(1) This Act may be called the Salaries and Allowances of the Chairman, Vice-Chairman and Commissioners of the Agartala Municipality Act, 1979.

(2) In this Act, unless the context otherwise on and from the eleventh day of July, 1978.

In this Act, unless the context otherwise requires

(a) Chairman means the Chairman of the Agartala Municipality:

(b) Commissioner means a Commissioner of the Agartala Municipality but shall not include the Chairman or Vice-Chairman;

(c) Sitting means the Commissioners at meeting as required under various provisions of Bengal Municipal Act, 1932 as extended to Tripura for carrying out the various purposes of the said Act;

(d) Vice-Chairman means the Vice-Chairman of the Agartala Municipality;

The Chairman shall be entitled to receive salary and allowances including his pensions, if any, during the whole of his term of office as specified below

Explanation: For the purpose of this section Pension means only such pensions as may be admissible to a person for his past employment under the Central Government or the State Government or any Local Authority.

The Vice-Chairman shall be entitled to salary and allowances including his pensions, if any, during the whole of his term of office as specified below

Explanation: For the purpose of this section Pension means only such pensions as may be admissible to a person for his past employment under the Central Government or the State Government or any Local Authority.

Every commissioner shall be entitled to receive a Compensatory Allowances of Rs. 250.00 per month and sitting allowances of Rs. 45.00 for each day silling of the Commissioners.

The Chairman and the Vice-Chairman shall not practise any profession or engage in any trade or business or receive any money for employment other than the duties as the Chairman or the Vice-Chairman, as the case may be.

The date on which any person became or ceased to be the Chairman or the Vice-Chairman as the case may be, shall be published in the Official Gazette and any such notification shall have conclusive evidence of the fact that he became or ceased to be the Chairman or the Vice-Chairman, as the case may be, on that date for all the purposes of this Act.

(1) The Salaries and Allowances of the Chairman, Vice-Chairman and Commissioner of the Agartala Municipality Ordinance, 1978 (Ordinance No. 3 of 1978) is hereby repealed.

(2) Notwithstanding such repeal, anything done, any action taken, all notification published, powers conferred, forms prescribed, orders, rules and appointment made under the said Ordinance, shall be deemed respectively to have been done, taken, published, conferred, prescribed or made under the corresponding provisions of this Act.

The Chairman, Vice-Chairman and Commissioners of Agartala Municipality shall be entitled to such medical facilities as the State Government may prescribe.

(1) The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.

(2) Every rule made under this Act shall be laid as soon as may be after it is made before the Legislative Assembly while it is in session for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the sessions aforesaid the Assembly makes any modification in the rule or decides chat rule shall not be made the rule shall thereafter have effect only in such modified from or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.