Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Payment Of Salaries And Allowances Amendment) Act, 1987 33 of 1987 CONTENTS 1. Short Title And Commencement 2. Amendment, Of Section 9C Payment Of Salaries And Allowances Amendment) Act, 1987 33 of 1987 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-eighth 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, 1987. (2) It shall come into force at once. 2. Amendment, Of Section 9C :- For section 9C of the Payment of Salaries and Allowances Act, 1951 (XIV of 1951), the following sections shall be substituted namely: "9C. Rights of Leader of Opposition and Chief Whip to opt for allowances etc., of Members of Legislative Assembly.-- Notwithstanding anything contained in this Act, the Leader of the Opposition or the Chief Whip may, by letter addressed to the Speaker, as to receive the facilities, allowances, amenities, and other benefits to which a Member of the Legislative Assembly is entitled under sections 7B, 8, 8A, 10 and 9A and the rules made under this Act, instead of the salary, allowances, amenities, facilities and other benefits to which he is entitled under this Act and the rules made thereunder as Leader of the Opposition or the Chief Whip as the case may be, and there upon, he shall be entitled to the facilities, allowances, amenities and other benefits to which a Member of the Legislative Assembly is entitled under the said sections and the rules made under this Act. 9D. Additional amenities to the Leader of Opposition and the Chief Whip who opt for the allowances etc., of Member of Legislative Assembly.--Where the Leader of the Opposition or the Chief Whip who opts under section 9C, to receive the allowances, amenities and other benefits to which a Member of the Legislative Assembly is entitled under this Act, desires any additional amenities by letter addressed to the Speaker, he shall be entitled to such additional amenities as may be specified in his letter, not exceeding the amenities which he would have been entitled as the Leader of Opposition or the Chief Whip, as the case may be.".