Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com STATE OF PONDICHERRY (SALARIES AND ALLOWANCES OF MEMBERS OF REPRESENTATIVE ASSEMBLY) ORDER, 1955 CONTENTS 1. Short title and commencement 2. Definitions 3. Salaries and daily allowances STATE OF PONDICHERRY (SALARIES AND ALLOWANCES OF MEMBERS OF REPRESENTATIVE ASSEMBLY) ORDER, 1955 Whereas by virtue of the agreement dated the 21st day of October, 1954, entered into between the Government of India and the Government of France, the Central Government has jurisdiction in, and in relation to, the State of Pondicherry. And whereas it is expedient that provision should be made for granting salaries and allowances to the members of the Representative Assembly of that State. Now, therefore, in exercise of the powers conferred by sub- section (1) of Sec. 4 of the Foreign Jurisdiction Act, 1947 (47 of 1947), and of all other powers enabling it in this behalf, the Central Government hereby makes the following Order, namely: - 1. Short title and commencement :- (1) This Order may be called the State of Pondicherry (Salaries and Allowances of Members of Representative Assembly) Order, 1955. 1 [(2)It shall come into force with retrospective effect i.e. as from 12thAugust, 1955.] 1. Corrected by S R 0 1664, dated 17th May, 1957 2. Definitions :- In this Order, unless the context otherwise requires, - (a) "Assembly" means the Representative Assembly of the State of Pondicherry; (b) "member" means a member of the Assembly; (c) "period of residence on duty" means the period during which a member resides at a place where a session of the Assembly or a sitting of a Committee thereof is held for the purpose of attending such session or sitting and includes- (i) in the case of a session of the Assembly, a period of such residence, not exceeding two days, immediately preceding the commencement of the session and a period of such residence, not exceeding two days, immediately succeeding the conclusion of the session, and (ii) in the case of a sitting of a committee a period of such residence, not exceeding one day, immediately preceding the commencement of the business of the committee and a period of such residence, not exceeding one day immediately succeeding the conclusion of the business of the committee; (d) "term of office" means- (a) in relation to a person who is a member at the commencement of this Order, the period beginning with such commencement and ending with date on which his seat becomes vacant; (b) in relation to a person who becomes a member after such commencement, the period beginning with the date when such member takes his seat in the Assembly and ending with the date on which his seat becomes vacant. 3. Salaries and daily allowances :- (1) Subject to the provisions of sub-paragraphs (2) and (3) a member shall be entitled to receive a salary at the rate of one hundred and twenty 1[(2) A Member, who is ordinarily resident at the place where a session of the Representative Assembly, or a meeting of its Committee is held, shall be entitled to receive the allowance referred to in sub-paragraph (1) only for the days he actually attends the session or the meeting of the Committee.] (3) In the case of a sitting of a Committee if the time of arrival at or departure from the place where the sitting is held is in the afternoon or forenoon respectively of the day immediately preceding or succeeding the commencement or conclusion of the business of the Committee the member shall be entitled to receive an allowance for that day at half the rate specified in sub- paragraph (1). 2 [4. There shall be paid to a member elected from Mahe, Yanam, Karaikal and the Pondicherry Communes situated outside the Municipal limits of Pondicherry in respect of every journey performed by him for the purpose of attending session of the Assembly or a meeting of a Committee thereof, from his actual place of residence to the place where the session or the meeting is to be held and for the return journey from such place to his actual place of residence travelling allowance at the following rates, namely :- (a) if the journey is performed by rail, an amount equal to one fare for the first class or other class (excluding the air-conditioned class) actually availed of by , the cheapest route plus twelve pies per mile as an allowance tor incidental expenses; (b) if the journey is performed by road, an allowance at the rate of annas eight per mile: Provided that the total amount of the travelling allowance shall in no case exceed the amount to which the member would be entitled for any journey between his usual place of residence and the place where a session of the Assembly or a meeting of a Committee thereof is held.] 1. Subs by SO 1980, dated 22nd May, 1962, for the original sub- paragraph (wef 1st August, 1959) 2. Paragraph 4 corrected by S R O 893, dated 16th April, 1956