Jammu and Kashmir act 022 of 1956 : The JAMMU AND KASHMIR DEPUTY SPEAKER S (EMOLUMENTS) ACT, 1956

Section 1.Short title and commencement.

²[(1) This Act may be called the Jammu and Kashmir Deputy Speakers ¹[x x x x] (Emoluments) Act, 1956.]

³[(2) It shall come into force on such date as the Government may, by notification in the ^*[Government Gazette], appoint in this behalf].

1. Words and Deputy Chairmans omitted by S.O. 1229 (E) dated 31.03.2020.
2. Sub-section (1) substituted by Act XXII of 1957 with effect from 30th July, 1957.
* Now Government Gazette.
3. The Act came into force on 18th October, 1956 by C. O. No. 1994-C of 1956.

Section 2.Definitions.

In this Act,––

⁴[(a) “Deputy Speaker” means the Deputy Speaker of the Legislative Assembly of the Union territory of Jammu and Kashmir ;]

⁵(b) “house” includes the staff quarters and other buildings appurtenant thereto ;

⁵(c) “maintenance” in relation to a house shall include the payment of local rates and taxes and charges for electricity and water.

4. Clause (a) substituted by S.O. 1229 (E) dated 31.03.2020.
5. Renumbered by Act XXII of 1957 with effect from 30th July, 1957.

Section 3.Salary, allowances and advances of the Deputy Speaker.

⁶[3. Salary, allowances and advances of the Deputy Speaker ⁷[xx x x].

^{The Deputy Speaker}7^{[x x x x] shall be entitled to the salary, allowances and
advances as are payable to a Minister of State under the Jammu and Kashmir
Ministers and Ministers of State Salaries Act, 1956 and the rules made thereunder.]

6. Substituted for sections 3, 3-A, 3-B, 3-C and 4 by Act XII of 2009, s.4, w. e. f. 9.10.1996.

7. Substituted for Deputy Chairman by S.O.1229 (E) dated 31.03.2020.}