Rajasthan act 043 of 1956 : The RAJASTHAN MINISTERS' SALARIES ACT, 1956

This act may be called the Rajasthan Minister's Salaries Act, 1956

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(1) In this Act, unless the subject or context otherwise requires- (a) appointed day means the 1st day of November, 1956; (b) Minister means a Minister of the State of Rajasthan and, save as otherwise expressly provided. includes the Chief Minister Ia Minister of State and a Deputy Minister of that State: (c) State means the new State of Rajasthan as formed by Section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956). (2) The provisions of the Rajasthan General Clauses Act,1955 (Rajasthan Act 8 of 1955) in force in the pre-reorganisation State of Rajasthan Shall, as far as may be. apply mutatis mutandis to this Act.

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(This Act may be called the Rajasthan Ministers Salaries (Second Amendment) Act, 2019 There shall be paid with effect from e 1st April, 2019* or with effect from the date on which he may thereafter enter upon his office, whichever may be later- (a) a salary of seventy Five thousand rupees per mensern to the Chief Minister. (b) a salary of sixty five thousand rupees per mensem to a Minister other than a Minister of State and a Deputy Minister. (bb) a salary of sixty five thousand rupees per mensem to a Deputy Chief Minister. (c) a salary of sixty two thousand rupees per mensem to a Minister of State and (d) a salary of sixty thousand rupees per mensem to a Deputy Minister.

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Law (Legislative Drafting) Department (Group-I I) Notitication No. F. 2(40)Vidhi/2/20 19 dated August 21, 2019 (Second Amendment. Act No. 22 of 20 19)

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(1) In addition to the salary payable under section 3, there shall be paid to the Chief Minister, with effect from * Ist April, 2019 or with effect from the date on which he may thereafter enter upon his office, a sumptuary allowance of eighty five thousand rupees per mensem. (I-A) In addition to the salary payable under section 3, there shall be paid, to a Deputy Chief Minister with effect from the date of commencement of the Rajasthan Ministers' Salaries (Amendment) Act, 1998 (Act No.4 of 1998) or with effect from the date on which he may thereafter enter upon his office, a sumptuary allowance of eighty thousand rupees per mensem. (2) In addition to the salary payable under section 3, there shall be paid, with effect from 1st April, 20 I0 or with effect from the date on which he may thereafter enter upon his office, to every Minister, other than the Chief Minister, A Minister of State and a Deputy Minister, a sumptuary allowance of eighty thousand rupees per mensem. (3) In addition to the salary payable under Section 3, there shall be paid, with effect from 1st April, 2019 or with effect from the date on which he may thereafter enter upon his office, to every Minister of State a sumptuary allowance of eighty thousand rupees per mensern. (4) In addition to the salary payable under Section 3, there shall be paid, with effect from the date of commencement of the Rajasthan Ministers' Salaries (Amendment) Act, 1998 (Act No.4 of 1998) or with effect from the date on which he may thereafter enter upon his office, to every Deputy Minister a sumptuary allowance of sixty thousand rupees per mensem.

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(I) With effect from the date referred to in section 3 each Minister shall also be entitled from the state Government without payment of rent or other charge, to the use, through out his term of office of- (a) an official residence and furniture in Jaipur, and (b) a State Car and no charge shall fallon the minister personally In respect of the maintenance of such residence, furniture of car: Provided that each Minister shall be entitled to an official residence and furniture without payment of rent or other charges in jaipur upto a period of two months form the date he ceases to be a minister. Explanation.« For the purpose of this section and section 5A the expression official residence means a residential building, the staff quarters, outhouse and other building, ground and garden appurtenant thereto set apart by the State Government for residence of a Minster and the members of his family and his servants including all fixtures and fining for electric and water supply and for sanitary purpose: Provided further that each Minister shall immediately after the expiration of the period referred to in the foregoing proviso vacate such official residence, railing which, not withstanding anything contained in the Rajasthan public premises (Eviction of Unauthorised occupants) Act, 1964 ( Rajasthan Act 2 of 1965) or any other law for the time being inforce, an officer authorised by the State Government in this behalf may take possession of the official residence together with the furniture and may for the purpose use such force as may necessary in circumstances and in case any delay in so taking possession is caused due to any resistance offered by the Minister or anybody on his behalf, whether on the strength of any stay order or otherwise, for so long as the resistance continues, the Ministers shall be liable to pay, as damages for the use and occupation of the official residence, such amount not exceeding **rupees ten thousand per day as may be notified by the government from time to time. Explanation:- For the purpose of this sub section Minister includes a person who has ceased to be a minister and also includes a person who was given the status ofa Minister. (2) The use and maintenance of the official residence, furniture and State car referred to in sub-section (1) shall be regulated by rules made in this behalf by the Governor. (3) A Minister shall be paid a monthly allowanceof:- (a) Two hundred rupees, if he avails himself of the use of an official residence provided to him in jaipur or lives in his own house or in the house owned by his spouse in jaipur or lives in rented house in jaipur, but does not avail himself of the use of furniture to which he is entitled under sub-section( 1); (b) three thousand rupees, if he does. not avail himself of the use of an official residence provided to him in jaipur but lives in his own house or in the house owned by his spouse in jaipur or lives in rented house in jaipur and avails himself of the use of furniture to which he is entitled under sub-section( 1); at such house; *(c) thirty thousand rupees, if the state government fails to provide government accommodation to him in jaipur and he lives in his own house or in the house owned by his spouse in jaipur or in a rented house in jaipur and avails himself of the use of furniture to which he is entitled under sub-section( I); at such house; and (d) Five hundred rupees, ifhe dose not avail himself of the use of a state car

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Law (Legislative Drafting) Department (Group-I I) Notification No. F. 2( 40)Vidhi/2/20 I9 dated August 2 I. 2019 (Second Amendment. Act No. 22 of 20 19) *Law (Legislative Drafting) Department (Group-H) Notification No. F. 2(40)Vidhil2/20 19 dated August 21. 2019 (Second Amendment. Act No. 22 of 20 19) **Law (Legislative Drafting) Department (Group-H) Notification No. F. 2(25)Vidhi/2/20 19 dated August 21,2019 (Amendment, Act No. 21 of 20 19)

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Every Minister shall, irrespective of whether or not he avails himself of the use of an official residence in jaipur to which he is entitled under section 5, be further entitled to the concessions of payment by Government for him and on his behalf throughout his term of office and upto a period of two months from the date he ceases to be a minister, of all charges due from him an account of consumption of electricity and water at his residence; provided that such payment shall not exceed such limits as may be specified in the rules made in that behalf by the Governor ..

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(1) Every Minister shall further be entitled to receive, in accordance with rules made by the Governor in that behalf (a) travelling allowances for himself and the members of his family for the transport of his and his family's effects- (i) in respect of lthe journey to jaipur from his usual place of residence outside jaipur for assuming office; and (ii) in respect of the journey from jaipur to his usual place of residence outside Jaipur on relinquishing office; and (b) travelling and daily allowances in respect of journeys including journeys outside India undertaken by him in the discharge of his official duties or in the public interest. (2) Any travelling allowance paid to a Minister under this section may consist either of a payment in cash or of free official transport.

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(1) Subject to any rules, made in this behalf by the Governor, a Minister and the members of his family shall be entitled free of charge to an accommodation in hospitals maintained by Government and also to medical treatment. (2) Subject to rules, if any, made in this behalf, the minister may be granted by the governor in appropriate cases any concession or a special facility including the reimbrusement thereof, outside the state for the following items- (i) medical treatment; (ii) medical attendance of travelling allowances for such journey performed by him; and (iii) accommodation including diet for the proposes of such treatment

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There shall be paid to a Minister, by way of a repayable advance, such sum of money for the purchase of a motor car and on such terms as the Governor may, by rules, determine in order that he may be able to discharge conveniently and efficiently the duties of his office

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(l) With effect from * 1st April, 2019 or the date on which he may thereafter enter upon his office, there shall be paid to a parliamentary Secretary a salary of *sixty thousand rupees per mensem and such travelling and other allowances as may be prescribed. (2) A parliamentary Secretary shall be entitled to such medical facilities for himself and for members of his family and to such housing conveyance, telephone, postal and other facilities, as may be prescribed. (3) In addition to the salary and other allowances payable under sub-section (1) there shall be paid to every Parliamentary Secretary, with effect from 1st April, 2019 or with effect from the date he may thereafter enter upon his office, a sumptuary allowance of *seventy thousand rupees per mensem *Law (Legislative Drafting) Department (Group-II) Notification No. F. 2( 40)Vidhi/2/20 19 dated August 2\. 2019 (Second Amendment, Act No. 22 of 20 19)

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The rules under this Act may be made so as to have retrospective effect from such date, not earlier than the date of the commencement of this Act, as the Governor may, be notification in the official Gazette, appoint.

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(1) The Rajasthan Ministers, Salaries Ordinance, 1956 (Rajasthan Ordinance 11 of 1956), is hereby repealed (2) Such repeal shall not affect the rules and orders made or deemed to be made under the Rajasthan Ministers' salaries Act, 1951 (Rajasthan Act xix of 1951), in force in the pre-reorganisation State of Rajasthan and the said rules and orders as in force immediately before the appointed day shall, until varied or superseded by competent authority, be deemed to have been made under this Act and shall as such continue to be in force as from the appointed day throughout the State.

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Not withstanding anything contained in the Rajasthan Ministers' Act, 1951 (Rajasthan Act xix of 1951) of the pre-reorganisation state of Rajasthan all sums of money paid or payable for and on behalf of a Minister whose salary and allowances were governed by the said 5 Act on account of the consumption of electricity and water at his residence shall, subject to the limits specified and section 5-A, be deemed to have been properly and lawfully paid or payable and no demand shall be made on the Minister for the refund of the whole or any portion of such payments.

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Not withstanding anything contained on this Act, all sums of money paid or payable for and on behalf of a minister, who ceased to be a Minister for a period of two months and whose salary and allowances were Governed by the provisions of this Act on account of the consumption of electricity and water at his residence shall, subject to the limits specified in section 5-A be deemed to have been properly and lawfully paid or payable and no demand shall be, made on the minister for the refund of the whole or any portion of such payments.

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