THE TELANGANA PARLIAMENTARY SECRETARIES
(APPOINTMENT, SALARIES, ALLOWANCES AND
MISCELLANEOUS PROVISIONS) ACT, 2015.
(ACT NO. 7 OF 2015)
ARRANGEMENT OF SECTIONS
Sections
1. Short title and commencement.
2. Definitions.
3. Appointment of Parliamentary Secretary.
4. Rank, Status of Parliamentary Secretary.
5. Powers, functions and duties of Parliamentary Secretary.
6. Salary and other allowances.
7. Parliamentary Secretary not to draw salary and allowances as Member.
8. Parliamentary Secretary not to practice profession etc.
9. Power to remove difficulties.
10. Power to make rules.
11. Repeal of Ordinance 2 of 2014.
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THE TELANGANA PARLIAMENTARY SECRETARIES
(APPOINTMENT, SALARIES, ALLOWANCES AND
MISCELLANEOUS PROVISIONS) ACT, 2015.
ACT No. 7 OF 2015.
[23rdApril, 2015]
AN ACT TO PROVIDE FOR THE APPOINTMENT OF THE
PARLIAMENTARY SECRETARIES IN THE STATE OF
TELANGANA, THEIR SALARIES, ALLOWANCES AND
FOR MATTERS CONNECTED THEREWITH OR
INCIDENTAL THERETO.
Be it enacted by the Legislature of the State of Telangana in the Sixty-sixth Year of the Republic of India as follows:-
1. (1) This Act may be called the Telangana Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous Provisions) Act, 2015.
(2) It shall be deemed to have come into force on 19th December, 2014.
2. In this Act, unless the context otherwise requires,-
(a) "Chief Minister" means the Chief Minister of Telangana;
(b) "Government" means the State Government of Telangana;
(c) "Member" means a member of either House of the Legislature of the State of Telangana; Received the assent of the Governor on the 20thApril, 2015. Short title and
commencement.
Definitions.
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2 [Act No.7 of 2015]
(d) "Notification" means the notification published in the Telangana Gazette and the word notified shall be construed accordingly;
(e) "Parliamentary Secretary" means a Member of either House of the Legislature of the State of Telangana appointed as the Parliamentary Secretary under section 3;
(f) "prescribed" means prescribed by the Government by the rules made under this Act.
3. The Chief Minister may, having regard to the circumstances and the need of the situation, at any time appoint such number of Parliamentary Secretaries from among the Members of either House of the Legislature of the State.
4. A Parliamentary Secretary shall be of the rank and status of a Minister of State.
5. A Parliamentary Secretary shall exercise such powers, discharge such functions and perform such duties as may be deemed fit and proper by the Chief Minister and assigned to each of them and specified by a notification.
6. There shall be paid to each of the Parliamentary Secretaries such salary and other allowance as are admissible to a Minister of State under the Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953.
7. Notwithstanding anything contained in any other law for the time being in force a Parliamentary Secretary shall not, while he draws salary and allowances for his office as such Parliamentary Secretary, be entitled to any salary or allowances as a Member of either House of the Legislature of the State.
Appointment of
Parliamentary
Secretary.
Rank, Status of
Parliamentary
Secretary.
Powers, functions
and duties of
Parliamentary
Secretary.
Salary and other
allowances.
Parliamentary
Secretary not to
draw salary and
allowances as
Member.
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[Act No.7 of 2015] 3
8. A Parliamentary Secretary shall not, during his office as such Parliamentary Secretary, practice any profession or engage in any trade or commerce and undertake for remuneration any employment other than his duties as such Parliamentary Secretary.
9. If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty:
Provided that no such order shall be made after the expiry of two years from the date of coming into force of this Act.
10. (1) The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.
(2) Every rule made under this Act shall, immediately after it is made, be laid before each House of the State Legislature, if it is in session and if it is hot in session, in the session immediately following for a total period of fourteen days which may comprise in one session or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately following, the Legislature of the State agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
11. The Telangana Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous Provisions) Ordinance, 2014 is hereby repealed.
* * *
Parliamentary
Secretary not to
practice
profession etc.
Power to remove
difficulties.
Power to make
rules.
Repeal of
Ordinance 2 of
2014.
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