Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Legislative Assembly Members Salaries, Allowances And Pensions (Amendment) Act, 2003 21 of 2003 [08 May 2003] CONTENTS 1. Short title and commencement 2. Substitution of new section for section 3 3. Amendment of section 4 Assam Legislative Assembly Members Salaries, Allowances And Pensions (Amendment) Act, 2003 21 of 2003 [08 May 2003] PREAMBLE An Act further to amend the Assam Legislative Assembly Members' Salaries, Allowances and Pensions Act, 1958. Whereas it is expedient further to amend the Assam Legislative Assembly Members' Salaries, Allowances and Pensions Act, 1958 (Assam Act No. XIV of 1958), hereinafter referred to as the principal Act, in the manner hereinafter appearing; I t is hereby enacted in the Fifty-fourth Year of the 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, 2003. (2) It shall be deemed to have come into force on the first day of April, 2003. 2. Substitution of new section for section 3 :- In the principal Act, for the existing Section 3, the following section shall be substituted, namely:- "3. Salaries:-There shall be paid to each Member a salary at the rate of rupees two thousand per mensem: Provided that a Member may, if he so desires, forgo either in full or in part his salary for any period and in the manner prescribed by rules made by the Secretary, Assam Legislative Assembly in this behalf." 3. Amendment of section 4 :- In the principal Act, in section 4, for the existing sub-sections (1), (3) and (4), the following sub-sections shall be substituted, namely:- "(1) Daily Allowance at the rate of rupees three hundred per day when his attendance is required during the Session of the Assembly or during the meetings of any Committee of the House of which he is a Member or for attending any meeting of a Government Committee of which he is a Member or for attending any meeting convened by the Government: Provided that if the Members attendance is required at any place outside the State, he shall be entitled to five hundred rupees: Provided further that a Member may, if he so desires, forgo either in full or in-part the aforesaid daily allowance. (3) a constituency allowance of two thousand five hundred rupees per mensem for the purpose of tours in the constituency of the Member to be drawn on the same manner as is prescribed for drawal of salaries in a separate Form to be prescribed by rules made by the Secretary, Assam Legislative Assembly in this behalf. (4) a fixed monthly contingency allowance of two thousand rupees for meeting expenses on stenographic and typing assistance, postal services and subscription of news papers."