Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Payment Of Salaries And Allowances (Amendment) Act, 1982 2 of 1982 CONTENTS 1. Short Title And Commencement 2. Amendment Of Long Title 3. Amendment Of Preamble 4. Amendment Of Section 2 5. Amendment Of Section 3 6. Amendment Of Section 5 7. Amendment Of Section 5B 8. Amendment Of Section 6 9. Amendment Of Section 6A 10. Amendment Of Section 7 11. Amendment Of Section 8 12. Amendment Of Section 8A 13. Amendment Of Section 9 14. Amendment Of Section 9A 15. Amendment Of Schedule Payment Of Salaries And Allowances (Amendment) Act, 1982 2 of 1982 An Act further to amend the payment of Salaries and Allowances Act, 1951. WHEREAS it is expedient further to amend the Payment of Salaries and Allowances Act, 1951, for the purposes hereinafter appearing; BE it enacted in the Thirty-third Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Payment of Salaries and Allowances (Amendment) Act, 1982. (2) It shall come into force at once. 2. Amendment Of Long Title :- I n the long title to the Payment of Salaries and Allowances Act, 1951 (XIV of 1951) (hereinafter refered to as the principal Act), for the words the Leader of the Opposition and members, the words the Leader of the Opposition, Chief Whip and members shall be substituted. 3. Amendment Of Preamble :- In the preamble to the principal Act, for the words and the Leader of the Opposition, the words the Leader of the Opposition and the Chief Whip shall be substituted. 4. Amendment Of Section 2 :- I n section 2 of the principal Act, after clause (f), the following clause shall be inserted, namely: - (g) Chief Whip" means the Government Chief Whip in the Legislative Assembly. 5. Amendment Of Section 3 :- In section 3 of the principal Act, - (1) in the marginal note, for the words and Leader of the Opposition, the words , Leader of the Opposition and Chief Whip shall be substituted; (2) for the words and the Leader of the Opposition the words ,Leader of the Opposition and Chief Whip shall be substituted; 6. Amendment Of Section 5 :- In section 5 of the principal Act, - (a) in the marginal note, for the words and the Leader of the Opposition, the words , Deputy Speaker, Leader of the Opposition and Chief Whip shall be substituted; (b) for the words and the Leader of the Opposition the words ,Deputy Speaker, Leader of the Opposition and the Chief Whip shall be substituted; (c) for the words or the Leader of the Opposition, the words or the Deputy Speaker, or the Leader of the Opposition or the Chief Whip shall be substituted. 7. Amendment Of Section 5B :- In section 5B of the principal Act, - (a) in the marginal note for the words "and the Leader of the Opposition, the words ,Leader of the Opposition and Chief Whip shall be substituted; (b) for the words and the Leader of the Opposition, the words the Leader of the Opposition and the Chief Whip shall be substituted. 8. Amendment Of Section 6 :- In section 6 of the principal Act, - (a) in the marginal note, for the words and the Leader of the Opposition, the words ,Leader of the Opposition and Chief Whip shall be substituted; (b) in sub-section(1) for the words and the Leader of the Opposition, the words , the Leader of the Opposition and the Chief Whip shall be substituted; (c) in sub-section(2), - (i) for the words and the Leader of the Opposition, the words , the Leader of the Opposition and the Chief Whip shall be substituted; (ii) for the words three hundred and fifty rupees, the words eight hundred and fifty rupees shall be substituted; (d) in sub-section(3), for the words and the Leader of the Opposition, the words , the Leader of the Opposition and the Chief Whip shall be substituted. 9. Amendment Of Section 6A :- In section 6A of the principal Act, - (a) in the marginal note, for the words and Leader of the Opposition, the words , Leader of the Opposition and Chief Whip shall be substituted; (b) for the words and the Leader of the Opposition, the words ,the Leader of the Opposition and the Chief Whip shall be substituted; 10. Amendment Of Section 7 :- In section 7 of the principal Act, - (a) in sub- section (3), - (i) in the marginal note, after the words Leader of the Opposition, the words and the Chief Whip shall be inserted; (ii) in the opening paragraph, for the words Leader of the Opposition shall be entitled in respect of tours undertaken by him, the words Leader of the Opposition and the Chief Whip shall be entitled in respect of tours undertaken by them shall be substituted; (iii) in the proviso, after the words Leader of the Opposition, the words or the Chief Whip shall be inserted; (b) in sub- section (4), for the words and the Leader of the Opposition, the words , the Leader of the Opposition and the Chief Whip shall be substituted. 11. Amendment Of Section 8 :- In section 8 of the principal Act, - (1) in sub-section (1), - (a) to clause (b), the following proviso shall be added, namely: - Provided that the travelling allowance which a member is entitled to receive under this clause for journeys inside the State of Kerala shall not be less than one thousand rupees per mensem; (b) clause (c) shall be omitted; (2) in sub-section (4) after the words the Leader of the Opposition, the words , the Chief Whip shall be inserted. 12. Amendment Of Section 8A :- In section 8A of the principal Act, in sub-section (1) and (3), after the words " the Leader of the Opposition, the words , the Chief Whip shall be inserted. 13. Amendment Of Section 9 :- In section 9 of the principal Act, in sub-section (1), after the words " the Leader of the Opposition, the words the Chief Whip shall be inserted. 14. Amendment Of Section 9A :- In section 9A of the principal Act, in sub-section (1), - (a) after the words the Leader of the Opposition, the words , the Chief Whip shall be inserted. (b) for the words two thousand and five hundred rupees, the words five thousand rupees shall be substituted. 15. Amendment Of Schedule :- In the Schedule to the principal Act, - in paragraph I, - in the marginal note and in the opening portion, for the words and t h e Leader of the Opposition, the words , the Leader of the Opposition and the Chief Whip shall be substituted; in clause (1), - (i) in sub-clause (a) and (b), for the words twenty-five rupees, the words fifty rupees shall be substituted; in sub-clause (c), for the words twelve paise, the words twenty-five paise shall be substituted; in sub-clause (d), for the letters and figures Rs.62.50, the letters and figures Rs.125 shall be substituted; (c) in clause (2), in sub-clause (b), for the words thirty-five rupees, the words eighty rupees shall be substituted; In paragraph III, - in clause (1), - (i) the proviso shall be omitted; (ii) for the words twenty five rupees, the words fifty rupees shall be substituted; in clause (2), - (i) for the words twelve paise, the words twenty-five paise shall be substituted; (ii) for the words thirty-five rupees, the words eighty rupees shall be substituted.