Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Ministers, Ministers Of State, And Deputy Ministers, Salaries And Allowances (Amendment) Act, 2010 21 of 2010 [31 August 2010] CONTENTS 1. Short title and commencement 2. Amendment of section 2 of Assam Act XV of 1958 Assam Ministers, Ministers Of State, And Deputy Ministers, Salaries And Allowances (Amendment) Act, 2010 21 of 2010 [31 August 2010] PREAMBLE An Act further to amend the Assam Ministers', Ministers' of State and Deputy Ministers' Salaries and Allowances Act, 1958. Whereas it is expedient further to amend the Assam Ministers', Ministers' of State and Deputy Ministers' Salaries and Allowances Act, 1958 (Assam Act XV of 1958), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Sixty-first Year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Assam Ministers, Ministers of State and Deputy Ministers Salaries and Allowances (Amendment) Act, 2010. (2) It shall come into force at once. 2. Amendment of section 2 of Assam Act XV of 1958 :- I n the principal Act, for section 2, the following shall be substituted, namely:- "2. Salaries of the Chief Minister, the Ministers, the Ministers of State and Deputy Ministers:- (a) There shall be paid to the Chief Minister,- (i) a Salary of sixty five thousand rupees per mensem; (ii) a Sumptuary Allowance of twelve thousand rupees per mensem; (iii) a Daily Allowance of one thousand rupees while on official tour and halt within the State of Assam: Provided that the Chief Minister shall be entitled to draw Daily Allowance of one thousand five hundred rupees when he performs the duties outside the State and halt;