Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Ministers And Deputy Ministers Salaries And Allowances (Amendment) Act, 1959 09 of 1959 [13 May 1959] CONTENTS 1. Short title and commencement 2 . Insertion of a new section after section 7 of Assam Act XV of 1958 Assam Ministers And Deputy Ministers Salaries And Allowances (Amendment) Act, 1959 09 of 1959 [13 May 1959] PREAMBLE An Act to amend the Assam. Ministers' and Deputy Ministers' Salaries and Allowances Act, 1958 Whereas it is expedient to amend the Assam Ministers' and Deputy Ministers' Salaries and Allowances Act, 1958 (Assam Act XV of 1958), hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Tenth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Assam Ministers and Deputy Ministers Salaries and Allowances (Amendment) Act, 1959. (2) It shall come into force at once. 2. Insertion of a new section after section 7 of Assam Act XV of 1958 :- After section 7 of the principal Act, the following new section shall be inserted as section 8 and the existing sections 8 and 9 shall be re-numbered as sections 9 and 10 respectively, namely:-- "8. Medical attendance and treatment.-- Subject to any rules made in this behalf by the State Government, a Minister and a Deputy Minister shall be entitled free of charge to accommodation in hospitals maintained by the Government and also to medical treatment". [Price 06 nP. or ID.]