1991, is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Legislative Assembly (Speaks and Deputy Speaker) Salaries and Allowances (Amendment) Act, 1991.
(2) It shall be deemed to have come into force on the 24th December, 1990.
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 letters and figures "Rs. 600", the letters and figures "Rs. 1800" shall be substituted.
3. Deletion of section II of Guj. III of 1960.- In the principal Act, section 11 shall be deleted.
4. Amendment of section 12 of Guj. III of 1960.- In the principal Act, in section 12,-
(1) the words and figures "subject to the provisions of section 11" shall be deleted;
(2) for the marginal note, the following marginal note shall be substituted, namely:-
"Travelling and Daily Allowances to Deputy Speaker.".
5. Amendment of section 12A of Guj. III of 1960.- In the principal Act, in section 12A,-
(1) in sub-section (1), for the portion beginning with the words "where he ordinarily resides" and ending with the words "as his residence", the words "of residence at Gandhinagar" shall be substituted;
(2) in sub-section (2), the proviso shall be deleted.
6. Insertion of new section 12B, 12C, 12D, 12E, 12F and 12G in Guj. III of 1960.- In the principal Act, after section 12A, the following sections shall be inserted, namely:-
"12B. Residence of Deputy Speaker.- (1) The Deputy Speaker shall be entitled, without payment of rent, to the use of a furnished residence in Gandhinagar 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 Deputy 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.
12C. Convince for Deputy Speaker.- (1) The State Government may, from time to time, for the use of the Deputy 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) Where, under sub-section (1), the State Government has provided for the use of the Deputy 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.
(3) There shall also he paid to the Deputy Speaker a conveyance allowance at the rate of Rs. 500/- per month.
12D. Travelling allowance on assumption of office by Deputy and on ceasing to be Deputy Speaker.- Subject to any rules or orders made in this behalf by the State Government,-
(a) the Deputy Speaker shall be entitled to travelling allowance for himself and the members of his family and for the transport of his and his family's effects in respect of the journey to Gandhinagar from his usual place of residence outside Gandhinagar for assuming office;
(b) the Deputy Speaker and members of his family shall be entitled to travelling allowance for himself or themselves and for the transport of effects of the Deputy Speaker or, as the case may be, his family in respect, of the journey from Gandhinagar to his usual place of residence outside, Gandhinagar on the Deputy Speaker ceasing to hold his office.
Explanation.- For the purposes of this section, the expression "a member of the family" shall have the same meaning as assigned to it in section 7 and the word "family" shall be construed accordingly.
12E. Medical attendance.- Subject to rules or orders, the Deputy Speaker and the members of the family of the Deputy 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" shall have the same meaning as assigned to it in section 7 and the word "family" shall be construed accordingly.
12F. Deputy Speaker not be practice any profession or emerge in any trade.- The Deputy Speaker shall not practice any profession or engage in any trade or undertake for remuneration any employment other than his duties as Deputy Speaker.
12G. Deputy Speaker not entitled to salary allowance as member of the State Legislature.- and Notwithstanding anything contained in any law for the time being in force determining the salaries and allowances of the members of the Assembly, the Deputy Speaker shall not be entitled, to receive any salary or allowances under such law, although such Deputy Speaker is a member of the Assembly.".
7. Repeal and savings.- (1) The Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances (Amendment) Ordinance, 1990 (Guj. Ord. 5 of 1960) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.