THE SALARIES AND ALLOWANCES OF THE VICE-CHAIRMAN OF THE STATE PLANNING COMMITTEE (MANIPUR) BHL, 1972. नेट (४५... काया AeT to_provide for the salaries and allowances of the Vice- Chairman of the State Planning Committee. BE it enacted by the Legislature of Manipur in the Twenty-third year of the Republic of India as follows :— 1. (1) This Act may be called the Salaries and Allowances Short titie of the Vice-Chairman of the State Planning Committee encement, {Manipur) Act, 1972. ' (2) It shall come into force at once. 2. In this Act, unless the context otherwise requires :— Pifinitions. (a) “Assembly” means the Legislative Assembly of Manipur ; (h) “Member’” means member of the Assembly not being the Chief Minister or a Minister (c) “Vice-Chairman” means Vice-Chairmun of the State Planning Committee appointed by the State Government ; (d) Words and expression not defined herein and AMct““g"PO“{ defined in the Salaries and Allowances of 1972, Ministers (Manipur) Act, 1972 shall have the meaning respectively assigned to them in that -
Salaties and allowe ances of the Vice- Chairman. N Vice-Chair- man not to draw any s2laty as a member. Medical treatment etc. to Vice- Chairmen, Advance to Vice-Chair- man, State Planning Commititee. Power 90 make 1ules 2: 3. The Vice-Chairman shall be paid such salary conveyance allowance, entertainment allowance, travelling and daily allowances and shall be entitled to such amenities regarding residence, Motor Car and repayable advance for purchase of a motor car as are provided for a Minister o&=State funder the Salaries and Allowances of the Ministers. A (Maniptir) Act, 1972 and rules made thereunder. हवस ना = ) . . . \ 4. The Vice-Chairman shall not be entitled to receive any sum out of funds provided by the Assembly by way of salary and aliowances to members thereof. 5. The Vice-Chairman and the members of his family shall be entitled free of charge to accommodation in hospitals maintained by the Government and also to medical treatment in accordance with the Medical Attendance Rules, as amended from time to time, applicable to a Class I Officer serving in connection with the State of Manipur. 6. There may be paid to the Vice-Chairman by way of repayabie advance such sum of money as may be payable to a Minister under the Salaries and Allowances of Ministers (Manipur) Act, 1972 and rules made thereunder for the purchase of Motor Car in order that he may be able to dffils'charge conveniently and efficiently the duties of his office. 7. (1) The State Government may, by notification in the official gazette, make rules for carrying out the purposes. of this Act. (2) Evcry rule made under this Act shall be, laid, as soon as may be afier it is made, before the Legislative 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 iin which ii is so laid or the session afoiesaid, the: Assembly make any modification in the rule or decide that the rule should not be made, the rule shall thereafter have
3 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;