Uttar Pradesh act 14 of 1981 : The UTTAR PRADESH MINISTERS (SALARIES, ALLOWANCES MISCELLANEOUS PROVISIONS)EACT, 1981

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Rbr smarm ne; 3 Sinn, 1 981

No. 2545(2)/XVII-11-1-103;81

Dated Lucknow, October 3, 1981 IN pursuance of the provisions of clause (3) a Article 348 of the Constitution of India,

Governor is pleased to order the publication of the following English translation of the Uttar;:' Pradesh Mantri (Vetan, Bhatta Aur Prakirna Upabandh) Adhiniyam, 1981 (Uttar Pradesh:% Adhiniyam Sankhya 14 of 1981) as passed by the Uttar Pradesh Legislature and assented to the Governor on October 1, 1981:

THE UTTAR PRADESH MINISTERS (SALARIES, ALLOWANCES MISCELLANEOUS PROVISIONS)EACT, 1981

[U. P. ACT No. 14 OF 1981]

CAs Passed by the Uttar Pradesh Legislature )

AN ACT

to consolidate and amend the law relating F to the salaries, allowances cr: c' ctl

IT IS HEREBY enacted in the Thirty-second Year of the, Republic of India' as follows

facilities to Ministers of the State of Uttar Pradesh.

Salary,

Residence.

Conveyance.

1. This Act may be called the Uttar Pradesh Ministers (Salaries, Allow. ances and Miscellaneous Provisions) Act, 1981.

2. In this Act,—

'Assemblyr,means the Uttar Pradesh Legislative Assembly;

'Council' means the Uttar Pradesh Legislative Council =

'family' in relation to a Minister means his or her spouse, son,: daughter, father, mother, brother or sister residing with and wholly' dependent on such Minister

• 'maintenance' in relation to a residence includes the payment of

local rates and taxes and the provision for water and electricity includ• ing electricity duty ;

'Minister' means a member of the Council of Ministers of the' Government of Uttar Pradesh and includes the Chief Minister, a Minister of State and a Deputy Minister of that State.

3. (1) Every Minister and Minister of State shall be entitled, throughout the term of his office, to a salary of one thousand rupees per month.

Every Deputy Minister shall be entitled, throughout the term of his office, to a salary of six hundred and fifty rupees per month.

The salary referred to in sub-sections (1) and (2) shall be exclusive of 2. the tax payable in respect of such salary (including perquisites) under any law relating to income tax for the time being in force, and such tax shall be borne ., by the State Government.

4. (1) Each Minister shall be entitled without payment of any rent to the use throughout the term of his office and for a period of fifteen days there-:) after, of a residence at Lucknow which shall be furnished and maintained at public expense at the prescribed scale.

(2) Where a Minister has not been provided with a residence in accordance with sub-section (1), or does not avail of the benefit of the said sub-section, he shall be entitled to a compensatory allowance at the rate of—

three hundred rupees per month in the.case of Deputy Minister, and

five hundred rupees per month in any other case.

5. (1) Each Minister shall, throughout the term of his office, be provided with a chauffeur driven motor vehicle which shall be purchased and maintained at public expense in accordance with the rules made in that behalf.

(2) The terms and conditions for the use of the motor vehicle referred to in sub-section (1) shall be such as may be prescribed.

Short title.

Definitions.

4: W51??? smut-arm; sweetie“ ' " - - No. 2545(2)/xv11-v-i_103:81 ‘ ‘ ‘ ‘Dated iucknow, October 3, l9_Sl IN pursuance of the provisions of clause (3) of Article 348 of the Constitution/of India, tli Governor is pleased to order the publication of the following English translation of the Utta Prad‘es'h Mantri (V etan, Bhatta Aur Prakirna Upabandh) Adhiniyam, 1981 (Uttar Prades Adhiniyam Sankhya 14 of 1981) as passed by the Uttar Pradesh Legislature and assented to b the Governor on October I, 1981 : THE UTTAR PRADESH MINISTERS (SALARIES, ALLOWANCES AND . MISCELLANEOUS PROVISIONS)[ACT, 1981 [U. P. Acr NO. 14 or 1981] : ‘ (:As passed by the Uttar Pradesh Legislature ) AN ' ACT ' ill to consolidate and amend the law relating i' to the salaries, allowances and (11‘I facilities to Ministers of the State of Uttar Pradesh. IT IS HEREBY enacted in the Thirty-second Year of thei Republic of Indi a as follows :— short title. I. This Act may be called the Uttar Pradesh Ministers (Salaries, Allc ances and Miscellaneous Provisions) Act, 1981. Definitions. ' 2. In this Act,— (a) ‘Assembly’Imeans the Uttar Pradesh Legislative Assembly; (b) ‘Council' means the Uttar Pradesh Legislative Council ; (c) ‘family’ in relation to a Minister means. his or_ herspouse,son,‘..} ' daughter, father, mother, brother or sister resxdlng With and wholly" dependent on Such Minister ; "-24. (d) ‘maintenance’ in relation to a residence includes the payment of local rates and taxes and the provision for water and electricity includ-v'i‘ ing electricity duty ; ' ' " (e) ‘Minister' means 'a member of the Council of Ministers of the"- Government of Uttar Pradesh and includes the Chief Minister, a‘: Minister of State and a Deputy Minister of that State. _ .- Salary ' I 3.: (1) Every Minister and Minister of State shall be entitled, throughoutiv: the term of his ofiice, to a salary of one thousand rupees per month. ‘ (2) Every Deputy Minister shall be entitled, throughout thel term of his ofice, to a salary of six hundred and fifty rupees per month; (3) The salary referred to in sub-sections (l) and (2). shall be exclusive of the tax payable in respect of such salary (including perquiSites) under any law relating to income tax for the time being in force, and such tax shall be borne by the State Government. ‘ 4. (l) EachMinister shall be entitled without payment of any rent to th use throughout the term of his oflice and for, a period of fifteen days there- after, of areSidence at Lucknow which shall be furnished and maintained at public expense at'theprescribed scale. . (2) Where a Minister has not been provided with a residence in accordance with sub-section (1), or does not avail of the benefit of the said sub-section, he shall be entitled to a compensato'ryallowance at the rate of— . . (a) three hundred rupees per month in the;case of DCPUty'Minister, 71’»; and - t (b) five hundred rupees per month in any other case. Conveyance. 5. (1) Each Minister shall, throughout the term of his office, be provided with a chauffeur driven motor vehicle which shall 'be purchased and maintained at public expense in accordance with the rules made in that behalf. (2) The terms and conditions for the use of the motor vehicle referred to in sub-section (1) shall be such as may be prescribed. . ’Residenee.

;

‘it-i *V WITURTIT , 3 Rot J.+, 1981 5

(3) The motor vehicle provided to a Deputy Minister at any time before the commencement of this Act shall be deemed to have been validly provided.

6. (1) Each Minister other than a Deputy Minister shall be entitled' for Travelling journeys (whether by land, sea or air) performed in connection with the dis- tillowance etc. charge of his official duties to travelling allowance and out of pocket expenses

, for himself and the members of his family at such rates and upon such condi- tions as may be prescribed.

(2) Each Deputy Minister shall be entitled for journeys (whether by land. sea or air) performed in connection with the discharge of his official duties to travelling and daily allowance at such rates and upon such conditions as may be prescribed.

(3) Each Minister shall be entitled to travelling allowance for himself and the members of his family and for the transport of his and his family's effects—

in respect of the journey to Lucknow from his usual place of residence outside Lucknow for the purposes of assuming office ; and

in respect of the journey from Lucknow to his usual place of resi- dence outside Lucknow on relinquishing office.

(4) Notwithstanding anything contained in sub-sections (1) to (3), no travelling allowance shall be payable to a Minister in respect of journeys per- formed in the motor vehicle referred to in section 5 or any other vehicle belonging to the State Government.

7. Every Minister shall be entitled and be deemed always to be entitled Use of circuit to the use of the circuit house, inspection house .or other rest houses maintained houses etc. by the State Government without payment of any rent or electricity charges during the course of journeys performed in connection with the discharge of his official duties.

8. Every Minister and the members of his family shall be entitled, free of Medical faci- charge, to accommodation in hospitals maintained by the State Government and WY. to medical attendance and treatment in accordance with such principles as may be prescribed.

evidence of the fact that he became, or ceased to be a Minister, on that date. vacancy in the be notified in the official Gazette and any such notification shall be conclusive aPPointment and

9.. The date on which any person became or ceased to be a Minister shall Notification of

office of a Minis- ter.

No Minister shall during the tenure of his office for which he draws Prohibition his salary and allowance, practise any profession or engage in any trade or against practising undertake for remuneration any employment other than his duties as any profession etc. Minister.

Every Minister who is a member of the Assembly or Council, as the Facilities under case may be, shall continue to enjoy the benefits available to him under sec- U. P. Act 23 of tions 4, 9, 18 and Chapter VIII of the Uttar Pradesh State Legislature (Mem- 1980. bers' Emoluments and Pension) Act, 1980.

A Minister may, at any time, relinquish the whole or any part of the Relinquishment salary, allowance or other facilities to which he is entitled by making a written of salary etc.

declaration to that effect :

Provided that any such relinquishment may likewise be cancelled by him at any time with prospective effect.

(1) The State Government may, by notification, make rules to carry Rules) making out the purposes of this Act. power. (2) All rules made undex the enactthent repealed by section 14 and in force

on the date immediately preceding theaath of commencement of this Act shall, in so far as they are not inconsistent wittithe provisions of this Act, be deemed to have been made under this Act and they shall continue to be valid and effective until they are repealed by new Piles made under sub-section (1).

The Uttar Pradesh Ministers and Deputy Ministers (Salaries and Allowances) Act, 1952, is hereby repealed. Repeal.

By order, G. B. SINGH,

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mfinmm, sateen, 1981 5 m.___’ (3) The motor vehicle provided to a Deputy Minister at any time before the commencement of this Act shall be deemed to have been validly \ "provided. _ ' 6. (1) Each Minister other than a Deputy Minister shall be entitled’ for Travelling ' journeys (whether by land, sea or air) performed in connection with the dis- “Howance etc. “charge of his official duties to travelling allowance and out of pocket expenses . for himself and the members of his family at such rates and upon such condi- . tious as may be prescribed. _ (2) Each Deputy Minister shall be entitled for journeys (whether by land. sea or air) performed in connection with the discharge of his official duties to travelling and daily allowance at such rates and upon such conditions as may be . prescribed. w (3) Each Minister shall be entitled to travelling allowance for himself and the members of his family and for the transport of his and his family’s effects— (a) in respect of the journeyto Lucknow from his usual place of .\ residence outside Lucknow for the purposes of assuming ofiice .; and (b) in respect of the journey from Lucknow to his usual place of resi- dence outside Lucknow on relinquishing office. (4) Notwithstanding anything contained in sub-sections (l) to (3), no travelling allowance shall be payable to a Minister in respect of journeys per- formed in the motor vehicle referred to in section 5 or any other vehicle belonging to the State Government. 5 7. Every Minister shall be entitled and be deemed always to be entitled use of circuit to theuse of the circuit house, inspection houseor other rcst houses maintained houses etc. ,2 . by the State Government without payment of any rent or electricity charges during the course of journeys performed in connection with the discharge of his ofiicial duties. 8. Every Minister and the members ofhis family shall be entitled, free of Medical charge, to accommodation in hospitals maintained by the State Government and “‘3’- to medical attendance and treatment in accordance with such principles as may be prescribed. . /‘ faci- ng- ._ _ 9.- The date on which any person became or. ceased to be a Minister shall Notification of be notified in the official Gazette and any such notification shall be conclusive appointment and {1 evidence of the fact that he became, or ceased to be arMinister, on that date. vacancy in ‘the ’ ffiice of a Minis. . BL 10. No Minister shall during the tenure of his office for which he draws Prohibition his salary and allowance, practise any profession or engage in any trade or against practising undertake for remuneration any employment other than his duties as any professionetc‘, Minister. 11. Every Minister who is‘ a member of the Assembly or Council, as the Facilities nude, case may be, shall continue to enjoy the benefits available to him under sec- U. P. Act 23 of tions 4, 9, 18 and Chapter VIII of the Uttar Pradcsh State Legislature (Mem- “’80 ‘. bers’ Emoluments and Pension) Act, 1980. 12. A Minister may, at any time. relinquish the whole or any part of the salary, allowance or other facilities to which he is entitled by making a Written declaration to that effect : Relinquishment of salary etc. Provided that any such relinquishment may likewise be cancelled by him ‘ , at any time with prOSpective eflect. 13. (l) The State Government may, by notification, make rules to carry Rules) making out the purposes of this Act. power. (2) All rules made under: the enact 'ent repealed by section 14 and in force on the date immediately preceding the: e of commencement of this Act shall, in so far as they are not inconsistent With/the provisions of this Act, be deemed to have been made under this Act and they shall continue to be valid and effective until they are repealed by new rules made under sub-section (1). r 14. The Uttar Pradesh Ministers and Deputy Ministers (Salaries and Allowances) Act, 1952, is hereby repealed. Repeal. By order, _ G. B. SINGH, ' I . Sachiv. «47-,.w“tou;rrozrnoq“ro——qoften-s r9 (Terra (fao)-—5—io—81 —(2111)——16'81-—2047(a$o)