Himachal pradesh act 011 of 1982 : Salaries and Allowances of Deputy Ministers (Himachal Pradesh) (Amendment) Act, 1982

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) (Amendment) Act, 1982.

(2) It shall and shall always be deemed to have come into force with effect from the 2nd day of June, 1982.

Section 2. Amendment of section 3

2. Amendment of section 3.- In section 3 of the Salaries and Allowances of Deputy Ministers (Himachal Pradesh) Act, 1971 (5 of 1971), hereinafter called the principal Act, for the words "eight hundred", the words "one thousand and four hundred" shall be substituted.

Section 3. Insertion of section 6-A

3. Insertion of section 6-A.- After section 6 of the principal Act, the following-new-section 6-A, along with its heading, shall be inserted, namely:-

"6-A. Free transit by railway.- Each Deputy Minister shall be provided with two free non-transferable first class passes, valid during the term, of his office, which shall entitle him and his spouse or any other person, accompanying him to look after and assist him, to travel at any time by any railway in India; provided the aggregate distance so travelled in any financial year on these passes does not exceed twenty thousand kilometres;

Provided that if the journey is performed by an air-conditioned railway coach or by air he shall be paid an amount equivalent to one first class fare for such journey and if he is accompanied by his spouse or any other person to look after and assist him, he shall be paid an amount equivalent to two first-class fares for such journey.

Explanation.- For determining the aggregate distance under this section, the distance travelled in any financial year by railway or air under section 5-A of the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 1971 (3 of 1971), or under section 10-A of the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1971 (4 of 1971), or under section 6 of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971), shall be taken into account."

Section 4. Insertion of section 8-A

4. Insertion of section 8-A.- After section 8 of the principal Act, the following new section 8-A, along with its heading, shall be inserted, namely.-

"8-A. House building advance.- In case a Deputy Minister does not avail himself of the facility of motor car advance as provided in section 8, he may be paid by way of repayable advance such sum of money, and subject to such conditions, as may be determined by rules made in this behalf, for the construction of a house, or for the purchase of a built-up house."

Section 5. Amendment of section 9

5. Amendment of section 9.- In sub-section (1) of section 9 of the principal Act, the words, "if such facility is available at such place at normal rates and without incurring an additional cost", shall be omitted and in the proviso, for the words "fifty rupees", the words "three hundred rupees" shall be substituted.

Section 6. Insertion of new section 9-A

6. Insertion of new section 9-A.- After section 9 of the principal Act, the following new section 9-A, along with its heading, shall be inserted, namely:-

"9-A. Allowances and, perquisites to be exclusive of income-tax.- The allowances payable to the Deputy Minister, and free furnished house, and other perquisites admissible to him, under this Act, shall be exclusive of income-tax which shall be payable by the State Government.

Explanation.- The amount of income-tax payable by the State, would be the first slab of the income assessed for income-tax i.e. in assessing this amount, the other sources of income of the Deputy Minister concerned shall not be taken into consideration."