Uttarakhand act 005 of 2020 : The Uttarakhand Former Chief Minister Facility (Residential and Other Facilities) Act, 2019.

(1) This Act may be called the Uttarakhand Former Chief Minister Facility (Residential and Other Facilities) Act, 2019. (2) It shall be deemed to have come into force from 9th November 2000.

In this Act, unless the context otherwise requires - (a) “State Government” means the Uttarakhand Government; (b) “Former Chief Minister” means the Chief Minister who has worked in the Council of Ministers in the Uttarakhand Government; (c) “Fees” and “Standard rent” means the fees and standard rent determined by the Uttarakhand Government for residence, electricity, water and other facilities; (d) “Government Residence” means the Government residence available within the municipal corporation limits of Dehradun.

This Act shall apply to those former Chief Ministers who have been allotted government residences by the State Government for residence, electricity, water and other facilities: Provided that with effect from 31.03.2019 those former Chief Ministers who have been allotted government residences shall not be entitled to the facilities and benefits provided under Section 4 and Section 5 of this Act: Provided further that with effect from 31.03.2019 no former Chief Minister shall be entitled to allotment of government residence and the facilities and benefits provided under Section 4 and Section 5 of this Act only on the basis of his status being a former Chief Minister.

(a) The rent of government residence allotted to the former Chief Minister of Uttarakhand State shall be recovered from the allotee from the date of allotment. EXPLANATION: Appropriate rent for the purposes of this sub section shall be 25 increases of the standard rent, in addition to standard rent as determined by the Government from time to time. (b) The payment of electricity, water and sewerage fee etc of the government residence allotted to the former Chief Ministers shall be paid to the concerned department from the date of allotment, by the allotee himself. (c) The facilities provided to the former Chief Ministers by the State Government (vehicle along with driver, P.O.L for the vehicles, maintenance of vehicles, Personal Assistant / Officer on Special Duty/ Public Relation Officer, Fourth Class employee, watchman, gardener, telephone attendant, security guard etc.) as determined by the Government, shall be free of cost. (d) All the facilities provided to the former Chief Ministers shall be permissible (except Security Guard) till his occupancy in the government residence.

The cost incurred from time to time on repair/maintenance related works in the government residence allotted to former Chief Ministers shall be borne by the State Government.

The Rules / Government Order / Office Memorandum / Notification and all other orders issued by the State Government for allotment of government residence and other facilities provided to former Chief Ministers shall be deemed to have been issued under this Act. Overriding effect.

Notwithstanding anything contrary contained in any other Act or judgement/ decree/ order or directions of any court, the provisions of this Act, shall be valid and effective.

The State Government may, by notification, in official Gazette, make rules for carrying out the purposes of this Act.

(I) The Uttarakhand Former Chief Minister Facility (Residential and Other Facilities) Ordinance, 2019 is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.