Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Salaries, Allowances And Pension Of Members Of The Legislative Assembly (Tripura) (Eighteenth Amendment) Act, 2007 11 of 2007 [01 October 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 3A 4. Amendment Of Section 3B 5. Amendment Of Section 4 6. Amendment Of Section 4A 7. Amendment Of Section 4B 8. Amendment Of Section 4C 9. Amendment Of Section 5 10. Amendment Of Section 9A Salaries, Allowances And Pension Of Members Of The Legislative Assembly (Tripura) (Eighteenth Amendment) Act, 2007 11 of 2007 [01 October 2007] AN ACT Further to amend the Salaries, Allowances and Pension of Members of the Legislative Assembly (Tripura) Act, 1972. BE it enacted by the Legislative Assembly of Tripura in the Fifty eighth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Salaries, Allowances And Pension of Members of the Legislative Assembly (Tripura) (Eighteenth Amendment) Act, 2007. (2) it shall come into force at once. 2. Amendment Of Section 3 :- In the Salaries, Allowances And Pension of Members of the Legislative Assembly (Tripura) Act, 1.972, herein-after called the Principal Act, in section 3, (i) In sub-section (1), relating to salary of the Members of the Legislative Assembly, for the figure "Rs. 6,500" (six thousand five hundred), the figure "Rs. 8,500" (eight thousand five hundred) shall be substituted. (ii) In clause (a) of sub-section (2), relating to salary of the leader of the opposition for the figure "Rs.7,000" (seven thousand) the figure "Rs.9,000 (nine thousand), shall be substituted. (iii) In clause (a) of sub-section (3), relating to salary of the Government Chief Whip, for the figure "Rs.7,000" (seven thousand) the figure "Rs.9,000" (nine thousand), shall be substituted. (iv) In clause (a) of sub-section (1) relating to D.A. of the Members of the Legislative Assembly, for the figure "Rs.200" (two hundred) the figure "Rs.250" (two hundred fifty) shall be substituted and in clause (b) for the figure "Rs.250" (two hundred fifty) the figure "Rs.300" (three hundred), shall be substituted. 3. Amendment Of Section 3A :- In Section 3A of the Principal Act, (i) for the figure and words Rs.4000/-(Rupees four thousand) - the figure and words "Rs.6000" (Rupees six thousand), shall be substituted. (ii) In the proviso to Section 3A (1), for the figure Rs.5000/- (Rupees five thousand), the figure "Rs.7,500" (seven thousand five hundred), shall be substituted. 4. Amendment Of Section 3B :- In Section 3B of the Principal Act, for the figure and words Rs.2000/-(Rupees two thousand), the figure and words "Rs.3000" (Rupees three thousand), shall be substituted. 5. Amendment Of Section 4 :- In Section 4 of the Principal Act, for the figure and words, Rs.1000/-(Rupees one thousand), the figure and words, "Rs. 1,500" (Rupees one thousand five hundred), shall be substituted. 6. Amendment Of Section 4A :- In section 4A of the Principal Act, for the figure and words Rs.700/- (Rupees seven hundred), per month the figure and words "Rs.1000" (Rupees one thousand) per month, shall be substituted. 7. Amendment Of Section 4B :- In section 4B of the Principal Act, for the figure and words Rs.2000/- (Rupees two thousand) per month the figure and words "Rs.3000" (Rupees three thousand), per month shall be substituted. 8. Amendment Of Section 4C :- In section 4C of the Principal Act, for the figure and words Rs.800/- (Rupees eight hundred), the figure and words "Rs.1000" (Rupees one thousand), shall be substituted. 9. Amendment Of Section 5 :- In the proviso to Section 5(1) of the Principal Act for the figure and words Rs.5/- (Rupees five) per Kilometer, the figure and words "Rs.6" (Rupees six) per kilometer, shall be substituted. 10. Amendment Of Section 9A :- In Sub-Section (1) of Section 9A, in the Principal Act, for the figure and words Rs.5,00,000/- (Rupees five lakhs), the figure and words Rs. 10,00,000/- (Rupees ten lakhs), shall be substituted.