Jammu and Kashmir act 004 of 1956 : The JAMMU AND KASHMIR LEGISLATIVE ASSEMBLY (SPEAKER S EMOLUMENTS) ACT, 1956

Section 1.Short title and commencement.

(1) This Act may be called the Jammu and Kashmir Legislative Assembly (Speaker’s Emoluments) Act, 1956. ¹[(2) It shall come into force on such date as the Government may, by notification in the ²[Official Gazette], appoint in this behalf.

1. Enforce on 1st October, 1956 under C. O. No. 1971-C of 1956. (G. G. 18th November, 1956.)
2. Substituted by S.). 1229(E) dated 31.03.2020 for “Government Gazette”.

Section 2. Definitions.

In this Act,—

(a) “house” includes the staff quarters and other buildings appurtenant thereof ;

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

Section 3.Salary and Allowances of the Speaker.

³[3. Salary and Allowances of the Speaker.––The Speaker shall be entitled to the salary, allowances and advances as are payable to a Minister under the Jammu and Kashmir Ministers and Ministers of State Salaries Act, 1956 and the rule made thereunder].

3. Section 3, 3-A, 3-B and 4 substituted by Act XII of 2009 w.e.f. 9-10-1996, s. 2.