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State of Manipur - Act

Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Act, 2012

MANIPUR
India

Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Act, 2012

Act 10 of 2012

  • Published on 1 January 2012
  • Commenced on 1 January 2012
  • [This is the version of this document from 1 January 2012.]
  • [Note: The original publication document is not available and this content could not be verified.]
Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Act, 2012(Manipur Act No. 10 of 2012)Last Updated 15th February, 2020An Act to provide for the appointment, salary and allowances and other miscellaneous provisions of the Parliamentary Secretary in the State of Manipur.Be it enacted by the Legislature of Manipur in the Sixty-third Year of the Republic of India as follows: -

1. Short title, extent and commencement.

(1)This Act may be called the Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Act, 2012.
(2)It extends to the whole of the State of Manipur.
(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

2. Definitions.

- In this Act, unless the context otherwise requires; -
(a)'Chief Minister' means the Chief Minister of Manipur;
(b)'Member' means a Member of the Manipur Legislative Assembly;
(c)'Parliamentary Secretary' means a Member of the Manipur Legislative Assembly appointed as the Parliamentary Secretary under this Act by the Chief Minister.

3. Appointment of Parliamentary Secretaries.

- The Chief Minister may, having regard to the circumstances and the need of the situation, at any time appoint such number of Parliamentary Secretary.

4. Rank and status of Parliamentary Secretary.

- A Parliamentary Secretary shall be of the rank and status of a Minister of State.

5. Functions and duties of Parliamentary Secretary.

- The functions and duties of a Parliamentary Secretary shall be such as may be specified, by notification in the Official Gazette, by the Chief Minister.

6. Oath of office and secrecy.

- The Parliamentary Secretary shall, before entering upon his office, make and subscribe before the Chief Minister an oath of office and secrecy according to the form set out for the purpose in the Schedule appended to this Act.

7. Salary and Allowances of Parliamentary Secretary.

- A Parliamentary Secretary shall be entitled to such salary and allowances as are admissible to a Minister of State under the Salaries and Allowances of Ministers (Manipur) Act, 1972.

8. Parliamentary Secretary not to draw salary and allowances as Member.

- A Parliamentary Secretary shall not, while he draws salary and allowances for his office as such Parliamentary Secretary, be entitled to any salary or allowances as a Member of the Manipur Legislative Assembly.

9. Parliamentary Secretary not to practice profession, etc.

- A Parliamentary Secretary shall not, during his office as such Parliamentary Secretary, practice any profession or engage in any trade or commerce, profession etc. and undertake for remuneration any employment other than his duties as such Parliamentary Secretary.

10. Repeal.

- The Manipur Parliamentary Secretary (Salary and Allowances) Act, 1972 is hereby repealed.

Schedule

(Section 6)Form of oath of office for a Parliamentary Secretary'I.............................................., do swear in the name of God/solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India, that I will faithfully and conscientiously discharge my duties as a Parliamentary Secretary and that I will do right to all manner of people in accordance with the Constitution and the law without fear or favour, affection or ill-will'.Form of oath of secrecy for a Parliamentary Secretary'I.............................................., do swear in the name of God/solemnly affirm that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as a Parliamentary Secretary except as may be required for the due discharge of my duties as such Parliamentary Secretary'.