aivt 4'41 vElltlitsi iThZ, 5;11Ta*, 1997
•
No. 1117 (2)/XVIIV-1--1(KA)-16-1997
Dated LuckribW; August 2, 1997
pursuanceIs of the _provisions Of clause (3) of Article )48. Of. the Constitution of
India, the Cc-Verner is pie 2s-eo to Order th0pu hlicatie401- t he folloWing- English translation of
the Uttar Pradesh mantriAur Rajya Vidharr-Mandal.Adhikari Aur Sadasya Sukh-Stividha
Vidhi (Sanshodhan) Adhiniyam, 1997 (Uttar Pradesh Ad hi niyam Sankhya 8 of 1997) as passed
by the Uttar Pradesh Legislature and assented to by the Governor on August 2, 1997 :
THE UTTAR PRADESH MINISTERS AND. STATE LEGISLATURE
OFFICERS AND MEMBERS-AMENITIES LAWS •
(AMENDMENT) ACT, -1997 '
(U. P.' Aor --No. 8 .0E - 1997).7
passed by the Uttar Pradesh Legillaturel
AN "
ACT
further to amend the Uttar Pradesh Ministers (Salaries, Allowances
and Miscellaneous Provisions) Act, 1981, the Uttar Pradesh State Legis-
lature (Members' Emoluments and Pension) Act, 1980 -and the CL P. State
Legislature (Officers' Salaries and Allowances) Act, 1952.
[As
Short title.
Insertion of
New section 4-A
In Act No. 14 of
1911.
WEFFEAs_.the..Uttar Pradesh Ministers (Salaries, Allowances, and
Miscellaneous provisions) Act, 1981 inter alia provides that each- Minister
Including Chief Minister and Deputy 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 thereafter of a reSidence at Lucknow which shall
be furnished and maintained at public expence at the prescribed scale;
AND, WHEREAS
'
the Uttar Pradesh State Legislature (Member's Emolu-
ments and Pension) Act,1980 inter alia provides that every member inclu-
ding parlimentry Secretary shall be entitled without payment of rent to
the use of such accommodation at Lucknow as may be provided to him
for the duration of his membership and such further period as may be
prescribed ;
AND, WHEREAS, the Uttar Pradesh State Legislature (Officers Sal dries and
Allowances) Act, 1952 inter alia provides that the Speaker, the Chairman,
the Deputy Speaker and the Deputy Chairman shall each be entitled to,
throughout the term of his office a free furnished residence at Lucknow ;
AND, WFIFREAS, it is the duty of the State Government to provide resi-
dences to Ministers, Legislators, Speaker and Deputy Speaker of the
Legislative Assembly and Chairman and Deputy Chairman of the Uttar
Pradesh Legislative Council;
AVD,• WHEREAS, to ensure timely availablity of residence to Minister,
Speaker, Deputy Speaker, Chairman, Deputy Chairman and Legislators it
has been considered expedient to -specify certain accommodations as
Minister's residence, Speaker's residence, Chairman's residence, a Deputy
Speaker's residence, Deputy Chairman's residence and Legislator's
residence;
IT IS HEREBY enacted in the Forty-eighth Year of the republic of India
as follows :-
This Act may be called the Uttar Pradesh Ministers and
State Legislature Officers and Members Amenities Laws (Amendment)
Act, 1997.
After section 4 of the Uttar Pradesh Ministers (Salaries,
Allowances and Miscellaneous Provisions) Act, 1981, the following
section shall be-inserted, -namely
"4-A (1) On and from the commencement of the Uttar Pradesh
Ministers and State Legislature Officers and
Special Members Amenities Laws (Amendment)
provisions Act, 1997, the state Government may, with
regardieg a view to ensuring timely availability of resi- certain
modations
anenra-
dence to a Minister under sub- section (1) of
section 4, by a notified order, specify any
type-VI accommodation or an accommodation in which a Minister
IR pursuance. ofthe provisions of c
em sen nmuiifii'wera,"‘2'nrree, 19'91
No. 1117 (2)]XVII-V-l—1(KA)—16—1997
‘ Dated Luck w, August 2, 1997 ' ' ' '
15(3) of Article 348 or the Constitution of
India, the Governor isp'leas'en to order the pu blication oi the following English translahon of
the Uttal' Prad esh Mantri-Aur Rajya Vidhan‘ Mand‘dl =Adhikari Aur Sadasya Sukh-Suvidha
vidhi (Sanshodhan) Adhiniyam, 1997 (Utter PradeSh Ad 111 niyam Sankhya 8 of 1997) as passed
by the Utter Pradesh Legislature and assented to bythe Governor on August 2,1997 .
Short title.
memoir of
New section 4-A
In Act vNo. __l4_ o_1"_
H. __ ._____.. $0,198.: 1.
THE UTTAR PRADESH MINISTERS 'AND' STATE LEGISLATURE
OFFICERS AND MEMBERS AMENITIES LAWS
(AMENDMENT) ACT, 1997 '
(U. P.' Acr N0. 8- or1997)
[As passed by the Uttar Pradesh Legislature]
AN
ACT
further to amend the Uttar Pradesh Ministers(SaIaries, Ailowance:
and Miscellaneous Provisions) Act, 1981, the Uttar Pradesh State Legis-
lature (Members' Emoluments and Pension) Act, 198011111117 the U. P State
Legislature (OfficerS’ Salaries and Allowances) Act, 1952.
WHEREAS the Uttar .Pradesh Ministers (Salaries, Allowances, and
Miscellaneous Provisions) Act 1981 inter alia provides that each Minister
including ChiefMinister and Deputy Minister shall be entitled Without
payment gof any rent to the use throughout the 1ern1 of his oflice and for
a period of fifteen days thereafter of a residence at Lucknow which shall
be furnished and maintained at public expence at the prescribed scale;
AND, WHEREAS, the Uttar Pradesh State Legislature (Member’ 5 131110111-
ments and Pension) Act, 1980 inter alia provides that every member inclu-
ding Parlimentry Secretary shall be entitled without payment of rent to
the use of such accommodation at Lucknowas may be provided to him
for the duration of his membership and such further period as may be
prescribed; . .
AND, WHEREAS, the Uttar Prad ash State Legislature (ofiicer-s Salaries and
Allowances) Act, 1952 inter alia provides that the Speaker the Chairman
the Deputy Speaker and the Deputy Chairman shall each be entitled to,
throughout the term of his office a free furnished residence at Lucknow“ ,
AND, WHEREAS, it is the duty of the State Government to provide resi-
denocs to Ministers, Legislators, Speaker and Deputy Speaker of the
Legislative Assembly and Chairman and Dcputy Chairman of the Uttar
Pradesh Legislative Council;
AND, WHEREAS, to ensure timely availablity of residence to Minister,
Speaker, Dcpntv Speaker, Chairman, Deputy Chairman and Legislators it
-has been considered exp edient to specify certain accommodations as
Minister’s residence, Speaker' 5 residence, Chairman’ 5 residence, a Deputy
.Spcaker‘s residence. Deputy Chairman’s residche and Legislator’ s
residence; _ 1
IT IS HEREBY enacted in the Forty-eighth Year of the republic of India
as follows :—
1. This Act may be calledrthe Uttar Pradesh Ministers and
State Legislature Oflicers and Members Amenities Laws (Amendment)
Act, 1997.
2. After section 4 of the Uttar Pradesh Ministers (Salaries,
Allowances and MiSCellaneous Provisions) Act, 1981, the following
section shall be inserted namely- w. 1-—-—Ak—~e~ ,
“4- A (1) On and from the Commencement of the Uttar Pradesh
Ministers and State Legislature Ofl'iccrs and
Special Members Amenities Laws (Amendment)
. Pron;!°“5 Act, 1997, the state Government may, with
- “g"- mg a view to ensuring timely availability of resi-
certam accom-
modatlans dence toa Minister under sub- section (1) of .
section4, by a notified order, specify any
type- -VI accommodatiOn or an accommodation in whicha Minister
.i
79T WWI WITEtrtuI TM; 2 WITU, 1997 5
•
was in occupation at any time, under the control and Management of
the Estate Department of the State Government, as Ministers
residence and an accommodation so specified shall be allotted to a
Minister only and not to any other person.
(2) The State Govetnment, or an officer authorised by it in this
behalf may, if a person other than a Minister referred to in sub-
section (I-A) of section 4 is in occupation of an accommodation
specified as Minister's residence under sub-section (1) on the basis of
any allotment order or otherwise, cancel • the allotment order of
such person, if any, and by notice in writing require such person
to vacate the , said ;accommodation within fifteen days from the
date of service upon him of such notice, and if such person fails
to vacate the said accoinmodati on within the said period, an
officer authorised by the State Government in this behalf may take
possession of the accommodation and may for the purpose use such
force as May be necessary in the circumstances".
3. After section 16 of the Uttar Pradesh State Legislature (Members'
Emoluments and Pension) Act, 1980, the following section shall be
inserted, namely:—
"16— A (1) On and from the commencement of the Uttar Pradesh
Ministers, and State Legislatures, Officers, and
Special provisions Members Amenities Laws (Amendment) regarding certain
mmodations Act, 1997, the State Government may, acco
with a view to ensuring timely availability of
accommodation to a member under sub-section (1) of section 16 by a
notified order, specify any accommodation in the colony or building
named as Vidhayak Niwas No. 1, A-Block Darulshafa, Vidhayak
Niwas No. 2, B-Block Darulshafa, Vidhayak Niwas No. 3, 0. C. R.,
Vidhayak Niwas No. 4, RoYal hotel, Vidhayak Niwas No. 5, Mirabai
Marg, Vidhayak Niwas No. 6, Park Road under the control and
management of the Estate Department of the state Government, as
Leoislatures' residence and an accommodation so specified shall be
allotted to a member only and not to any other person;
(2) The State Government, or an officer authorised by it in this
behalf may, if a person other than a member referred to in sub-section
(1—A) of section 16 is in occupation of an accommodation specified
as Members' residence under sub-section (1) on the basis of any
allotment order or otherwise, cancel the allotment order of such person
if any, and by notice in writing require such person to vacate the said
accommodation within fifteen days from-the date of service upon him
of such notice, and if such person fails to vacate the said ,accommod-
ation within the said period, an officer authorised by the State Govern-
meat in thic behalf may take possession of the said accommodation
and may for the purpose use such force as may be necessary in the
circumstances".
4. After section 4 of the U. P. State Legislature (Officers Salaries and
Allowances) Act, 1952, the following section shall be inserted, namely
"4-A—(1) On and from the commencement of the Uttar Pradesh
Special provi- Ministers and State Legislature Officers, and
sions regarding Members Amenities Laws (Amendment)
certain accom- Act, 1997, the State Government may, ,with.
modations - a view 'to ensuring timely availability of
residence to a person referred to in sub-section (1) of section 4, by a
notified order specify any type-VI accommodation or an accommoda-
tion in which a Speaker or a Chairman or a Deputy Speaker or a
Deputy Chairman was in occupation atany time under the control and
Management of the Estate Department of the State Government as
Speaker's residence, Chairman's residence, Deputy Speaker's residence
or Deputy Chairman's residence and an accommodation so specified
shall be alloted to a person as the case may be, referred to in sub-seo-
tion (1) of section 4 only, and not to any other person.
Insertion Sr
New section 16-A
in U P. Act
No. 23 of 1980.
Insertion of new
section 4-A, in
U. P. Act No. 11
of 1952.
'vensshwammm attemlsw , . 5
was in occupation at anytime, under the control and Management of
the .Estate . Department of the state Government, as Ministers
residence and an accommodation so specified Shall be allotted to a
Minister only and not to any other person.
. (2) The State Government, or an officer authorised by it in this
behalf may, if a person other than a Minister referred to in sub-
section(I-A) of section 4 is in occupation of an accommodation
specified as Minister's residence under sub-sectiOn (1) on the basis of
. any allotment order or otherwise, cancelvthe allotment order of
such person, if any, and by notice in writing require such person
.to vacate the ,Said ;accommodation within fifteen days» from the
date of service upon him of such notice, and/if such person fails
to vacate the said accommodation within the said period, an
ofiicer authorised by the State Government in this behalf may take
pOSSession of the accommodation and may for the pul'pOSe use such
“ force ”as may be necessary in the circumstances”.
3. After section 16 of the Uttar Fradesh State Legislature (Members’ Insertion of
Emolnments and Pension) Act, 1980, the following section shall be {‘le section IG-A
Md uamflw- - l eras-mes:
' “16—A (1) 0n and from the commencement of the Uttar Pradesh
. _ , , Ministers, and State Legislatures, Ofiicers, and
Spec‘fl Pig‘s?” Members Amenities Laws (Amendment)
Eigcihhidatiéaif Act, 1997, the State Government may,
with a view to ensuring timely availability of
accommodation to a member under sub-section (1) of section 16 by a
notified order, specify any accommodation in the colony or building
named as Vidhayak Niwas No. 1, A-Block Darulshafa, Vidhayale
Niwas No. 2, 13-31001: Darulshut‘n, Vidhayak Niwas No. 3, O. C. R.,
Vidhayak Niwas No. 4, Royal Hotel, Vidhayalc Niwas N0. 5. Mirabai
Marg, Vidhayak Niwns No. 6, Park Road under the control and
management of the Estate Department of the State Government. as
Legislatures’ residence and an accommodation so specified shall be
allotted to a member only and not to any other person ;
(2) The State Government, or an officer authoriSed by it in this
behalf may, ifa person other than a member referred to in sub-section
(l—A) of section 16 is in occupation of an accommodation specified
as Members' residence under sub-section (1) on the basis of any
allotment order or otherwise, cancel the allotment order of such person
if any, and by notice in writing require such person to vacate the said
accommodation within fifteen days fronrthe date of service upon him
of such notiCe, and ifsuch person fails to vacate the saidvaccommod.
ation within the said period, an oflicer authorised by the State Govern-
mentin this behalf may take possession of the said accommodation
and may for the purpose use such force as may be neCessary in the
circumsta nees ". ‘
4. After section 4 of the U. P. State Legislature (Ofi‘icers Salaries and insertion of new
Allowances) Act, l952,the following section shall be inserted, namely :__ . $0913? lii!
. . C 0.
. . of 1952.
“4-A—(1) on and from the commencement of the Uttar Pradesh
Special provi- Ministers and State Legislature Ofiicers, and
sinus regarding Members Amenities, Laws (Amendment)
certain aceom- Act, 1997, the State Government may, with
,wmodaiions , - a View ’to ensuring timely 'ayailability of
‘ residence to a person referred to in sub-section (1) of section 4, by a.
notified order specify any type—VI accommodation or an accommoda.
tion in which a Speaker or a Chairman or a, Deputy Speaker or a _
Deputy Chairman was in occupation at_any-t1_me"un'der the control and ‘
Management of the Estate Depa tment of the State Government as
Speaker’s residence, Chairman’s residence, Deputy Speaker's residence
or Deputy Chairman's residence and an accommodation so specified
_ shall be alloted to a person as the case may be, referred to in Sub-sec—
. tion (1) of section 4 only, and not to any other person.
TM:A kn. innErgq?.nsAtrc-2941Th'3, I 09 7
, (2) heiState GOvernment,00ri: ,art:',FotheenaittlierisedHb yl:itin; this r a-liall;:may-,df a Tperstin otha thartatparSonitafored to. idstibstetiOn (2.)
t. of -sereticei 4isinioeeitpation:bfraii-*aUaOta:naodatiou spdcifidd'aS;Sliaker's
residence, Chairman'slresidenU4DepttySPetker's• residence, 'et:Deputy .
Chairman's residence_ under sub-section (I) on the 'basis of any al ot-
Ordet '01;othoriyiae, ficaricertlianalleitthentibtd6r: of Such person,
if any,iand by notice in writing:1-04okt nieli:p'ersOn to, Weate•lhe said , accommodation within withitififteeti crays.,:frenn.LtIk date of,'serviOo•eon him
of suthinotice,f.and)if -shOtapettowfal*-fol•;.'taeitetliiia.niel'ade8Minoda-
tion within thesaid 'pariod, an offie6t,a-Litlieitigedi by ilfeegfge.,GbYern- :
bdthisr-behalimay•. take,,-.poSS6gsioik7oflithetisaid/atdoinnYedafion
and-may ,for{ the, 'purpoSeMsd:•sidela]4orde-As'itigY2tlie:• hecessarY in. the circumstances"si • •
By, order,
R. a MA:n:113R,
Prainuich Sac/iii,.
rit o7 o lot 047.orft6.113 TritM (AO) —19.9 5 97r:(Tbff 0). r
W, x H u-m.-fl,u
g» V - - ' ra-fifizefiaamnmnaz,z2ma, 1997 V
1'1hezstate:deernmeut,»::or aflmfiieerxzafithbri‘sé .b t'in'th‘s
ehal , may ifla ersdu ofhé‘r— tha' 'n 0114 I5 air-ed te-m‘ '
,. of-sébtim’i 4,
‘3 Joc'cilpationofi‘zyi-acco mod’atidnsp‘ccifie‘ ‘ ’s
residence, chauman’sweside‘p’ce; DeputyL‘Sfie’zi k‘er’s téside‘nca‘ Deputy
chairman’s r§sidencelpuder sub—section (1) on the ‘basis of any a'lot-
' ‘éqtldrdetfbriotherwi‘s’e, I'c'afiéeli He 1mm ‘rde‘ri of‘ ‘s-uch person_
if any,Lan‘d-by notice ii] w’ritéiyagZ e'q‘ ' 's‘u
_ .a-CCommo'datiofi himfifte"
, hon Within the s d period, a} o'flic
figment in'thisrrbehalif may: make 1595‘ ‘ -
,and may‘forfthe ‘pur-pose‘hse‘ suchI-«f0rc‘eras“ ‘
'5 circumstances”: -' ' ’ - ' i ' ~
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’ person tofi/aéaifvthe said.
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