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THE PARLIAMENTARY SECRETARY (PAYMENT
OF SPECIAL ALLOWANCE AND PREVENTION
OF DISQUALIFICATION) ACT, 1971
(No. 12 of 1971)
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ARRANGEMENT OF SECTIONS
SECTION
1. Short title and commencement.
2. Payment of special allowance to the Parliamentary Secretary.
3. Office of Parliamentary Secretary not to disqualify. ______
THE PARLIAMENTARY SECRETARY (PAYMENT OF SPECIAL
ALLOWANCE AND PREVENTION OF DISQUALIFICATION) ACT, 1971
(Act No. 12 of 1971) 11th June, 1971
AN ACT
to provide for the payment of special allowance to the Parliamentary Secretary and to declare that the office of the Parliamentary Secretary shall not disqualify the holder thereof for being chosen as, or for being a member of the Legislative Assembly of Puducherry.
BE it enacted by the Legislative Assembly of Puducherry in the Twenty-second Year of the Republic of India as follows:-
Short title and commencement
1. (1) This Act may be called the Parliamentary Secretary (Payment of Special Allowance and Prevention of Disqualification) Act, 1971.
(2) It shall come into force at once.
Payment of special allowance to the Parliamentary Secretary
2. A member of the Legislative Assembly of Puducherry, who is appointed as Parliamentary Secretary, shall, in addition to the salary and other allowances to which he is entitled from time to time as such member, be paid a special allowance of *[one thousand and five hundred rupees per month].
Office of Parliamentary Secretary not to disqualify
3. It is hereby declared that the office of Parliamentary Secretary shall not disqualify the holder thereof for being chosen as, or for being, a member of the Legislative Assembly of Puducherry.
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* Amended vide Act No.8 of 2009 with effect from 1.1.2005.
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STATEMENT OF OBJECTS AND REASONS FOR ACT 12 OF 1971
The object of the Bill is to provide for the appointment of a Parliamentary Secretary from among the members of the Puducherry Legislative Assembly. A Member of the Legislative Assembly who is appointed as Parliamentary Secretary will have to perform additional functions for which it is proposed to provide for payment to him a special allowance of Rs.150/- While so doing it is made explicit that by this appointment he will not incur any disqualification either for being chosen or being a member of the Assembly.
STATEMENT OF OBTECTS AND REASONS FOR ACT 8 OF 2009
The Parliamentary Secretary (Payment of Special Allowance and Prevention of Disqualification) Act, 1971 (Act No.12 of 1971) came into force w.e.f. 11.6.71. Section 2 of the said Act provides inter alia, for payment of special allowance of rupees one hundred and fifty per month to the Member of the Legislative Assembly who is appointed as Parliamentary Secretary. The quantum fixed in the principal Act in the year 1971 has now become very meagre. The salary and allowances of Ministers, Speaker and the Members were amended from time to time enhancing the quantum of salary and allowances to them. But the special allowance payable to the Parliamentary Secretary has not been revised for the last more than three decades.
Hence, it is proposed to enhance the quantum of special allowance payable to the Parliamentary Secretary from Rs.150 per mensem to Rs.1500 per mensem by amending section 2 of the Parliamentary Secretary (Payment of Special Allowance and Prevention of Disqualification) Act, 1971.
The Bill seeks to achieve the above object.
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