Preamble
Salaries and Allowances of Ministers (Manipur) Eleventh Amendment Act, 20101
| [Manipur Act No. 6 of 2010] | [10th August, 2010] |
An Act further to amend the Salaries and Allowances of Ministers (Manipur) Act, 1972.
Be it enacted by the Legislature of Manipur in the Sixty-first Year of the Republic of India as follows:
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Salaries and Allowances of Ministers (Manipur) Eleventh Amendment Act, 2010.
(2) It shall be deemed to have come into force with effect from 1-4-2010.
Section 2. Amendment of section 3
2. Amendment of section 3.- In section 3 of the Salaries and Allowances of Ministers (Manipur) Act, 1972 (hereinafter referred to as the Principal Act),-
(a) in sub-section (1)-
(i) in clause (a), for the word and figures "Rs. 6,000/-", the word and figures "Rs. 23,000/-" shall be substituted;
(ii) in clause (b), for the word and figures "Rs. 5,000/-", the word and figures "Rs. 22,000/-" shall be substituted;
(iii) in clause (c), for the word and figures "Rs. 5,000/-", the word and figures "Rs. 22,000/-" shall be substituted;
(iv) in clause (d), for the word and figures "Rs. 4,800/-", the word and figures "Rs. 21,000/-" shall be substituted.
(b) for sub-section (2), the following shall be substituted, namely,-
"(2) There shall be paid a daily allowance during the whole of his term to-
(a) the Chief Minister, a sum of Rs. 1,500/- within the State and Rs. 2,500/- outside the State;
(b) the Deputy Chief Minister and each. Minister, a sum of Rs. 1,400/- within the State and Rs. 2,400/- outside the State;
(c) the Minister of State, a sum of Rs. 1,375/- within the State and Rs. 2,300/- outside the State.".
Section 3. Substitution of section 4
3. Substitution of section 4.- For section 4 of the Principal Act, the following shall be substituted, namely,-
"4. Entertainment allowance.- The Chief Minister shall be entitled to an entertainment (or sumptuary) allowance of Rs. 12,000/- per month, the Deputy Chief Minister and a Minister to an entertainment (or sumptuary) allowance of Rs. 11,000/- per month and a Minister of State to an entertainment (or sumptuary) allowance of Rs. 10,000/- per month to meet the entertainment expenditure incurred by the Minister.".