Sikkim Ministers, Speaker, Deputy Speaker and Members of the Legislative Assembly (Salaries and Allowances) Amendment Act, 1991*
| [Sikkim Act No. 5 of 1991] | [17th September, 1991] |
An Act further to amend the Sikkim Ministers, Speaker, Deputy Speaker and Members of the Legislative Assembly (Salaries and Allowances) Act, 1977.
Be it enacted by the Legislative Assembly of Sikkim in the Forty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th day of September, 1991 and published in the Sikkim Government Gazette, Extraordinary, No. 8/D/1991, Dated Gangtok 17th September, 1991.
1. (1) This Act may be called the Sikkim Ministers, Speaker, Deputy Speaker and Members of the Legislative Assembly (Salaries and Allowances) Amendment Act, 1991.
(2) It shall be deemed to have come into force with effect from the 1st day of July, 1991.
2. In the Sikkim Ministers, Speaker, Deputy Speaker and Members of the Legislative Assembly (Salaries and Allowances) Act, 1977 (hereinafter referred to as the principal Act), in section 3 for sub-section (3), the following sub-section shall be substituted, namely:-
(3) There shall be paid to every member of the Assembly-
(a) a salary at the rate of one thousand rupees per month;
(b) a consolidated allowance at the rate of five hundred rupees per month for his travelling and other expenses necessary for attending the meetings of the Assembly; and
(c) a constituency allowance of one thousand rupees per month."
3. In the principal Act, after section 7, the following new section shall be inserted, namely:-
7A. (1) Every Member shall be provided with a telephone at his residence if located within and around Gangtok for the term of his office and all expenses for initial deposit, installation, rental and official trunk call charges and local charges upto such limit as may be specified from time to time by the Government shall be borne by the Government.
(2) In the case of a Member already having a telephone at his residence if located within and around Gangtok the rental and official trunk call charges and local charges upto such limit as may be specified from time to time by the Government shall be borne by the Government for the term of his office".