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State of Haryana - Act

The Haryana Ministers Allowances Rules, 1972

HARYANA
India

The Haryana Ministers Allowances Rules, 1972

Rule THE-HARYANA-MINISTERS-ALLOWANCES-RULES-1972 of 1972

Published on 4 April 1972
Commenced on 4 April 1972
[This is the version of this document from 4 April 1972.]
[Note: The original publication document is not available and this content could not be verified.]

The Haryana Ministers Allowances Rules, 1972Published vide Haryana Government Notification No. 1453 Pol (2P)-72, dated 4th April, 1972. Name modified by Haryana Notification No. GSR 60/HA3/1970/s9/97 dated 13.8.1997

1.

These rules may be called the [Haryana Ministers Allowances] [Substituted for 'Haryana Ministers Travelling Allowance' by Haryana Notification No. GSR 60/HA3/1970/s9/97 dated 13.8.1997.] Rules, 1972.

2.

A Minister, when travelling by rail on duty, shall be entitled to :-

(a)A First Class coupe or if this be not available a First Class four-berth compartment, or a coupe in an air-conditioned coach and if a coupe be not available a first class four-berth compartment in an air-conditioned coach or a single seat in a rail-car between Kalka and Simla;

(b)recover the actual travelling expenses subject to a maximum of six paisa per mile;

(c)railway fare actually paid for not more than six personal servants at the lowest class rates; whether they travel with him or precede or follow him;

(d)conveyance of all personal effects including stores carried for consumption, whether taken in the luggage van of the train or sent by another train;

(e)the whole cost of conveyance of a motor car, when it has been employed for journeys made in the public interest and four-fifth of the cost of carriage where it has served personal convenience to an appreciable extent; and

(f)in addition to the concessions mentioned above, a Minister may for a journey by rail, draw full daily allowance for the days of departure from and arrival at headquarters.

Notes. - (i) If on any one day, two separate journeys are performed one ending at and the other commencing from headquarters; one half daily allowance will be admissible in respect of each separate journey.

(ii)Where in these rules, First Class railway accommodation is referred to, it includes accommodation of the class next below First class available on a particular route.

3.

(1)When travelling by road or steamer, otherwise than by a conveyance provided at State expense a Minister may charge his actual travelling expenses on his own certificate that the amount charged has been actually paid and does not include any charge for refreshments, hotel or staging bungalows. In the alternative, he may, if he so chooses draw for a journey by road -

(a)mileage allowance of [eight rupees] [Substituted by Haryana No. S.O. 90/H.A. 3/1970/S. 9/2003 dated 27.6.2003.] per kilometre];

(b)actual expenses of the transport of -

(i)his personal servants up to a maximum member of six; and

(ii)all luggage for which he vouches as his personal effects including stores taken for consumption on tour; and

(c)mileage allowance for carriage of empty cars by road at thirty seven paise per mile.

Note. - "Actual expenses" include transport charges by rail and by road.

(2)A Minister may while travelling by road or steamer, draw full daily allowance for the days of departure from and arrival at headquarters.

4.

(a)A Minister may perform, on duty, journeys by air to any part of India,

(b)When travelling by air, a Minister shall be entitled to draw the fare paid for the journeys by air, and, if actually paid the cost of transporting all personal effects by rail at passenger rates or by road and railway fares, actually paid, for not more than six personal servants at the lowest class rates. He may not in the alternative, draw travelling alliance as is admissible to a Government servant of Grade I, if, at either end of the journey by air, a Minister has to perform a connected journey by rail or road, he may draw travelling allowance admissible for such journeys under Rules 3 and 4 above. No allowance may, however, be drawn in respect of surface transport which forms part of the air journeys and is included in the fare paid for the air journeys.

(c)[ If a Minister has to cancel his tour necessitating thereby the return of the ticket purchased by him for the journey by air the deductions, if any, made from the actual cost of the ticket shall be borne by the Government] [Inserted vide Haryana Govt. Notification No. 1645-Pol(2P)-73, dated 9.8.1973 and came into force with immediate effect.].

5.

A Minister shall be entitled to travel beyond the limits of the State of Haryana on official business.

6.

A Minister may, while on tour, draw daily allowance at the rate of [six hundred] [Substittued by Haryana Notification No. SO 30/HA 3/1970/Sections 8 and 9/2006. dated 27.2.2006.] rupees in addition to the above payments :Provided that in the case of a Minister, who is treated as a State Guest during an official visit outside the State of Haryana, his daily allowance shall be limited to one fourth, if he is provided free board and lodging officially, and one half, if he is charged either for board or for lodging.

7.

On proceeding to join office a Minister may, in respect of the journey from his home to the headquarters of Government, avail himself of travelling allowance facilities under these rules. Similar facilities from the headquarters of Government to his home, shall be allowed to a Minister on demitting office.

8.

(1)Subject to sub-rule (2) below when a Minister for whom special railway accommodation is provided or who is entitled under these rules, to reserve railway accommodation by requisition travels in such reserved accommodation the Minister reserving the accommodation must specify the number of persons who travelled with him and certify that the necessary number of tickets were purchased by them.

(2)Unless it be otherwise expressly provided in these rules, any person travelling with the Minister in the reserved accommodation must pay the usual fare to the railway by the purchase of the required number of first class tickets, and in every bill for travelling allowance in respect of journey performed in reserved accommodation, the Minister reserving the accommodation must specify the number of persons who travelled with him and certify that the necessary number of tickets were purchased by them.Notes. - (1) The Minister reserving the accommodation shall be, required before beginning the journey to have the number and other details of the tickets purchased for the persons travelling with him in the reserved accommodation entered in the requisition form by the Station Master of the Station from which the journey is commenced. This is necessary in order to enable an adjustment to be made between the Civil and Railway Departments in respect of the fares realised by the Railways. When in the case of a Minister who travels in reserved railway accommodation no travelling allowance bills are received by the Audit Officer but only debits are received on account of Railway Requisitions, the Audit Officer will call for a certificate from the Minister to the effect that the journey covered by the requisition was on public duty.

(2)If is necessary in the public interest for a Private Secretary, a Stenographer or a Clerk to accompany a Minister in the reserved accommodation, when he may do so, even when the number of persons travelling in the reserved accommodation already exceeds the number of fares charged by the Railway for reserving the accommodation; provided that he purchases a ticket for the class of accommodation in which he is entitled to travel. In such a case, the Minister shall certify in the bill for his travelling allowance that it was in the interest of the public service that the private Secretary, Stenographer or clerk travelled with him in the reserved accommodation and that he actually purchased a ticket of the class to which he was entitled. The cost of the ticket will not deducted from the charge on account of haulage of reserved accommodation payable to the Railway.

9.

(1)A Minister shall be entitled to conveyance allowance of [Rs. 10,000/-] [Substituted vide Haryana Government Notification No. GSR 57/HA3/70/S.9/2003 7.4.2003.] per mensem. This will not be subject to any reduction for any day for which ordinary travelling allowance is drawn. The State Government shall, however, be competent to provide for a Minister a State Car, in lieu of the conveyance allowance and when a State Car is so provided, the expenses for maintenance and propulsion shall be borne by the State Government.

(2)While performing journeys on tour in a State Car, the Minister shall be entitled to daily allowance only. For private journey within a radius of ten miles from the place of halt while on tour or the headquarters, nothing shall be charged from the Minister but in respect of such portion of journeys as are beyond a ralius of the aforesaid ten miles, the Minister shall provide petrol and mobil oil at his own expense; provided that if the place of halt is Delhi 20 miles shall be substituted for ten in this sub-rule.Note. - A Minister, who uses a State Car for a private journey beyond a radius of 10 or 20 miles, as the case may be shall record a certificate in the following form on the T.A. Bill :-"Certificated that the charges for the private journey(s) performed in the State Car beyond a radius of *10/20 miles of **_____ have actually been paid to Government account, vide Treasury Voucher/Challan No. ____ dated _____*Strike off whichever is inapplicable.**Herein indicate the place of halt.

(3)An advance may be made to a Minister, proceeding on a long and expensive tour of an amount sufficient to cover his personal travelling expenses, subject to adjustment, on completion of the tour or the 31st day of March, whichever is earlier, against the amount of travelling allowance admissible to him.

10.

(1)When a Minister goes to a place outside his headquarters at his own expense or at the expense of an organisation other than Government, whether in connection with an election to the State Legislature or Parliament or any local body or for any other private work, he may be allowed air- conditioned/Ist class railway fare or the fare for journey by air or for a single seat in a rail car, as the case may be, if he is required in public interest to come back at the headquarters or at any other place in the State by interrupting the election or private work in connection with which he had gone :Provided that if, in the absence of railway service or train connections the journey is performed by the Minister by bus or private car or by ferry in part or in whole he may be allowed his actual travelling expenses on his certificate to the effect that the amount charged was actually paid and does not include any charges for refreshments, total or staging Bungalow.

(2)The concession mentioned in sub-rule (1) will also be admissible to the Minister for his return journey to the place, from which he was required to come in public interest, provided such return journey is performed within twenty-four hours of his arrival at the headquarters or any other place in the State, as the case may be.

10A.

[A sumptuary allowance at the rate of three thousand five hundred rupees per mensem to Chief Minister and three thousand rupees per mensem to each Minister shall be paid.] [Substituted by Haryana Government Notification No. G.S.R. 85/HA3/1970/S.9/98, Dated 31st July, 1998.]

10AA. [ [Rule 10-AA added by Haryana Government Notification No. GSR 57/HA3/70/S.9.2003 7.4.2003.]

In lieu of Government accommodation, house rent allowance at the rate of fifteen thousand rupees per mensem shall be paid to each Minister.]

10B.

[-] [[Omitted by Haryana Government Notification No. GSR 57/HA3/70/S.9.2003 7.4.2003. it however read as under.

10B. In lieu of a State Car a conveyance allowance at the rate of ten thousand rupees per mensem shall be paid to each Minister.]]

11.

The Punjab Ministers Travelling Allowance Rules, 1953 are hereby repealed but, notwithstanding such repeal anything done or any action taken in the exercise of any powers conferred by or under the said Rules, to the extent of its being consistent with the provisions of these Rules, shall be deemed to have been done or taken in exercise of the powers conferred by or under these rules, as if these rules were in force on the day on which such thing was done or action taken.

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