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Assam Speakers and Deputy Speakers Salaries, Allowances and Amenities Rules, 2018

Published vide Notification No. LLE 31/2018/663, dated 4.10.2018

Last Updated 12th February, 2020 [ass337]

(i) "Act" means the Assam Speaker's and Deputy Speaker's Salaries, Allowances and Amenities Act, 2018;

(ii) "Assembly" means the Assam Legislative Assembly;

(iii) "Speaker" means the Speaker of the Assam Legislative Assembly;

(iv) "Deputy Speaker" means the Deputy Speaker of the Assam Legislative Assembly;

(v) "Principal Secretary" means the Principal Secretary of the Assam Legislative Assembly;

(vi) "Member" means the Member of the Assam Legislative Assembly;

(vii) "Government" means the Government of Assam;

(viii) "Attending Physician" means any registered medical practitioner or any other medical officer appointed by the Government in any Government Medical College, Hospital or Dispensary, etc., as the case may be, under whom the Member, Ex-Member or their family seeks or avails medical treatment;

(ix) "Family" means and includes the family of a member consisting of -

(a) Wife or husband;

(b) Father and mother ordinarily residing with and wholly dependent on the member;

(c) Legitimate children and step children residing with and wholly dependent on the member;

Note. - (1) Father and mother of a married lady member shall not be included in her family.

(2) Adopted children shall be considered to be legitimate children.

(x) "Patient" means a member or a member of his or her family, or an ex-member or his or her family who requires medical attendance and treatment;

(xi) "Medical Attendance" means attendance in a Government hospital or at the residence of the patient; and

(a) such Pathological, Bacteriological, Radiological or other method of examination for the purposes of diagnosis as are available in any Government hospital or Laboratory and are considered necessary by the attending Physician; and

(b) such consultation with any other medical officer or specialist as the attending Physician advises;

(xii) "Treatment" means the case of all medical and surgical facilities available at the Government hospital in which the patient is treated;

(xiii) "Day" means a calendar day beginning and ending at midnight, but absence from headquarters which does not exceed twenty-four hours shall be reckoned for the purpose of daily allowances as one day at whenever hour the absence begins and ends;

(xiv) "Duty" means and includes -

(a) attending the Assembly Session;

(b) attending meetings of the House Committee and doing any act connected there with;

(c) attending such meeting as may be convened by the Assembly Secretariat under the direction of the Speaker and doing such acts as may be assigned by the Assembly or by the Speaker;

(xv) "Camp office" means an office in their Constituency for providing better service to the people of his/her Constituency;

(xvi) "Discretionary Grant" means optional fund for providing financial assistance to institutions, public organisations, NGOs and individuals in distress.

under section 5 of the Act

Amenities

under section 6 of the Act

Other Allowances