Uttar Pradesh act 29 of 1979 : The UTT'AR PRADESH LEGISLATIVE CHAMBERS' (MEMBERS' EMOLUMENTS AND PENSION) (AMENDMENT) ACT, 1979

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No. 24104/XVII-V-1-79-1979 . Dated Lucknow, September 14, 1979

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, -

the Governor is pleased to order the publication of the 'following English translation of the UtAr Pradesh Vidhan Mandel (Sadasyon Ki Uplabdhiyon Aur Pension Ka) (Sanshodhan) Adhiniyam, 1979 (Uttar Pradesh Adhirtiyam Sankhya 29 of 1979), as paslea' by the Uttar Pradesh Legislature and assented to by the Governor on September 13, 1979

THE UTT'AR PRADESH LEGISLATIVE CHAMBERS' (MEMBERS' EMOLUMENTS AND PENSION) (AMENDMENT) ACT, 1979

[U. P. Acr NO. 29 or 1979]

(As passed by the Uttar Pradesh Legislature),

AN ACT

further to amend the Uttar Pradesh Legislative Chamber? (Member? Emolur_ ' merits and Pension) Act, 1952.

IT LS HEREBY enacted in the Thirtieth Year of the Republic of India as follows :—

Short title. I. This Act may be called the Uttar Pradesh Legislative Chambers' (M -Its' Emoluments and Pension) (Amendment) Act, 1979.

Amendment or 2. In section 2 of the Uttar Pradesh Legislative Chambers' (Members' section 2 of U.P.1 Emoluments and Pension) Act, 1952, hereinafter referred to as the principal • — Act no. XII of Act- 1952.

.(a) in sub-section (1)—

in clacse (a) , the following proviso shall be inserted, namely "Provided that the Leader of Opposition of the Uttar Pradesh •

Legislative Assembly and the Leader of Opposition of the Uttaf Pradesh Legislative Council shall be entitled to travel by a Reserved Coupe (Two-berth Compartment) of Ent class or one single reserved berth of air-conditioned class, within Uttar Pradesh at any time and by any railway, by the use of such-' coupons" :

(i)

4' ~___ M fitné‘nammlmfi 14FW,1979 “' ' . W , l “mm-n 4—mufirfime‘tmzei— -._ ~ (a)m(.1)#;vra"ammw'emmm~m ' faunwarrfimfifimaammfinfiamm a:§,.~. Md? W'w fafi mail ‘- V .. (a) warm (2)%qra1afmfafia‘a Gunman-ram), atria-:— _. 1. "(3)9131 2 flatware (1.)1ffirfawsraiai new, was firm: ' 231? fewer firm? in am? fire??? ria- ff same we??? 5‘51 W gfaa'rifi air fiflig‘ffi‘l‘filtfi fawzfi am faker??? 5117i 1" $.’ 5—11.? Wfima‘i m(1) i, mafia-[mean $mj:\ wt, W’Wfinfimwwfimmw'wmm, . ‘ No. 2%04/XVII-V—l-79-1979 m -‘» . DatedLueknaw, September 14, 19.79 ' ,. 2'”- IN pursuance of the provisions of clause (3) of Article 348 of "the Constitution of India, th‘ecGovernor is pleased to order the publication 61" the following English translation of the l Ugg'r Pradesh Vidhan Manda] (Sadasyon Ki Uplabdhiyon Apr PEnsion Ka) (Sanshodhan) Adhiniyam, 1979 (Uttar Pradesh Adhiniyam Sankhya 29 of 1979), 'as pasEéd’by the Uttar Pradesh Legislature and assented to by the Governor on September 13, 1979 1", THE UITAR PRADESH LEGISLATIVE CHAMBERS (MEMBERS .EMOLUMENTS, AND PENSION) (AMENDMENT) ACT, 1979 [U. P'. Aer N0. 29 or 1979] (A: passed by the Utter Pradesh-Legisluture). 7 ..,' 2‘ AN ACT further to amend the Uttar Pradesh Legirlatiue Chambers’ (Member! Emolug merit: and Fem-ion) Act, 1952. . . \ IT rs. HEREBY enacted in the Thirtietlz Year of the Republic of India as ’ follows :— Short titre. 1. This Act may be called the Uttar Pradesh Legislative 'Chambers' (Mem- -' vbe'rs' Emoluments and Pension) (Amendment) Act, 1979.. Amendment of _ 2; In section} of the Uttar Pradesh Legislative Ghambers‘ (Member?- -- ’ 5°C"°"2°fU-P-I Emoluments and Pension) Act, 1952, hereinafter referred to as the principal,.-'," fgctszno. XII of Act,- ' V (a). in sub-section (1)— Fw.‘~'f~~_--~ (i) in clacse (a) . the following proviso shall be inserted, namely :—‘- "Provided that the leader of Opposition of the Uttar Pradah ‘ ' Legislative Assembly and the leader of Opposition of the Uttalf':_ '. Pradesh Legislative Council shall be entitled to travel b' a: Reserved Coupe (Two-berth Compartment of first class or.- one single reserved berth of air—conditioned class, within Utter,” Pradesh at any time and by any railway, by the use of such coupons" : , " l"

sri4T 91111Tuf ITWE, 14 firdsift, 1 9 7 9 5

.(ii) . after clause (c), the following Explanation shall be added.,

namely :— "Explanation-1n this Act, the expression 'die Leader of Opposi-

tion of the Uttar Pradesh Legislative Assembly' or the Leader of Opposition of the Uttar Pradesh Legislative Council' means the member of the Uttar Pradesh Legislative Assembly or the Uttar Pradesh Legislative Council, who is for the time being recognised as such by the Speaker of the Legislative Assembly or the Chair- man of the Legislative Council, as the case may be.";

.(b)1 after sub-section (1), the following sub-section shall be inserted,

natuely:-7 . • "(1-A) If a member referred to in sub-section (I). travels by rail

in second class, and such member does not 'accept any money value coupons referred to in that sub-section, he shall be entitled to claim in the manner prescribed, the following amounts in lieu of such coupons, namely :—

.(c)., for sub-section (3), the following sub-section shall be substituted,

namely :— (i). in the case of journy performed Within Uttar Pradesh,

an amount equal to the railway fare actually ,spent on such journey by second class . ;

in the case of journey performed outside Uttar Pradesh, an amount which may entitle him to travel in second class at any time and by any railway to a maximum limit of 13;000 kilometres per year ;

.(iii)„ in the case of a journey referred to in clause (i); or clause .(ii), an amount spent as reservation charges for one seat or one berth in sleeper, as the case may be ;

k(iv). in the case of a journey performed by a companion, an amount equal to the railway fare actually spent on such journey by Second class in the circumstantes SpeCilied in sub-section(l)/;

",(3)4 Subject to such conditions and restrictions ,as, may ,be pres- cribed, each member referred to in sub-section (I) shall be entitled for his attendance required for purposes connected with his duties or function as such member to—

.(a), incidental charges' for journeys for the said purposes, namely, for attendance in each session . at the Legislative Assembly or Legislative Council, as the case 'may be,, or at any sittings of any .committee thereof, only for coming to the place of sitting and going back to his residence not .more- than- twice in a calendar month :

Provided that if a member attends the sittings of mei or more committees in the same calendar month, he shall be entitled to incidental charges under this clause for not more than four times in such month;

(b)4 incidental charges for participating in a meeting called by the Speaker or the Chairman, as the case may be, for Coming to the place of meeting and for going back to his residence ;

(c). incidental charges for journeys performed by him as Chairman of a Committee in connection with the work. of the Committee, other than a meeting of the Committee, for ,coming to Lucknow and for going back to his residence not more than twice in a calendar month ; and

,(d)., daily allowance at the rate of thirty rupees,per•day;which shall be calculated in accordance with the following principle, namely :—

.(i), the allowance shall be payable for each day of attend- ance during the session of the Legislative Assembly or the Legislative Council, as the case may be, or,at any isittings of any committee thereof ;. •

‘ r—fifi i . est-(stair swim-(wt nae, 14m, 1979- ‘ 5 _(ii) after clause (6). the following Explanation shall be added, namely :— ' ,4 .55 "Explanation—In this Act, the expression ‘the Leader of Opposx- ‘ tion of the Uttar Pradesh Legislative Assembly or ‘the Leader of Opposition of the Uttar Pradesh Legislative Council’ means the member of the Uttar Pradesh Legislative Assembly or the Uttar . _ Pradesh Legislative Council, who is for‘t‘he time being recognised as such by the Speaker ol the Legislative Assembly or the Chair- man of the Legislative Council. as the ease may be." ; '(b), after subsection (1), the following sub-section shall be inserted, namely:—, > '." t z a. l : t “(l-A) If a member referred to in subsection (ll travels by rail in second class, and such member does not accept any money value coupons referred to in that sub-section, he shall be entitled to claim in the manner prescribed, the following amounts in lieu of such coupons, namely :— ' (c) for sub-section (3), the following sub-section shall be substituted, namely :— \ - ~ ' - . . V“ (i); in the case of journy perfdrmed' within Uttar Pradah. an amount equal to the railway fare actually ,spent on such .journey by second class; ‘ _(ii)1 in the case of journey performed outside Uttar Pradmh, an amount which may entitle him to travel in second class at any time and by any railway tor a maximum limit of 15,000 kilometres per year ; _ . ,y ‘ _(iii)d, in the case of a journey referred to in clause (i)1 or clause fill), an amount spent as reservation charges for one seat or one berth in sleeper. as the case may be ‘;' ' ' _(iv)‘ in the case of a journey p'erfoixired by a companion. an amount equal to the railway fare actually spent on such journey ' by second class in the circumstances "specified in subsection_(l)‘,"; “._(3)‘ Subject to such conditions and restrictions ‘asgmaydae preo- cribed, each member referred to in sub-section (1) shall be entitled V for his attendance required. for purposes connected with his duties or functionassuoh member to—, ' ”(J/w V , .(a): incidental charges' for journeys 'for the said purposes, 4; namely, for attendance in each session _ _of- the Legislative Assembly or Legislative Council, as the case‘may ,be,, or at any sittings of anycommittee thereof, only for coming to'the place of sitting and going back to his residence not more than- twice in a calendar month : ' ' " Provided that if a member attends the sittings‘of ‘tw‘o'Or more committees in the same calendar month, he shall be entitled to incidental charges under this clause for not more than four times in such month ; ‘(b)‘ incidental charges for participating in a meeting called by the Speaker or the Chairman, as the case may be, for coming to the place of meeting and for going back to his residence ; .(‘l incidental charges for journeys performed'by him as _ . Chairman of a Committee in connection with the work: of the ‘ , Committee, other than a meeting of the Committee. forcoming to Lucknow and for going back to his residence not more. than twice in a calendar month ; and l(d)_‘ daily allowance at the rate of thirty ru cs‘ .-da which shall be calculated in accordance with the fgflowlinag pryindple = * namely :_ . . , V __(i)_| the allowance shall be payable for each day of'attend- ante during the session of the Legislative Assembly. or the legislative Council. as the use may be, or,at anyisittings of any committee thereof ;_ t -, ‘ l ' V .i_&

39T gh 31719117 117E, 14 fifSiZIT, 1979

(ii),, the allowance shall also be payable for one di before and one day after a continuous sitting of the Legis

lative Assembly or the Legislative Council, as the case may be, provided that the member is present at the place of such continuous -sitting on those days ;

(iii) allowance shall also be payable for the days of- adjournment in the course of a continuous sitting of the • Legislative Assembly or Legislative Council or of its Corn- - mittee, as the case may be, and for the holidays falling in between such continuous sitting, provided that the member' is present at the place of sitting on all such days ;

(iv) the allowance shall alsO be payable for the number ' of days not exceeding four which intervene between the'

last day of a sitting of the Legislative Assembly or the ' Legislative Council or of its Committee, and the first day' of the sitting of the same or another Committee of the Legislative, Assembly or the Legislative Council, provided that the member is present at the place of sitting on all— such days ;

(v). where in a case falling under sub-clause (iii) or clause (iv), (iv), a member leaves the place of sitting for hilJ residence or for his constituency, he shall be entitled to

. dailyi.allowance in accordanee with the provisions of this . clause.or incidental charges in accordance with clause (a)i or clause (b) whichever is less ;

(vi)' nd such . alloviarice shall be payable to the Leader. Qpposition Of the Uttar Piadesh Legislative Assembly.

Expinnation—A sitting shall be deemed to be continuoust, if the number' of days between the last day of a meeting:. and the first day of another meeting is not more than four."'

Amendm ant of 3: In section 2-A of the principal Act,— section 2-A. •

' 00. for sub-section . (I), the following sub-section shall be substituted,_. namely—

"(1) The Leader of Opposition of the Uttar Pradesh Legislative.- Assembly shall be entitled to receive a salary-of rupees one thousand per mensum• and a conveyance allowance of rupees three hundtd

per mensum." -;• • - .

4 (b)1 for sub-section (3), the following section shall be substituted, namely—

. •

"(3), The Leader of Opposition of the Uttar Pradesh Legislative Assembly AO die Le,ader of Opposition of the Uttar Pradesh Legis- lative Council shall be entitled, without payment of rent to the use throughout the term of office, of a residence at Ludenow, furnished, and maintained on a scale to be prescribed." ; •

(c); in sub-secion (4), for the word "He", the words "The Leader of Opposition of the Uttar Pradesh Legislative Assembly" shall be substi- tuted.

Amendment of Section 2-$

4. In section 2-3 of the principal Act,—

(a), in sub-section (1), for the words "the Leader of Opposition", the words -"the Leader of Opposition of the Uttar Pradesh Legislative Assembly or the Leader of Opposition of the Uttar Pradesh Legislative Council" shall be substituted; • .•

•

51.,

5'6 am steer 31mm m, Miriam, 1979 > ‘ i u x .. . (11),;_the allowance shall also be payable for one- dag . before and one day after a continuous sitting of the Legiz lative Assembly or the Legislative Council, a . . . s the C359 may be, provxded that the member is present at the place of such continuous-sitting on those days ; ' (iii) allowance shall also be payable for the days of- adjournment in the course of a continuous sitting ofjthe ‘ Legislative Assembly or Legislative Council or of its Com-3 mittee, as the case may be, and for the holidays falling‘in _ . . betweeu‘such continuous sitting, provided that the membé,‘ is present at the place of sitting on all suoh days ; 'n ' '(iv) the' allowance shall alsb be payable for the number- ' of days not exceeding four which intervene between [he' last day of a sitting of the Legislative Assembly or the ' Legislative Council-or of its Committee, and the first da .r of the sitting of the same or another Committee of the . Legislative ,Assembly or the Legislative Council, provided that the'member is present at the place of sitting on 311-; such days ; ' ‘ ' “Hi-n” '(v); where' in a case falling under sub-clause (iii) or sub: clause (iv), a member leaves the place of sitting for. his} residence or for his constituency, he shall be entitled to a_ ,dailyballowance in accordance with the provisions'of. thisil \ a .. . clauseor incidental charges in accordance with clause (a) l or, clause (17) whichever is'less_; _ . ’ ;"' '1 h " (Vifitoisuch'alltjsvatioe"shall be payable to the Leader: of Opposition o’_f the' Uttar Pradesh Legislative Assembly]; ‘ Explanation—A sitting shall be deemed to be continuoust ‘ _ , : if the number‘of days between the last day of a meetingéw- A , and the Fair-“325133" of another meeting is not more than {our Amendment of ~ 3: In section 2-A of the principal Act,— soctlon z-A. ‘ ' _(a'), [or sub-section '(1) . the following sub-section shall be substituted... namely— ' ‘ “(1) The Leader of Opposition of the Uttar Pradesh Legislative: Assembly shall be entitled to receive‘a salary~of rupees one thousand , per mensum‘and a conveyance allowance of rupees three humbled" , per mensum.”~;4 - » .i ‘(b)[ for sub-section (3), the following section shall be substituted,’ , name-ly— .— . " .. .-u;.. "'(3), The Leader of Opposition of the Uttar Pradesh Legislative . ‘ Assembly and the Leader of Opposition of the Uttar Pradesh Legis- lative Council shall be entitled, without payment of rent to the use ' " throughout the term of office, of a residence at Lucknow, furnished :1 ‘ ‘ and maintained on a scale to be prescribed," ; ' (c)g in subsecion (4) , for the word "He", the words .“The Leader 0f- Opposition of the Uttar Pradesh Legislative Assembly" shall be subs“: . lured. . .".i::'.JI Amendment of 4. In section 2-3 of the principal Act,— Seotion 2-3. (a)i in subsection (1), for the words “the Leader of Opposition", the 4 words ”the Leader of Opposition of the Uttar"Pradesh legislative ~ Assembly or the Leader of‘ Opposition of the Uttar Pradesh Legislative Council" shall be substituted; ' '

3ift gb 9;14111TC7 TR; 14 f4i047, 1979 7

(b) . after sub-section (2), the following sub-section shall be inserted,

namely :— "(3) Each member referred to in sub-section (1) of section 2

shall be entitled to such facilities regarding telephone at Lucknow and the place of his residence or in his constituency as may be pres- cribed by rules."

, 5. In section 3 of the principal Act, in sub-section (I), for the words "the

Leader of Opposition", the words "the Leader of Opposition of the Uttar Pradesh Legislative Assembly" shall be substituted.

Amendment of section 3.

By order, R. C. DEO SHARMA,

Sachiv.

ovrolocilo-7o4to 514 two. (ko) 14-9-79(2060)1979-2225 (i1-40) 1

eat 3331 aerator «are, 1‘4 fa‘ataz, 1919 l (b)"after sub-section (2), the following subsection shall be insefled, ‘ ~namely :— ' " (3)' Each member referred to in subsection (1) of section 2 shall be entitled to such facilities regarding telephone at Lucknow and the place of his residence or in his constituency as may be pres- cribed by rules.” ‘ . 5. In section 3 of the principal Act, in' sub-section (1) , for the words "the Amendment 0‘ Leader of Opposition”, the words “the Leader of Opposition of the Uttar section 3' Pradesh Legislative Assembly” shall be substituted. By order. R. C. DEO SHARMA. Sachiv. tnoqeogoti’ro—qofio 514 m (feo)—14—‘9—79(2oso)1979—2225 (intro) 1