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Uttar Pradesh act 014 of 1981 : The UTTAR PRADESH MINISTERS (SALARIES,ALLOWANCES AND MISCELLANEOUS PROVISIONSION) ACT, 1981

Section 1.Short title

This Act may be called the Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981.


Section 2.Definitions.

In this Act, -

(a) 'Assembly' means the Uttar Pradesh Legislative Assembly;
[(a-1) 'Chief Minister' means the Chief Minister of Uttar Pradesh]1
(b) 'Council' means the Uttar Pradesh Legislative Council;
[(c) 'family' in relation to Chief Minister or a Minister means his or her spouse, son, daughter, father, mother, brother or sister residing with and wholly dependent on such Chief Minister or Minister]2 ;
(d) 'maintenance' in relation to a residence includes the payment of local rates and taxes and the provision for water and electricity including electricity duty ;
[(e) 'Minister' means a member of the Council of Ministers of the Government of Uttar Pradesh and includes the Minister of State (Independent Charge), Minister of State and a Deputy Minister of that State.]3


1. Ins. by sec. 2(a) of U.P. Act. no. 22 of 2016 (w.e.f. dt.14-9-2016)
2. Subs. by sec. 2(c) of U.P. Act. no. 22 of 2016 (w.e.f. dt.14-9-2016)
3Subs. by sec. 2(e) of U.P. Act. no. 22 of 2016 (w.e.f. dt.14-9-2016)

Section 3.Salary

1[3. (1) The Chief Minister, every Minister, Minister of State (Independent Charge) and Minister of State shall be entitled, throughout the term of his office, to a salary of 2[Fifty thousand] rupees per month.

[Provided that the Chief Minister, every Minister, Minister of State (Independent Charge) and Minister of State shall be, from April, 2020 to March, 2021 entitled to only Seventy percent of the salary, Constituency Allowance and Secretarial Allowance payable to them per month.]3
(2) Every Deputy Minister shall be entitled, throughout the term of his office, to a salary of 4[forty five thousand] rupees per month.]
[(3) omitted]5


1. Subs. by sec. 3(1) and (2) of U.P. Act. no. 22 of 2016 (w.e.f. dt.14-9-2016)
2. Subs. by sec. 11(a) of U.P. Act No. 13 of 2025.
3. Ins. by sec. 3(1) of U.P. Act. no. 13 of 2020 (w.e.f. dt.1-4-2020)
4. Subs. by sec. 11(b) of U.P. Act No. 13 of 2025.
5. del. by sec. 3(3) of U.P. Act. no. 19 of 2019 (w.e.f. dt.6-11-2019)

Section 4.Residence

[4. (1) The Chief Minister and each Minister shall be entitled, without payment of any rent to the use throughout the term of his office and for a period of fifteen days thereafter, of a residence at Lucknow which shall be furnished and maintained at public expense at the prescribed scale.

(2) Where the Chief Minister or a Minister has not been provided with a residence in accordance with sub-section (1) or does not avail of the benefit of the said sub-section, he shall be entitled to a compensatory allowance at the rate of -
(a) ten thousand rupees per month in the case of Chief Minister, a Minister, a Minister of State (Independent Charge) and a Minister of State ;
(b) eight thousand rupees per month in the case of a Deputy Minister.]7
[(3) omitted]8


7. subs.by sec. 4(1)(2)(3) of U.P. Act. no. 22 of 2016 ( w.e.f. dt. 14-9-2016)
8. del. by sec 4(3) of U.P. Act. no. 13 of 2020 in reference Supreme court of India decision in writ petition no. 864 of 2016 (Lok Parahari through its General Secretary Versus The State of Uttar Pradesh and others)

Section 5.Conveyance

[5. (1) The Chief Minister and each Minister shall, throughout the term of his office, be provided with a chauffeur driven motor vehicle which shall be purchased and maintained at public expense in accordance with the rules made in that behalf.]9

(2) The terms and conditions for the use of the motor vehicle referred to in sub-section (1) shall be such as may be prescribed.
(3) The motor vehicle provided to a Deputy Minister at any time before the commencement of this Act shall be deemed to have been validly provided.


9. subs. by sec. 5(1) of U.P. Act. no. 22 of 2016 ( w.e.f. dt. 14-9- 2016)

Section 6.Travelling allowance etc.

[6.(1) The Chief Minister and each Minister shall be entitled for journeys (whether by land, sea or air) performed with in connection with the discharge of his official duties to travelling allowance and out of pocket expenses for himself at such rate and upon such conditions as may be prescribed.

(2) omitted
(3) The Chief Minister and each Minister shall be entitled to travelling allowance for himself and the members of his family and for the transport of his and his family's effects -
(a) in respect of the journey to Lucknow from his usual place of residence outside Lucknow for the purpose of assuming office; and
(b) in respect of the journey from Lucknow to his usual place of residence outside Lucknow on relinquishing office.
(4) Notwithstanding anything contained in sub-sections (1) to (3), no travelling allowance shall be payable to the Chief Minister or any Minister in respect of journeys performed in the motor vehicle referred to in section 5 or any other vehicle belonging to the State Government.]10


10. subs. by sec. 6 of U.P. Act. no. 22 of 2016 (w.e.f. dt. 14-9-2016)

Section 7.Use of circuit houses etc.

11[The Chief Minister and every Minister shall be entitled to the use of the circuit house, inspection house or other rest houses maintained by the State Government without payment of any rent or electricity charges during the course of journey performed in connection with the discharge of his official duties. ]


11. subs. by sec. 7 to 12 of U.P. Act. no. 22 of 2016 (w.e.f. dt. 14-9-2016)

Section 8.Medical facility.

11[The Chief Minister or every Minister and the members of the family thereof shall be entitled, free of charge, to accommodation in hospitals maintained by the State Government and to medical attendance and treatment in accordance with such principles as may be prescribed . ]


11. subs. by sec. 7 to 12 of U.P. Act. no. 22 of 2016 (w.e.f. dt. 14-9-2016)

Section 9.Notification of appointment and vacancy in the office of a Minister.

11[The date on which any person became or ceased to be the Chief Minister or a Minister shall be notified in the Gazette and any such notification shall be conclusive evidence of the fact that he became or ceased to be the Chief Minister or a Minister, on that date. ]


11. subs. by sec. 7 to 12 of U.P. Act. no. 22 of 2016 (w.e.f. dt. 14-9-2016)

Section 10.Prohibition against practising any profession etc.

11[No Minister including the Chief Minister shall during the tenure of his office for which he draws his salary and allowance, practise any profession or engage in any trade or undertake for remuneration any employment other than his duties as Chief Minister or Minister. ]


11. subs. by sec. 7 to 12 of U.P. Act. no. 22 of 2016 (w.e.f. dt. 14-9-2016)

Section 11.Facilities under U.P. Act 23 of 1980

11[The Chief Minister or every Minister who is a member of the Assembly or Council, as the case may be, shall continue to enjoy the benefits available to him under sections 4, 9, 18 and Chapter VIII of the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980.]


11. subs. by sec. 7 to 12 of U.P. Act. no. 22 of 2016 (w.e.f. dt. 14-9-2016)

Section 12.Relinquishment of salary etc.

[ The Chief Minister or a Minister may, at any time, relinquish the whole or any part of the salary, allowance or other facilities to which he is entitled by making a written declaration to that effect :

Provided that any such relinquishment may likewise be cancelled by him at any time with prospective effect.]11


11.subs. by sec. 7 to 12 of U.P. Act. no. 22 of 2016 (w.e.f. dt. 14-9-2016)

Section 13.Rules making power.

(1) The State Government may, by notification, make rules to carry out the purposes of this Act.

(2) All rules made under the enactment repealed by section 14 and in force on the date immediately preceding the date of commencement of this Act shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been made under this Act and they shall continue to be valid and effective until they are repealed by new rules made under sub-section (1).


Year Description Hindi Description Files(Eng) Files(Hindi)
13-10-1997 THE UTTAR PRADESH MINISTERS (TRAVELLING ALLOWANCES) RULES, 1997 (UPDATED)
Section 14. Repeal

The Uttar Pradesh Ministers and Deputy Ministers (Salaries and Allowances) Act, 1952, is hereby repealed.


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