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ASSAM ACT XII OF 1970
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(Received the assent of the Governor on the 28th August 1970)
THE ASSAM SPEAKER'S SALARIES AND ALLOWANCES
(AMENDMEN fl ACT. 1970
[Published in the Assam Gazette, Extraordinary, dated the 10th September
l970J
An
Act
· .J urther to amend the Assam Speaker's Salaries and Allowances
Act, 1958.
Preamble. Whereas it is expedient further to amend the Assam Assam
Speaker's Salaries and Allowances Act, 1958, herein· fg~
after called the principal Act, in the man ier herein· ·
after appearing ;
It is hereby enacted in the Twenty-first year of the
Republic oflndia as foJlows:-
~~~rt ~~~- 1. ( 1) This Act may be called the Assam Speaker's
mencement. Salaries and Allowances (Amendment) Act, 1970.
(2) Tt shall come into force at once.
2 . For section 8 of the principal Act, the following
shall be substituted, namely:-
Amendment "8. The Speaker and the members of his family
of section 8 shall be entitled to such medical treatment and benefit
of Assamf as may be laid down by rules to be made by the State
ActXXVo G
1958
_ :<Overnment.
Explanatiur. .-1. For the purpose of this section the
expression 'the members of his family' shall mean and
include suc:b members as may be prescribed by rules.
2. Those who are entitled to free medical
attendance and treatment may take the same
from ariy registered physician of their choice
Allophathic, Ayurvedic, Unani or Homoeopathic
and medical bills on prescription of such physi
c:ians are re-'imbursable."
Price Re.0.05 P .. or 7 d.
AGP 18/70 (Law)-1,350+ 150-4-11-70.
Act
of
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