(a) This Act may be called the and Mizoram Salaries and Allowances of Minister Act, 1999.

(b) It shall be deemed to have come into force on the 1st day of August, 1999.

In this Act, unless the context otherwise requires

(a) Assembly means the Legislative Assembly of Mizoram;

(b) Government means the Government of Mizoram;

(c) Governor means the Governor of Mizoram;

(d) Minister means a Minister appointed under clause (1) of Article 164 of the Constitution of India and includes the Chief Minister and a Minister of State;

(e) Family in relation to a Minister means

(i) his wife or her husband, as the case may be;

(ii) the children, step-children and widowed daughters, wholly dependent on such minister; and

(iii) the parents, minor brothers, handicapped adult brothers, sisters and widowed sisters wholly dependent on such Minister;

(f) Schedule means the Schedule appended to this Act;

(g) Travelling allowances means the allowances granted to a Minister under this Act to cover the expenses which he incurs in travelling in the interest of the public service.

There shall be paid to the Chief Minister, Ministers and Ministers of State a salary of ten thousand rupees each per mensem.

There shall be paid to the Chief Minister a Sumptuary allowance of six thousand rupees per mensem, to the Minister five thousand rupees per mensem and to the Minister of State four thousand five hundred rupees per mensem.

There shall be paid to the Chief Minister, Ministers and Ministers of State a Family allowance of three thousand rupees each per mensem, and also to the Chief Minister an Entertainment allowance of six thousand five hundred rupees per mensem, to the Minister five thousand five hundred rupees per mensem and to the Minister of State five thousand rupees per mensem.

Each Minister shall be entitled, without any payment, to the use and maintenance of furnished residence throughout his term of office and for a period of fifteen days immediately thereafter; and so long as such residence is not provided he shall be entitled to a residence for which rental charges shall not be more than seven thousand rupees per mensem.

EXPLANATION: For the purpose of this Section

Maintenance in relation to a residence includes

(i) free supply of electricity and water;

(ii) free telephone calls;

(iii) A Minister who occupies his own house shall be entitled to maintenance as if he occupies Government quarters;

(iv) payment of local rates and taxes.

Provided that a Minister who is not provided with any Government Quarters/Bungalow shall be entitled to receive such sum of rupees as may be fixed by the Government from time to time for furnishing his residence.

Each Minister shall be entitled to the free use of Motor Vehicle, the entire cost of maintenance and propulsion along with the services of chauffeur of which shall be borne by the Government.

Notwithstanding anything contained in the Act and subject to the provisions of the Schedule, a Minister shall be entitled to free travelling by first class air-conditioned two-bedded train upto 40,000 kilometres or by air in five years' term within India, upto 5 members. If the number five still left out actual children it may be increased with permission of Chief Minister in case of Ministers.

Subject to the provisions of the Schedule, a Minister shall be entitled to

(a) travelling allowance for himself and members of his family and for the transport of personal effects of himself and his family in respect of journeys to Aizawl from his Constituency headquarters and from Aizawl to his Constituency headquarters for the purpose of assuming office and demitting office; and

(b) actual fare and Daily allowance in respect of tour undertaken by him in the discharge of his official duties whether by land, sea or air.

A Minister and the members of his family shall be entitled free of charge to accommodation in hospital maintained or recognised by the Government and also to medical treatment in accordance with the Medical Attendance Rules, as amended from time to time, applicable to First Grade Officers of the Government of Mizoram.

No person in receipt of a salary or allowance under this Act shall be entitled to receive any sum out of the funds provided by the Assembly by way of salary or allowances in respect of his membership of the Assembly.

The date on which any person became or ceased to be a Minister shall be published in the Official Gazette of Mizoram and may such Notification shall be conclusive evidence of the fact that he became or ceased to be a Minister on that date for all the purposes of this Act.

The Chief Minister shall be entitled to six number of Grade-IV staff of his choice as Household staff throughout his term of office and four number of Grade IV staff of his choice to Minister and Minister of State respectively throughout his term of office, the appointment of which shall be coterminous without annual increment.

(a) The Mizoram Salaries and Savings Allowances of Minister Act, 1987 is hereby repealed.

(b) Notwithstanding such repeal, anything done or any action taken under the Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act be deemed to have been done or taken under this Act.