THE NAGALAND LEGISLATIVE ASSEMBLY MEMBERS’ SALARIES AND ALLOWANCES
(AMENDMENT) ACT, 1964 NAGALAND ACT NO. 10 OF 1964 (Received the assent of the Governor on the 14th September, 1964 and published in the Nagaland Gazette, Extraordinary dated 14th September, 1964)
An
Act
to amend the Nagaland Legislative Assembly Member’s Salaries and Allowances Act, 1964.
Preamble. Whereas, it is expedient to amend the Nagaland Legislative Assembly Member’s Salaries and Allowances Act, 1964 (Nagaland Act 6 of 1964) in the manner hereinafter appearing; It is hereby enacted in the Fifteenth Year of the Republic of India as follows :-
1. Short title and commencement. (1) This Act may be called the Nagaland Legislative Assembly Members’ Salaries and
Allowances (Amendment) Act, l964. (2) It shall he deemed to have come into force with effect from the 11th February, 1964.
2. Amendment of Section 4 of Nagaland Act 6 of 1964.
In Section 4 of the Nagaland Legislative Assembly Members’ Salaries and Allowances Act, 1964 (Nagaland Act 6 of 1964).. (i) in clause (i) after the word “places” the words “within the State of Nagaland” shall he
inserted and the last word “and” shall he deleted; (ii) after clause (i) the following new clause shall be inserted — (iii) “(ia) Daily allowance at the rate of rupees twenty five per day when his attendance outside the State of Nagaland is required in connection with his duties as a member, subject to any lower rate with respect to any specified place as may be prescribed by rules, and