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THE KERALA PANCHAYAT RAJ (HONORARIUM AND ALLOWANCES TO REPRESENTATIVES OF PEOPLE) RULES, 1995

THE KERALA PANCHAYAT RAJ (HONORARIUM AND ALLOWANCES TO REPRESENTATIVES OF PEOPLE) RULES, 1995

THE KERALA PANCHAYAT RAJ (HONORARIUM AND ALLOWANCES TO REPRESENTATIVES OF PEOPLE) RULES, 1995

[1][THE KERALA PANCHAYAT RAJ (HONORARIUM AND ALLOWANCES TO REPRESENTATIVES OF PEOPLE) RULES, 1995]

PREAMBLE

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:

Rule - 1. Short title and commencement.

(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.

Rule - 2. Interpretation.

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.

Rule - 3.[Monthly Honorarium] to the President, Vice-President and other elected members.

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]

Rule - [3A. Eligibility for honorarium.

The Representatives of people in a Panchayat shall be eligible for honorarium even if they have income from other sources including Government.

Rule - 3B. Eligibility for Honorarium of a Representative of perople on leave.

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.

Rule - 3C. Eligibility for honorarium of a member holding charge of the President.

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]

Rule - 4. House Rent Allowance to the District Panchayat President in lieu of providing house without payment of rent.

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.)

Rule - 5. Travelling allowance to attend the meeting.

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.

Rule - 6. Attendance allowance to participate in the meeting.

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.

Rule - 7. Travelling allowance and daily allowance.

(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.

Rule - 8. Context where travelling allowance not entitled.

(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.]

Rule - 9. Scrutiny of travelling allowance bills.

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.