Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SPEAKER AND DEPUTY SPEAKER OF THE LEGISLATIVE ASSEMBLY OF THE NATIONAL CAPITAL TERRITORY OF DELHI (SALARIES AND ALLOWANCES) ACT, 1994 7 of 1995 [19-12-1995] CONTENTS 1. Short title and Commencement 2. Definitions 3. Salaries and Allownces of the Speaker and Deputy Speaker 4. Medical Facilities 5. Telephone Facilities 6. Travelling Facilities 7. Speaker and Deputy Speaker not to draw salary as Members 8 . Notification respecting appointment Speaker, etc. to be conclusive evidence 9. Repeal SPEAKER AND DEPUTY SPEAKER OF THE LEGISLATIVE ASSEMBLY OF THE NATIONAL CAPITAL TERRITORY OF DELHI (SALARIES AND ALLOWANCES) ACT, 1994 7 of 1995 [19-12-1995] An Act to provide for the salaries and allowances of Speaker and Deputy Speaker, of Legislative Assembly of the National Capital Territory of Delhi. Be it enacted by the Legislative Assmebly of the National Capital Territory of Delhi in the Forty-fifth Year of the Republic of India as follows : 1. Short title and Commencement :- (1) This Act may be called the Speaker and Deputy Speaker of the National Capital Terriotry of Delhi (Salaries and Allowances) Act 1994 . (2) It shall come into force on such date as the Lt. Governor may, by notification in the Official Gazette, appoint 2. Definitions :- In this Act, unless the context otherwise requires, (a) "Speaker" means the Speaker of the Legislative Assmebly of the National Capital Territory of Delhi; (b) "Deputy Speaker" means the Deputy Speaker of the Legislative Assembly of the National Capital Territory of Delhi; (c) All words and expressions used and not defined herein but defined in the Ministers of Government of the National Capital Territory of Delhi (Salaries and Allowances) Act, 1994 shall have the meanings respectively assigned to them in that Act 3. Salaries and Allownces of the Speaker and Deputy Speaker :- (1) The Speaker and the Deputy Speaker shall be entitled to receive a salary, Constituency Allownce, and Daily Allowance at the same rates as are admissible to a Minister under the Ministers of the Government of the National Capital Territory of Delhi (Salaries and Allowances) Act, 1994 . (2) The Speaker and the Deputy Speaker shall be entitled to receive Sumptuary allowance at the same rate as is addmissible to a Minister under the Ministers of the Government of the National Capital Territory of Delhi (Salaries and Allowances) Act, 1994 . (3) The Speaker and the Deputy Speaker shall also be paid such conveyance allowances, travelling allowances and daily allowances for tour outside Delhi and shall be entitled to such amenities regarding residence or compensatory allowance in lieu thereof and use of motor car as are admissible to a Minister under the Minister of the Government of the National Capital Territory of Delhi (Salaries and Allowances Act, 1994 4. Medical Facilities :- The Speaker and the Deputy Speaker and members of their families shall be entitled to free of charge accommodation in hospitals maintained by the Government and also to medical treatment in accordance with the Medical Attendance Rules, as amended from time to time as applicable to Group 'A' officers of the highest grade of the Government 5. Telephone Facilities :- The Speaker and the Deputy Speaker shall be entitled to two telephones each at the office and the residence with STD facilities in the telephones at the office and one out of two telephones at the residence and to full re-imbursement on telephone charges for the office telephones and on call charges upto 50,000 local calls per year (including charges on STD calls covering both the telephones) at the residence 6. Travelling Facilities :- The Speaker and the Deputy Speaker shall be entitled to reimbursement of the expenditure incurred on the travelling facilities as admissible to the Members of the Legislative Assembly under Section 7 of the Members of Legislative Assmebly of the National Capital Territory of Delhi (Salaries, Allowances, Pension, etc.) Act, 1994 7. Speaker and Deputy Speaker not to draw salary as Members :- T h e Speaker and the Deputy Speaker shall not be entitled to receive any sum by way of salary or allowances in respect of their membership of the Assembly except what is specifically provided for by and under this Act 8. Notification respecting appointment Speaker, etc. to be conclusive evidence :- The date on which any person become, or ceased to be a Speaker or the Deputy Speaker shall be published in the official Gazette and any such notifciation shall be conclusive evidence of the fact that he bacame, or ceased to be, the Speaker or the Deputy Speaker, as the case may be, on that date for the purpose of this Act 9. Repeal :- The Speaker and the Deputy Speaker of the Legislative Assembly of the National Capital Territory of Delhi (Salaries and Allowances) Order, 1993 shall cases to have effect as from the date of the enforcement of this Act