KARNATAKA PANCHAYAT RAJ (SALARY AND ALLOWANCES TO THE ADHYAKSHA AND UPADHYAKSHA OF TALUK PANCHAYAT) RULES, 1995

 

PREAMBLE

Whereas the draft of the Karnataka Panchayat Raj (Salary and Allowances to the Adhyaksha and Upadhyaksha of Taluk Panchayat) Rules, 1995 in the Notification No. RDP 905 ZPS 94, dated 13-11-1995 was published in the Part IV, Section 2-C(i) of Karnataka Gazette, Extraordinary, dated 13-11-1995 as required by sub-section (1) of Section 311 of Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) inviting objections and suggestions to the said draft from persons likely to be affected thereto within 10 days of its publication in the Official Gazette.

And, whereas, the said Gazette was made available to the public on 13-11-1995.

And, whereas, no objection or suggestions have been received by State Government in respect of the said draft.

Now, therefore/in exercise of the powers conferred by sub-section (1) of Section 139 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) read with Section 311 of the said Act, the Government of Karnataka hereby makes the following rules, namely:--

Rule - 1. Title and commencement.

(1)     These rules may be called the Karnataka Panchayat Raj (Salary and Allowances to the Adhyaksha and Upadhyaksha of Taluk Panchayat) Rules, 1995.

(2)     They shall be deemed to have come into force with effect from the first day of April, 1995.

Rule - 2. Definitions.

In these rules unless the context otherwise requires.--

(a)      "Act" means the Karnataka Panchayat Raj Act, 1993; (Karnataka Act 14 of 1993);

(b)      "Section" means a section of the Act.

Rule - 3. Salary.

(1)     Every Adhyaksha of the Taluk Panchayat shall be entitled to a consolidated salary of [1][one thousand five hundred] rupees per month.

(2)     Every Upadhyaksha of a Taluk Panchayat shall be entitled to a consolidated salary of [2][one thousand] rupees per month.

Rule - 4. Travelling allowance and daily allowance.

(1)     The Adhyaksha and Upadhyaksha shall be entitled to receive travelling and daily allowance at such rates as are admissible to the Executive Officer of the Taluk Panchayat, from time to time, for the performance of his function as Adhyaksha or Upadhyaksha.

(2)     No travelling allowance shall be admissible to the Adhyaksha or Upadhyaksha for any journey outside the Taluk, without prior sanction of the Adhyaksha of Zilla Panchayat and for any journey outside the District, without the prior sanction of the Government.

Rule - 5. Scrutiny of Bills.

The travelling allowance bills signed by the Adhyaksha and Upadhyaksha shall be scrutinised and passed by the Executive Officer in accordance with sub-rule (1) of Rule 4.

Rule - 6. Countersignature of Travelling Allowance Bills.

The Travelling Allowance Bills of Adhyaksha and Upadhyaksha shall be countersigned by the Adhyaksha of the Taluk Panchayat before payment

Rule - 7. Sumptuary Allowance.

Every Adhyaksha and Every Upadhyaksha shall be entitled to receive a sumptuary allowance of rupees three hundred and rupees two hundred per month respectively.