Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Salaries And Allowances Of Ministers (Tripura) (Eighteenth Amendment) Act, 2007 10 of 2007 [09 October 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 Salaries And Allowances Of Ministers (Tripura) (Eighteenth Amendment) Act, 2007 10 of 2007 [09 October 2007] AN ACT Further to amend the salaries and allowances of Ministers (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 and Allowances of Ministers (Tripura) (Eighteenth Amendment) Act, 2007. (2) It shall come into force at once. 2. Amendment Of Section 3 :- In the Salaries and Allowances of Ministers (Tripura) Act, 1972, hereinafter referred to as the Principal Act, for Section 3, the following shall be substituted, namely, -- "3. Salaries of Ministers--Each Minister shall be entitled to receive salary at the rates specified below:- (i) Chief Minister--Rs.9,200/- (Nine thousand two hundred) per month. (ii) Minister--Rs.9,000/- (Nine thousand) per month. (iii) Minister of the State--Rs.8,700/- (Eight thousand seven hundred) per month."