MEGHALAYA LEGISLATIVE ASSEMBLY MEMBERS' SALARIES AND ALLOWANCES (AMENDMENT) RULES, 1974

PREAMBLE

In Exercise of the powers conferred by Section 3 and 7 of the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) Act, 1972 (Act 8 of 1972), the Governor of Meghalaya is pleased to make the following amendment to the Meghalaya Legislative Assembly Members' Salaries and Allowances Rules, 1972

Rule - 1. Short title and commencement.

(1)     These Rules may be called the Meghalaya Legislative Assembly Members' Salaries and Allowances (Amendment) Rules, 1974.

(2)     They shall be deemed to have had effect and come into force on the first day of March, 1974.

Rule - 2. Amendment of Rule 5 of the Principal rules.

In Rule 5 of the Meghalaya Legislative Assembly Member's Salaries and Allowances Rules, 1972 (hereinafter referred to as the principal rules) the words "of Rs. 150 per mensem" shall be omitted and between the words "purpose" and "under" the words "at such rate as may be fixed" shall be inserted.

Rule - 3. Amendment of Rule 9 of the principal rules.

In Rule 9 of the principal rules, in clause (ii) for the words "at the rate of Rs. 20" the words "at such rate as may be fixed under clause (b) of Section 4 of the Act" shall be substituted.