LEGISLATIVE COUNCIL
CHAIRM AN' S EM OLUM ENTS
ACT, 1962
(Act No. XXVIII of 1962)
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LEGISLATIVE COUNCIL CHAIRMAN'S (EMOLUMENTS ACT, 1962 435
THE JAMMU AND KASHMIR LEGISLATIVE COUNCIL
CHAIRMAN'S (EMOLUMENTS) ACT, 1962 (Act No. XXVIII of 1962)
CONTENTS
Preamble. Section
1. Short title.
2. Defenitions.
3. Salaries and allowances of Chairman.
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LEGISLATIVE COUNCIL CHAIRMAN'S (EMOLUMENTS ACT, 1962 437
THE JAMMU AND KASHMIR LEGISLATIVE COUNCIL
CHAIRMAN'S (EMOLUMENTS) ACT, 1962 (Act No. XXVIII of 1962)
[Received the assent of the Sadar-i-Riyasat on 17th November, 1962 and published in Government Gazette dated 17th November, 1962]. An Act to provide for the salaries and allowances of the Chairman of the Jammu and Kashmir State Kashmir State Legislative Council. Be it enacted by the Jammu and Kashmir State Legislature in the Thirteen Year of the Republic of India as follows :—
1. Short title.--This Act may be called the Jammu and Kashmir Legislative Council Chairman's (Emoluments) Act, 1962.
2. Definitions.-- In this Act-
(a) "Chairman" means Chairman of the Jammu and Kashmir State Legislative Council ;
(b) "house" includes the s taff quar ters and o ther bui ldings appurtenant thereto ;
(c) "maintenance" in relation to a house shall include the payment of local rates and taxes and charges for electricity and water. 1 [3. Salaries and allowances of Chairman.--The Chairman shall be entitled to the salary, allowances and advances as are payable to a Minister under the Jammu and Kashmir Ministers and Ministers of State Salaries Act, 1956 and the rules made thereunder].
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1. Subtituted for sections 3, 4, 5 and 6 by Act XII of 2009, s. 3, w.e.f. 9th October, 1996.
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