MEGHALAYA ACT 4 OF 1972
THE MEGHALAYA (MINISTERS’ SALARIES AND ALLOWANCES ACT, 1972)
(As passed by the Assembly)
(Received the assent of the Governor on the 23rd April, 1972)
[Published in the Gazette of Meghalaya, Extraordinary, dated 24th April, 1972]
An
A c t
to determine the salaries and allowances of the “Chief Minister and other Ministers of Meghalaya.
Be it enacted by the Legislature of Meghalaya in the Twenty-third Year of the Republic of India as follows:-
Short title and commencement
1. (1) This Act may be called the Meghalaya (Ministers’ Salaries and
Allowances) Act, 1972. (2) It shall be deemed to have come into force on the 21st day of January, 1972.
Salaries of the Chief Minister, other Ministers and Ministers of State
2. There shall be paid :-
(a) To the Chief Minister a salary of rupees one thousand five
hundred per mensem;
(b) To every other Ministers a salary of rupees eight hundred and fifty per mensem ; and
(c) To every Minister of State a salary of rupees eight hundred and
fifty per mensem.
Residential accommodation of the Chief Minister, other Minister and Ministers of State.
3. (1) The Chief Minister, other Ministers and Ministers of State shall
be entitled without payment of rent to the use of a free-furnished residence in Shillong and also at any other place which Government may for the purpose of this Act declare to be the headquarters of Government for the time being, for so long as such declaration remains in force. (2) The residence shall be maintained at the public expense which shall not exceed the amount prescribed by rules.
Explanation: - For the purpose of this section “maintenance” in relation to a residence shall include the payment of local rates, taxes and provision of electricity and water.
Allowance in lieu of residential accommodation in certain cases .
4. Where the Chief Minister, other Ministers and Ministers of State as
the case may be, do not occupy any such residence provided by the Government as is referred to in section 3 a house rent allowance at the rate of rupees three hundred and fifty per mensem in the case of the Chief Minister and other Ministers and at the rate of rupees two hundred per mensem in the case of Ministers of State and such service allowances as may be prescribed by rules shall be paid in lieu of such residence.
Conveyances for the Chief Minister, other Ministers and Ministers of State.
5. The Government may provide for the use of the Chief Minister, other Ministers or Ministers of State a suitable conveyance and may by rules provide for their maintenance and repair.
Provided that if a Minister chooses to maintain his own car, such Minister shall be entitled to conveyance allowance of rupees three hundred per mensem.
Prohibition against practising any profession or drawing salary as Member during tenure of office as Minister.
6. The Chief Minister, any other Minister or Minister of State shall not during the tenure or his office –
(i) Practise any profession or engage himself in any trade or undertake for remuneration any employment other than his duties as Chief Minister, other Ministers or Ministers of State.
(ii) Be entitled to any salary or allowance as a member of the
Legislative Assembly of Meghalaya.
Use of residence and conveyance after relinquishing office
7. The Chief Minister , other Minister or Minister of State shall continue to be entitled to the privilege of the use of the free- furnished residence and Government conveyance on his ceasing to hold office as such for a period not exceeding one month subject to condition prescribed by rules.
Travelling and Daily allowance.
8. The Chief Minister, every other Minister and every Minister of State shall be entitled, while touring at such rates and subject to such conditions as may be prescribed by rules.
Medical treatment and benefits.
9. The Chief Minister, other Ministers and Minister of State and the members of their family shall be entitled to such medical treatment and benefits as may laid down by rules to by the Government.
Explanation – 1. For the purpose of this section the expression “the members of their family” shall mean and include such members as may be prescribed by rules.
2. Those who are entitled to free medical attendance and treatment may take the same from any registered physician of their choice – Allopathic and Ayurvedic. Unani or Homoeopathic and medical bills on prescription of such physicians are reimbursable,
Power to make rules 10. The Government may, by notification, make rules to carry out the
purposes of this Act and , in particular, such rules may prescribe –
(a) the conditions under which the Chief Minister, other Ministers and Minister of State on ceasing to hold office as such shall be entitled to the use of the free-furnished residence and the Government conveyance ;
(b) the period during which and the conditions under which daily allowances may be drawn and the circumstances under which such allowances may be withheld ;
(c) the conditions under which and the journeys for which travelling allowance shall be admissible ;
(d) the facilities for medical attendance and treatment which may be provided for the Chief Ministers, other Ministers and Ministers of State and members of their families.
Repeal of the Meghalaya State Ordinance 3 1972
11. The State of Meghalaya (Ministers’ Salaries and Allowance) Ordinance, 1972 is hereby repealed/