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Salaries and Allowances of the Vice-Chairman of the State Planning Committee (Manipur) Act, 1972
Last Updated 25th February, 2020 [man056]
(a) "Assembly" means the Legislative Assembly of Manipur;
(b) "Member" means member of the Assembly not being the Chief Minister or a Minister;
(c) "Vice-Chairman" means Vice-Chairman of the State Planning Committee appointed by the State Government ;
(d) Words and expression not defined herein and defined in the Salaries and Allowances of Ministers (Manipur) Act, 1972 (Manipur Act 3 of 1972) shall have the meaning respectively assigned to them in that Act.
3. Salaries and allowances of the Vice-Chairman. - The Vice-Chairman shall be paid such salary conveyance allowance, entertainment allowance, travelling and daily allowances and shall be entitled to such amenities regarding residence, Motor Car and repayable advance for purchase of a motor car as are provided for a Minister under the Salaries and Allowances of the Ministers (Manipur) Act, 1972 and rules made thereunder. 4. Vice-Chairman not to draw any salary as a member. - The Vice-Chairman shall not be entitled to receive any sum out of funds provided by the Assembly by way salary as a member. of salary and allowances to members thereof. 5. Medical treatment etc. to Vice-chairmen. - The Vice-Chairman and the members of his family shall be entitled free of charge to accommodation in hospitals maintained by the Government and also to medical treatment in accordance with the Medical Attendance Rules, as amended from time to time, applicable to a Class I Officer serving in connection with the State of Manipur. 6. Advance to Vice-Chairman, State Planning Committee. - There may be paid to the Vice-Chairman by way of repayable advance such sum of money as may be payable to a Minister under the Salaries and Allowances of Ministers (Manipur) Act, 1972 and rules made thereunder for the purchase of Motor Car in order that he may be able to discharge conveniently and efficiently the duties of his office, 7. Power to make rules. - (1) The State Government may, by notification in the official gazette, make rules for carrying out the purposes of this Act. (2) Every rule made under this Act shall be, laid, as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is so laid or the session aforesaid, the Assembly make any modification in the rule or decide that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
