Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

SALARIES AND ALLOWANCES OF MINISTERS (TRIPURA) (THIRD AMENDMENT) ACT, 1985

SALARIES AND ALLOWANCES OF MINISTERS (TRIPURA) (THIRD AMENDMENT) ACT, 1985

SALARIES AND ALLOWANCES OF MINISTERS (TRIPURA) (THIRD AMENDMENT) ACT, 1985

Preamble - SALARIES AND ALLOWANCES OF MINISTERS (TRIPURA) (THIRD AMENDMENT) ACT, 1985

THE SALARIES AND ALLOWANCES OF MINISTERS (TRIPURA) (THIRD AMENDMENT) ACT, 1985

[Act No. 11 of 1985]

[11th December, 1985]

PREAMBLE

An Act further to amend the Salaries and Allowances of Ministers (Tripura) Act, 1972

Be it enacted by the Legislative Assembly of Tripura in the Thirty-sixth Year of the Republic of India as follows:--

Section 1 - Short Title and commencement

(1)     This Act may be called the Salaries and Allowances of Ministers (Tripura) (Third Amendment) Act, 1985.

 

(2)     It shall be deemed to have come into force on and from the first day of September, 1985.

Section 2 - Amendment of Section 3

In the Salaries and Allowance of Ministers (Tripura) Act, 1972 (hereinafter referred to as the principal Act), for section 3, the following section shall be substituted namely:--

3. Salaries of Ministers

Each Minister shall be entitled to receive salaries at the specified below.--

(i) Chief Minister

Rs. 1700.00 per month.

(ii) Deputy Chief Minister

Rs. 1600.00 per month.

(iii) Minister

Rs. 1450.00 per month

(iv) Minister of State

Rs. 1200.00 per month.

(v) Deputy Minister

Rs. 1100.00 per month."

Section 3 - Amendment of Section 5

In the Explanation to section 5 of the principal Act, the words "to the extent of rupees one hundred fifty per month in the case of a Minister and rupees one hundred twenty five per month in the case of a Minister of State and rupees one hundred per month in the case of a Deputy Minister" shall be deleted.