[Act No. 14 of 1981] [1st October, 1981] An Act to consolidate and amend the law
relating to the salaries, allowances or other facilities to Ministers of the
State of Uttar Pradesh. It is
hereby enacted in the Thirty-second Year of the) Republic of India as follows-- This Act
may be called the Uttar Pradesh Ministers (Salaries, Allowances and
Miscellaneous Provisions) Act, 1981. In this
Act,-- (a)
'Assembly'
means the Uttar Pradesh Legislative Assembly; (b)
'Council'
means the Uttar Pradesh Legislative Council; (c)
'family' in
relation to a Minister means his or her spouse, son, daughter, father, mother,
brother or sister residing with and wholly dependent on such Minister; (d)
'maintenance'
in relation to a residence includes the payment of local rates and taxes and
the provision for water and electricity including electricity duty; (e)
'Minister'
means a member of the Council of Ministers of the Government of Uttar Pradesh
and includes the Chief Minister, a Minister of State and a Deputy Minister of
that State. (1)
Every
Minister and Minister of State shall be entitled, throughout the term of his
office, to a salary of one thousand rupees per month. (2)
Every
Deputy Minister shall be entitled, throughout the term of his office, to a
salary of six hundred and fifty rupees per month. (3)
The salary
referred to in sub-sections (1) and (2) shall be exclusive of the tax payable
in respect of such salary (including perquisites) under any law relating to
income tax for the time being in force, and such tax shall be borne by the
State Government. (1)
Each
Minister shall be entitled without payment of any rent to the use throughout
the term of his office and for a period of fifteen days thereafter, of a
residence at Lucknow which shall be furnished and maintained at public expense
at the prescribed scale. (2)
Where a
Minister has not been provided with a residence in accordance with sub-section
(1), or does not avail of the benefit of the said sub-section, he shall be
entitled to a compensatory allowance at the rate of-- (a)
three
hundred rupees per month in the case of Deputy Minister, and (b)
five
hundred rupees per month in any other case. (1)
Each
Minister shall, throughout the term of his office, be provided with a chauffeur
driven motor vehicle which shall be purchased and maintained at public expense
in accordance with the rules made in that behalf. (2)
The terms
and conditions for the use of the motor vehicle referred to in sub-section (1)
shall be such as may be prescribed. (3)
The motor
vehicle provided to a Deputy Minister at any time before the commencement of
this Act shall be deemed to have been validly provided. (1)
Each
Minister other than a Deputy Minister shall be entitled for journeys (whether
by land, sea or air) performed in connection with the discharge of his official
duties to travelling allowance and out of pocket expenses for himself and the
members of his family at such rates and upon such conditions as may be
prescribed. (2)
Each Deputy
Minister shall be entitled for journeys (whether by land, sea or air) performed
in connection with the discharge of his official duties to travelling and daily
allowance at such rates and upon such conditions as may be prescribed. (3)
Each
Minister shall be entitled to travelling allowance for himself and the members
of his family and for the transport of his and his family's effects-- (sic) of the journey to Lucknow from his usual place of (sic) outside
Lucknow for the purposes of assuming office; and (b) In respect of the journey from
Lucknow to his usual place of residence outside Lucknow on relinquishing
office. (4)
Notwithstanding
anything contained in sub-sections (1) to (3), no travelling allowance shall be
payable to a Minister in respect of journeys performed in the motor vehicle
referred to in section 5 or any other vehicle belonging to the State
Government. Every
Minister shall be entitled and be deemed always to be entitled to the use of
the circuit to use, inspection house or other rest houses maintained by the
State Government without payment of any rent or electricity charges during the
course of journeys performed in connection with the discharge of his official
duties. Every
Minister and the members of his family shall be entitled, free of charge, to
accommodation in hospitals maintained by the State Government and to medical
attendance and treatment in accordance with such principles as may be
prescribed. the late on
which any person became or ceased to be a Minister shall be notified in the
official Gazette and any such notification shall be conclusive evidence of the
fact that he became, or ceased to be a Minister, on that date. No Minister
shall during the tenure of his office for which he draws his salary and
allowance, practise any profession or engage in any trade or undertake for
remuneration any employment other than his duties as Minister. Every
Minister who is a member of the Assembly or Council, as the case may be, shall
continue to enjoy the benefits available to him under sections 4, 9, 18 and
Chapter VIII of the Uttar Pradesh State Legislature (Members' Emoluments and
Pension) Act, 1980. A Minister
may, at any time, relinquish the whole or any part of the salary, allowance or
other facilities to which he is entitled by making a written declaration to
that effect : Provided
that any such relinquishment may likewise be cancelled by him at any time with
prospective effect. (1)
The State
Government may, by notification, make rules to carry out the purposes of this
Act. (2)
All rules
made under the enactment repealed by section 14 and in force on the (sic),
receding the date of commencement of this Act shall, in so far as they are no
inconsistent with the provisions of this Act, be deemed to have been made under
this Act and they shall continue to be valid and effective until they are
repealed by new rules made under sub-section (1). The Uttar
Pradesh Ministers and Deputy Ministers (Salaries and Allowances) Act, 1952, is
hereby repealed.THE UTTAR
PRADESH MINISTERS (SALARIES, ALLOWANCES AND MISCELLANEOUS PROVISIONS) ACT, 1981
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