[1][THE
KERALA PANCHAYAT RAJ (HONORARIUM AND ALLOWANCES TO REPRESENTATIVES OF PEOPLE)
RULES, 1995] In exercise of the
powers conferred by Section 160 of the Kerala Panchayat Raj Act, 1994 (13 of
1994) read with Section 254 thereof, the Government of Kerala hereby make the
following rules, namely: (1)
These
Rules may be called the Kerala Panchayat Raj (1[Honorarium] and Allowances to
Representatives of People) Rules, 1995. (2)
They
shall be deemed to have come into force with effect from the 1st day of
October, 1995. In these rules, unless the context otherwise
requires, the words and expression used and not defined in these rules but,
defined in the Kerala Panchayat Raj Act, 1994 (13 of 1994) shall have the
meaning respectively assigned to them in the Act. The [2][Monthly
Honorarium] in the following rate shall be paid to the President,
Vice-President and elected members of the Panchayat:- [3][(1) In the case of a
Village Panchayat, (a)
Rupees
four thousand and two hundred to the President; (b)
Rupees
three thousand to the Vice-President; (c)
Rupees
one thousand and eight hundred to the Chairman of the Standing Committees; (d)
Rupees
one thousand and two hundred each to members. (2) In the case of a
Block Panchayat, (a)
Rupees
four thousand and eight hundred to the President; (b)
Rupees
three thousand and six hundred to the Vice-President; (c)
Rupees
two thousand and one hundred each to the Chairman of Standing Committees; (d)
Rupees
one thousand five hundred each to the members. (3) In the case of a
District Panchayat- (a)
Rupees
five thousand and four hundred to the President; (b)
Rupees
four thousand and two hundred to the Vice-President. (c)
Rupees
two thousand and four hundred each to the Chairman of Standing Committees; (d)
Rupees
two thousand and one hundred each to the members].[4] [5][xxxx] The Representatives of people in a Panchayat
shall be eligible for honorarium even if they have income from other sources
including Government. The Representatives of People availing leave
with the permission of the Panchayat shall be eligible for the honorarium
during the period continuing on leave, up to a maximum, of six months. While
considering the eligibility for honorarium instead of taking the meetings
attended as the basis, the eligibility shall be decided by verifying whether
the Representative of People is on leave with the permission of the Panchayat
or not. When the Vice-President or any other member
of a Panchayat holds the charge of the President, that member shall be eligible
for the honorarium, entitled to the present and if the duration of holding of
such charge is less than 30 days, the honorarium shall be paid proportionally
calculating the number of days of the charge held.][6] The President of a District Panchayat shall
be entitled without payment of rent, to the use of a house at the Headquarters
of the District Panchayat throughout his term of office and for a period of
fifteen days immediately thereafter or in lieu of it a house rent allowance of
rupees one thousand per month.) Travelling allowance for attending the
meeting of Panchayat or any Committee thereof shall be given to the Presidents
of Panchayats other than President of a District Panchayat, Vice Presidents,
Chairman of Standing Committee and members in the following rate, but daily
allowance shall not be given along with it. (i)
for
the Presidents of Block Panchayats and Village Panchayats, Vice-Presidents and
Chairman of Standing Committee of Panchayats at any level and every member of a
District Panchayat the travelling allowance entitled to Class I Officers of
Government in accordance with the provisions of Kerala Service Rules for the
time being in force: (ii)
for
every member of Block Panchayat and Village Panchayat the travelling allowance
entitled to Class II (A) Officers of Government in accordance with the
provisions of Kerala Service Rules for the time being in force. The attendance allowance that may be allowed to
participate in the meeting of Panchayat or any Committee thereof shall be at
the rate specified below, namely:- (i)
[7][Sixty] rupees [8][per
sitting] to the President Vice-President and Chairman of Standing Committee of
Panchayat at any level and members of District Panchayat subject to a maximum
of [9][three
hundred] rupees for a month to a person; (ii)
At
the rate of [10][fifty]
two rupees per day to every member of Block Panchayat and Village Panchayat
subject to a maximum of [11][two
hundred and fifty] rupees for a month. (1)
The
President and Vice-President of Panchayat at any level shall be entitled to
travelling allowance and daily allowance, while on tour for a public business,
at the rate entitled to Class I Officers of Government in accordance with the
provisions of Kerala Service Rules for the time being in force. (2)
Members
of District Panchayat and Chairman of Standing Committee of Panchayat at any
level shall be entitled to travelling allowance and daily allowance, while on
tour for a public business, at the rate entitled to Class I Officers of
Government in accordance with the provisions of Kerala Service Rules for the
time being in force. (3)
Every
member of Block Panchayat and Village Panchayat shall be entitled to travelling
allowance and daily allowance at the rate entitled to Class II (A) Officers of
Government in accordance with the provisions of Kerala Service Rules for the
time being in force: (a)
for
the journey conducted to the District Panchayat headquarters or Block Panchayat
headquarters with the approval of Panchayat; (b)
if
invited to attend the meeting or training programmes convened by the Government
or authorized Officer, journey conducted to attend such meeting or training
programmes; and (c)
the
journeys which are not included in clause (a) and (b) above but conducted for
the business for Panchayat which is approved by a resolution passed by majority
opinion of members present at the meeting of Panchayat. (1)
Travelling
allowance shall not be entitled for a journey conducted from a place within a
distance of eight kilometres from the headquarters of the Panchayat or to such
place and for a journey which has not been approved by the Panchayat. (2)
Travelling
allowance shall not be entitled for a journey from more than one Panchayat at
the same time. (3)
If
the President or Vice-President or Member conducts a journey outside the State
without the previous sanction of the Government, travelling shall not be
entitled for such journey: Provided that previous sanction of the
Government need not be obtained for the journey conducted in connection with
the business of Panchayat by the President, Vice-President or Member of
Panchayats in the border of the State for the journey to a place just outside
the border of the State. [12][(4) The travelling
allowance of the Representatives of People of Panchayat shall be fixed as per
the Kerala Service Rules and the monthly/quarterly ceiling stipulated by the
Government shall be applicable. Provided that the journeys performed outside
the District for official purpose need not be included within the monthly/
quarterly ceiling.] The amount of travelling allowance of every
Member, Vice-President and Chairman of Standing Committee shall be paid only
after the bill is scrutinized and passed by the President in accordance with
these rules. [1]
Issued under Notification 43262/N2/2001/LSGD(1) dated 8-8-2001 w.e.f 1-10-1995
pub. in K.G. Ex. No. 1279 dated 2-9-2002 as SRO 1478/95. [2]
Substituted by SRO 311/96 w.e.f. 1-10-2001. [3]
Substituted by SRO 683/2005, w.e.f. 13-8-2004. [4]
Substituted by SRO 311/96 w.e.f. 1-10-2001. [5]
Omitted by 311/96 w.e.f. 1-10-2001. [6]
Inserted by SWRO 683/2005, w.e.f. 13-8-2004. [7]
Substituted by SRO 683/2005, w.e.f. 13-8-2004. [8]
Substituted by SRO 706/2005 w.e.f. 22-7-2005 [9]
Substituted by SRO 683/2005, w.e.f. 13-8-2004. [10]
Inserted by SWRO 683/2005, w.e.f. 13-8-2004. [11]
Substituted by SRO 683/2005, w.e.f. 13-8-2004. [12]
Substituted by SRO 683/2005, w.e.f. 13-8-2004.THE KERALA PANCHAYAT RAJ
(HONORARIUM AND ALLOWANCES TO REPRESENTATIVES OF PEOPLE) RULES, 1995
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