Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Legislative Assembly Members Salaries And Allowances (Amendment) Act, 1965 11 of 1965 [15 May 1965] CONTENTS 1. Short Title 2. Amendment Of Section 3 Of Guj. Ii Of 1960 3. Amendment Of Section 4 Of Guj. Ii Of 1960 4. Amendment Of Section 5 Of Guj. Ii Of 1960 5. Insertion Of New Sections 5A And 5B In Guj. Ii Of 1960 6. Insertion Of Section 8A In Guj. Ii Of 1960 7. Certain Amendments To Be Retrospective Gujarat Legislative Assembly Members Salaries And Allowances (Amendment) Act, 1965 11 of 1965 [15 May 1965] An Act further to amend the Gujarat Legislative Assembly Members' Salaries and Allowances Act, i960. It is hereby enacted in the Sixteenth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Gujarat Legislative Assembly Members Salaries and Allowances (Amendment) Act, 1965. 2. Amendment Of Section 3 Of Guj. Ii Of 1960 :- In section 3 of the Gujarat Legislative Assembly Members Salaries and Allowances Act, 1960 (Guj. II of 1960) (hereinafter referred to as "the principal Act"),- (i) in sub-section (1) for the words, letters and figures "at the rate of Rs. 150" the words. letters and figures "at the rate of Rs. 200" shall be substituted; and (ii) in sub-section (2), for the words, letters and figures "a sum of Rs. 100" the words, letters and figures "a sum of Rs. 150" shall be substituted. 3. Amendment Of Section 4 Of Guj. Ii Of 1960 :- In section 4 of the principal Act- (a) for the letters and figures "Rs. 10" wherever they occur the letters and figures "Rs. 18" shall be substituted; (b) after the words "as the case may be, at the place where such session or meeting is held" the words "or for each day of the period of residence at any place where any business connected with the members duties as Chairman of a Committee is transacted" shall be inserted; (c) in the proviso,- (i) after the words "carries on business at the place where such session or meeting is held" the words "or where such business is transacted" shall be inserted; (ii) after the words "attends such session or meeting the words "or transacts such business" shall be inserted; (iii) for the words "the place of session or meeting during such break" the words "during such break the place of session or meeting or as the case may be the place where such business is transacted" shall be substituted. 4. Amendment Of Section 5 Of Guj. Ii Of 1960 :- In section 5 of the principal Act,- (1) in sub-section (1),- (a) after the words "such session or meeting is held", where they occur for the first time, the words "or for the purpose of transaction o f any business connected with his duties as Chairman of a Committee to the place where such business is transacted" shall be inserted: (b) after the words "such session or meeting is held", where they occur for the second time, the words "or such business is transacted" shall be inserted; (c) after the proviso, the following further proviso shall be inserted, namely:- "Provided further that where a member travels by railway in accordance with the facilities under section 5B he shall be entitled only to a travelling allowance of an amount equal to one first class fare for the distance travelled."; (2) sub-section (2) shall be deleted. 5. Insertion Of New Sections 5A And 5B In Guj. Ii Of 1960 :- After section 5 of the principal Act, the following new sections shall be inserted, namely:- "5A. Allowances to chairman or member of committee when on tour on duty in any part of India.-- There shall be paid to the Chairman or a member of a Committee in respect of a journey performed by him in the course of a tour in any part of India, undertaken in the discharge of his duties as such Chairman or member, daily and travelling allowance at the same rates as are provided for in sections 4 and 5. 5B. Free transit by railway.-- Every member shall, with effect from such date as may be notified by the State Government in the Official Gazette, be provided with facilities which shall entitle him at any time to travel by first class by any railway in any part of the State of Gujarat in such manner and subject to such conditions as may by rules or orders be prescribed in that behalf.". 6. Insertion Of Section 8A In Guj. Ii Of 1960 :- After section 8 of the principal Act, the following new section shall be inserted, namely:- "8A. Any sum due to the State Government from a member in respect of any amenity or facility provided to him under section 8, if not paid by the member, may be recovered from him by making a deduction from the amount of the salary or other allowances payable to him under this Act." 7. Certain Amendments To Be Retrospective :- The amendments made to the principal Act by section 2, section 3 and clause (2) of section 4 of this Act shall be deemed to have been made and to have come into force on the 1st March 1965.