DEPUTY SPEAKER’S AND DEPUTY CHAIRMAN’S (EMOLUMENTS)
ACT, 1956
(Act No. XXII of 1956)
THE JAMMU AND KASHMIR DEPUTY SPEAKER’S AND DEPUTY CHAIRMAN’S (EMOLUMENTS) ACT, 1956
(Act No. XXII of 1956)
CONTENTS
SECTION.
1. Short title and commencement.
2. Definitions.
3. Salary, allowances and advances of the Deputy Speaker and Deputy Chairman.
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THE JAMMU AND KASHMIR DEPUTY SPEAKER’S AND DEPUTY CHAIRMAN’S (EMOLUMENTS) ACT, 1956
(Act No. XXII of 1956)
[Received the assent of the Sadar-i-Riyasat on 23rd October, 1956 and published in Government Gazette dated 1st November, 1956.]
An Act to provide for the salary and allowances of the Deputy Speaker and Deputy Chairman of Jammu and Kashmir.
Be it enacted by the Jammu and Kashmir State Legislature in the Seventh Year of the Republic of India as follows :––
1. Short title and commencement.––1[(1) This Act may be called the Jammu and Kashmir Deputy Speaker’s and Deputy Chairman’s (Emoluments) Act, 1956.]
2[(2) It shall come into force on such date as the Government may, by notification in the Government Gazette, appoint in this behalf].
2. Definitions.––In this Act,––
3[(a) “Deputy Speaker” and “Deputy Chairman” mean respectively the Deputy Speaker of the Jammu and Kashmir Legislative Assembly and the Deputy Chairman of the Jammu and Kashmir Legislative Council] ;
3(b) “house” includes the staff quarters and other buildings appurtenant thereto ;
3(c) “maintenance” in relation to a house shall include the payment of local rates and taxes and charges for electricity and water.
4[3. Salary, allowances and advances of the Deputy Speaker and Deputy Chairman.––The Deputy Speaker and Deputy Chairman shall be entitled to the salary, allowances and advances as are payable to a Minister of State under the Jammu and Kashmir Ministers’ and Ministers of State Salaries Act, 1956 and the rules made thereunder.]
1. Sub-section (1) of section 1 substituted by Act XXII of 1957 with effect from 30th July, 1957. 2. The Act came into force on 18th October, 1956 by C. O. No. 1994-C of 1956. (Government
Gazette, dated 8th November, 1956). 3. Original clauses (a) and (b) renumbered as clauses (b) and (c) respectively and new clause (a)
inserted by Act XXII of 1957 with effect from 30th July, 1957. 4. Sections 3, 3-A, 3-B, 3-C and 4 substituted by Act XII of 2009, s.4, w. e. f. 9th October, 1996.