Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Members, Presiding Officers, Ministers And Deputy Ministers Salaries And Allowances (Amendment) Act, 2006 17 of 2006 [31 August 2006] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 And Section 4-A, Act Xix Of 1960 3. Amendment Of Section 3, Act Xxviii Of 1962 4. Amendment Of Section 3, Act Iv Of 1956 5. Amendment Of Section 3, Act Vi Of 1956 6. Amendment Of Section 3, Act Xxii Of 1956 7. Amendment Of Section 3, Act Vi Of 1957 8. Repeal And Saying Members, Presiding Officers, Ministers And Deputy Ministers Salaries And Allowances (Amendment) Act, 2006 17 of 2006 [31 August 2006] An Act to amend the laws governing the salaries and allowances of Members, Presiding Officers of the State Legislature, Ministers and Deputy Ministers. Be it enacted by the Jammu and Kashmir State Legislature in the Fifty-seventh Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Members, Presiding Officers, Ministers and Deputy Ministers Salaries and Allowances (Amendment) Act, 2006. (2) The provisions of this Act excepting sub-clause (ii) of clause (a) of section 2 shall be deemed to have come into force with effect from 1st April, 2006 and the said sub-clause shall be deemed to have come into force with effect from 6th July, 2006. 2. Amendment Of Section 3 And Section 4-A, Act Xix Of 1960 :- I n the Salaries and Allowances of Members of the Jammu and Kashmir State Legislature Act, 1960,- (a) in section. 3,- (i) in sub-section (1), for the words "four thousand rupees", the words "twenty thousand rupees" shall be substituted; (ii) in sub-section (2), for the words "two hundred fifty rupees", the words "five hundred rupees" shall be substituted; and (b) in clause (b) of section 4-A, for the words "three thousand rupees", the words "five thousand rupees" shall be substituted. 3. Amendment Of Section 3, Act Xxviii Of 1962 :- I n clause (a) of sub-section (1) of section 3 of the Jammu and Kashmir Legislative Council Chairmans (Emoluments) Act, 1962, for the words "seven thousand rupees", the words "twenty thousand rupees" shall be substituted. 4. Amendment Of Section 3, Act Iv Of 1956 :- In clause (a) of sub-section (1) of section 3 of the Jammu and Kashmir Legislative Assembly (Speakers Emoluments) Act, 1956, for the words "seven thousand rupees", the words "twenty thousand rupees" shall be substituted. 5. Amendment Of Section 3, Act Vi Of 1956 :- In clause (a) of sub-section (1) of section 3 of the Jammu and Kashmir Ministers and Ministers of State Salaries Act, 1956, for the words "nine thousand rupees, seven thousand rupees and six thousand rupees", the words "twenty-five thousand rupees, twenty thousand rupees and twenty thousand rupees" shall be substituted. 6. Amendment Of Section 3, Act Xxii Of 1956 :- In clause (a) of sub-section (1) of section 3 of the Jammu and Kashmir Deputy Speakers and Deputy Chairmans (Emoluments) Act, 1956, for the words "six thousand rupees", the words "twenty thousand rupees" shall be substituted. 7. Amendment Of Section 3, Act Vi Of 1957 :- In clause (a) of sub-section (1) of section 3 of the Jammu and Kashmir Deputy Ministers Salaries and Allowances Act, 1957, for the words "five thousand rupees", the words "twenty thousand rupees" shall be substituted. 8. Repeal And Saying :- (1) The Members, Presiding Officers, Ministers and Deputy Ministers Salaries and Allowances (Amendment) Ordinance, 2006 (Ordinance No. 1 of 2006) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.