Nagaland Deputy Speaker's Salary and Allowances (Amendment) Act, 19991
| [Nagaland Act No. 11 of 1999] | [16th July, 1999] |
An Act further to amend the Nagaland Deputy Speaker's salaries and allowances act 1964.
Whereas it is expected to amend the Nagaland Deputy Speaker's salaries and allowances act, 1964 Nagaland act No. 7 of 1964 in the manner here under appearing:
If is hearby enacted in the fiftieth years of the Republic of India as follows:
1 Received the assent of the Governor of Nagaland on 16th July, 1999.
1. Short title and commencement.-
(i) This act may be called the Nagaland Deputy Speaker's Salary and Allowances (Amendment) Act, 1999.
(ii) It shall come into force on such date as the Suite Government may by notification in official gazette appoint.
2. Amendment of Section 2.- Section 2 of the Nagaland Deputy Speaker's salaries and allowances act 1964 (Nagaland Act No. 7 of 1964), shall be substituted by the following as hereunder:
(2) There shall be paid to the Deputy Speaker of the Nagaland Legislative Assembly a salary of rupees eight thousand five hundred per mensen.
3. Amendment of Section 4.- Sub-section (2) of section 4 of the Nagaland Deputy Speaker's salaries and allowances act 1964 (Nagaland act of No. 7 of 1964) shall be deleted.
4. Amendment of Section 9.- Section 9 of the Principal Act shall be substituted by the following as hereunder:
The Deputy Speaker shall be entitled to an entertainment allowance of rupees two thousand five hundred per mensem.