(1) This Act may be called the Goa 3[] Salaries and Allowances of Ministers Act, 1964.

(2) It shall be deemed to have come into force on the 1st day of April, 1964.

In this Act unless the context otherwise requires

(a) 4[]

(b) 5[ family means as defined in the Medical Attendance Rules applicable to class I Officers of the Central Government.];

(c) Government means the Government of Goa 6[];

(d) 7[ Minister means a Minister appointed under article 164 of the Constitution of India and includes the Chief Minister, Deputy Chief Minister, Minister, Minister of State and Deputy Minister.];

8[(dd) prescribed means prescribed by rules under this Act.];

(e) traveling allowance means the allowance granted to a Minister to cover the expenses which he incurs in travelling in the interest of public service as against travelling in personal interest or for private purpose, such as journeys for rest or recuperation of health or for attending party meeting or for election campaign.

9[ (1) There shall be paid to each Minister a monthly salary as laid down below, namely

(2) Every Minister shall also be entitled to a monthly sumptuary allowance as laid down below, namely:

Each Minister 11[] shall be entitled, without any payment, to the use and maintenance of a furnished residence throughout his term of office and for a period of fifteen days immediately thereafter, and so long as such residence is not provided, to a compensatory allowances of 12[ten thousand rupees per month; 13[] 14[and in addition, shall also be entitled, for the purpose of payment to a sum equal to the actual charges of electricity and water in respect of his private residence].]:

Provided that the compensatory allowance payable to a Deputy Minister for the period for which no residence is provided to him shall be two hundred rupees per month.

15[Provided that the Chief Minister shall not be entitled to the compensatory allowance as aforesaid.]

Explanation: For the purpose of this section.

(i) residence includes the staff quarters and other buildings appurtenant thereto and the garden thereof 16[but does not include such portion of the residence or buildings appurtenant thereto as is exclusively set apart for use as office at the residence and is used as such];

(ii) 17[ maintenance in relation to a residence includes payment of local rates and taxes and provision of electricity and water, which shall be paid by the Government].]

4-A. Constituency office allowance [omitted]. 18[]

19[20[Motor car amenities]. 21[(1) Each Minister shall be entitled to the free use of a motor car 22[which shall be provided and maintained by the Government] and the services of a chauffeur.]

23[explanation.]

(2) 24[]

(3) 25[].]

26[A Minister may use the motor car for private use up to a limit of 500 kms. per month subject to the payment of Rs. 100/- per month.]

27[]

(1) Subject to the provisions of the Schedule, a Minister shall be entitled to:

(a) travelling allowance for himself and the members of his family and for the transport of his and his family's effects:

(i) in respect of journeys to Panjim from his usual place of residence outside Panjim for assuming office, and

(ii) in respect of journeys from Panjim to his usual place of residence outside Panjim on relinquishing office, and

(b) travelling and daily allowance in respect of tours undertaken by him in the discharge of his official duties, whether by land, sea or air.

(2) Any travelling allowance under this section may be paid in cash or free official transport provided in lieu thereof.

28[]

A Minister shall not be entitled to receive salary and allowances under the Goa Salaries and Allowances and Pension of Members of the Legislative Assembly Act, 2004 except the allowances, advances and other benefits admissible to the Minister as a Member of Legislative Assembly under the aforesaid Act, 2004.]

The date on which any person became or ceased to be a Minister shall be published by notification in the Goa 30[] Government Gazette and any such notification shall be conclusive evidence of the fact that he became or, as the case may be, ceased to be a Minister on that date for all the purposes of this Act.

31[10-A. Salary and Allowances of Leader of Opposition. The Leader of Opposition of the Legislative Assembly of Goa shall be entitled of 32(the salary, allowances, other perks and amenities as admissible to a Minister.)]

33[ (1) The Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

(2) All rules made under this section shall be laid for not less than fourteen days before the Legislative Assembly as soon as possible after they are made, and shall be subject to such modifications as the Legislative Assembly may make during the session in which they are so laid, or during the session immediately following:

Provided that any such modification shall be without prejudice to the validity of any thing previously done or omitted to be done under such rules.]

SCHEDULE

(See Section 7)

1. Travelling on duty. When travelling on duty by railway or by road or by steamer a Minister shall be entitled to draw travelling allowance and daily allowance at the maximum rates applicable to class I, Grade I officers serving in connection with the administration of the 34[State]:

Provided that a Minister shall be entitled to draw only half of such travelling allowance if he travels on duty by road in a motor-car provided to him under section 5:

Provided further that where the cost of petrol in respect of any travel by road on duty is met by Government, the Minister shall be entitled only to the daily allowance, if any, and not any travelling allowance.

2. Travelling allowance journey for assuming and demitting of office. In respect of the journey to headquarters from his usual place of residence for assuming office or between headquarters and his usual place of residence on demitting office, a Minister is entitled to travelling allowance on the scale for the time being admissible to Class I, Grade I Officers serving in connection with the Administration of the 35[State] on transfer subject to the modification that for journeys by rail, a Minister and the members of his family may travel by air-conditioned class of accommodation.

3. Travel by air. (1) A Minister may, in the public interest perform journeys on tour by air in public air transport services.

(2) On the cancellation of a journey due to official reasons, a Minister shall be entitled to be reimbursed by Government any deduction made by the air transport services when refunding the fare on account of cancellation of the air passage.

(3) A Minister who does not utilize the free transport provided by the air transport services between the air-booking Centre and the air-port may also recover in respect of journey to and from the air port actual travelling expenses or road mileage as for journey on duly by road.

36[3-A. Travel by railway. A Minister shall have the right to reserve by requisition an ordinary first class compartment when travelling by railway on duty.

Explanation. For the purposes of this paragraph, a first class compartment means a two-berthed compartment or an air-conditioned coupe, where it is available, or a four-berthed compartment, if a two-berthed compartment or an air-conditioned coupe is not available in the train by which the Minister travels.

3-B. Travel by Steamer. A Minister shall have the right to reserve by requisition a State cabin when travelling by steamer between Panaji or Mormugao and Bombay on duty.]

4. Advances. A minister shall be entitled to:

(a) an advance of travelling allowance towards the cost of transporting himself and the members of his family and his family effects:

(i) in respect of the journey to headquarters from his usual place of residence outside head, & quarters for assuming office; and

(ii) in respect of the journey from headquarters to his usual place of residence outside the headquarters on relinquishing office.

(b) an advance of travelling and daily allowance in respect of the tours undertaken by him in the discharge of his official duties whether by sea, land or air.

1. The figure and words Daman & Diu deleted by the Amendment Act 4 of 1987.

2. The figure and words Daman & Diu deleted by the Amendment Act 4 of 1987.

3. The figure and words Daman & Diu deleted by the Amendment Act 4 of 1987.

4. Clause (a) deleted by the Amendment Act 4 of 1987.

5. Substituted by the Amendment Act 64 of 2001.

6. The figure and words Daman & Diu deleted by the Amendment Act 4 of 1987.

7. Substituted by the Amendment Act 25 of 2000.

8. Inserted by the Amendment Act 10 of 1970.

9. This section was amended vide Amendment Acts 10 of 1970, 3 of 1975, 5 of 1983, 4 of 1987, 2 of 1989, 18 of 1990, 26 of 1997 and finally substituted by the above entry by Amendment Act 25 of 2000. Thereafter vide Amendment Act 25 of 2002 entries of sub-section 2 were amended, and entries of Rs. 7000, 6500 and 6000/- were substituted vide new figures Rs. 1000/-. Thereafter vide Act 24 of 2004 further Rs. 15000/- substituted in place of Rs. 10000/-.

10. Substituted by the Amendment Act 10 of 1970.

11. The words except the Chief Minister inserted by the Amendment Act 25 of 2002 and thereafter by the Amendment Act 24 of 2004 same has been omitted.

12. Substituted by the Amendment Act 18 of 1990 and thereafter by the Amendment Act 25 of 2000, 25 of 2002.

13. The words and in addition, a sum equal to the electricity and water charges, if any, paid by him in respect of his place of residence omitted by the Amendment Act 3 of 2002.

14. Inserted by the Amendment Act 21 of 2005.

15. Inserted by the Amendment Act 24 of 2004.

16. Inserted by the Amendment Act 9 of 1979.

17. Substituted by the Amendment Act 4 of 1987.

18. Section 4A Constituency office allowance was inserted by the Amendment Act 25 of 2002, which has been deleted by the Amendment Act 24 of 2004.

19. Substituted by the Amendment Act 10 of 1970.

20. Heading substituted by the Amendment Act 26 of 1997.

21. Sub-section (1) substituted by the Amendment Act 7 of 1971 and thereafter by the Amendment Act 26 of 1997.

22. Inserted by the Amendment Act 25 of 2000.

23. Substituted by the Amendment Act 25 of 2000, and thereafter same has been omitted by the Amendment Act 6 of 2003.

24. Sub-section (2) omitted by the Amendment Act 24 of 2004.

25. First paragraph of sub-section 3 omitted by the Amendment Act 26 of 1997. Thereafter entire sub-section (3) omitted by the Amendment Act 25 of 2000.

26. Inserted by the Amendment Act 4 of 1987.

27. Omitted by the Amendment Act 24 of 2004.

28. Omitted by the Amendment Act 24 of 2004.

29. Section 9 was substituted by the Amendment Act 25 of 2000, and thereafter by the Amendment Act 24 of 2004.

30. The words Daman and Diu omitted by the Amendment Act 4 of 1987.

31. Inserted by the Amendment Act 4 of 1987.

32. Substituted by the Amendment Act 2 of 1989, and thereafter by the Amendment Act 3 of 1994.

33. Inserted by the Amendment Act 10 of 1970.

34. Substituted by the Amendment Act 4 of 1987.

35. Substituted by the Amendment Act 4 of 1987.

36. Inserted by the Amendment Act 2 of 1978.