Section 9 in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
9. Constituency allowances.
- Notwithstanding anything contained in any other law for the time being in force, there shall be paid to each member a constituency allowance at the rate of [fifty five thousand rupees] [Original entry 'eight thousand rupees per every' was substituted by the Amendment Act 7 of 2008(which come into force w.e.f. 5-5-2008) with the words 'twenty six thousand' which was further substituted with present entry by the Amendment Act 23 of 2009 which come into force w.e.f. 1-4-2009.] per every calendar month or a part thereof, during the term of the Assembly.[Provided that, the amount payable as constituency allowance shall be increased from time to time, at the rate arrived after deduction of the rate of dearness allowance as was applicable on the first day of April, 2012, from the rate of dearness allowance as notified from time to time, in terms of the Sixth Central Pay Commissions Recommendations.] [Inserted by Goa Act No. 12 of 2018, dated 4.9.2018.]
