Lok Sabha Debates
Introduction And Passing Of The Salaries And Allowances Of Officers Of ... on 24 October, 2008
> Title: Introduction and passing of the Salaries And Allowances Of Officers Of Parliament (Amendment) Bill, 2008. THE MINISTER OF OVERSEAS INDIAN AFFAIRS AND MINISTER OF PARLIAMENTARY AFFAIRS (SHRI VAYALAR RAVI): I beg to move for leave to introduce a Bill further to amend the Salaries and Allowances of Officers of Parliament Act, 1953. MR. CHAIRMAN : The question is:
“That leave be granted to introduce a Bill further to amend the Salaries and Allowances of Officers of Parliament Act, 1953.” The motion was adopted.
SHRI VAYALAR RAVI: I introduce ** the Bill.
MR. CHAIRMAN : The Minister may now move the Bill for consideration . SHRI VAYALAR RAVI: I beg to move** :
“That the Bill further to amend the Salaries and Allowances of Officers of Parliament Act, 1953 be taken into consideration” MR. CHAIRMAN : The question is:
“That the Bill further to amend the Salaries and Allowances of Officers of Parliament Act, 1953 be taken into consideration” The motion was adopted MR. CHAIRMAN : The House will now take up clause by clause consideration of the Bill.
The question is:
“That clause 2 stand part of the Bill.” The motion was adopted.
Clause 2 was added to the Bill.
Clause 1, the Enacting Formula and the Long Title were added to the Bill.
* Published in the Gazette of India, Extraordinary, Part-II, Section-2 dated 24.10.2008 ** Introduced and moved with the Recommendation of the President MR. CHAIRMAN: The Minister may now move that the Bill be passed.
SHRI VAYALAR RAVI: I beg to move:
“That the Bill be passed.” MR. CHAIRMAN: The question is:
“That the Bill be passed.” The motion was adopted.