Section 19 in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
19. Personal assistants.
- Subject to the provisions of the rules made in this behalf, a member may appoint not more than four persons possessing such qualifications and on such terms, and conditions as may be prescribed, as his personal assistants and the total remuneration payable to all such personal assistants shall not exceed [Rs. 32,000/- (Rupees Thirty two thousand only)] [Substituted in place of words 'Rs. 18,000/- (Rupees eighteen thousand only)' by the Amendment Act 23 of 2009.] per month:Provided that in case a member engages the services of a serving Government employee as his personal assistant then the total remuneration of [Rs. 32,000/- (Rupees Thirty two thousand only)] [Substituted in place of words 'Rs. 18,000/- (Rupees eighteen thousand only)' by the Amendment Act 23 of 2009.] shall be reduced by an amount equivalent to the basic salary drawn by such Government employee at the time of his engagement as personal assistant.
