The 4th May, 2005
No. LL(B). 4/2005/5:- The Meghalaya Parliamentary Secretariat (Appointment, Salaries, Allowances and Miscellaneous Provisions) Act, 2005 (Act No. 9 of 2005) is hereby published for general information.
MEGHALAYA ACT NO. 9 OF 2005
As passed by the Meghalaya Legislative Assembly
Received the assent of the Governor on the 30th April, 2005
(Published in the Gazette of Meghalaya Extra-Ordinary, issued dated 4th May, 2005)
THE MEGHALAYA PARLIAMENTARY SECRETARIES (APPOINTMENT, SALARIES, ALLOWANCES & MISCELLANEOUS PROVISIONS) ACT, 2005
An
Act
To provide for the appointment, salaries, allowances and other miscellaneous provisions of the Parliamentary Secretaries in the State of Meghalaya.
Whereas, it is considered to provide for the appointment, salaries, allowances and other miscellaneous provisions of the parliamentary Secretaries in the State of Meghalaya.
Be it enacted by the Legislature of the State of Meghalaya in the Fifty-sixth Year of the Republic of India as follows:-
Short title and 1 (1) This Act may be called the Meghalaya Parliamentary Commencement Secretaries (Appointment, Salaries, Allowances, and
Miscellaneous Provisions) Act, 2005
(2) It shall be deemed to have come into force on and from the 11th January, 2005
Definitions 2 In this Act, unless the context otherwise requires:-
(a) “Act” means the Meghalaya Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous Provisions) Act, 2005;
(b) “Chief Minister” means the Chief Minister of the State of Meghalaya;
(c) “Parliamentary Secretary” means any person appointed under Section 3 of this Act by the Chief Minister;
(d) “Prescribed” means specified by the rules made under the Act; and
(e) “Specified” means specified by notification published in the Official Gazette of the State of Meghalaya.
Appointment of 3 The Chief Minister may, having regard to the circumstance on Parliamentary the requirement of the situation at any time appoint such Secretaries. number of Parliamentary Secretaries from amongst the
Members of the Legislative Assembly and assign to each of them such duties and functions as he may deem fit and proper.
Oath of office and 4 A Parliamentary Secretary shall, before entering office, take on secrecy oath office and secrecy to be administered by the Chief
Minister.
Rank, status, powers 5 A Parliamentary Secretary shall be of the rank and status of and functions of Minister or State and shall exercise such powers, discharge such Parliamentary function and perform such duties as may be assigned to him by Secretary. the Chief Minister.
Salary and 6 A Parliamentary Secretary shall be entitled to such salaries and allowances of allowances as are admissible to a Minister of State under the Parliamentary Meghalaya (Minister’s Salaries and Allowances) Act, 1972. Secretary.
Terms of office of 7 The Parliamentary Secretary shall hold office during the Parliamentary pleasure of the Chief Minister. Secretary during the pleasure of Chief Minister.
Parliamentary 8 Notwithstanding anything contained in any other law for the Secretary not to time being in force. A Parliamentary Secretary shall not, while draw salary and he draws salary and allowances for his office as such allowances as Parliamentary Secretary, be entitled to any salary or allowances member. as a Member of the Meghalaya Legislative Assembly.
Parliamentary 9 A Parliamentary Secretary shall not, during his office as such Secretary not to Parliamentary Secretary, practice any profession or engage in practice profession any trade or commerce or undertake for remuneration any etc. employment other than his duties as such Parliamentary
Secretary.
Power to make rules. 10 (1) The State Governor may be notification published in the Official Gazette may make rules for carrying out purposes of this Act.
(2) All rules made by the State Government under this Act shall as soon as may be after they are made, be laid before the Meghalaya State Legislative Assembly and shall take effect from the date of their publication in the Official Gazette.
Repeals. 11 The Parliamentary Secretary’s Salaries and Allowances Act, 1991 and the rules made there under and the Meghalaya Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous Provisions) Ordinance, 2005 are hereby repealed.
S. DYKES,
Joint Secretary to the Govt. of Meghalaya,
Law (B) Department.