Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Legislative Assembly Members Salaries, Allowances And Pensions (Amendment) Act, 1989 12 of 1989 [15 December 1989] CONTENTS 1. Short title and commencement 2. Amendment of section 7 of Assam Act XIV of 1958 Assam Legislative Assembly Members Salaries, Allowances And Pensions (Amendment) Act, 1989 12 of 1989 [15 December 1989] 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 Legislative Assembly Members' Salaries, Allowances and Pensions Act, 1958, hereinafter called the principal Act, in the manner hereinafter appearing: It is hereby enacted in the Fortieth Year of Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Assam Legislative Assembly Members Salaries, Allowances and Pensions (Amendment) Act, 1989. (2) It shall come into force at once. 2. Amendment of section 7 of Assam Act XIV of 1958 :- I n the principal Act, for Section 7, the following shall be substituted, namely:-- "7. Power to make rules,-- (1) For the purpose of making rules under this section there shall b e constituted a Committee consisting of a maximum of ten members nominated by the Speaker. (2) The Committee constituted under sub-section (1) shall elect its Chairman and shall have power to regulate its own procedure. (3) A member of the Committee shall hold office as such member for a period of one year from the date of his nomination and any casual vacancy of the Committee may be filled by nomination by the Speaker. (4) The Committee constituted under sub-section (1) may, after consultation with the State Government and approved by the Speaker make rules to provide for all or any of the following matters, namely,-- (a) to prescribe the periods during which and the conditions under which daily allowance may be drawn and the circumstances under which such allowances may be withheld; (b) to prescribe the conditions under which and the journeys for which travelling allowances may be claimed; (c) to prescribe the hospitals for medical attendance and treatment; (d ) to prescribe the form in which certificate, if any, shall be furnished by any member for the purpose of claiming any pension under this Act; (e) to provide for monthly medical allowance to be paid to ex-MLAs at a rate as deemed reasonable; and (f) generally for carrying out the purposes of the Act".