SALARIES AND ALLOWANCES OF
MINISTERS (TRIPURA) ACT, 1964 THE SALARIES AND ALLOWANCES OF MINISTERS (TRIPURA) ACT, 1964 [Act No. 06 of 1964] [29th January, 1965] An Act to provide for the salaries and allowances of Ministers of
the Union Territory of Tripura. Be it enacted by the
Legislative Assembly of Tripura in the Fifteenth Year of the Republic of India
as follows:-- (1)
This Act may be called the Salaries and Allowances of Ministers
(Tripura) Act, 1964. (2)
Sections 1 and 2 and such of the provisions of section 3 as relate
to the salaries of the Chief Minister, Minister and Deputy Minister shall, and
be deemed to have, come into force on the first day of April, 1964 and the
remaining provisions of this Act shall come into force at once. In this Act, unless the
context otherwise requires:-- (a)
"the Act" means the Government of the Union Territories
Act, 1963 (20 of 1963); (b)
"Administrator" means the Administrator of the Union Territory
of Tripura; (c)
"Assembly" means the Legislative Assembly of Tripura; (d)
"family" in relation to a Minister means his wife
residing with him and legitimate children and step-children residing with or
wholly dependent on him. Not more than one wife is included in a family for the
purposes of this Act. If the Minister is a married woman, "family"
will include her husband residing with her; (e)
"member" means a member of the Assembly not being a
Minister; (f)
"Minister" means a Minister appointed under sub-section
(1) of section 45 of the Act and includes the Chief Minister and a Deputy
Minister; and (g)
"travelling Allowance" means allowance granted to a
Minister under this Act to cover the expenses which he incurs in travelling in
the interest of the public services as against travelling in personal interest
or for private purpose, such as journeys for rest, recoupment of health,
attending party meetings or election campaign. There shall be paid to the
Chief Minister a salary of rupees one thousand per month, to each Minister
other than the Chief Minister or a Deputy Minister a salary of rupees eight
hundred and fifty per month and to each Deputy Minister a salary of rupees five
hundred per month. Each Minister shall further be entitled to a conveyance
allowance of rupees one hundred per month. Each Minister shall be
entitled without any payment to the use and maintenance of furnished residence
throughout his term of office and for a period of fifteen days immediately
thereafter; and so long as such residence is not provided, there shall be paid
a compensatory allowance of rupees one hundred and fifty per month to a
Minister other than a Deputy Minister and a sum of rupees one hundred per month
to a Deputy Minister. Explanation--For the
purposes of this section "residence" includes the staff quarters and
other buildings appurtenant thereto and the garden thereof and
"maintenance" in rotation to a residence includes provision of
electricity and water to the extent of rupees seventy five per month in the
case of a Minister other than a Deputy Minister and rupees fifty per month in
the case of a Deputy Minister and also payment of local rates and taxes. Each Minister other than a
Deputy Minister shall further be entitled to the free use of a motor car and
the services of chauffeur. The cost of maintenance of the car shall be borne by
the Minister. Explanation--"Maintenance"
shall include the cost of petrol and oil, servicing, repairs below rupees
twentyfive and other incidental charges but shall not include expenditure on
insurance and fees for registration and Municipal taxes. (1)
Subject to the provisions contained in the Schedule, a Minister
shall be entitled to? (a)
travelling allowance for himself and members of his family and for
the transport of personal effects of himself and his family? (b) in
respect of journey to Agartala from his usual place of residence outside
Agartala for the purpose of assuming office; and (c) in
respect of journey from Agartala to his usual place of residence outside
Agartala on relinquishing office; and (d)
travelling and daily allowances in respect of tours undertaken by
him in the discharge of his official duties whether by land, steamer or air. (2)
Any travelling allowance under this section may be paid in cash or
free official transport provided in lieu thereof. A Minister and the members
of his family shall be entitled free of charge to accommodation in hospitals
maintained by the Government and also to medical treatment in accordance with
the Medical Attendance Rules, as amended from time to time, applicable to Class
I Officers serving in connection with the administration of the Union Territory
of Tripura. No person in receipt of a
salary or allowance under this Act shall be entitled to receive any sum out of
the funds provided by the Assembly by way of salary and allowances to members
thereof. The date on which any
person became, or ceased to be, a Minister shall be published in the Official
Gazette of the Union Territory of Tripura and any such notification shall be
conclusive evidence of the fact that he became, or ceased to be, a Minister on
that date for all the purposes of this Act. (1)
The Administrator may, subject to the condition of previous
publication, make rules for carrying out the purposes of this Act. (2)
Every rule made under this Act shall be laid as soon as may be
after it is made, before the Assembly while it is in session for a total period
of not less than fourteen days which may be comprised in one session or two or
more successive sessions and if before the expiry of the session in which it is
so laid or the sessions aforesaid, the Assembly makes any modification in the
rule or decides that the rule shall not be made, the rule shall thereafter have
effect only in such modified form or be of no effect, as the case may be, so,
however, that any such modification or annulment shall be without prejudice to
the validity of anything previously done under the rule. 'SCHEDULE' (See Section 6) 1.
Travelling on duty--When travelling on duty by railway or by road
or by steamer or by air a Minister shall be entitled to draw travelling
allowance and daily allowance at the maximum rates applicable to First Grade
Officers serving in connection with the administration of the Union Territory
of Tripura. 2.
Provided that a Minister shall be entitled to draw only half of
such travelling allowance if he travels on duty by road in a motor car provided
to him under section 5. 3.
Travelling allowance on journeys for assuming and demitting of
office.--In respect of the journey to headquarters from his usual place of
residence for assuming office, or between headquarters and his usual place of
residence on demitting office, a Minister is entitled to travelling allowance
on the scale for the time being admissible to First Grade Officers serving in
connection with the administration of the Union Territory of Tripura on
transfer subject to the modification that for journeys by rail, a Minister and
the members of his family may travel by air-conditioned class of accommodation. 4.
Travel by air--(1) A Minister may, in the public interest perform
journeys on tour by air, i.e. in an aircraft of Public Transport Undertaking
plying for hire. 5.
On the cancellation of a journey due to official reason, a
Minister shall be entitled to be reimbursed by Government any deduction made by
the Air-transport Undertaking when refunding the fare on account of
cancellation of the air passage. 6.
A Minister who does not utilise the free-transport provided by the
Air Transport undertaking between the air-booking centre and the air-port may
also recover in respect of journey to and from the air-port actual travelling
expenses or road mileage as for journey on duty by road, whichever is less. 7.
Advances--A Minister shall be entitled to? (a)
an advance of travelling allowance towards the cost of transporting
himself and the members of his family and his family's effects? (b) in
respect of the journey to headquarters from his usual place of residence
outside headquarters for assuming office; (c) in
respect of the journey from head-quarters to his usual place of residence
outside the headquarters on relinquishing office; and (d) an
advance of travelling and daily allowance in respect of the tours undertaken by
him in the discharge of his official duties whether by sea, land or air.
Preamble - SALARIES AND ALLOWANCES OF MINISTERS (TRIPURA) ACT,
1964PREAMBLE