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ACT
to provide for the salaries and allowances to be paid to the
Officers of the Uttar Pradezh State Legislature.
WirpnvAs Article 186 of the Constitution provides
that there shall be paid to the Speaker and the Deputy
Speaker of the Legislative Assembly and to the Chairman
And the Deputy Chairman of the Legislative Council such
salaries and allowances as may be fixed by the State
Legislature by Law;
It is hereby enacted as follows:
(1) This Act may be called the Ti. P. State Legis-
lature (Officers' Salaries and Allowances) Act, 1952.
(2) It shall come into force at once.
There shall be paid each to the Speaker of the Uttar
Pradesh Legislative Assembly and the Chairman of the
Uttar Pradesh Legislative Council a salary of rupees twelve
hundred per mensem nett exclusive of taxes on income
levied in accordance with the Indian Income Tax Act, 1922.
There shall be paid each to the Deputy Speaker
of the Uttar Pradesh Legislative Assembly and the Deputy
Chairman of the TJtta.r Pradesh Legislative Council a salary
of rupees six hundred per mensem.
The Speaker and the Chairman shall each be
entitled throughout the year to a five furnished residence
in Lucknow with grounds appurtenant thereto, maintained
at the public expense, and to similar accommodation at any
other place at which a session of the Uttar Pradesh State
Legislature may be held during, and for a period not
exceeding one week before and one week after, the session. •
TEM UTTAR • PRADESH STATE LEGISLATURE
(OFFICERS' SALARIES AND ALLOWANCES) ACT,
1952.*
(U. P. Aar No. XI Or 1952)
AUTRORITATIV31 ENGLISH TEXTt OF THE UTTAR PRADESH
RAJYA YUMAN MANUAL (ADMICARION RBI VRTAN
TATRA MYATT'S) ADELMAN, 1962.
titatem• ent of Objects and Reasons please see Uttar Pradesh Gazette (F.xtr: ordinary),
9.1952. •
3 III Hindi by the Uttar Pradesh- Legislative Assembly on May 28, 1962, and by the
h Legislative Council on May 31, 1952.
Li the assent of the Clovarner on June 5, 1962, under Article 200 of the Con-
4' tin end was published in the Uttar Pradesh Gazette Extraordinary, dated june 7, 1952.
- (tin the Uttar Pracluis Gazette Extraordinary, dated June 7, 1952.
Pri" mula on)
boverngle0 Bnutb
piens
l
on
‘ emcem ant.
title and
"rt-is: of Speaker
Minion.
r
, "X! 0(1922.
of Deputy
.‘ and Deputy
‘4‘|.
furnished
for the
:nt l-lmirman,
"v 962
THE UTTABr PRADESH STATE LEGISLATURE
(OFFICERS’ SALARIES AND ALLOWANCES) ACT, .
' 1952f
(U. P, Aer No. XI an 1952)
. Amomsnvn ENGLISH rent or m Um]: annsn
Run me MANDAL (Anmsnron Ks Vans
ram BEA'ITE) Ammmrm, 1952.
AN
ACT
to provide for the salaries and allowances to be paid to the
Officers of the Uttar Pradesh State Legislature.
WHEREAS Article 186 of the Constitution provides
that there shall be paid to the Speaker and the Deputy
Speaker of the Legislative Assembly and to the Chairman
and the Deputy Chairman of the Legislative Council such
salaries and allowances as may be fixed by the State
Legislature by Law;
It is hereby enacted as follows:
1. (1) This Act may be called the U. P. State Legis-
lature (Ofiicers’ Salaries and Allowances) Act, 1952.
(2) It shallrcome into force at once.
2. There shall be paid each to the Speaker of the Utter
Pradesh Legislatin Assembly and the Chairman of the
Uttar Pradesh Legislative Council a salary of rupees twelve
hundred per mensem nett exclusive of taxes on income
levied in accordance with the Indian Income Tax Act, 1922.
3. There shall be paid each to the Deputy Speaker
of the Uttar Pradesh Legislative Assembly and the Deputy
Chairman of the Uttar Pradesh Legislative Council a salary
of rupees six hundred per mensem.
4-. The Speaker and the Chairman shall each be
entitled throughout the yea-r to a free furnished residence
in Lucknow with grounds appurtenant thereto, maintained
at the public expense, and to similar accommodation at any
other place at which a session of the Uttar Pradesh State
Legislature may be held during, 'and for a period not
exceeding one week before and one week after, the session.
\ -———-
"- staltement of Objects and Reasons please see Uttar Praduh Gazette (Eur: ordinary),
° in Hindi by the Uttsr Predesh Legislative Assembly on May 28, 1952, and by the
b IAims-lathe Council on May 31. 1952.
§the assent of the Governor'on June 5, 1952, under Article 200 of the Con.
‘ and was published in the Uuar Pradeah Gazette Extraordinary, dated June 7, 1952.
“(d “I the Utter Prizduh Gama Eunordinavy. dated June 7, 1952.
, P11“ “M on]
There shall further be provided to the Speaker
and the Chairman for their use suitable conveyances
purchased and maintained at public expense in accordance
with the rules to be framed by the State Government in
that behalf.
The Speaker, the Chairman, the Deputy Speaker
and the Deputy Chairman shall be entitled, for journeys,
in connexion with public business, to travelling and daily
allowances at such rates and upon such conditions as. May
be d
b rules made by the State Government.
Government
gopneva gr d chain:fla anacnes t
Travrelling allowant:
to the Speaker:
Chairman, Deputy
Speaker and Deputy
Cbairman.
eterminedy
The Ti. P. Legislature (Officers' Salaries) Act, 1937 _ Ac
epeal
t no. V. 61-1937
R
shall be and is hereby repealed. • .
(1) The State Government may make rules for Rubs.
the purpose of carrying into effect the provisions of this Act.
(2)
Without prejudice to the generality of foregoing -
power, such rules may provide for re-imbursement and
payment by the State Government' of the taxes referred to
in section 2.
tri 6•41
. avir 41.
'NT aitT
4ftqi
'irqJ , na one MCP L. 206 Gent-29-2-53-2,81S.
5. There shall further be provided to the Speaker (40“?an f ..
and the Chairman for their use suitable conveyances $31233: Chaima‘:
purchased and maintained at public expense in accordance - '
with the rules to be framed by the State Government in
that behalf.
Travelling alloweuim
.9». i . mi
6. The Speaker, the Chairman, the Deputy Speaker to the s “kart
and the Deputy Chairman shall be entitled, for journeys. Chairman, spur; ’
S eaker and Deputy
in connexion with public business, to travelling and daily 1: _
allowances at such rates and upon 5 ' ' ‘ “man"
v ' be determined by rules made by th _ ,
' 7. The U. P. Legislature (Officers’ Salaries) Act, 1937 AgegSB‘VBETg-MP';
shall be and is hereby repealed. ‘
:I 8. (1) The State Government may make rules for
the purpose of carrying into eflect the provisions of this Act. " ti
' (2) Without prejudice to the generality of foregoing' - “ "-
. power, such rules may provide for re—imbursexnent and
' ‘ payment by the State Government of the taxes referred to
In section '2.
Rules: