(As amended by Act 7 of 1999)
An Act to provide for the 3[Salary, allowances and miscellaneous provisions] of Parliamentary Secretaries.
Whereas it is expedient to provide for the 3[Salary, Allowances and Miscellaneous Provisions] of Parliamentary Secretaries of the 2[State of Karnataka];
Be it enacted by the 2[Karnataka State] Legislature in the Fourteenth Year of the Republic of India as follows:
In this Act, unless the context, otherwise requires,
(a) Parliamentary Secretary means a member of the 6[Karnataka] Legislative Assembly] or the 6[Karnataka Legislative Council] appointed as a Parliamentary Secretary 7[by the Chief Minister];
(b) prescribed means prescribed by rules made under this Act;
8[(c) XXX]
9[ A Parliamentary Secretary shall be entitled to such salaries and allowances as are admissible to a Minister, Minister of State or a Deputy Minister under the Karnataka Minister's Salaries and Allowances Act, 1956, as may be specified by the Government from time to time]
10[ A Parliamentary Secretary shall not, while he draws salary and allowances for his office, be entitled to any salary and allowances as a me]
11[ The funtions and duties of a Parliamentary Secretary shall be such as may be specified by the Chief Minister or a Minister to whom he is the Parliamentary Secretary]
12[ Before a Parliamentary Secretary enters upon his office, the Chief Minister shall administer to him the oath of office and of secrecy according to such form as may be specified by the Government in this behalf.]
7. Parliamentary Secretary not to practise profession, etc. A Parliamentary Secretary shall not, during the tenure of his office, practise any profession or engage in any trade or undertake for remuneration, any employment other than his duties as Parliamentary Secretary.
(1) The State Government may, by notification in the 13[Karnataka] Gazette, make rules for carrying out the purposes of this Act.
(2) Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree 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 done under that rule.
1. Received the assent of the Governor on the 19th day of April, 1963 and First published in the Karnataka Gazette on the 20th day of April, 1963
2. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.
3. Substituted by Act 7 of 1999 w.e.f. 12.3.1999.
4. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.
5. Substituted by Act 7 of 1999 w.e.f. 12.3.1999.
6. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.
7. Inserted by Act 7 of 1999 w.e.f. 12.3.1999.
8. Omitted by Act 7 of 1999 w.e.f. 12.3.1999.
9. Substituted by Act 7 of 1999 w.e.f. 12.3.1999.
10. Substituted by Act 7 of 1999 w.e.f. 12.3.1999.
11. Substituted by Act 7 of 1999 w.e.f. 12.3.1999.
12. Substituted by Act 7 of 1999 w.e.f. 12.3.1999.
13. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.