THE TELEPHONE FACILITIES TO MEMBERS OF THE LEGISLATIVE ASSEMBLY RULES, 1973

[1][THE TELEPHONE FACILITIES TO MEMBERS OF THE LEGISLATIVE ASSEMBLY RULES, 1973

PREAMBLE

In exercise of the powers conferred by section 10 read with section (3) of sub-section 8A of the Payment of Salaries and Allowances Act. 1951 (Act XIV of 1951), the Government of Kerala hereby make the following Rules, namely:

Rule - 1.

These rules may be called the Telephone Facilities to Members of the Legislative Assembly Rules, 1973.

Rule - 2.

Every member of the Legislative Assembly other than the Speaker and the Ministers shall be provided with one telephone at his usual place of residence as may be specified by him for the terms of his office and for a period of fifteen days immediately thereafter:

Provided that the place specified by the Member shall be within the area of operation of an existing telephone exchange.

Rule - 3.

(1)     Charges in respect of installation and rental of one telephone installed at the residence of a member shall be paid initially by the Member himself and the amount so paid will be reimbursed to the Member by the Legislature Secretariat on production of receipts obtained from the Posts and Telegraphs Department.

(2)     All charges other than the charges referred to in sub-rule (1) and charges for local calls in excess of the free calls shall be borne by the Member and such amounts will not be reimbursed to the Member by the Legislature Secretariat.