GUJARAT SALARIES AND ALLOWANCES OF MEMBERS,
SPEAKER AND DEPUTY SPEAKER OF THE GUJARAT LEGISLATIVE ASSEMBLY, MINISTERS AND
LEADER OF THE OPPOSITION LAWS (AMENDMENT) ACT, 2018 THE GUJARAT SALARIES AND ALLOWANCES OF MEMBERS, SPEAKER AND DEPUTY
SPEAKER OF THE GUJARAT LEGISLATIVE ASSEMBLY, MINISTERS AND LEADER OF THE OPPOSITION
LAWS (AMENDMENT) ACT, 2018 [Act No. 18 of 2018] [12th October, 2018] An Act further to amend the laws relating to salaries and
allowances of Members, Speaker and Deputy Speaker of the Gujarat Legislative
Assembly, Ministers and Leader of the Opposition. It is hereby enacted in the
Sixty-ninth year of the Republic of India as follows:- (1)
This Act may be called the Gujarat Salaries and Allowances of
Members, Speaker and Deputy Speaker of the Gujarat Legislative Assembly,
Ministers and Leader of the Opposition Laws (Amendment) Act, 2018. (2)
It shall be deemed to have come into force on the 22nd December,
2017. The enactments specified in
column 2 of the Schedule shall be amended to the extent and in the manner
specified in column 3 of the said Schedule. SCHEDULE (See section 2) No.1 Name of the enactment. 2 Extent of amendments. 3 1. The Gujarat Legislative Assembly
Members' Salaries and Allowances Act, 1960 (Guj. II of 1960). 1. For section 3, the following
section shall be substituted, namely:- Salaries to be paid to Members and
dearness allowance. "3. (1) There shall be paid to
each Member during the whole of his term of office, a basic salary per month
at the rate of minimum basic pay payable to the Deputy Secretary of the State
Government in Sachivalaya. (2) There shall be paid to each Member
during the whole of his term of office per month, the dearness allowance on
the amount of the basic salary referred to in sub-section (1) at such rate as
is being paid to the employees of the State Government from time to
time.". 2. In section 4, in clauses (a) and
(b), for the figures "200", the figures "1,000" shall be
substituted. 3. In section 6A, for sub-section
(2), the following shall be substituted, namely:- "(2) There shall be paid to
every member a sum of Rs. 7,000 per month to meet with the telephone expenses
including that of the mobile phone.". 4. In section 8,-- (1) in sub-section (2), for the
figures "3,000", the figures "20,000" shall be
substituted; (2) in sub-section (5A), for the
figures "3,000", the figures "5,000" shall be
substituted. 2. The Gujarat Legislative Assembly
(Speaker and Deputy Speaker) Salaries and Allowances Act, 1960 (Guj. III of
1960). 1. For section 3, the following
section shall be substituted, namely:- Salary and dearness allowance of
Speaker. "3. (1) There shall be paid to
the Speaker 25 % more basic salary per month than the basic salary payable to
a Member of the Assembly by virtue of the provisions of subsection (1) of section
3 of the Gujarat Legislative Assembly Members' Salaries and Allowances Act,
1960. (2) There shall be paid to the
Speaker during the whole of his term of office per month the dearness
allowance on the amount of the basic salary referred to in sub-section (1) at
such rate as is being paid to the employees of the State Government from time
to time.". 2. In section 3A, for the figures
"7,000", the figures "20,000" shall be substituted. 3. Section 3B shall be deleted. 4. In section 5, in sub-section (2),
for the figures "4,000", the figures "7000" shall be
substituted. 5. For section 10, the following
section shall be substituted, namely:- Salary and dearness allowance of
Deputy Speaker. "10. (1) There shall be paid to
the Deputy Speaker 25 % more basic salary per month than the basic salary
payable to a Member of the Assembly by virtue of the provisions of
sub-section (1) of section 3 of the Gujarat Legislative Assembly Members'
Salaries and Allowances Act, 1960. (2) There shall be paid to the Deputy
Speaker during the whole of his term of office per month the dearness
allowance on the amount of the basic salary referred to in sub-section (1) at
such rate as is being paid to the employees of the State Government from time
to time.". 6. In section 10A, for the figures
"7,000", the figures "20,000" shall be substituted. 7. Section 10B shall be deleted. 8. In section 12C, in sub-section
(3), for the figures "4,000", the figures "7,000" shall
be substituted. 3. The Gujarat Ministers' Salaries and
Allowances Act, 1960 (Guj. VI of 1960). 1. For section 3, the following
section shall be substituted, namely:- Salaries and dearness allowance of
Ministers and Ministers of State. "3. (1) There shall be paid to
the Minister 25 % more basic salary per month than the basic salary payable
to a Member of the Assembly by virtue of the provisions of subsection (1) of
section 3 of the Gujarat Legislative Assembly Members' Salaries and
Allowances Act, 1960. (2) There shall be paid to the
Minister during the whole of his term of office per month the dearness
allowance on the amount of the basic salary referred to in sub-section (1) at
such rate as is being paid to the employees of the State Government from time
to time.". 2. In section 3A, for the figures
"7,000", the figures "20,000" shall be substituted. 3. Section 3B, shall be deleted. 4. In section 5, in sub-section (2),
for the figures "4,000", the figures "7,000" shall' be substituted. 5. For section 6, the following
section shall be substituted, namely:- Salaries and dearness allowance of
Deputy Ministers. "6 (1) There shall be paid to
the Deputy Minister 25 % more basic salary per month than the basic salary
payable to a Member of the Assembly by virtue of the provisions of
sub-section (1) of section 3 of the Gujarat Legislative Assembly Members' Salaries
and Allowances Act, 1960.". (2) There shall be paid to the Deputy
Minister during the whole of his term of office per month the dearness
allowance on the amount of the basic salary referred to in sub-section (1) at
such rate as is being paid to the employees of the State Government from time
to time.". 6 In section 6A, for the figures
"7,000", the figures "20,000" shall be substituted. 7. Section 6B shall be deleted. 8. In section 8, in sub-section (2),
for the figures "4,000", the figures "7,000" shall be
substituted. 4. The Gujarat Legislative Assembly
(Leader of the Opposition) Salary and Allowances Act, 1979 (Guj. 16 of 1979). 1. For section 3, the following
section shall be substituted, namely:- Salary and dearness allowance of
Leader of Opposition. "3.(1) There shall be paid to
the Leader of the Opposition 25 % more basic salary per month than the basic
salary payable to a Member of the Assembly by virtue of the provisions of
sub-section (1) of section 3 of the Gujarat Legislative Assembly Members'
Salaries and Allowances Act, 1960.". (2) There shall be paid to the Leader
of the Opposition during the whole of his term of office per month the
dearness allowance on the amount of the basic salary referred to in sub-section
(1) at such rate as is being paid to the employees of the State Government
from time to time.". 2. In section 3A, for the figures
"7,000", the figures "20,000" shall be substituted. 3. Section 3B shall be deleted. 4. In section 5, in sub-section (2),
for the figures "4,000", the figures "7,000" shall be
substituted. 5. In section 8, in sub-section (2),
for the figures "1,000", the figures "10,000" shall be
substituted.
Preamble - GUJARAT SALARIES AND ALLOWANCES OF MEMBERS, SPEAKER AND
DEPUTY SPEAKER OF THE GUJARAT LEGISLATIVE ASSEMBLY, MINISTERS AND LEADER OF THE
OPPOSITION LAWS (AMENDMENT) ACT, 2018PREAMBLE