Rajasthan act 006 of 1957 : The rajasthan legislative assembly (officers and members emoluments and pension) act, 1956

This Act may be called the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956.

(1) In this Act, unless the subject or context otherwise requires,

(1) There shall be paid

In addition to the salary payable under section 3, there shall be paid, with effect from 1st April, 2019 to the Speaker and the Deputy Speaker of the Legislative Assembly, a sumptuary allowance of eighty thousand rupees per mensem.

Every member of the Legislative Assembly of the State shall be entitled to receive a salary of fourty thousand rupees per mensem with effect from 1st April, 2019 or with effect from the date on which the declaration of the result of his election to the Rajasthan Legislative Assembly is published in the Official Gazette under section 67 of the Representation of the People Act, 1951 (Central Act 43 of 1951), whichever may be later, until he ceases to be such member :

(1) With effect form 1st April, 2019 there shall be paid to every person, who has served as a member of the Rajasthan Legislative Assembly for any period upto five years. Whether continuous or not, a pension of rupees thirty five thousand per mensem and an additional pension of rupees one thousand six hundred per mensem for every year or part thereof, whether continuous or not, beyond the aforesaid period of five years :

(1) Notwithstanding anything contained in section 4A, but subject to such rules as may be prescribed, where on or after 8th day of March, 1985, any member of the Legislative Assembly dies before the expiry of the term of his office, his or her spouse shall be paid family pension of an amount per mensem equivalent to the salary which such member would have been entitled to had he been alive for the un-expired portion of the term of office of such deceased member :

(1) The spouse of a deceased Ex-member shall be entitled with effect from 1st April, 2019 or with effect from the date of death of such member, whichever is later, to receive per mensem a family pension equal to rupees seventeen thousand five hundred or equal to fifty percent of the last drawn pension by such member, whichever is higher :

(1) With effect from 1st April, 2019, every person, who has served as a member of the Rajasthan Legislative Assembly shall be entitled to receive reimbursement of actual fare of any journey undertaken by him, either alone or with persons accompanying him, within the territory of India in any class of railway, air, ship or steamer, subject to a maximum limit of rupees one lakh in a financial year, in such manner and subject to such conditions as may be prescribed by rules made in this behalf:

The spouse of a deceased Ex-member shall be provided one hundred travelling passes per annum which would entitle her/him to travel by the Rajasthan State Transport Corporation service on whichever route it operates in such class of accommodation and subject to such conditions as may be prescribed by the rules made in this behalf.

(1) 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, whichever may be later, a salary of sixty five thousand rupees per mensem to the Government Chief Whip and a salary of sixty two thousand rupees per mensem to the Deputy Government Chief Whip.

(1) There shall be paid to the Leader of the Opposition, with effect from 1st April, 2019 or with effect from the date on which he may thereafter enter upon his office, whichever may be later, a salary of sixty five thousand rupees and a sumptuary allowance of eighty thousand rupees per mensem.

(1) The Speaker, the Deputy Speaker, the Government Chief Whip, the Deputy Government Chief Whip and the Leader of the Opposition, hereinafter referred to as the "said officers" shall be entitled, without payment of rent or other charge to the use, throughout their respective term of office, of

The Whips of recognised parties and Leader of groups in the Legislative Assembly shall be entitled to such telephone facilities as may be prescribed.

(1) Subject to such conditions and restrictions as may be prescribed, every member of the Legislative Assembly shall be entitled to receive, for his attendance required in connection with his duties, as such member :-

Every member shall be provided with two free non-transferable passes which would entitle him and any other person accompanying the member to travel at any time by the Rajasthan State Road Transport Corporation service on whichever route it operates in such class of accommodation and subject to such conditions as may be prescribed :

(1) Every member shall be entitled to receive reimbursement of actual fare of any Journey undertaken by him, either alone or with persons accompanying him, within the territory of India in any class of railway, air, ship or steamer, subject to a maximum limit of rupees three lakh in a financial year, in such manner and subject to such conditions as may be prescribed by rules made in this behalf.

(1) A member shall be entitled to receive the Constituency Allowance of rupees seventy thousand per month.

Every member shall be provided with an employee, drawing pay in a Grade Pay not exceeding the Grade Pay No. 9 as specified in the Rajasthan Civil Services (Revised Pay) Rules, 2008, by the revenue department of the State Government as secretarial assistance or, at the option of the member, a lump sum amount of thirty thousand rupees per mensem shall be paid to the member in lieu of the secretarial assistance.

With effect from 1st April, 2019, there shall be paid to every member a telephone allowance of two thousand five hundred rupees per mensem.

(1) Every member of the Legislative Assembly shall be entitled to such medical facilities for himself and for members of his family and to such housing facilities as may be prescribed.

Every Chairman of a Committee of the Legislative Assembly shall be entitled to a free telephone and such other postal facilities as may be prescribed.

An officer for the time being of the Legislative Assembly shall not during the tenure of his office, practise any profession or engage in any trade or undertake for remuneration any employment other than his duties as such officer.

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

Nothing in this Act or in the rule made thereunder shall prevent any Officer or Member of the Legislative Assembly or any Minister from receiving or being entitled to receive in addition to the salaries and allowances to which he is entitled in accordance with law, any pension, allowance or salary lawfully permissible to him as a retired Government servant or otherwise.

Notwithstanding anything contained in this Act, a member who does not wish to draw allowances at the rates admissible to him under this Act, as amended from time to time, may draw such allowances at such rates as in force on such day as he may elect by notice in writing addressed to the Speaker.

(1) The Rajasthan Legislative Assembly (Officers and Members Emoluments) Ordinance, 1956 (Rajasthan Ordinance No. IX of 1956) is hereby repealed.

Notwithstanding anything contained in the Rajasthan Legislative Assembly (Officers and Members Emoluments) Act, 1952 (Rajasthan Act XV of 1952) of the pre-reorganisation State of Rajasthan, all sums of money paid or payable for and on behalf of an Officer of the Legislative Assembly whose salary and allowances were governed by the said Act on account of the consumption of electricity and water at his residence shall, subject to the limits specified in section 6A, be deemed to have been properly and lawfully paid or payable and no demand shall be made on any such Officer for the refund of the whole or any portion of such payment.