Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Ministers, Ministers Of State And Deputy Ministers Salaries And Allowances (Amendment) Act, 2003 05 of 2003 [03 May 2003] 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, 2003 05 of 2003 [03 May 2003] 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 Fifty-fourth 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, 2003. (2) It shall be deemed to have come into force on the first day of April, 2003. 2. Amendment of Section 2 of Assam Act XV of 1958 :- In the principal Act, in Section 2,- (i) in clause (A), in sub-clause (iii) for the existing provisions, the following shall be substituted, namely:- "(iii) a Daily Allowance of three hundred rupees while on official tour and its halt within the State of Assam: Provided that the Chief Minister shall be entitled to draw Daily Allowance of five hundred rupees while he performs the duties outside the State of Assam and its halt;" (ii) in clause (B), in sub-clause (iii), for the existing provisions, the following shall be substituted, namely:- "(iii) a Daily Allowance of three hundred rupees while on tour and its halt within the State of Assam: Provided that each Minister shall be entitled to five hundred rupees as daily allowance when he performs the duties outside the State of Assam and its halt;" (iii) in clause (c), in sub-clause (iii), for the existing provisions, the following shall be substituted, namely:- "(iii) a Daily Allowance of three hundred rupees while on tour and its halt within the State of Assam: Provided that each Minister of State shall be entitled to five hundred rupees as daily allowance when he performs the duties outside the State of Assam and its halt;" (iv) in clause (D), in sub-clause (iii), for the existing provisions, the following shall be substituted, namely:- "(iii) a Daily Allowance of three hundred rupees while on official tour and its halt within the State of Assam: Provided that each Deputy Minister shall be entitled to five hundred rupees as daily allowance when he performs the duties outside the State of Assam and its halt;"