Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Salaries, Allowances And Pension Of Members Of The Legislative Assembly (Tripura) (Seventeenth Amendment) Act, 2005 006 of 2005 [25 June 2005] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 3A And 3B 4. Amendment Of Section 4A 5. Amendment Of Section 4B 6. Amendment Of Section 4C 7. Amendment Of Section 5 8. Amendment Of Section 7A 9. Insertion Of Section 9B Salaries, Allowances And Pension Of Members Of The Legislative Assembly (Tripura) (Seventeenth Amendment) Act, 2005 006 of 2005 [25 June 2005] 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 sixth 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) (Seventeenth Amendment) Act, 2005. (2) It shall come into force at or ice. 2. Amendment Of Section 3 :- In the Salaries, Allowances And Pension of Members of the Legislative Assembly (Tripura) Act, 1972 (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.4500", the figure "Rs.6500" shall be substituted. (ii) In clause (a) of sub-section (2), relating to salary of the leader of the opposition for the figure "Rs.5500" the figure "Rs.7000" shall be substituted. (iii) In clause (a) of sub-section (3), relating to salary of the Government Chief Whip, for the figure "Rs.5500" the figure "Rs.7000" 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. 150" the figure "Rs.200" shall be substituted and in clause (b) for the figure "Rs.200" the figure "Rs.250" shall be substituted. (v) In clause (c) of sub-section (2) relating to D.A. of the Leader of the opposition of the Legislative Assembly, the rate of DA shall be as specified in clause (iv) above. 3. Amendment Of Section 3A And 3B :- In Section 3A of the Principal Act, for the words and figure "Rupees two thousand five hundred" - the words and figure "Rupees four thousand" shall be substituted. For proviso to Section 3A(1) the following provise shall be substituted. Provided that where any person has served as aforesaid for a period exceeding five years there shall be paid to him an additional pension of Rs. 100/- per mensem for every year in excess of five years, so however, that in no case the pension payable to such person shall exceed Rs.5000/- per mensem. Sub-Section (6) of Section 3A shall be deleted. In Section 3B of the Principal Act, for the words and figure "Rupees One thousand" the words and figures " Rupees Two thousand." Shall be substituted. 4. Amendment Of Section 4A :- In section 4A of the Principal Act, for the words and figure "Rupees one hundred per month" the words and figure "Rupees seven hundred" shall be substituted. 5. Amendment Of Section 4B :- In section 4B of the Principal Act, for the words and figure "Rupees one thousand per month" the words and figure "Rupees two thousand per month" shall be substituted. 6. Amendment Of Section 4C :- In section 4C of the Principal Act, for the words and figure Rupees five hundred" the vords and figure "Rupees eight hundred" shall be substituted. 7. Amendment Of Section 5 :- In proviso to Section 5(1) of the Principal Act for the words and figure "Rupees three per kilometer" the words; and figure "Rupees five per kilometer" shall be substituted. 8. Amendment Of Section 7A :- In clause (b) of Section 7A of the Principal Act, for the words "one dependant child and a companion" the words "two dependants and spouse/companion" shall be substituted. 9. Insertion Of Section 9B :- After Section 9A of the Principal Act the following new Section shall be inserted, namely:- "9B. (1) There may be paid to a Member by way of repayable loan with Bank link such sum of money not exceeding Rupees Three Lakhs for purchasing Car and also their may be paid to a member repayable loans from the Assembly Secretariat such sum of money not exceeding Rupees Fifty Thousand for purchasing Computer at 5% simple interest. (2) Other Terms & conditions of the loan shall be such as may be prescribed by Rules.