WEST BENGAL MUNICIPALITIES (REMUNERATION AND ALLOWANCE) RULES, 1996

WEST BENGAL MUNICIPALITIES (REMUNERATION AND ALLOWANCE) RULES, 1996[1]

PREAMBLE

In exercise of the power conferred by section 417, read with section 52, of the West Bengal Municipal Act, 1993 (West Ben. Act XXII of 1993) (hereinafter reffered to as the said Act), the Governor is pleased hereby to make, after previous publication as required by sub-section (1) of section 417 of the said Act, the following rules:

Rule - 1.Short title and commencement.

(1)     These rules may be called the West Bengal Municipalities (Remuneration and Allowance) Rules, 1995.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2.Definitions.

In these rules, unless the context otherwise requires,

(a)      "Act" means the West Bengal Municipal Act, 1993 (West Ben. Act XXII of 1993);

(b)      "Board of Councillors" means the Board of Councillors reffered to in sub-section (1) of section 14;

(c)      "Chairman" means the Chairman of a Municipality elected under section 17;

(d)      "Councillor" means the Councillor of Municipality;

(e)      "Committee" means the Committee constituted under the Act;

(f)       "Member of the Chairman-in-Council" means the Member of the Chairman-in-Council nominated under sub-section (2) of section 15;

(g)      "Municipality " has the same meaning as in the Act;

(h)     "Municipal Fund" means the Municipal Fund reffered to in section 67;

(i)       "Section" means a section of the Act;

(j)       "Vice-Chairman" means the Vice-Chairman of the Mayor-in-Council nominated under sub-section (2) of section 15.

Rule - 3.Interpretation.

The words and expressions used in these rules but not otherwise defined shall have the same meaning as in the Act.

Rule - 4. [Sanction of remuneration.

(1)     Subject to availability of fund, the Board of Councillors may sanction remuneration and allowances to the Councillors including the Chairman, the Vice-Chairman and the members of the Chairman-in-Council at the rates specified in the Table below:

(2)     No extra remuneration and no meeting allowances shall be admissible to the Chairman, Vice-Chairman, any member of the Council or any Councillor other than the rates specified in sub-rule (1).][2]

Rule - 5.Travelling allowance.

(1)     The Chairman, the Vice Chairman and other member(s) of the Chairman-in-Council shall be entitled to actual expenses for journeys undertaken on official duties within the municipal area and to travelling allowance for official tours outside the municipal area at the rates and scales admissible to the State Government Officials drawing pay of Rs. 2800/-.

(2)     A Councillor, authorised by the Chairman for journey undertaken on official duty outside the municipal area, shall be entitled to travelling allowance at the rate, and scales admissible to the State Government officials drow pay of Rs 2800/-.

(3)     All journeys under sub-rules (1) and (2) shall be undertaken only in pursuance of a resolution passed by the Board of Councillors:

Provided that in the case of any journey undertaken on urgent matter, ex post facts approval of [3][The Board of Councillors may be obtained;]

[4][Provided further that in the case of undertaking any official journey outside the State prior approval of the State Government shall be necessary and no official journey can be undertaken to the railway connected places by official cars without approval of the State Government.]

Rule - 6.Payment of sums and charges.

Subject to the provisions of the Act and the regulations made thereunder, the payment of all sums and charges necessary for carrying out the purposes of these rules shall be made from the money credited to the Municipal Fund.