The following Rules regarding the control and occupation of
the Legislator's Home, Trivandrum. (a)
The Legislator's Home is intended for
the residence of the members of the Kerala Legislature. Non members may
also be permitted to stay during non session periods, subject to availability
of accommodation. (b)
Accommodation may be refused to any
person other than a member of the Kerala Legislature without assigning any
reason whatsoever at the discretion of the Secretary, Kerala Legislature and
his decision in this regard shall be final. (c)
Any person other than a member of the
Kerala Legislature in occupation of a room shall vacate it on 12 hours' notice
if accommodation is otherwise required. (a)
The allotment of rooms to the members
of the Kerala Legislature during session of the Assembly shall be made on
the recommendation of the House Committee. (b)
At other periods, accommodation for
persons other than members of the State Legislature shall be reserved on
application made to the Secretary, Kerala Legislature, at least three days
before the accommodation is required indicating the probable number of days for
which accommodation is required. Any person accommodated in the Legislator's Home on arrival
departure should invariably note the time and date of arrival/departure in the
occupation register kept at the counter as also the amount paid and affix his
signature against the entries. If the entries are not made by the occupants at
the time of arrival or departure the entries made by the Office shall be
conclusive and no dispute thereon shall be accepted. A room while under occupation of a member of Legislature
shall not be reserved for others until it falls vacant. The occupants shall be responsible for all the articles of
furniture, linen, etc., and such other movables provided in the rooms occupied
by them. In case of any loss or damage to such articles, the cost thereof will
be recovered from the occupants. The tariff rates are noted below: (a) For Members of the Kerala Legislature Re. 1 per day or Rs. 25 per month for single room. Rs. 2 per day or Rs. 40 per month for double room Rs. 100 per month for flat. (b) Members of Parliament, Members of other State Legislatures and
Ex-Members of State Legislature Rs. 15 per day for double room Rs. 10 per day for single
room. Rs. 30 per day for double room (c) For others Rs. 20 per day for single room. Note: (1)
Double rooms are intended for
accommodating two members. A member is not entitled to occupy a double room,
even if he is prepared to pay Rs. 2 per day or Rs. 40 per month. (2)
If a member entertains any guest in
his room, he will have to pay at the rate of Rs. 3 per head per day for the
guests. Only one guest shall be entertained in a single room and two guests in
a double room. If however, it is noticed that in any particular room, in the
place of member only the guest is staying, lodging charges applicable to others
as referred to in sub-rule (c) above will be collected from the member
concerned. Guests can be accommodating only along with the members: Provided that the conditions laid down in the above note
are not applicable in the case of husband/wife, children, direct
brothers/sisters of the members of the Legislative Assembly. Such persons can
be accommodated in the rooms allotted to members in their absence only under intimation
to the Secretary, Legislature Secretariat or any other officer of the
Legislature secretariat to whom the Secretariat delegates the power in this
regard. (3)
A day is reckoned as 24 hours from the
time of occupation or accommodation. Part of a day will be reckoned as a full
day for the purpose of realising occupation charges. The rooms in the Legislator's Home are fully furnished
including linen. No extra bed or linen or furniture will be provided in case
guests are entertained by any member. If the occupant of a room does not make necessary entries
in the occupation register at the time of vacating the room and the room
continues in his or her name, lodging charges etc., will be collected
accordingly. (a)
During sessions of the Assembly, the
entry of visitors into the Legislators' Home shall be only between 3 p.m.
and 9 p.m. on each day of sitting. (b)
Visitors will not be permitted to stay
in the rooms beyond 10 p.m. during session and non session periods. Those who
stay after 10 p.m. will be treated as guests of the occupants and
occupation charges as referred in Note (2) of Rule 6 above will be realised. No occupant will be permitted to hold any meeting or public
office in his room. The occupants should keep all articles of value under lock
and key. Their property in the rooms within the premises will be at their own
risk and no responsibility for loss and/or damage arising from any cause will
be accepted. A member leaving any luggage in the room or cup board will be
doing so at his own risk. No dog or pets shall be allowed on the premises. (1)
Vegetarian and non-vegetarian Canteens
are attached to the Legislator's Home. The occupants may arrange for their food
directly with the caterers of the Canteens according to the tariff rates
prescribed from time to time. (2)
Two dhobies are attached to the
Legislators' Home and their services will be available on payment basis. The services of the staff of the Legislator's Home should
not be made use of for work outside the premises of the Legislator's Home. The occupants should settle their bills before vacating
occupants other than members should pay lodging charges in advance to the
extent of the number of days they propose to stay. The occupants will be held responsible for loss, breakage,
or damage of any article in the room or any electrical or sanitary fittings and
they should make good the loss before their departure. Telephones provided in the Legislators' Home are
exclusively for the use of the members. The members are entitled to use the
telephones free of charge for local calls. For trunk calls the register kept
for the purpose should be signed and the charges therefor paid in advance. Bills towards lodging, trunk call and other charges not
paid in time will be recovered from T. A. and monthly fixed allowance claims of
members payable as provided in section 9B of the Payment of Salaries and
Allowances Act, 1951 and rules issued thereunder. Occupants other than Members of Legislature who behave in a
disorderly manner or cause nuisance to others or overstay without permission
are liable to be evicted and debarred from applying for accommodation without
assigning any reason. A person other than a Member of Legislature shall not be
allowed to stay for a period exceeding three days either as occupant or as
guest of a member.RULES REGARDING THE CONTROL AND OCCUPATION
OF THE LEGISLATOR'S HOME, TRIVANDRUM