PREAMBLE
In exercise of the powers conferred by Section 8 of the
Bihar Legislature (Members' Pay, Allowances and Pension) Act, 2006, (Bihar Act
16 of 2006) The Governor of Bihar is pleased to make the following Rules:-
Rule - 1. Short Title, Extent and Commencement.--
(1)
These Rules may be called The Bihar
Legislature (Facility of Computer Equipment to Member) Rules, 2011
(2)
It shall extend to Members of Bihar
Legislature.
(3)
It shall come in force from the date of
notification.
Rule - 2. Definitions.--
In these rules, unless the context otherwise requires:-
(a)
"Act" means Bihar Legislature
(Members' Pay, Allowances and Pension) Act, 2006;
(b)
"Assembly Secretariat" means the
Bihar Legislative Assembly Secretariat;
(c)
"Council Secretariat" means the
Bihar Legislative Council Secretariat;
(d)
"Member" means a Member of Bihar
Legislature;
(e)
"Appendix" means an Appendix to
these rules;
(f)
"Authorised dealer/supplier" means
a firm authorised by an Original Equipment Manufacturer of computer equipment
to sell its products;
(g)
"Computer equipment" means all
electronic gadgets capable of storing, retrieving, processing, scanning,
transferring and printing of data by whatever name called, and includes all
equipment specified in the Annexure;
(h)
"Procedure" means the detailed
procedure of procurement of computer equipment and reimbursement/advance
payment to the members under the scheme;
(i)
"Scheme" means the Scheme of
financial entitlement of Members of Bihar Legislature for purchase of Computer
Equipment;
(j)
"Software" means a programme or a
set of programmes used to operate a computer, and includes system software.
(k)
Words and Expressions used in this Rules but
not defined shall have the same meaning which are assigned to them in the Act.
Rule - 3. Scheme and Procedure of Financial Entitlement of Members for Computer Equipment.--
(1)
Computer equipment shall be procured by the
Members through a Scheme of financial entitlement.
(a)
The financial entitlement of a Member for
purchasing computer equipment and software under the Scheme during his term as
Member of Bihar Legislature shall be upto Rs. 1,00,000/- (One Lac).
(b)
Notwithstanding other conditions under these
Rules, a member of the Legislature who has already been provided with Laptop
Computer may opt for the New Scheme. Provided that, he/she shall have to either
deposit the amount equal to depreciated value of the Laptop Computer to the
Secretariat of the Assembly/Council or have to give a letter of intention to
the Assembly/Council to the effect to deduct the said amount from the amount of
the New Scheme. The depreciated value of Laptop computer shall be determined by
Bihar State Electronics Development Corporation Ltd. (BELTRON).
(2)
A member shall be entitled to purchase any or
all of the items of computer equipments specified in the Appendix-1 under this
Scheme.
(3)
A member shall be free to purchase any model
of the computer equipment and software, specified in the Appendix, at any time
during his term. He/She shall be equally free to purchase more than one unit of
computer equipment specified in the Appendix subject to the condition that the
total amount of reimbursement/payment shall not exceed the entitlement under
clause (i) of sub-rule (1) of this rule:
(i)
Provided that in case the cost of equipment
purchased by a Member exceeds his/her financial entitlement, the difference
amount thereof shall be borne by the Member himself/herself.
(4)
A member shall purchase the specified brand
of computer in Annexure-II from the authorised dealer/supplier.
(5)
A member shall be free to purchase any brand
of Printer, Scanner and UPS.
(6)
The financial entitlement of a Member shall
be the amount fixed on the date of purchase of computer equipment. Where a
member purchases computer equipment in parts, he is entitled to get
reimbursement to the extent of amount fixed at the time of procurement of
computer equipment first time. His/Her entitlement shall not be affected by
increase/decrease in the amount subsequent to his first procurement.
(7)
The computer equipment purchased by a Member
under the Scheme shall remain with him/her. However, he/she shall have to
deposit depreciated cost of the computer equipment as per prevailing Income Tax
Rules if he ceases to be a member.
Rule - 4. Advance Payment.--
The Assembly/Council Secretariat shall make advance
payment to the member against Pro forma Invoice issued by the Authorised
dealer/supplier.
Rule - 5. Maintenance of account and audit.--
The members shall make available the proof of purchase in
original duly attested by him within 30 days from the date of release of
payment against pro forma invoice to the Assembly Secretariat/Council
Secretariat for the purpose of maintenance of account and audit. A bill/cash
memo, issued by the supplier, would constitute an admissible proof of purchase
provided it contains/reflects the following:-
(a)
the serial number of each equipment sold;
(b)
the fact that the goods have been delivered;
(c)
the fact that the payment has been received
in full.
Rule - 6. Maintenance and Insurance of Computer Equipment.--
it shall be for the member to decide if he/she wishes to
get the computer equipment purchased under the scheme insured. The arrangement
for insurance & maintenance of the computer equipment shall be made by the
member himself/herself.
APPENDIX-I
Items of Computer Equipment and
Software
1.
Desktop computer
2.
Laptop Computer/Net Book Computer/Tablet etc.
3.
Pen drive
4.
CDs/DVDs
5.
Printer (DeskJet/LaserJet/Multi-function/Portable)
6.
Scanner
7.
UPS (with desktop only)
8.
Handheld Communicator/Palmtop computer
9.
Data internet cards
10. M.S.
Office suite
11. Anti-virus
Software
12. Language
software and Speech Recognition Software
13. Other
Computer Accessories.
APPENDIX-I
I
List of Branded Desktop/Laptop
equipment
1.
Acer
2.
Dell
3.
HCL
4.
HP
5.
Lenovo
6.
PCS
7.
Wipro
8.
Apple
9.
Sony
10. Samsung.