THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS' TELEPHONE FACILITIES RULES, 1964

 

Rule - 1. Short title and commencement.

(a)      These rules may be called the Orissa Legislative Assembly Members' Telephone Facilities Rules, 1964;

(b)      These rules shall come into force at once.

Rule - 2. Application.

These rules shall apply to all the members of the Orissa Legislative Assembly except :-

(a)      Chief Minister, Ministers or Deputy Ministers of the State;

(b)      Speaker and Deputy Speaker;

(c)      Leader of the opposition;

(d)      Whip and Chief Whip to Government.

Rule - 3. Definitions.

Unless the context otherwise requires, the words and phrases used in this rule but not defined, shall have the same meaning as have been respectively assigned to them under the Orissa Legislative Members' Salary, Allowances and Pension Act, 1954.

Rule - 4. Telephone facilities.

Subject to the provisions contained in rule 2, a member may apply to the Director of Post and Telegraphs, Orissa to install a telephone either [1][either at his residence at Bhubaneswar or at his constituency] and the installation of the telephone may be made on the responsibility of the member.

Rule - 5.

(a)      The installation charge or the annual rental charge of the telephone installation [2][either at his residence at Bhubaneswar or at the constituency] of a member shall be reimbursed by the Orissa Legislative Assembly Secretariat on production of the demand note from the postal authorities by such member.

(b)      If a member to whom reimbursement is sanctioned on production of the demand note from the Posts and Telegraphs Department does not deposit the amount with the Posts and Telegraphs Department and does not give a certificate within thirty days from the date the payment is made to him to the effect that the amount has been paid to the Postal Authorities, the amount shall be recovered from the member by way of deduction from his dues from the Assembly Secretariat.

(c)      The number of the telephone, the date of installation and disconnection thereof, shall be intimated to the Assembly Secretariat by the member concerned.

(d)      In case disconnection of a telephone before the period for which the telephone rent has been paid in advance is over, the member will be liable to refund the amount that he will get back from the Posts and Telegraph Department.

(e)      Members who have not got telephone connection at their residences will be entitled to the reimbursement of rent from the date these rules come into force on production of the receipt from Posts and Telegraphs Department and reimbursement will be made to them for the unexpired period for which rent has been paid in advance.

[3][(f) The Security deposit for installation of a telephone for a member made after the 29th June, 1977, shall be borne by the State Government.]

Rule - [6.

(1)     A Member shall be entitled to receive Telephone Allowance of five thousand rupees per month for Local Calls and Trunk Calls.

(2)     If a Member has a telephone either at the residence at Bhubaneswar or at his Constituency installed at his own cost in addition to a telephone installed in accordance with rules 4 and 5, he shall be entitled to receive Telephone Allowance within the limit prescribed under sub-rule (1) in respect of both the telephones.][4]