Mizoram Salaries, Allowances And Pension Of Member Of The Legislative Assembly (Amendment) Act, 2024

10 of 2024

[15th March 2024]

An act further to amend the Mizoram Salaries, Allowances and Pension of Member of the Legislative Assembly Act, 1999.

It is enacted by the Mizoram Legislative Assembly in the Seventy-fifth year of the Republic of India as follows ;-

Section 1. Short title and commencement :-

(1)     This Act may be called the Mizoram Salaries, Allowances and Pension of Member of the Legislative Assembly (Amendment) Act, 2024.

(2)     It shall come into force from the date of publication in the Official Gazette.

Section 2. Amendment of section 5 :-

In section 5 of the Mizoram Salaries, Allowances and Pension of members of the Legislative Assembly Act, 1999 (hereinafter referred to as the principal act) the words "who occupy own house" shall be omitted.

Section 3. Amendment of section 6A :-

In section 6A of the principal act, the word, figure and symbol "Rs. 20,000/-" per month shall be substituted by the word, figure and symbol " Rs. 35,000/- per month (fixed)".

Section 4. Amendment of section 12 :-

In section 12 of the principal act,-

(1)     sub- section (1) shall be omitted.

(2)     sub- section (2) shall be substituted as follows, namely :-

"(2) A driver shall be provided to each member of the Legislative Assembly at Rs. 30,000/- per month (fixed).

EXPLANATION : Member includes Ministers, Speakers, Whips and Leader of the Opposition Party recognised as such".

Section 5. Amendment of section 13 :-

Section 13 of the principal act shall be substituted as follows, namely :-

"13. Personal Attendants.- A member shall be entitled to the service of two household Grade IV staff at Rs. 27,000/- per month (fixed) in the residence throughout his term of office, the appointment of which shall be co-terminus".

Section 6. Amendment of section 14 :-

In sub- section (1) of section 14 of the principal act.-

(1)     Clause (a)shall be substituted as follows, namely :-

(a)      "A payable loan for a sum of money not exceeding thirty lakh rupees for building or purchasing a house, with an interest rate of 5.5 % per annum".

(2)     Clause (b) shall be substituted as follow, namely :-

(b)      "A payable advance for a sum of money not exceeding fifteen lakh rupees or the actual cost of vehicle, whichever is less, for purchase of motor vehicle, with an interest rate of 5.5 % per annum".