Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Legislative Assembly Members Salaries, Allowances And Pensions (Amendment) Act, 2011 04 of 2011 [24 February 2011] CONTENTS 1. Short title and commencement 2. Amendment of section 4 3. Substitution of section 6G Assam Legislative Assembly Members Salaries, Allowances And Pensions (Amendment) Act, 2011 04 of 2011 [24 February 2011] 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 Sixty-second 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, 2011. (2) It shall come into force at once. 2. Amendment of section 4 :- In the principal Act, in section 4, for the existing sub-section (1), the following shall be substituted, namely:- "(1) A daily allowance @ Rs. 1000/- shall be entitled while coming from Constituency/residence for attending Session/Meeting of Assembly Committee of which he/she is a member or for attending any meeting convened by Assam Legislative Assembly and a daily allowance at the same rate shall be entitled for going back to such place. But no D.A. is admissible during the period when the House is in Session or Committee meeting: Provided that a daily allowance of one thousand rupees shall be entitled per day while on official tour and its halt within the State of Assam, and if the Members attendance is required at any place outside the State in connection with such meeting, he/she shall be entitled to a Daily Allowance of one thousand five hundred rupees per day." 3. Substitution of section 6G :- In the principal Act, for the existing section 6G, the following shall be substituted, namely:- "6G. Family Pension.-- Family pension to the widow/widower of the Member shall be fixed at 50% of the amount of pension that the Ex-Member is entitled to draw at the time of his/her death subject to a minimum of rupees three thousand per month. Also the holder of family pension shall be entitled to draw Medical Allowance at the rate of rupees eight thousand per month along with the family pension".