Uttar Pradesh act 8 of 1956 : The UTTAR PRADESH STATE LEGISLATURE OFFICERS, MINISTERS, DEPUTY MINISTERS, PARLIAMENTARY SECRETARIES AND MEMBERS (SALARIES AND ALLOWANCES AND MISCELLENEOUS PROVISIONS) ACT, 1956) ()ACT,

. • " • • . . • • HE U. IVSTATE LEGISLATURE•OPIFICERS, MINISTERS, DEPUTY MINISTERS,. PARLIAMENTARY sgokE. , • TARIES AND,. MEMBERS: AN,D

ANCES AND MISCELLANEOU-PROVAIONS) ACT, 1956k

(U. Y. AO- .0.4956). -

' [Authoritative English texti.q "tbe Cittac .:Prirderh Aajya'

. - fridhan Mandel ke ildhiliariyon . ditr Sadasyon, Mkntriyon, aniriyon: atir Sapha Sachivori: (he Velan Tatliai.Bliatton sr rakeerna Upbandhbn) ka Adbiniyam,• 1956. _ • . . ,

to_piovide for the salaries ant,allowarickS : tO..ibe paid to the ' Parliamentary Secretaries and for „certain imtitters. 'relating

to Ministers, Legislature • beguty./Ministers and Members

, -WHEREAS it-is expedient to prdvide• fbi. ' the -salaries and owailees to. paid. to the - Parliarrientaty -Secretaries :land

epp.ty Ministers and Members as . hereinafteriappearint..w. t certain matters relating to .Ministers, -LegislatuliDOffiEerd

It is-hereby . enacted in the „Seventh Year Of The'R.epptiltc of dia4s follows:. • -. -.;. - . • . . .1/.4 • itthr5t1 • --I%) .4 ') ?t-ir.741 i 'f.. i 0 ..1,1 ,...-1.. -(1) This. Act may be -called -the' U. P,.:Scate Lelgii4t.gre Hiders, Ministers, Deputy i Ministers, 'ParlianieriWy:Secretatriel

Mglitliefg° tSalaries and: •Alliwandisarint17 Mis011aneous °§1thivilk€epi9g6:' -CC. - .1"4:;] ;1- 'is-...,;17 •t;f.t- rfi • • - :' •- . ,. ... .01Visligil ncfpilie 'In ro' Three- f ieniketitth=1-0%. :1-'-.

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V.-3:Jb11.5,17P,

commei3ceinehr

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cc,b•

cy.fm y liamentary Sec- ...:1, retaries. tdpItentf6flobjectitnnd RekSonsit blease:seel ft. P. Gaietie Ex- ,-.-.1atec i IDe34i, illberd5;:119.55.- .1-fr.. i .....:f ; l. ).;1

,

, 4 -P,;.i.i.,, druilHindf•bikthe.Uttardfradeah liegislatiyenkssembly on January :la , 'kri,d,by the Uttar prnde...sh hegislacc concilignalanuary 2$, 1956. Feet—vend_ tge As:sent of the dovernoi on February 22, J956 under Article :.".i"9 .... ..... fiVLI", theneenistitution- :of ;;Indiasilandt:was./bubli$lied the U. P. t

' or • Weracri1199/.7., cigled fFiPk491Y1a31.1n1R&§; 30(! . „,ignttetip„,:::.p, Ristifile„i;Exrceontfrigo; dated - February. . . -.. . .• is •-• 1 -.1-ii.• 1:. - il?.'..9.tC; .. - 't•- • .c.

•

r .4L5..?:., ...1 HR.111 **' !P; .1."'T nd It' -71. • ,

. • s , - hi this Act unless there is anything ieptiknant, in the oefinit ion.

tiat • r:tert con.textri;;State •, Legtilaruce Officer ',.1.-otteans...---tThe '1a Chaitman the::1Dept4y

alto itc;b.--sai. %di • 0); TM; „trot

ti

hicrir , - • - •

f} .211kgrle416.1f aiCl!t9" cad': flaFiiimentary Secre- Salaries and at fit' RS:6150"er'irteli' ."'"ia'" • owances of 'Par-

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Hi; U1 P. ‘STATE LEGISLA’FQRE'OF , _ DEPUTY MINISTERS. .vPARLIAM‘ENTARX sack}: , mus ANDMWBERS '(SAmlzfis-«AN .ALLQW ANCES AND MISCEILLANEOQS_'PRO‘VJSIONS)- .r, , ' ACT,~1956 A r -- It I 'i l ‘. Authoritative; Eriglis'lx text: 'dlmn Mrmdal Ice Adhikariyqn'ai’lr Sadasyon,-'I\l¢'2_ntrl'iyari, Up- l'hantriyonjnur Saplm Sachz'van. (kc Vemn ’T th'af‘B‘h‘atylon 'aur . Prakeernq Upbgndh'on) kn Adbliniya‘mngEGI [.1 rp‘muide for the .talaries'andgnllowanccs- be 1241111 to -the ‘ m-Iinmemqry Secretaries andflqrjcert'ain ,maZIters h‘elaling ld'M‘i'rgisters, Legislature: Oficei‘:,_ f Dgpfulyf Minis'gers. Me'mbem' ' ' ‘3 "' ‘ ' ' "‘ - ‘ 4'- M’HEREAS it‘is expEdient to prd‘v @461: t e salariés arid .l lowal‘l'ces Vzoxbc 'paid. to. the - Parliamgntaiy«Sec'rétayies:Iafid mflcermin matters relating to,Ministers, Legislalu'néiflffii‘e’rs’ . ‘1 eput)’ Ministers and Members as-h‘ereinafze ’ ' ' - . t: 3 . .mulm: .’ ‘ zhexfebyxnacted, in. hefieventh ndm/as follows : v» , ‘ all: ”Mina“; ‘I'U‘f'.1,"") '1‘ l.» (l) This-Act may be-call , ,I‘Vltinisters, _.Deputy . . if. ‘1, #4,} ed ‘the‘U. P S; .CSISHHR lers, Parliam ritary. $ecretai-i'éé Misgéllaneqhs qll "céffic'fi'nfbf fo‘lfe ~ Ipfi'ihis' Ac ‘ ,‘a‘f ill}: ‘Uuéx; l l’nid'esh’ Raj};- nut-- FICERéL“MiNI§TiRS._ ~. w" Wham-$61»; ‘shmi’dfip: "‘a commehcelflz’ié‘z.‘ ficfinitiop. Salaries and 311- v A113 owiiqoes of‘Pnr- V H ' liamcntary Sec- 3 maries.

frtirtats ,src

Vat AS°" !_

I 2

(2) Each Parliamentary Secretary shall be entitled out payment of rent to the use throughout the term of offic

e a residence at Lucknow furnished on a scale to be provided rules.thade by the State-Government, and for so long as a den

ce as 'aforesaid has not been provided to a compensa allowanCelof rupees one hundred per rnensern.

4. (I) Each Parliimentary Secretary shall be •

conveyance allowance of ks.100 per mensem.

:ow

'4\1,

Proyid nc wl me ab

prescribed b 42) Subject to such conditions and

c ions as . .

1 UJCS -1

lic.btisineis to— ,

and • •

make rules regar

./. .. • plains and rupees fifteen-in ,the hells •

k) daily 'allowance at the rate of rupees ten in overnment amen.

ember s of the nil,

rs' Emoluments) otification no. 352

ay voidance of doub: is the State Govern P ution•it is hereby rs, otification aforesai sb( ood arid valid in 1: so inder hide 195 c

• (2) After clause

h. 1, P. LeAislative Cl the followeng.shall I

'!.(0..The mat by rule

-8. In • the U.1 Allowancesy'Act, 19!

in sectior the wor

tz."— be subs after secti

Parliamentary Secretaries and th Memben. be

acc the in

Amendment of (J. P. Act NB etri,52(!4' 1:";•• • men :1•.f.v,••••N•pyi,

Medical treat- ment to Ministers, • State Legislature Pr Officers, Deputy SP Ministers,

v<

5. Subject to such .condinons

and restrictions as m escribed by rules made .by the State Government, a ,Min

•

eaker, Chairman, Deputy Chairthan, Deputy Speaker, inister and Parliamentary Secretiry. and the membe eir• families and each 'Member, of the State .Legislature entitled .to medical treatment -at Public expense and al oniniodation free of charge in the hospitals maintained . State Government as admissible to class. I officers sen

Vaco3nection with the affairs Of. the State of Uttar Prades . ,In the U. P. Legislative Chambers (Members' :Erne t ) Act, 1952L-

. . . . , ,.(1)., in.section Zfor.the wprd "one and one half

tini

. . .

the words "two times" shall be

substituted ; a (2) after section-2 the .following shall be - inserted as ne sections glikand 2-B:

ance for.interme- "travelling allow- _....--• 2-A. Where a member of the U ....----Pradesh Legislature.

.

1.

. . . diate loge •

absents •himself for: than ten days during the Session of a Hon ,,.... of Legislature or a sittink of a Commit

thereof for visiting any place within the State-, U. P. he shall be entitled to receive [myelin, allowances in

respect of such journey to suck Place and for the return journey equal to t1

11' first class fares for each such journey irrespective of the mode of travel or the class in which the member actually travels : . i

. Provided that for the parts of journey

between place,

•

not connected •by-rail, he shall be entitled Fi, . Pffieers -ei OW J :

: - mileage. at'- the rap 45440.41P. N Gnetteu

• (a) travelling allowance for every journey by Air, rail

7. (1) Sectioi road at the rates admissible to Gazetted Offi of class I serving under. the State Governme rs' Emoluments)

State

Secretary shall be entitled for journeys in connexion with rained under this Act, each Parliamen cot

member in th

•

mayi p for

Mt furnished ment 2-B. Subje

mmoda out - thes term

Sec "Free furnished residence for the Den Deputy Speaker if and the Deputy "A Chairman. out

furnisl made as a re to a i

/hundu and'

‘ 7-Provid ut the term of ofliq A nc . , t Lucknow furnished on a scale to be provided . . wl rulesjnade by the State-Government, and for so long as d" mt Y I enée as _aforesaid has not been provided to a compensé’. ,1 allowanc’e‘pf rupees one hundre’ ' 1,. E ' travelling allow- - ab _ . . d per mensem. . I t / mu. . ‘ 4. 1(1) ‘Each I-Parlia‘mentary ' Secretary shall be ‘ . ' A L convexance allowanc _ n > 2-13. Subje e .o[ R;.100 per mensem. jumrumished ment HO’) - K/(Z) Subject to‘lsuch conditions and nmgfdlhes $1,an Pi ’ \g@\ prescribed b 'rules framed under this “(member in th I \ \\\ Secretary shall be entitled for came 5 m connexion “lib ' l r lie biisindsh to—- ' J y State , l i . (a) travelling allowance 7. (l) Section * , roa at the retes 1.“, Emoluments) 'y . 2f]; ass I serving 9 I make m1fes lrlegalrl / ~ ' .cmbers 0 t e? l ‘ ‘9 1h) daily allotvance at the .rate of ru ees ten in °Ymeent amem , i: ‘ ’ ; .- ~' ._ "plains and rupees fifteen‘in'jthe hills. 1" i§fi£$§k$en3§h . . ._ _, . . 01 . .. l mglhfirllsfil; ‘5. Subject to'such.conditions and restrictions as may 'voidance 9f doub: sum Legislature, prescribed by rules madeby the State G ’ ‘ ‘ . amen, Deputy Speaker, Chairman 1 injsters, . overnment, a . . , Deputy Chairman. D Parhamentary _ Minister end P ,Mm‘rs. arliamentary Seereta'ryr Sam“.es and their-families a t the State Govern 'ution‘it is hereby. and the m otification aforesai nd each Member oi the State Legrslature s cod and valid in l: 'Membm. . be=entitléd .to medical treatment at pu ‘ accommodatio ‘ "Travelling ano'iv ance (winter-me- diate murmys mder 'rtiele 195 C c . ‘gAfler‘claUSt . ' " the affairs 0?» the State‘of Uttar Prade I. P. Le ismullellcl : - - .- , a Vemgndze‘nt Xi); >\/6.n_1n the U. P. Legielative Chambers (Members' 'Embl thet‘olloxung S . ‘ ' ' ment )‘Act, l952— ‘- ._ - ,_ V .' f - . 'f(g).The mal \/ .0)“ in‘sectipn 2,fo_r.the wnrd " one and one half time: A ' by rule ‘, ‘ \/ the words “ two times “ shall efsubstitutedra . >8. Ih‘the U. ,1 ‘ ' (2) alter eection42 thefollqwlng shall bra-inserted as ne “ ' section5_@and 2-B: . , , - . Allowancesy/Act, 19! (I) in section the wor . > be subs ‘ (2) after secti t ' Sec 1 “Free furnished ._ residence for the D613 De uty Speaker witl an the Deputy Chairman. 01“ ‘ furn'l'sl .‘ ' made - I . as _a re parts of journey between placq . 1 - to a ' not cbnnected lay-rail, he shall be entitled i0 /hund|’< - 2-miIc'age ar- the rates aémiyéibls. to Officermf 5.1555 I: / m ‘ k

r- lett'a'•

5.•-•'4 .:err;Att...0e4"")' .”.."14S1

otelenaisLtn: •

its entitled widp tents of office 4 • be provided tri

retiong as a lei lel compensators

. thag be pa4

3 '

Provided further that such travelling allowance shall not exceed the total amount of daily allowance which would have, been admissible to such member under section 2 (2) for the days of .)

x../1 absence if he had not so remained absent. ,„.

• dens as may b.; morember

Parliantentaq grifenor in the building declared in that behalf by the soion with pula State Government."

s tent of his -office or accommodation Luckttow

2-B. Subject to any rules made by *the State Govern- \ re furnished ment, each Member shall further be entitled with-

accominmdte out payment of rent to the use throughout the

C4g 5.2 .A :Ay) 44

by air, rail m iGazetted Office': eit Government:

'cies ten in t

ns as may 1- fott, a Minist - Sneaker, Depu he members tgislature sin e and also:a maintained officers servis tar Pradesh,

hers' Email.

of the Uin auelf for: ri of a 110.11,

COMMitt the State

se travelli ey to su

equal to , irrespecti

In which. d'

7. (I) Section 5 of the U. P. Legislative Chambers (Mem- bers' Emoluments) Act, 1938, empowered the State Government to make rules regardntg travelling and daily allowance payable to members of the U. P. 'State Legislature. Accordingly the State Government amended the U. P. Legislative Chambers (Mem- bers' Emoluments) Rules, 1946, in Legislative Department notification no. 3524/XVII, dated February 9, 1950; but for the avoidance of doubts as to the 'existence of the said power of the State Government after the commencement of the (Jonsti- tution it is hereby declared that the amendments made in •the notification aforesaid shall be deemed to be and to have been good and valid in law as if they had been enacted by law made under rticle 195 of the Constitution.

./(2) After clause (b) of sub-section (2) of section 5 of the 11. P. Legislative Chambers (Members' Emoluments) Act, 1952 the folloviing shall be inserted as new clause (c):

L•-•"/ "(c). The matters which are to be and may be provided by rules."

• -8. In' the U. P. State Legislature (Officers' Salaries and

AllowancesyAct, 1952- •••

(1) in section 3 for the words "rupees six hundred" the words "rupees seven hundred and fifty " shall

\y/e- be substituted ;

Prez furnished

following shall he added as

reside ty nce. for the

4-A. The Deputy Speaker and the and . the Deputy Deputy Chairman shall each be entitled Depu Speaker

Chairman without payment of rent to the use through-

. out the term of office of a residence it Lucknow furnished on a scale to be prescribed by rules made by the State Government and for so long as .a residence as aforesaid has not.‘ been 'provided, to a compensatory allosvgnce of ' rupees one

/ hundred per rgcpsen),- and

(2) after section 4, the Section 4-A:

" .

Validation of amendnient made in the U. P. Legislative Cham- bers (Members' Emoluments) Rules, 1946.

Amendment of U. P: Act XI

'of 1952.

i i .; . l . 1‘3 3 . l” entitled wi is . Provided further that such‘travelling allowance shall \ lbw“! of office - ‘ not exceed the total amount of daily allowance l he provided b . which would have. been admissible to such } lit-Klong as a refi‘ member under section 2(2) for the days off/j ,1 compensator - absence if he had not so remained absent. 6. ‘ ' . Ethan 'be pa _ ‘ 2-13. Subject to anyrules made‘ by'the State Govern-\ W $~ 2 4’ , Free furnished ment, each Member shall further be entitled with— V 1. 5 ma eacoornmoda- out payment of rent to the use “throughout the LX l W4} mm“ a y "‘ lion for thes term of his office of‘accommodation at Lucknow flh Parliaments ~ use of member jion wtth pu in the building declared in that behalg by the .1; . , . State Government." “‘5‘" by air, ”i1 It. 7. 1 Section 5 of the U. P. Le 'slative Chambers Mem- . - iGzzctted Officer hers' Emhlhments) Act, 1938, empoweéled the State Goverhment highlight“ ma‘dfe i1! Government; to make rules regarding travelling and daily allowance payable to in .1he, U- P. E members of the U. P.'State Legislature. Accordingly the State Eggsmgg‘gfiw * ‘ t Government amended the U. P. Legislative Chambers (Mem- Emoluments) bers' Emoluments) Rules, 1946,‘ in Legislative Department Rules, 1946. . notification no. 3524/XVII, dated February 9, 1950; but for the ' Ems 3'5 may lavoidnnce oi doubts as' to the-existence of the said power iii“. a Minist of the State Government after the commencement of the Consti- lpfilkfi, D81)“ tution it is hereby declared that the amendments made in the . the members ‘ notification aforesaid shall be deemed to be and to have been i ' ' good and valid in law as if they had beenenacted by law made ' under Afticle 195 of the Constitution. ‘oificcrs SCI'VIE- '/(2) After clause (b) of sub-section (2) of section 5 of the lllar Pradesh. U. P. Le islative Chambers (Members‘ Emoluments) Act, 1952 ' imbm. Email the fo/lltmiingshall be inserted as new clause (6): \/ "(9).The matters which are to be and may be provided ' ‘tfiali times > .. _. by rules." . ”-tituted; ar ‘ B - In‘the Us Y. State Legislature (Oificers‘ Salaries and Amendment of 593351.35"! Allowances)’ Rct, 1952— U. P‘.‘ Act x1 . / - 'of 1952. W) in section 3 for the words " rupees six hundred ” ‘ ' “ the words “ rupees seven hundred and fifty " shall ‘mself (01‘: " , be substituted; n at a Hou ’ l Committ (2) after section 4, the following shall he added as {lthe Statf' F * Section 4-A: travel} " 5°C furnished. 4-A. The Deputy Speaker and the ‘ .' ey to su- fiz‘djm‘h' ”m De ut Chairman shall each be entitled ly Speaker P Y .1 tqual to w an .the Deputy without payment of rent to the use through- Irrespectj Chairman. out the term of office of a residence at Lucknow ln whichd‘ ' furnished on a scale to be prescribed by rules ., made by the State Government and for so long bthveert Pl‘“ . ‘. . as_a residence as aforesaid has not- been provided, be entitled“! .' _4 to a compensatory allowance of' rupees one /' hundred per mensemf' l0 931$“ - / antlt ‘ , . .

Amendment of section 3 of

Act X of 1952.

/• 4

(3) after section 5, the following shall be added

. .new section 5-A :

!Conveyance . 5-A. The Deputy Speaker and De

Allowance fof Chairman shall each be paid a convey .

Deputy Speaker and

Deputy allowance of rupees one hundred and E

9. For sub-section' (2) of section 3 of the U. P. Minig and Deputy Ministers (Salaries and Allowances) Act, 1952,, followi g shall be substituted:

:

"" (2) ' Each' Deputy Minister shall be entitled with payment of rent to die use throughout the tern office of a residence at Lucknow, furnished at scale to be prescribed by rules made by the Sr Government, and for so long as a residence aforesaid has not been provided, to a compel tory allowance of rupees one hundred.

merisem."

aairrnvi. per mensem."

Regularization ; .16. All charges incurred or paid before the commenc

or cc! tai' pay- of this- Act in respect of the accommodation, provided in

merits. hospital maintained by the State Government for or on medical treatment of any Minister, Speaker, Chairrnan„D Minister, Deputy Speaker, Deputy Chairman and Pathan:fen Secretary or any, member of his family as well aspll

pa made before such commencement by way of travelling alloy

and daily allowance in accordance with the notification' re to in section 6 to any member shall be deemed to have properly incurred, paid or made.

. -

The date 'on which any person becanie or Ceased Minister or Deputy Minister or Parliamentary

se

shall be pUblished in the official Gazette and any such'

cation shall be conclusive evidence of the fact that he be or ceased to be a Minister, Deputy Minister or Parliamee Secrettry on that date' for all purposes of:this' Ae

.t fil A - :,..'' I ,3t/' '

The State Government may make rules for the p carrying into effect the•provisibas cif this Act:. tt (1

"" t'••

tri •

nit .4; I :

Notification re- garding appoint- ment, etc. to be conclusive evi- dence.

Power to rules.

.t.. “Lawww m - 4 (8) after section 5, the following shall be added i --new section 5-A : E‘gonveyance > . 5-A._ The Deputy Speaker and De.- ‘gfi’fnces flag: Chairman shall ,each be paid a convey. p y p allowance of rupees one hundred andg and Deputy " per mensem. Chairman. _ Amndment of 4 ' 9. For sub-section‘ (2) of section 3 'of the U. P. Mini'g 3:?“th 3X g? and Deputy Ministers .(Salaries and Allowances) Act, 1952,: 1952. followi g shall be substituted: _ y ' - - . , ' shall be entitled with ll . “‘ (2) ‘Each' Deputy Minister - ‘ payment of rent to'die use throughout the term . _ ‘ office of a residence at Lucknow, furnished a: _ ' ‘ scale to be prescribed by rules made-by theSv Government, and for so long as a residence aforesaid has not«been provided, to a compo, tory allowance of rupees one hundred. ‘ ‘- l ‘I l » - v v mensem. " ll .1” . t 1 10. All charges incurred or paid before the commenc . dation‘provided in f ‘ Regularizrtiou . . - of certaii pay- of this Act in respect of the accommo mcms- hospital maintained by the State Government for-or on; .medical treatment of any Minister, Speaker, Chairman,_-D ~ Minister, Deputy Speaker, Deputy Chairman and Parliamen ‘ Secretary or any member of his family as well asftll pa "‘1 made before such commencement by way of travelling alloysE ' and daily allowance in accordance with the notification re v to in section 6 to any member shall be deemed to have - properly incurred, paid or made. . - Notification _re- 11. The date on which any person S-‘rdmg “WON" Minister or Deputy Minister 'or Parliamentary Se‘ “““l' “c‘ to b9 shall be published in the official Gazette and any such‘ fact that he be conclus‘vc eVI- . . . . V ‘ . dcnc.‘ I cation shall be conclusive evrdence of the ’ ' or ceased to be a Minister, Deputy. Minister pr P rlipmg} ' Secretary on that date for all purposes of (this 1A] _ ’: p‘ ' > < t.‘, I . i‘ [(1).] ' 12. The State Government may make rules for the pu carrying into efiect the provisions dt thisaActr n5 (l; m We! ..---‘.,-..1 rr- l- . became or ceased F: Power to make rules. l 4 -.”.;|‘.I’1".. ‘mi'i -Ill