SHIMLA MUNICIPAL CORPORATION (FACILITIES TO MAYOR, DEPUTY
MAYOR AND COUNCILLORS) BYE-LAWS, 1996 THE SHIMLA MUNICIPAL CORPORATION (FACILITIES TO MAYOR, DEPUTY
MAYOR AND COUNCILLORS) BYE-LAWS, 1996 [22nd August, 1996] The following Bye-laws made
by the Municipal Corporation, Shimla in exercise of the powers conferred by
clause (6) of Part 1 of section 395, read with section 35 and sub-section (3)
of section 36 of the Himachal Pradesh Municipal Corporation Act, 1994 (Act No.
12 of 1994) and having been approved confirmed by the Governor of Himachal
Pradesh are hereby published as required under section 397(1) of the said Act and
they shall come into force within the limits of Municipal Corporation Shimla
with effect from the date of their publication in the Rajpatra, Himachal
Pradesh, namely:- These Bye-laws may be
called the Shimla Municipal Corporation (Facilities to Mayor, Deputy Mayor and
Councillors) Bye-laws, 1996. In these Bye-laws, unless
the context otherwise requires,-- (i)
"Act" means the Himachal Pradesh Municipal Corporation
Act, 1994 (Act No. 12 of 1994). (ii)
"Mayor" means the Mayor of the Municipal Corporation,
Shimla elected under section 36 of the Act; (iii)
"Deputy Mayor" means the Deputy Mayor of the Municipal
Corporation Shimla elected under Section 36 of the Act. (iv)
"Councillor" means a Councillor of the Shimla Municipal
Corporation and shall not include the Mayor and the Deputy Mayor; (v)
The words and expressions used but not defined in these Bye-laws
shall bear the same meaning as assigned to them in the Act. The Mayor and Deputy Mayor
shall be entitled to an honorarium of Rs. 2400/- and Rs. 1500/- per month
respectively. The Mayor and Deputy Mayor
shall be entitled to a sum of Rs. 2000/- and Rs. 1500/- per month respectively,
as house rent allowance irrespective of the consideration whether the residence
is own or hired. The Mayor and Deputy Mayor
shall be entitled to a sum of Rs. 1000/- and Rs. 700/- per month respectively
as sumptuary allowance. The Mayor shall be provided
with a Chauffeur-driven motor car at the cost of the Corporation for use within
the jurisdiction of Shimla Municipal Corporation for the discharge of his
functions. EXPLANATION.-"Cost"
means the emoluments of Chauffeur, the cost of petrol and oil and maintenance
of the vehicle. For official journey(s)
outside Shimla, the Mayor shall be entitled to travelling and daily allowances
at the highest rates as admissible to Grade-I Officers of the Government of
Himachal Pradesh. The Mayor shall be entitled
to the free use of a telephone in his office and residence, and he/she shall
not be charged for any official trunk call and local call from the office
telephone and upto 2000 local calls per month from his/her residence telephone. A Councillor shall be
entitled to receive a fixed daily allowance at the rate of Rs. 1200/- per month
for attending any meeting or meetings of the Corporation or of any standing
Committee thereof. The facilities given to
Mayor, Deputy Mayor and Councillors during the period from 2-11-1995 till the
commencement of these Bye-laws shall be deemed to have been provided as if
Bye-laws 3, 4, 5, and 9 were in force on the day when such facilities were
given and availed of. The Shimla Municipal
Corporation (Facilities for Mayor) Rules, 1986, The Shimla Municipal
Corporation (Honorarium for Deputy Mayor) Rules, 1986, and the Shimla Municipal
Corporation (Allowances of Councillor) Rules, 1986, are hereby repealed: Provided that such repeal
shall not effect the previous operation of the said rules or anything done or
action taken thereunder.
Preamble - SHIMLA MUNICIPAL CORPORATION (FACILITIES TO MAYOR,
DEPUTY MAYOR AND COUNCILLORS) BYE-LAWS, 1996PREAMBLE