(1) This Act may be called the Mizoram Salaries and Allowances of the Speaker and the Deputy Speaker Act, 1999.

(2) 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) Deputy Speaker means the Deputy Speaker of the Assembly;

(c) Family in relation to a Speaker and a Deputy Speaker means

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

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

(iii) the parents, minor brothers, handicapped adult brother, sister and widowed sister wholly dependent on such Speaker or Deputy Speaker;

(d) Government means the Government of Mizoram;

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

(f) Speaker means the Speaker of the Assembly;

(g) Travelling allowance means the allowance granted to the Speaker or the Deputy Speaker 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 Speaker and the Deputy Speaker a salary of ten thousand rupees each per mensem.

(i) There shall be paid to the Speaker a Sumptuary allowance of five thousand five hundred rupees and to the Deputy Speaker four thousand five hundred rupees per mensem;

(ii) There shall be paid to the Speaker and the Deputy Speaker Family allowances of three thousand rupees each per mensem; Entertainment allowances of six thousand rupees to the Speaker and five thousand rupees to the Deputy Speaker respectively per mensem.

The Speaker and the Deputy Speaker shall be entitled, without any payment to the use and maintenance of a 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 charge shall not be more than seven thousand rupees per mensem.

EXPLANATION: For the purposes of this Section

Maintenance in relation to a residence includes

(i) free supply of electricity and water;

(ii) free telephone calls;

(iii) a Speaker and a Deputy Speaker, if occupy own house, shall be entitled to maintenance as if he occupies Government quarters;

(iv) payment of local rates and taxes;

Provided that the Speaker and the Deputy Speaker who are not provided with Government Quarters/Bungalow shall be entitled to receive a sum of rupees as may be fixed by the Budget Committee of the Mizoram Legislative Assembly from time to time for furnishing their residences.

The Speaker and the Deputy Speaker shall be entitled to the free use of Motor vehicle, the entire cost of vehicle maintenance and chauffeur of which shall be borne by the Government.

Notwithstanding anything contained in this Act and subject to the provisions of the Schedule, the Speaker and the Deputy Speaker shall be entitled to free travelling by first class air-conditioned 2-tier coach upto 40,000 Km. or by Air in five years term within India with family upto 5 members. In case the number of five still left out actual children it may be increased and included by express permission of the Speaker.

Subject to the provisions of the Schedule, the Speaker and the Deputy Speaker shall be entitled to

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

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

The Speaker and the Deputy Speaker and members of their family shall be entitled free of charge to accommodation in hospitals 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.

The Speaker and the Deputy Speaker shall not be entitled to receive any sum out of the funds provided by any salary as the Assembly by way of salary or allowances in respect of their member

The date on which any person be-came or ceased to be a Speaker or Deputy Speaker, shall be published in the Official Gazette of the Government and conclusive any such Notification shall be conclusive evidence of the fact that he became or ceased to be the Speaker or the Deputy Speaker, as the case may be, on that date for the purpose of this Act.

The Speaker and the Deputy Speaker shall be provided with separate Discretionary Fund in each annual Budget, the amount of which shall be fixed by the Budget Committee of Mizoram Legislative Assembly from time to time.

The Speaker and the Deputy Speaker shall be entitled to Grade IV Staff of six and four number respectively of his choice as Household staff, the appointment of them shall be co-terminous without yearly increment.

(1) The Salaries and Allowances of the Speaker and the Deputy Speaker Act, 1987 is hereby repealed.

(2) 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 provision of this Act, be deemed to have been done or taken under this Act.

(See Section 8)

1. Travelling on duty. When travelling on duty by railway or by road or by steamer or by air, a Speaker or a Deputy Speaker shall be entitled to reimburse the actual fare of the journey and Daily allowance at the rate of Rs. 500/- per day outside Mizoram and at the rate of Rs. 400/- per day within Mizoram.

2. Travelling allowance on journeys for assuming and demitting of office. In respect of the journey to head-quarters from his Constituency headquarters for assuming office or from headquarters to his Constituency headquarters on demitting office, a Speaker or a Deputy Speaker shall be entitled to a re-imbursement of the actual fare in any bus of the journey, and if he uses own car he shall beentitled to a re-imbursement at the rate of Rs. 5/- per kilometer for the journey, subject to the modification that the journeys by rail, a Speaker or a Deputy Speaker and the members of his family may travel by air-conditioned class of accommodation.

3. Travel by Railway. (i) The Speaker or the Deputy Speaker may, in the public interest, perform journey on tour by air in public air transport services;

(ii) On the cancellation of a journey due to official reason, the Speaker or the Deputy Speaker shall be entitled to be reimbursed by the Government any deduction made by the air transport services when refunding the fare on account of cancellation of the air passage.

4. Advances. The Speaker and the Deputy Speaker Railway shall have the right to reserve by requisition an ordinary first class compartment when travelling by railway on duty.

EXPLANATION: For the purposes of this paragraph, a first class compartment means a two-berthed compartment or an air conditioned coupe, where it is available, or a four-berthed compartment if a two-berthed compartment or an air-conditioned coupe is not available in the train by which the Speaker or the Deputy Speaker travels.

5. Advances. The Speaker or the Deputy Speaker shall be entitled to

(a) an advance of travelling allowance towards the cost of transporting himself and the members of his family and his family's effect

(i) in respect of the journey to headquarters from his Constituency headquarters outside headquarters for assuming office;

(ii) in respect of the journey from headquarters to his usual place of residence outside the headquarters on relinquishing office; and

(b) an advance of Travelling and Daily allowance in respect of the tours undertaken by him in the discharge of his official duties whether by land, sea or air.