414
THE SALARIES AND ALLOWANCES OF
THE SPEAKER AND THE DEPUTY SPEAKER OF
THE LEGISLATIVE ASSEMBLY (PUDUCHERRY) ACT, 1964
(No. 15 of 1964)
ARRANGEMENT OF SECTIONS
SECTION
1. Short title and commencement.
2. Definitions.
3. Salary and allowances etc., of the Speaker.
4. Speaker not to practice any profession.
5. Salary and allowances, etc., of the Deputy Speaker.
6. Medical facilities to Speaker and Deputy Speaker.
7. Speaker and Deputy Speaker not to draw any salary as members of the Assembly.
8. Notification respecting appointment of Speaker, etc., to be conclusive evidence thereof.
415
THE SALARIES AND ALLOWANCES OF THE SPEAKER
AND THE DEPUTY SPEAKER OF THE LEGISLATIVE
ASSEMBLY (PUDUCHERRY) ACT, 1964
(Act No. 15 of 1964)
[6-02-1965]
AN ACT
to provide for the salaries and allowances of the Speaker and the Deputy Speaker of the Legislative Assembly of Puducherry.
BE it enacted by the Legislative Assembly of Puducherry in the fifteenth year of the Republic of India as follows:-
1. Short title and commencement. - (1) This Act may be called the Salaries and Allowances of the Speaker and the Deputy Speaker of the Legislative Assembly (Puducherry) Act, 1964.
+ (2) It shall come into force at once.
2. Definitions. - In this Act, unless the context otherwise requires,-
(a) "Assembly" means the Legislative Assembly of Puducherry;
(b) "member" means a member of the Assembly not being a Minister;
(c) "Speaker" means the Speaker of the Assembly; and
(d) "Deputy Speaker" means the Deputy Speaker of the Assembly.
*[3. Salary and allowances, etc., of the Speaker. - (1) The Speaker shall be paid such salary, compensatory allowance, contingency allowance, constituency allowance, daily allowance, conveyance and travelling allowance as are provided for a Minister under the Salaries and Allowances of Ministers (Puducherry) Act,
1964.
(2) The Speaker shall also be entitled to all amenities including those regarding residence and motor car and repayable advance for purchase of motor car as are provided for a Minister. ]
+ This Act has come into force w.e.f 22.03.1965
* Substituted vide Act No.5 of 2010. This Act has come into force w.e.f 09.02.2007
416
4. Speaker not to practice any profession. - The Speaker shall not practice any profession or engage in any trade or receive any money for employment other than his duties as Speaker.
*[5. Salary and allowances, etc., of the Deputy Speaker . - (1) The Deputy Speaker shall be paid a salary of eight thousand rupees per mensem.
(2) The Deputy Speaker shall also be paid, -
(a) compensatory allowance of ten thousand rupees per mensem;
(b) contingency allowance of three thousand and five hundred rupees per mensem; and
(c) constituency allowance of five thousand rupees per mensem.
(3) The Deputy Speaker shall also be entitled to receive allowance for each day during the whole of his term of office at the rate of rupees five hundred.]
6. Medical facilities to Speaker and Deputy Speaker . -- The Speaker and the Deputy Speaker and the members of their families shall be entitled free of charge to accommodation in hospitals maintained by the Government and also to medical treatment in accordance with the Medical Attendance Rules, as amended from time to time, applicable to *[Group 'A' Officers of the highest grade] serving in connection with the administration of the Union Territory of Puducherry.
7. Speaker and Deputy Speaker not to draw any salary as members of the Assembly. - The Speaker and the Deputy Speaker shall not be entitled to receive any sum out of funds provided by the Assembly by way of salary or allowances in respect of their membership of such Assembly.
8. Notification respecting appointment of Speaker, etc., to be conclusive evidence thereof. -- The date on which any person became or ceased to be a Speaker or Deputy Speaker shall be published in the Official Gazette of the Union Territory of Puducherry and any such notification shall be conclusive evidence of the fact that he became or ceased to be the Speaker or the Deputy Speaker on that date for all the purposes of this Act.
* Amended vide Act No.5 of 2010. This Act has come into force w.e.f. 09.02.2007.
--------------------