ASSAM
STATE COMMISSION FOR WOMEN (AMENDMENT) RULES, 2022
PREAMBLE
In exercise of the powers
conferred by section 17 of the Assam State Commission for Women, Act, 1994
(Assam Act No. XXI of 1994), the Governor of Assam is hereby pleased to make
the following rules further to amend the Assam State Commission for Women Rules,
2012 hereinafter referred to as the Principal Rules, namely:-
Rule - 1. Short title and commencement.
(1)
These rules may be called the Assam State Commission for Women
(Amendment) Rules, 2022.
(2)
They shall come into force on the date of their publication in the
Official Gazette.
Rule - 2. Amendment of Rule 8.
In the Principal Rules, in rule
8, in sub-rule (1),-
(i)
for the first para, the following shall be substituted, namely:-
"8(1)
Remuneration and Allowances payable to Chairperson and Members of the
Commission under sub-section (5) of section 4 of the Act shall be as follows,
namely:-";
(ii)
For the existing clauses (a), (b) and (c), the following shall be
substituted, namely:-
(a)
The Chairperson of the Commission shall be paid remuneration of
Rs. 50,000/- (Fifty thousand) per month and other facilities and allowances as
may be decided by the State Government from time to time
(b)
The Vice-Chairperson of the Commission shall be paid remuneration
of Rs. 40,000/; (Forty thousand) per month and other facilities and allowances
as may be decided by the State Government from time to time.
(c)
Members of the Commission shall be paid remuneration of Rs.
35,000/- (Thirty Five Thousand) per month and other facilities and allowances
as may be decided by the State Government from time to time."