Arunachal Pradesh act 006 of 1983 : The Arunachal Pradesh Salaries and Allowances of Ministers Act 1983 as amended

  • Date:
Department
  • Department of LAW AND JUDICIAL
Enforcement Date

1 Jan 1982

THE ARUNACHAL PRADESH SALARIESAND ALLOWANCES OF MfNISTERS ACT, 1983 (Act No. 6 of 1983) as amended

I .as amended by the ARUNACHAL PRADESH SALARIESAND ALLOWANCES OF MINISTERS ACT, 1987 Assented by the Governor on 30.06.I 98 7 ( Act no 5 of I 98 7) I.as amended by the ARUNACHAL PRADESH SALARIESAND ALLOWANCES OF MINISTERS ACT, 1989 Assented by the Governor on 30.03.1989 (Act no 2 of I989)

l.as amended by the ARUNACHAL PRADESH SALARlESAND ALLOWANCES OF MINISTERS ACT, 2000 Assented by the Governor on 23.05.2000 ( Act no 3 of 2000) I .as amended by the ARUNACHAL PRADESH SALARIESAND ALLOWANCES OF MINISTERS ACT, 2008 Assented by the Governor on 03.04.2008 ( Act no 7 of 2008) I.as amended by the ARUNACI-IAL PRADESH SALARJESAND ALLOWANCES OF MINISTERS ACT, 2010 Assented by the Governor on I4.I0.20IO (Act no I I of 20IO) I .as amended by the ARUNACHAL PRADESH SALARIESAND ALLOWANCES OF MINISTERS ACT, 2017 Assented by the Governor on 5.04.2018 (Act no 3 of 2018)

AN

ACT

to provide for the salaries and allowances of Ministers of the1[State ] of Arunachal Pradesh.

Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Thirty-fourth Year of the Republic of India as follows :-

1. (1) This Act may be called the Arunachal Short title and Pradesh Salaries and Allowances of Ministers commencement. Act, 1983.

(2) It shall be deemed to have come into force on the first day of January, 1982. Definitions

2. In this Act, unless the context otherwise requires-

(a) [Administrator] omitted by 1987 Amendment Act.

(b) Assembly" means the Legislative Assembly of the1[STATE] of Arunachal Pradesh;

( c) "family" in relation to a Minister means his wife residing with him and legitimate children and step children residing with or wholly dependent on him and where the husband has more than one wife, only one wife shall be included in his family for the purpose of this Act. If the Minister is a married woman "family" shall include her husband residing with her;

(d) "Government" means the Government of the1[State] of Arunachal Pradesh.

1 ({da) Governor means the Governor of Arunachal Pradesh).

1 [inserted by 1 987 Amendment Act) 2 ({e) "Minister" means a Minister appointed under Article 164 of the Constitution and includes the Chief Minister, Deputy Chief Minister, Ministers of State and the Deputy Minister); (f) "Schedule" means the Schedule appended to this Act; (g) "Travelling Allowance" means the allowance granted to a Minister under this Act to cover the expenses which he incurs in travelling in the interest J f the public service as against travelling in personal interest or private purpose, such as journeys for rest, recoupment of health, attending party meetings or election campaign ; (h) "usual place of residence" means a place declared by the Minister to be his residence in his home district or any other place declared by him as such.

1 [inserted by 1 987 Amendment Act]

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Salaries of Chief Minister and other ministers *2[3. On and from the date of Commencement of the Arunachal Pradesh Salaries, Allowances of Ministers (Amendment) Act, 2017. there shall be paid to the Chief Minister a composite salary of Rupees one lakh thirty thousand per mensem, Deputy Chief Minister, a composite salary of rupees one lakh twenty eight thousand per mensem, Ministers(including the Leader of Opposition) a composite salary of one lakh twenty six thousand per mensem, Ministers of State a composite salary of Rupees one lakh twenty four thousand per mensem and to the Deputy Ministers a composite salary of rupees one lakh twenty two thousand

Per mensem.

Provided that, the other perks, facilities, incentives and non quantifiable allowances which are not specified in the Act shall be regulated by an executive order as per actual or at such rate with ceiling limit as the State Government may determine from time to time as maybe deemed appropriate.]

2 [inserted by 2 017 Amendment Act] Section 4 [Deleted by the Arunachal Pradesh Salaries and Allowances of Ministers Act, 2017, Act no 3 of 2018]. Section 5 [Deleted by the Arunachal Pradesh Salaries and Allowances of Ministers Act, 2017, Act no 3 of 2018]. Section 6 [Deleted by the Arunachal Pradesh Salaries and Allowances of Ministers Act, 2017, Act no 3 of 2018]. Section 7 [Deleted by the Arunachal Pradesh Salaries and Allowances of Ministers Act, 2017, Act no 3 of 2018]. Section 8 [Deleted by the Arunachal Pradesh Salaries and Allowances of Ministers Act, 2017, Act no 3 of 2018]. Section 9 [Deleted by the Arunachal Pradesh Salaries and Allowances of Ministers Act, 2017, Act no 3 of2018]. Minister not to draw salary, or allowances as members of the Assembly 10. No person in receipt of a salary or allowance under this Act shall be entitled to draw salary, or receive any sum out of the funds provided by the Assembly by way of salary or allowance in respect of his membership of the Assembly. Notification respecting appointment etc of minister to be conclusive evidence thereof. 11. The date on which any person became or ceased to be a Minister shal I be published in the Official Gazette of the Union Territory of Arunachal Pradesh, and any such notification shall be conclusive evidence of the fact that became,or ceased to be a Minister on that date for all the purposes of this Act. Repeal and saving. 12. ( 1) The Salaries and Allowances of Ministers (Arunachal Pradesh) Order No. ADMN. 75 of 15th August 1975, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the said order so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under this Act.

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Power to make Rules

13. (1) The Government may, by notification in the Official Gazette of the Union territory of Arunachal Pradesh, make rules for carrying 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 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 modifications in the rule or the Assembly agrees that the rule should not be made, the

rule shall thereafter have effect only in such modified form 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.

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SECTIONS