NATIONAL CAPITAL TERRITORY OF DELHI (SALARIES, AND ALLOWANCES) (AMENDMENT) ACT, 2001

NATIONAL CAPITAL TERRITORY OF DELHI (SALARIES, AND ALLOWANCES) (AMENDMENT) ACT, 2001

Preamble - NATIONAL CAPITAL TERRITORY OF DELHI (SALARIES, AND ALLOWANCES) (AMENDMENT) ACT, 2001

NATIONAL CAPITAL TERRITORY OF DELHI (SALARIES, AND ALLOWANCES) (AMENDMENT) ACT, 2001

[Act No. 04 of 2002]

[15th February, 2002]

An Act Further to amend the Ministers of the Government of the National Capital Territory of Delhi (Salaries and Allowances) Act, 1994 (Delhi Act 8 of 1995).

Be it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the Fifty-second Year of the Republic of India as follows :--

Section 1 - Short title and commencement

(1)     This Act may be called the Ministers of Government of the National Capital Territory of Delhi (Salaries, Allowances) Amendment Act 2001.

(2)     It shall come into force on such date as the Lieutenant Governor may, by notification in the official Gazette, appoint.

Section 2 - Substitution of new section for section 3

In the Ministries of the Government of the National Capital Territory of Delhi (Salaries and Allowances) Act, 1994 (Delhi Act 8 of 1995) (hereinafter referred to as "the principal Act"), for section 3, the following section shall be substituted, namely:-

(1)     There shall be paid a salary to each Minister at the rate of four thousand rupees per mensem.

(2)     Every Minister shall be entitled to received a daily allowance for each day during the whole of his term at the rate of four hundred rupees.

(3)     Every Minister shall be entitled to received a constituency allowance at the rate of six thousand rupees per mensem.

(4)     Every Minister shall be entitled to the reimbursement of actual expenditure annually upto a maximum of thirty-five thousand rupees on travel within India for self and members of the family.

(5)     The reimbursement of water and electricity charges at the official residence of Minister shall be restricted to a ceiling of five thousand rupees per mensem."

Section 3 - Substitution of new section for section 4

In the principal Act, for section 4, the following section shall be substituted namely:--"4. Sumptuary Allowance to MinistersThere shall be paid a sumptuary allowance to the Chief Minister at the rate of four thousand rupees per mensem and the other Ministers at the rate of two thousand rupees per mensem."

Section 4 - Amendment of section 5

In the principal Act, in section 5, for the Explanation, the following Explanation shall be substituted, namely :--

'Explanation:--For the purpose of this section "residence" includes the staff quarters, residential offices and other buildings appurtenant thereto and the garden thereof and "maintenance" in relation to a residence shall include providing electricity and water charges to the extent of five thousand rupees per mensem and paying local rates and taxes to each Minister."