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SIKKIM
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GOVERNl1ENT G A Z E T T E
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EXTRAORDINARY
PllBLI.'11ED BY AUTHOF.ITI 'iNo, 36
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GANGTOK, THURSDAY, APRIL 7, 1977.
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LEGISLATIVE DEPAR.T~~~j\:T NOTIFICATIom
NO. ,,4/11/ 1977
Dated Ganc,tok~ the 31st March, 1977. The f'ol.Lowd.ng Act of the Sikkirr: LeCisl'1.tivo AssembIy havi.ng received the li:
assent of the Governor on the 28th day of March, 1977 is hereby published for feneral Lnf'orrr.atd on .
SIKKI}t; ACT NO.4 OF 1977
SIKKIM SALI;RJESANDALLOWANCESACT, 1977
AN
ACT
to provide for the salaries and allowances of tho }ilinisters, the s pcakcr , the Deputy Spe'lker and .Morrbors of the Lcr.isl::.tive 11sscmbly of tho State of SikkirL.
Short ti tLo and
Corm cnc errcrrt ,
Bo it enacted by tho Legi s Lat.ur e of Sikkirr. in the Tw!>nty- ?i[ht Ye~ of tho RnpubHc of India as follows:-
1. (1) Thi s Act INlYbe called the Sikkirr. Salaries and 1,1101,1- ances Act, 1977.
(2)·'The provisions of this ·lkt shall come into force at once oxcept the provisions of Section 3 which shall cerro and sh'3.11 "llwnysbc deemed to have come into fo- rco with effect f'r orr tho 1st day of April, 1976. (c)
(d)
,
In this Act, unless there is any thine r epug nanf in the subject or context,
'.i~esombly' means the Le[islative Assemb.Iy of the state of Sd.kkdrr,
'Chief Minister " 'Minister I, 'Minister' of State I and 'Deputy Minister' sh'J.ll:mean r-espoc tIvo Iy tho Chf cf MinisteL, a Minister, a Mjnister of State or a Deputy Minister of the· State of Sikkir-.
'CollX'ittoe' rrcnns a Ccrn.Lt t.oc of the Asserrb ly and includes a Cornrrittec appo'i nt.ed by the State Gover'nrent , 'Deputy Speaker' rceans Deputy Speaker of t.he AsserDbJ,Y. Definitions.
2.
( a) (b) Contd •••• 2/-
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5.
__ ==-:::.-:::..:.:::. <:.:: s ...:.::-. :'Es:'dE!!tial aCCOFT'O-. :~~~~~ ::""- ::.::.:- ::.E::-~:'=. ;:::--;:=:!_.:..::::: "'-: -:-.e p~a:!<: cf te 10it ti n., of ".< .•••,~~ -:-.c ,',c€::-:::":- :::.-~::.:-:.- -::: ~:~==:.::.:.:::-<:. :::eeti:~ elf a Comr.i.t t.ee , ~_e r..:'5: ~-::,.:-..:::::-::=-. -:-:.'=. -:::.:.:=:.==- -::c .·:i:-:ist-;r:)f state, the De .;~.-:::0:=.:= :=.:.--- -~z ::=-------:'0.;0 ...-:.-:::: .:::-s~ ['::icle and driver .:,.::}:;~
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=- __ C·A·e.,-C Be of the dri VE)r, ~s prescribed, expenditur§ c:::'c les shall be borne by cc,l; of :-..:e::", -:;::.: _·..:.c:: ~:-:. - P..S :- ay c rr~intep.~~ce and ~s~~jrs ~ t~~
·.18 Govermr~nt .
(2) .her e any of tte pers nsrcntd or.ed 1.::-: =o:::-::=~'::.()_. (1)ili
not provided wi h the fqcilities ~ ::c::-:7~~:o~::::~~ci~ied therein, he sn a l I be paid Q con ·E7f.::-:CS <0::"::"::- =:= - =; :.-.'C ::-=.:.:
of "(mr nundr cd r'upers po r ont.l -".:-::::.s
provided w':'r:". ciriver under the C:D=-C~."':-.:":= -:- _:-::::=-:-- Every rren.l-er s,_allit be provided with ? -~r::s =.::--::_ =r s : :-:0...:::"
first cLass ass f r travelling by ra:'h:C:~1:-:-~:-=-- :.: -=- place ir. ~r:c':'
free nc:-:-t,:::-~::s:£:,,,::~lepas s for t.r aveLlLnc witc:-.::--:-
Sikki~· ty '3.:' t:.r'3.::-:sportservice vehicle owned, rr ar ,qg:::a -7 ::'":€ ~C crn~~nt ..
_e v::':'2: Y:':_=sor, t'1e tJJinistor, the Minister
J.' _G :::'Gp .•.y ~.~:::e· or, tho SIJ8A.ker·, the Deputy Spe~,::- - Y'E.r:.C' rrs el::r:::.;-...-:;.":-_their fp.Y"ily shall be errti t.Led -: __ ~r-d~c,,:::"~~t:.e::",ce ,,:nd trcRtlfent in anw of the Go ~:-~=-:
nos il."- f .: :'::e State and also such other mcdica L ::-::::.~- ties as -e,,-:'6 rescrib·"d.
.n
'" ,. 1 . (4)_·.SQ]C'1 f'1.cili·,les
'I'rave l.LL" hlltowance.
'.' (7. The C~:.€:: Y.:'=:';:::"sr,tlle Minister, the Minir,ter ..of Stat, t::e Js . ..:.-:;-~'~:--=-s•.er, the Speaker, the Deputy Speaker ac.d ~s -~=~~s s::'~ll be ontitled to tr'3.vellinG
aLl.c:••.e.::cs ·••-:-_:'::"sr; our on public business .rtt such rates C!~ s-.;·:::~s~:.t c s; h conditions as may be prescribed. ?ower to make r t.Les
:3. 7::s ::.a:.= =-=::-;-s:,:-_-e~r.;:;.yrrake rules for carryinf: out :,~s ~ -~~_s~s :::: -~:'s Act an~, in particular for any :::-::~ =e.-:-:~:'5 r~uired to to prescribed under any of the ':crs~:::':-~ =--:;----:';:::i c:::. f this Act.
_ :.;-~?.::" and savings.9. (i) == ...::..:.. ::..a-·S :':::c::"udi::1:rubs, rct?ul."ltions, orders, noti- :~c::C-::':::-.E,:::':,:!-":::"e.rs:' other provisions in respect of any
-s:' ::-::-:::::-:-_::_:-.;this Act, rrade or issued prior to
tta :!~~s'-:!~:-~,:.. _.: :.2is hct, shall cease and shall
a::"-·S::-s ::.:. ::=:o:::~ -::::have ceased to have any force or effect
0:: ~~~ :~ S~::cc~e~cerrent.
(2) ~- :,--:':,:::=:,,,,_,,::..::=. e.:::;thim- contained in sub-section(l), ---5 -.:X<::'?..7 f the pr ov.i.sLonr rrentioned in sub- ~=::..~~:.~.t the pp.riod prior to the co~~ence- ~- r8~~inin~ unp~id or unadjusted on
t,:e d,,-:~ ~ -:::= ~!:~e __ce ent of this Act sha Ll, ·1:-8 paid
r sri:~:.-~ ~ L~S c~se 2y be under the s~id provision~
"-5 _ -:.:::.;;: !l,,- t cone into forde. \
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ArrJ order issued, cLa.ins pa i.d , payments made or\ Piny other net.Lon taken bof'or e the c omrrencernerrt of this 1 Act in respect of sal'~rio3 ,and aLl.ovanccs includin._ ' \' advance psyrr-ent; thereof "na all other m.rt t.or-s /?overned by this Act shall be deemed to have been validly Ls sued , paid, made or taken duly and properly ano under proper 10~[alauthority.
SCHEJJl;LE
(1. SecL'i on 3(i) and Sec t i.cn 3(21 )
Designatio!! Salary Sumptuary Allowance ..
1- Chief Minister Rs ,2,250/- Rs ,450/- ,.i:l .1l
2 Speaker Rs.2,000/- Rs .300/-
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3. t-lini"ter hs .1, ',-.50/- ~,~,)225/-
4. Deputy Speaker B-s .1,600/- N::.l
5. Minister of state fts .1, 600/- Nil I 6. IJeputy Hinister Hs.1,200/- Nil
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BY Of,DETL OF' THE GOVEL.NOI( B.H.Pr'l.dhan,
Secr'e t.ary to the Gover-nment, of Sj k1< it
F 97/LL/77
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S I K KIM
GOVERNMENT GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 44 Gangtok, Monday, April 3, 1978
LEGISLATIVE DEPARTMENT
NOTIFICATION
No. 1O/LL/78 Dated Gangtok, the 3rd April, 1978. The following Act of the Sikkim Legislative Assembly having received the assent of the Governor on the j r st day of March, 1978 is hereby published for general information. SIKKIM ACT NO. 10 of 1978
SIKKIM SALARIES AND ALLOWANCES (AtvlENDMENT) ACT, 1978
AN
ACT
to amend the Sikkim Salaries arid Allowances Act, 1977; WHEREAS it is expedient to amend the Sikkim Salaries and Allowances Act, 1977, in the manner hereinafter appearing: '
Be it enacted by 'the Legislature of the State of Sikkim in the Twenty-ninth Year of the Republic of India as follows:- \
Short title 1. This Act may be called the Sikkim Salaries and Allowances (Amendment) Act, 1978.
Amendments 2. (1) In sub-section (3) of Section 3 of Sikkim Salaries and Allowance Act 1977, the words "or a Committee" shall be,and shall always be deemed to have been deleted. .
(2) Section 7 of Sikkim Salaries and Allowances Act, 1977, shall be and shall always be deemed to have been numbered as sub-section (1) there- of and after sub-section (1) so numbered, the following shall be and shall always be deemed to have been added as sub-section (2),
"(2) The members shall be entitled to such travelling allowances and facilities at such rates and subject to such conditions as may be pres- cribed, for attending the meeting of a Committee".
By Order of the Governor,
B. R. PRADHAN,
Secretary to the Government of Sikkim , Law and Legislative Department. F 16 (11) LL/77.
PRINTED AT THE> SIKKIM GOVERNMENT PRESS"
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SIKKIM
GOVERNMENT
\
GAZETTE
EXTRAORDINAR Y
PUBLISHED BY AUTHORITY
No. 36 Gangtok, Friday, April 11, 1980
LAW AND LEGISLATIVE DEPARTMENT
NOTIFICATION
No. 6/LLj80. Dated Gangtok, the 5th April, 1980. The following Act of the Sikkim Legislative Assembly having received the assent of the Governor on the sth day of April, 1980. is hereby published for general information.
SIKKIM ACT NO. 6 OF 1980.
THE SIKKIM SALARIES AND ALLOWANCES (AMENDMENT) ACT, 1980.
AN
ACT
further to amend the Sikkim salaries and Allowances Act, 1977 (+ of 1977). WHEREAS it is expedient to amend the Sikkim Salaries and Allowances Act, 1977 (+ of 1977) in the manner hereinafter appearing:
Be it enacted by the Legislature of Sikkim in the Thirty-first year of the Republic: of India as follows :-
I. (I) This Act may be called the Sikkim Salaries and Allowances (Amendment) Short title and Act, 1980. commencement
(2) It shall be deemed to have come into force on the 2sth day of October, J979·
In the Sikkim Salaries and Allowances Act, 1977 (+ of 1977) - Amendment of section I, Section
:3 and Schedule.
(a) in sub-section (I) of section I. for the words "Sikkim Salaries and Allowances Act", the words "Sikkim Ministers, Speaker, Deputy Speaker and Members of the Legislative Assembly (Salaries and Allowances) Act" shall be substituted.
(b) in sub-section (2) of section 3 for the words "and the Speaker"
the words." ",the Speaker and the Deputy Speaker" shall be subs- tituted.
(c) in the Schedule for entry +. the follOWing shall be substituted:-
"+. Deputy Speaker Rs, 1,750/" Rs, 225/-"
By Order of the Governor,
R. K. GUPTA,
Secretary to the Government of Sikkim, Law & Legislative Department, Government of Sikkim-
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM SALARIES AND ALLOWANCES
ACT, 1977 (ACT NO. 4 OF 1977) AMENDED AND UPDATED UPTO APRIL, 1980
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