/______—___MNQ,V'-I‘3(_C“..)__ Imphal Wednesday, Apnl‘_—‘———’—‘“’M‘M 5,.2006 (Chaitra . 15, 1928) GOVERNMENT. OF MANIPUR SECRETARIAT LAW . & LEGISLATIVE AFPAIRS DEPARTMENT . NOTIFICATION .. L e : Imphal, the 5th April 2006 . e No. “2/7]2006-Leg/L.—The following ‘Act” of “the Legislature of ‘Manipur नल received assent of the Governor oF&Manipur “on+3-4-2006 is Fereby published .- SPEAKER AND DEPUTY THE SALARIES AND ALLOWANCES OF (MANIPUR) AMENDMENT SPEAKER OF THE LEGISLATIVE ASSEMBLY - ACT, 2006 . (Manipur ‘Act No of 2006) - । दाद ० थी दिनों ः कौ - f Speaker and Deputy Speake further to amend the Salaries and allowances’ o 1972 of ‘the Legislative Assembly (Manipur) Act Be it enacted ‘by the _Legxslat’ure of Manipur in the Fifty-seventh: year ‘0 : 'the -Republic of India as . follows:-. : 1. Short - title and commencement.—(}) This Act may be called the Salaries g and Allowances of Speaker and Deputy (Manipur) Amendment Act, 2008 (2) It shall ‘come-1nto force from the date of its publication .in the o'.flicml Gazette Speaker of the Legislative Assembly -~ - =
2 2. Substitution of section 8.—For .section of Speaker and Deputy Speaker of 4 1972 (hereinafter referred ‘to- as the : namely, : «3. Salaries-an salary and allowances as are: provic Minister, Deputy ‘Chief Minister an 3. Substitution of - section “d “TFor section S of the Act, the following shall~ ‘be substituted, namely,— 4. Substitution of -section 9.-~For section”9 of the Act; the following shall: s o :be substituted, namely, «9. Vehicle and housing loan ः Provided 1081 if the Speaker or the- Deputy -Spe . his - office; the outstanding loan :shall - be recoverable - from: "the ¢ asa Member and remaining balance; " if any, from: his pension. receivabl ं नुक हनन ए।न&- पास Deputy Secretary (Law), Government of . Manipur. Printed at the Directorate of Ptu. & Sty., Govt. o‘f"""‘”M_a__n‘“ip‘""“"vu_‘rf"/_3"')”5’-‘(:"./‘5-'”"___4M‘*"i“ 006: