MEGHALAYA LEGISLATIVE ASSEMBLY MEMBERS' SALARIES AND ALLOWANCES RULES, 1972

PREAMBLE

In exercise of the powers conferred by Sections 6 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 Rules:-

CHAPTER I

Rule - 1. Preliminary.

(i)       These rules may be called the Meghalaya Legislative Assembly Members' Salaries and Allowances Rules, 1972.

(ii)      They shall be deemed to have come into force with the effect from the 21st January, 1972.

(iii)     In these rules-

"Act" means the Legislative Assembly of Meghalaya (Members' Salaries and Allowances) Act, 1972.

Rule - 2.

A member of the Assembly shall draw his salaries from the date of taking oath.