Gujarat Salaries and Allowances of Speaker of Gujarat Legislative Assembly and Ministers Laws (Amendment) Act, 1988*
| [Gujarat Act No. 12 of 1988] | [4th August, 1988] |
An Act further to amend the laws relating to salaries and allowances of Speaker of Gujarat Legislative Assembly and Ministers.
It is hereby enacted in the Thirty-ninth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 4th August, 1988, is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Salaries and Allowances of Speaker of Gujarat Legislative Assembly and Ministers Laws (Amendment) Act, 1988.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint
2. Amendment of section 7A of Guj. III of 1960.- In the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1960 (Guj. II of 1960), in section 7A, for the figures "10,000", the figures "30,000" shall be substituted.
3. Amendment of section II of Guj. VI of 1960.- In the Gujarat Ministers' Salaries and Allowances Act, 1960 (Guj. II of 1960), in section 11, for the figures "25,000", the figures "75,000" shall be substituted.