Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Salaries And Allowances Of Ministers (Manipur) Eleventh Amendment Act, 2010 6 of 2010 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Substitution Of Section 4 Salaries And Allowances Of Ministers (Manipur) Eleventh Amendment Act, 2010 6 of 2010 An Act further to amend the Salaries and Allowances of Ministers (Manipur) Act, 1972. Be it enacted by the Legislature of Manipur in the Sixty-first Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Salaries and Allowances of Ministers (Manipur) Eleventh Amendment Act, 2010. (2) It shall be deemed to have come into force with effect from 1- 4-2010. 2. Amendment Of Section 3 :- In section 3 of the Salaries and Allowances of Ministers (Manipur) Act, 1972 (hereinafter referred to as the Principal Act),- (a) in sub-section (1) -- (i) in clause (a), for the word and figures "Rs. 6,000/-", the word and figures "Rs. 23,000/-" shall be substituted; (ii) in clause (b), for the word and figures "Rs. 5,000/-", the word and figures "Rs. 22,000/-" shall be substituted; (iii) in clause (c), for the word and figures "Rs. 5,000/-", the word and figures "Rs. 22,000/-" shall be substituted; (iv) in clause (d), for the word and figures "Rs. 4,800/-", the word and figures "Rs. 21,000/-" shall be substituted. (b) for sub-section (2), the following shall be substituted, namely,- "(2) There shall be paid a daily allowance during the whole of his term to -- (a) the Chief Minister, a sum of Rs. 1,500/- within the State and Rs. 2,500/- outside the State; (b) the Deputy Chief Minister and each. Minister, a sum of Rs. 1,400/-within the State and Rs. 2,400/- outside the State; (c) the Minister of State, a sum of Rs. 1,375/- within the State and Rs. 2,300/- outside the State.". 3. Substitution Of Section 4 :- For section 4 of the Principal Act, the following shall be substituted, namely,- "4. Entertainment allowance.- The Chief Minister shall be entitled to a n entertainment (or sumptuary) allowance of Rs. 12,000/- per mon t h , the Deputy Chief Minister and a Minister to an entertainment (or sumptuary) allowance of Rs. 11,000/- per month and a Minister of State to an entertainment (or sumptuary) allowance of Rs. 10,000/- per month to meet the entertainment expenditure incurred by the Minister.".