Gujarat act 024 of 1963 : Gujarat Legislative Assembly Members' Salaries and Allowances (Amendment) Act, 1963

Section 1. Short title

1. Short title.- This Act may be called the Gujarat Legislative Assembly Members' Salaries and Allowances (Amendment) Act, 1963.

Section 2. Amendment of section 5 of Guj. II of 1960

2. Amendment of section 5 of Guj. II of 1960.- In section 5 of the Gujarat Legislative Assembly Members' Salaries and Allowances Act, 1960 (Guj. II of 1960) (hereinafter referred to as "the principal Act"), in sub-section (1),-

(a) for clause (i), the following clause shall be substituted, namely:-

"(i) for a journey by railway or steamer at the rate of one and one half of the rate of such class provided thereon, as may be determined by rules or orders made under section 10, and";

(b) for clause (ii), the following clause shall be substituted, namely:-

"(ii) subject to the provisions of sub-section (2) of section 6, for a journey byroad, see or river whether in addition to the journey by railway or steamer, or otherwise, at such rate per kilometre as may likewise be determined:".

Section 3. Substitution of new section for section 6 of Guj. II of 1960

3. Substitution of new section for section 6 of Guj. II of 1960.- For section 6 of the principal Act, the following shall be substituted, namely:-

"6 Free transit by road transport service and payment of mileage.- (1) Every Member shall be provided with one free non-transferable pass entitling him to travel at any time in any part of the State of Gujarat by such road transport service, in such class of accommodation, and subject to such conditions, as may be determined by rules or orders made under section 10.

(2) Where a Member travels on such pass for a purpose mentioned in sub-section (2) of section 6 he shall be paid travelling allowance at such rate per kilometre a may be determined by rules or orders made under section 10.".