West Bengal Act V of 1952
THE WEST BENGAL SALARIES AND ALLOWANCES
ACT, 1952.
[Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Extraordinary, Calcutta Gazette, of the 21st July, 1952.] An Act to 'provide for the salaries and allowances of holders tohfe creewrtitahi.n offices and for other matters connected WHEREAS it is- expedient to provide for the salaries and allowances of holders of certain offices and for other matters connected therewith;
It is hereby enacted as follows :-
1. (1)
and AllowaTnhciess AAcctt ,m 1a9y5 2b.e called the West Bengal Salaries Short title
(2) • and It shall be deemed to have come into force on the 13th commence- day of June, 1952. ment.
2.
subject Ionr tchoisn tAexctt,,- u--n less there is anything repugnant in the Demi- tions,
(a) "Chief Minister", "Minister", "Minister of State",
"Deputy Minister" and "Parliamentary Secre- tary" mean respectively the Chief Minister, a Minister, a Minister of State, a Deputy Minister' and a Parliamentary Secretary of the Government of West Bengal;
(b) "Speaker" and "Deputy Speaker" mean respectively the Speaker and Deputy Speaker of the West Bengal Legislative Assembly and "Chairman"
and "Deputy Chairman" mean respectively the Chairman and Deputy Chairman of the West Bengal Legislative Council;
(o) "residence" includes any garden, lawn or compound and any quarters for staff and servants and other buildings appurtenant thereto;
(d) "maintenance" in relation to a residence includes structural alterations and repairs and also provi- sion of electricity, gas and water therefor and payment of rates and taxes in respect thereof.
3. (1) There shall be paid to the Chief Minister a salary of Rs.1,250 per month, to each Minister a salary of Rs.1,000 Salaries per - and month, to each Minister of State a salary of Rs.850 per sumptu- month and to each Deputy Minister a-ary
month. salary of Rs.750 per allowan-
ces of
(2) Chief There shall be paid to each Parliamentary Secretary Ministet, a salary of Rs.500 per month : Ministers.
etc.
Price—Indian, anna I ; English, 2d.
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2 The West Bengal Salaries and Allowances .Act, 1952.
[West Ben. Act
( ,sections 4-7.)
Provided that a salary of Rs.750 per month may be paid to not more than one Parliamentary Secretary whom the Chief Minister selects in this behalf.
(3) There shall also be paid to the Chief Minister a sumptuary allowance of Rs.500 per month, to each Minister a sumptuary allowance of Rs.250 per month and to each Minister of State a sumptuary allowance of Rs.150 per month. Residen- 4. (1) The Chief Minister and each Minister shall be ces of entitled, without payment of rent, to the use of a furnished Chief
Minister 4esidence in Calcutta throughout the term of his office and and for a period of fifteen days immediately thereafter, or in lieu Ministers. of such residence a house allowance at the rate of Rs. 350 per month or in the alternative such charges for accommoda- tion in a hotel, boarding house or apartment as the State Government may by order determine.
(2) All expenditure for furnishing any residence provided under this section and for the maintenance thereof shall be borne by the State Government and nothing shall be payable by the Chief Minister or any Minister in this connection :
Provided that all expenditure ,for such furnishing of residence shall be on such scales as the State Government may by order determine.
Convey-
5. The Chief Minister and each Minister shall be ance entitled to a conveyance allowance of Rs.300 per month, allowan-
ces of or in lieu thereof a motor car to be provided by the Chief State Government upon such conditions as regards their Minister maintenance, repairs and running expenses as the State and Government may by order determine.
Ministers.
House 6. There shall be paid to each Minister of State a house allowan-
allowance at the rate of Rs.300 per month and a conveyance ces and
convey- allowance at the rate of Rs.250 per month and to each Deputy ance Minister a house allowance at the rate of Rs.250 per month allowan-
and a conveyance allowance at the rate of Rs.200 per month. ces of
Ministers
of State
and
Deputy
Ministers.
Travelling 7. The Chief Minister, the Ministers, the Ministers of and daily State, the Deputy Ministers and the Parliamentary Secretaries allowan-
Ces. shall be entitled to travelling and daily allowances while touring on public business at such rates and upon such condi- tions as the State Government may by rules determine.
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The West Bengal Salaries and Allowances Act, 1952. 3
V of 1952.]
(Sections 8-11.)
8. The provisions of this Act shall apply in relation to Provi. the Speaker and the Chairman as they apply in relation to a sious Minister and shall also apply in relation to the Deputy applicable Speaker and the Deputy Chairman as they apply in relationto to a Deputy Minister. Speaker, •
etc. .
9. Notwithstanding anything contained in the Bengal 36-n. Act Legislative Chambers (Members' Emoluments) Act, 1937, Deputy I of 1937. Speaker the Deputy Speaker of the West Bengal Legislative and Assembly and the Deputy Chairman of the West Bengal Deputy Legislative Council shall not be entitled to draw any salaries Chairman Or allowances under the provisions of that Act. not to dram any salaries
and allow-
ances as
members.
10. The State Government may make rules :for carrying out the purpoSes of this Act. Power to make rules.
Explanation.—The power to make rules under this section shall be in addition to the power to make rules conferred by any of the foregoing sections of this Act. 'est Berl 11.
3t IX The 'West Bengal Ministers' Emoluments Act, 1948, Repeal. 1948. is hereby repealed.
WBGP-52/ 3-8210A-5M
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