SALARIES AND ALLOWANCES OF MINISTERS (TRIPURA) (SIXTH AMENDMENT) ACT, 1989

Preamble - SALARIES AND ALLOWANCES OF MINISTERS (TRIPURA) (SIXTH AMENDMENT) ACT, 1989

THE SALARIES AND ALLOWANCES OF MINISTERS (TRIPURA) (SIXTH AMENDMENT) ACT, 1989

[Act No. 02 of 1989]

[17th April, 1989]

PREAMBLE

An Act Further to amend the Salaries and Allowances of Ministers (Tripura) Act, 1972.

Be it enacted by the Legislative Assembly of Tripura in the Fortieth Year of the Republic of India as follows:--

Section 1 - Short title and commencement

(1)     This Act may be called the Salaries and Allowances, of Ministers (Tripura) (Sixth Amendment) Act, 1989.

 

(2)     It shall be deemed to have come into force on and from the first day of April, 1988.

Section 2 - Amendment of section 2

In section 2 of the Salaries and Allowances of Ministers (Tripura) Act, 1972 (hereinafter referred to as the principal Act),

(a)      in clause (b), after the words "step children", the words "and father and mother" shall be inserted.

 

(b)      in clause (c), the words "a Deputy Minister" shall be deleted.

 

Section 3 - Amendment of section 3

For section 3 of the principal Act, the following section shall be substituted, namely:--3. Salaries of MinistersEach Minister shall be entitled to receive salaries at the rates specified below:--

 

Section 4 - Amendment of section 4

For section 4 of the principal Act, the following section shall be substituted, namely:--4. "Sumptuary Allowances of Ministers.There shall be paid to each Minister a Sumptuary Allowance at the rates specified below:--

 

Section 5 - Amendment of section 5

For section 5 of the principal Act, the following section shall be substituted, namely:--5. "Residences of Ministers

(1)     Each Minister shall be entitled without any payment of rent to the use and maintenance of a furnished residence throughout the term of his office and for a period of one month immediately thereafter.

 

(2)     So long as such residence under sub-section (1) is not provided, there shall be paid a House Rent Allowance of rupees eight hundred per month to a Minister and a sum of rupees seven hundred and fifty per month to a Minister of State.

 

(3)     In the event of the death of the Minister, his family shall be entitled without any payment of rent to the use and maintenance of the furnished residence occupied by the Minister for a period of three months immediately after his death.

 

(4)     (a) The person who had held the office of the Chief Minister for a period of four years or more shall be entitled without any payment of rent to the use and maintenance of an un-furnished residence throughout his life time.

(b) In the event of the death of such person referred to in clause (a) his family shall be entitled without any payment of rent to use and maintenance of the residence occupied by him for a period of three months immediately after his death.

Explanation.--For the purposes of this section, "residence" includes the staff quarters and other buildings appurtenant thereto and the garden thereof and "maintenance" in relation to a residence includes provision of electricity and water and also payment of local rates and taxes."

Section 7 - Amendment of section 7

After sub-section (1) of section 7 of the principal Act, the following sub-section shall be inserted, namely:--

"(1A) A Minister and any one member of his family accompanying him shall be entitled to travelling allowances, except daily allowance, in respect of not more than four return journeys performed during each year, within India, at the same rates at which travelling allowances are payable to such Minister under clause (b) of sub-section (1) in respect of tours referred to in that clause.

Explanation.--For the purposes of this sub-section, "return journey" means a journey from one place to another place and the return journey from such other place to the first mentioned place."

Section 6 - Insertion of new section 9A

After section 9 of the principal Act, the following new section shall be inserted, namely: --"9A. Telephone facilities to Ministers.Each Minister shall be entitled to such telephone facilities installed in such places within the territory of Tripura as may be prescribed by rules made under this Act."