Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Legislative Assembly Members Salaries, Allowances And Pensions (Amendment) Act, 2014 16 of 2014 [20 September 2014] CONTENTS 1. Short title and commencement 2. Amendment of section 3 3. Amendment of section 4 4. Substitution of section 4B 5. Substitution of section 5 6. Substitution of Section 6B 7. Amendment of Sections 6D 8. Amendment of Section 6E 9. Amendment of Section 6F Assam Legislative Assembly Members Salaries, Allowances And Pensions (Amendment) Act, 2014 16 of 2014 [20 September 2014] 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, XIV of 1958), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Sixty-fifth 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, 2014. (2) It shall come into force at once. 2. Amendment of section 3 :- In the principal Act, for the existing section 3, the following shall be substituted, namely:- "3. Salaries:-There shall be paid to each Member a Salary at the rate of rupees sixty thousand per mensem:" 3. Amendment of section 4 :- In the principal Act, in section 4, for the existing sub-section (1) and (3), the following shall be substituted, namely:- "(1) Daily Allowance at the rate of rupees one thousand five hundred per day when his attendance is required during the Sessions 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 daily allowance at the rate of rupees two thousand per day." "(3) A Constituency Allowance of rupees ten thousand 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 Principal Secretary, Assam Legislative Assembly in this behalf." 4. Substitution of section 4B :- In the principal Act, for section 4B, the following shall be substituted, namely:- 4B. "Conveyance Allowance. Each Member of the Assam Legislative Assembly shall draw an amount of rupees thirteen thousand eight hundred twenty four per mensem along with his/her salary as Conveyance Allowance (Cost of two hundred liters of petrol)." 5. Substitution of section 5 :- In the principal Act, for the existing section 5, the following shall be substituted, namely:- 5. "Sitting Allowance. A Sitting Allowance of rupees one thousand five hundred shall be paid to each Member per day during the period of the Assembly Session and during the Committee meetings." 6. Substitution of Section 6B :- In the principal Act, for the existing section 6B, the following shall be substituted, namely:- 6B. "Pension to Ex-MLAs. There shall be paid a pension of rupees thirty thousand per mensem to every Ex-Member who has served for a period of 5 years or shorter than 5 years as a Member of the Assam Legislative Assembly after the commencement of the Constitution of India: Provided that where any Ex-Member has served as aforesaid for more than one term, there shall be paid to him/her an additional monthly pension amount of rupees three thousand for each term so served, however the enhancement will be limited to a maximum of four terms." 7. Amendment of Sections 6D :- In the principal Act, in section 6D, in sub-section (1), for the proviso, the following shall be substituted, namely:- "Provided that if the Member performs the journey with his/her spouse or any other person accompanying him/her to look after and to assist him/her by a class higher than his entitled class in Air Conditioned Coach or by Air, he shall not be entitled to receive more than his entitled amount of rupees one lakh per annum payable to the Member," 8. Amendment of Section 6E :- In the principal Act, in section 6E, for the words "eight thousand" wherever they occur, the words "fifteen thousand" shall be substituted. 9. Amendment of Section 6F :- In the principal Act, in section 6F, in the proviso, for the figure "20,000", the figure "40,000" shall be substituted.