Manipur act 006 of 2006 : The Salaries and Allowances of Chairman of the Manipur Legislative Assembly(Hill Areas Committee) Amendment Acts

Department
  • Law and Legislative Affairs Department
Enforcement Date

4 Jul 2013

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1:;No13(3)Imphal (Chaitra15 1928)

. GOVERNMENTOF1tMANIPUR 11 1. SECRETARIAT: LAW & LEGISLATIVEAFFAIRSDEPARTMENT - ,'

NOTIFICATION 1 1

Imphal,l1the Sth Apiil, 2006

I. No.21812006~LeglL~Thg1followmg Act of.the;Legislature of Manipul: which received assentofthe Governor of Manipur on 3-4-2006ishereby publishedf111' '

the Official Gazette: -

'5

THESALARIES AND ALLOWANCESOF CHAIRMAN OFTHE MANIPU

'R'

LEGISLATIVE ASSEMBLY_(:HILLAREASCOMMITTEE) SECOND '

AMENDMENTACT, 2006 " ,

(Manipur ActNo6 of2006)

AN f -

further to amend the Salaries and" Allowances of "Chairman6f the Mani'pufi

LegislativeAssembly (Hill Areas Committee) Act,197-2;, Be it enacted by theLegislatuye of Mamputinthehfty-s eventh yearof' '

the Republic of India IS follows:——

1'. Short title and commencemth—(i) ThisAct may be called the Sala i'ies'

and Allowances of Chairman of me Manipur Legisiative Asscinbly ( Hill Areas;

' Committee) Second Amendment Act, 2006. 2 .

(2) It shall come into force from the date of its publicitionin th e Oflicial

Gazette.

. .

. 2. Substitution of section 3.——_—For section 3' of theSalanes and Allowances

of Chairmanof thc--Manipur Legislative Assembly(Hill AreasC ommmee) Act,

1972 (hereinafter referred to as the Act) .thefollowingshall bes ubsntuted ' '

1namely,-—--

~

such salaryand allowances

andAlfowanccsof-M1n13ters(Man1pur)Act. '

A,«31Salarics and Allowancesof Cha11man.—-—The Chairman she'llbepaid ' reprowdedforaMmisterunderflipSalai'iés . v

1

3. Substitutiefi of be substituted, name y, _

"6. Vehicleand 110119nglo am—Jl'hciChau

housingloan111310a- maxu numof Rupees 'te11'8111115w inch -

'from. hisSalary Withmt etcst '

oflice as maybe; '

' provaaeam. "it" meow 103115112111 ,be recoverabl efrom _

remaining balance, ifa ny,fromhis" penuon

11KAleKUNAR SI

NGH,

DeputySecreta' " Law), GovernmentofMampur

.

fumedat themommaof1 1;;8:Sty"601m," MamnumO S-Clifjmfig

2

, EXT: 'AORDINAK'Y

J ,

PUBLISHEDBYAUTHOR

ITY '

August 31, 2007 No. 225 (A) Imphal Friday,

UUVERNMENTflF-MAN

IP:UR . .

SECRETARIAT: LAW 8: LEG

ISLATIVEAFFAIRSDEPARTM

ENT

NOTIFICATION .

: lmphalthe3lst August 1007 ?ffiliéxivingAct(ifthe. Legislature0'f Manipur which

No. 2/17/2oo7¥1;é§/L.£1he

1' Manipur on 27—8-2007'1she're 'by pubiished 111

Erwiv'bd ' 'ésscnt 0f: ihc; Qoygrnoro

"'Ehe>»oflfcidl%Gazattc:g: ,vs; v

THE SALARIESAND ALLDWANC

E'S OFCHAIRMANOFTHEMA

NIPUR

LEGISLATIVE ASSEMBLY (HI

LLAREASCOMMITTEE)

THIRD AMENDMENT ACT, , 2

007

(Manipur Act No. 7 of 2001) '

: AN

V ACT - V f111ther to amén'd thé Salary21116 A1 owancés"df'€1iai'rmz1n oi?

Assambly (Hill AreasCommittee) Ae'f, 1972

heLegislature: d'fMampur 111 1thFifty-eighth .Year of the;

the.-.Manipu1Vfichisiative

, . E9 itenactedby1

Republic of India 11;: follows

V 1:. Short ti'tie_an(I commepcamcn't.——(1) Th is Act maxi bé'Céll'éd'the'Saiary anti

atAllowances 0f ' " Of 'the Ma

nip'u'rLegisiativc Assembly (Hiil- Axe

as

' Committee) Thir'd Amendment Aé't.'26

)'0'7. V , ,

(2) It shall be deemed to have come int o force withéfl'ect from 66-2007

2 Amendmept of title.—«For the title, "t he Salary and Allowances of Chair~ 111a1161 theMan '11" Le'"$1.a11vaAssembly (Hiii Areas Committee) Act, 1972 (Hereinafter referred10'1151110principalA ct), the. following shall be substituted, .

" pamciy,"

_"The Salaries and Allowancesof Chairman and Vice-Chairmanof the

MampurLegislativeAssembly(Hill'AreasCommittee) A ct,1972"

3

,.192;

3 Amendmentl9199g title.—-In the long title of th9pnnc1palAct fe r the:

words "Salary and Allow aces of Chairman", thewords"Salarie sand Allowances.

of Chairman and V1ce-Cha1rman" shall be substituted

.

4. Amendment of section 2.—-After clause (b) of sectionz of the princip al;

Act, the following new clause (bb) ,shali be inserted, nameiyiu

,

'(bb) "Vice-Chairman" means the Vice-Chairman of the Hill Areast Committee;'. V ' ' '

S. Substitution of section 3+For section 3 of the prihcieal Act, the folIoWing 1

shallbe substituted, namely,—

' '

"3 Salaries and allowances of Chairman and Vice-Chairmanr—The

:

Chairman and the Vice-Chairman shall be paid such salary an d allowances as.

are provided for a Minister and a Minister of State respectively under the;

Salaries and Allowances of Minister (Manipur) Act, 1972.".

1'

6. Amendmeht of section 4.—Iu section 4 of the principal Act, for the w ords",

"The Chairman and the members of his family", the words "

The Chairman. and

the ViceChairman and members of their families" sha ll be substituted.

I." Amendment of section 5.——In section 5 of the principal Act after the word

"Chairman", the words "and the Vice-Chairman" s hall be mserteu v

8. Substitution of section 6.——-For section 6 of the principal Ac t, the following

shall be substituted, namely,—

"6. Vehicle and housing loan, The Chairman and the Vice—Chair man. '

shall be entitled to a vehicle/housing loah upto a maximum o f Rupees ten lakhs-

which shall be recoverable from their salary with interest by the Governmenfi

durin g the term of their office as may be prescribed; Provided that if the Chairman or the Vice—Chairman cea ses to hold his

office, the outstanding loan shall be recoverable from thesalary receivable ass

a Memberand remaining balance, if any, from his p ension."

9. Amendment of section 7.—-In sectioh 7of the principal A ct, for the word

"Chairman" wherever it occurs, the words "the Chairm an or the Vice-Chairman"

shall be substituted.

TH. KAMINI KUMAR SINGH,. 9

Deputy- Secretary (Law), Government of Manipuu __._.__..—._ooV .'.1. ,,

hinted at the Directorate of Ptg. & Sty; 'Gevt. of Mani pur/BOS-C/3ll-Se2007.

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