Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Legislative Assembly Members Salaries, Allowances And Pensions (Amendment) Act, 1986 05 of 1986 [21 April 1986] CONTENTS 1. Short title and commencement 2. Section 2 3. Amendment of Section 2 of Assam Act XIV of 1958 4. Amendment of Section 3 of Assam Act XIV of 1958 5. Amendment of Section 4 of Assam Act XIV of 1958 Assam Legislative Assembly Members Salaries, Allowances And Pensions (Amendment) Act, 1986 05 of 1986 [21 April 1986] PREAMBLE An Act Further to amend the Assam Legislative Assembly Members' Salaries, Allowances and Pensions Act, 1958 (Assam Act XIV of 1958). Whereas it is expedient further to amend the Assam Lagislative Assembly Members' Salaries, Allowances and Pensions Act, 1958, hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Thirty-seventh Year of the Republic of India, as follows:- 1. Short title and commencement :- (i) This Act may be called the Assam Legislative Assembly Members Salaries, Allowances and Pensions (Amendment) Act, 1986. 2. Section 2 :- It shall be deemed to have come into force on the first day of April, 1986. 3. Amendment of Section 2 of Assam Act XIV of 1958 :- I n Section 2 of the principal Act, the existing section shall be renumbered as sub-section (1), and thereafter the following shall he inserted as sub-section (2), namely:-- "(2) Constituency shall mean the Constituency from which the member has been elected to the Assam Legislative Assembly." 4. Amendment of Section 3 of Assam Act XIV of 1958 :- In Section 3 of the principal Act, for the words "six hundred rupees per mensem," the words "rupees one thousand per mensem" shall be substituted. 5. Amendment of Section 4 of Assam Act XIV of 1958 :- In Section 4 of the principal Act-- (i) in sub-section (1) for the words "rupees forty-five," the words "rupees fifty" shall be substituted. (ii) for sub-section (3), the following shall be substituted, namely:-- "(3) a constituency allowance of rupees five hundred per mansem for the purpose of tours in the constitutency of the member to be drawn in the same manner as is prescribed for drawal of salaries in a separate form to be prescribed by rules made by the State Government in this behalf." (iii) after sub-section (3), the following shall be inserted as sub- section (4), namely:-- "(4) a fixed monthly contingency allowance of rupees one thousand for meeting expenses on stenographic and typing assistance, postal services and subscription of newspapers."