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State of Uttar Pradesh - Act

The U.P. Up-Lokayuktas (Conditions Of Service) Rules, 2008

UTTAR PRADESH
India

The U.P. Up-Lokayuktas (Conditions Of Service) Rules, 2008

Rule THE-U-P-UP-LOKAYUKTAS-CONDITIONS-OF-SERVICE-RULES-2008 of 2008

  • Published on 1 April 2008
  • Commenced on 1 April 2008
  • [This is the version of this document from 1 April 2008.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Up-Lokayuktas (Conditions Of Service) Rules, 2008Published Vide Notification No. Lo.Aa.319/XXXIX-4-2007-15(5)-6, dated April 1,2008, published in the U.P. Gazette, Extraordinary, Part 4, Section (Kha), dated 1st April, 2008.In exercise of the powers under sub-section (1) read with clause (b) of sub-section (2) of Section 21 of the Uttar Pradesh Lokayukta and Up-Lokayuktas Act, 1975 (U.P. Act No. 42 of 1975), and all other powers enabling him in this behalf the Governor is pleased to make the following rules :

1. Short title and commencement. -

(1)These Rules may be called the Uttar Pradesh Up-Lokayukta (Conditions of Service) Rules, 2008.
(2)They shall come into force since 1.10.2007.

2. Definition. -

In these rules, unless the context otherwise requires :
(a)"Appendix" means an Appendix appended to these rules;
(b)"Government" means the Government of Uttar Pradesh;
(c)"Headquarters" means Lucknow where the office of the Lokayukta is situated.

3. Leave. -

(1)The Up-Lokayukta shall be entitled to the various kinds of leave as are given in Appendix-1.
(2)The Lokayukta shall be the competent authority to grant such leave, L.T.C. Official Travel in addition to Budget and Administrative works to the Up-Lokayukta.

4. Pension. -

(1)In these rules the expression :-
(a)"prior service" means the Government service rendered prior to appointment as Up-Lokayukta;
(b)"pension for prior service" means the pension admissible for prior service including the portion of pension commuted, if any, and the pension equivalent to retirement gratuity;
(c)"aggregate pension" means the pension which would be admissible to the Justice of the High Court under the relevant rules including Rule 2 of the High Court Judges Rules, 1956 read with the All India Service (Death-cum-retirement Benefits) Rules, 1958 for prior service as computed after adding the period of service rendered as Up-Lokayukta to the period of service.
(2)Where any pension for prior service is admissible to the Up-Lokayukta, he shall, on completion of at least six years of his terms as Up-Lokayukta be entitled to an additional pension equal to the difference in amounts of the pension for prior service and the aggregate pension.
(3)Where no pension for any prior service is admissible to the Up-Lokayukta, he shall on completion of his full term as Up-Lokayukta be entitled to a pension of Rs. 1,200 per annum for each completed year of service as such.

5. Other conditions of service. -

Other allowances and conditions of service including rent free official residence or house rent allowance, conveyance or conveyance allowance, facilities for medical treatment, travelling and other allowances, general provident fund, gratuity, family pension, dearness allowance, post-retirement leave-encashment and medical and other facilities of the Up-Lokayukta provisions wherefore have not expressly been made in the Act or these rules, shall be the same as are for the time being applicable to the Justice of the High Court.