(1) The Salaries and Allowances of the Speaker and the Deputy Speaker Act, 1987 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Act so repealed shall, in so far as it is not inconsistent with the provision of this Act, be deemed to have been done or taken under this Act.
THE SCHEDULE
(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.