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State of Rajasthan - Act

The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974

RAJASTHAN
India

The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974

Rule THE-RAJASTHAN-MINISTERS-TRAVELLING-ALLOWANCES-AND-USE-AND-MAINTENANCE-OF-CONVEYANCE-RULES-1974 of 1974

Published on 16 September 1974
Commenced on 16 September 1974
[This is the version of this document from 16 September 1974.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974Published vide Notification No. GSR 226(20) dated 16-9-1974 Published in Rajasthan Government Gazette part 4-C, dated 12-12-1974, page 424G.S.R. 226(20). - In exercise of the powers conferred by sub-section (1-A) of section 5, read with section 6 of the Rajasthan Ministers' Salaries Act, 1956 (Rajasthan Act No. 43 of 1956), the Governor is pleased to make the following rules for the payment of travelling Allowance to the Ministers and for the use and maintenance of State cars placed at the disposal of Ministers of the State of Rajasthan:-

1. Short title and commencement.

(1)These rules may be called the Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules. 1974.

2. [ Definitions. - For the purpose of these rules, the following terms used in the rules shall have the meaning herein explained:-

(1)"Conveyance" means a motor car of standard make.

(2)"Day" means a Calendar day beginning and ending at midnight but an absence from Headquarters which does not exceed twenty four hours shall be reckoned for all purposes as one day, at whatever hour the absence begins or ends.

(3)"Government" and "State" means "the Government of Rajasthan" and "the State of Rajasthan" respectively.

(4)"Halting allowance" means an allowance granted to a Minister to meet the cost of lodging and boarding and other incidental expenditure necessitated at the place of halt.

(5)"Members of the family" means a Minister's wife or husband, as the case may be. son and daughter residing with and wholly dependent upon the Minister.

(6)"Mileage Allowance" means an allowance granted to minister to meet the cost of a particular journey on the basis of distance travelled by Rail, Road or Air.

(7)"Minister" includes Chief Minister, Minister of State and Deputy Minister.

(8)"Travelling Allowance" means and includes mileage allowance and halting allowance.]

3. Travelling Allowance on assuming and relinquishing office.

- On assuming or relinquishing office, a Minister shall:-(a)for the journey undertaken in respect of assumption of office from his usual place of residence in the State if it is outside Jaipur, to the City of Jaipur, and(b)for the journey undertaken after relinquishment of office from the City of Jaipur to his usual place of residence in the State before he resumed office if such place is outside Jaipur,be entitled to travelling allowance for himself and members of his family if they [proceed] [Substituted by G.S.R. 156, dated 22-2-1980, Published in Rajasthan Government Gazette part 4-(c), dated 13-3-1980, page 436-37.] or follow him within [six months] [Substituted by Dated 2-8-1977, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 2-8-1977, page 535.] on both occasions (on assumption or relinquishment of office) and for the transport of his personal effect at the rates hereinafter specified viz:-

(1)the actual fares paid by Minister for himself and the members of his family whether the journey is made by air or rail or road, provided where the journey is made by air or by First Class air conditioned coach by the members of his family the charges for such journey shall be limited to the amount that would be admissible if the journey is Performed by rail in ordinary First Class,

(2)the actual charges incurred for the transport of the personal effects whether by road, or rail, provided if a rail wagon is used for such transport the charges for such wagon,

4. Travelling allowance on tour.

(1)Every Minister shall, while on tour, be entitled to mileage and halting allowance at the rates and upon the conditions specified in this rule:[Provided that the entitlement to halting allowance under sub-rule (1) shall be limited to 15 days in a month.] [Inserted by G.S.R. 8, dated 20-6-1990, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 20-6-1990, page 15.]

(2)While touring on official business every Minister shall be entitled:-

(a)for journey by Rail.-to actual single fare of First Class or Air Conditioned class where it is available including reservation charges paid to railway, if any. plus incidental charges at the rate of 4 paisa per km. in case of journey by rail in First class or [Air Conditioned class,] [Inserted by G.S.R. 19(24), dated 7-5-1976, Published in Rajasthan Government Gazette part 4-(c), dated 27-5-1976, page 162.] as the case may be, limited to the amount of one halting allowance for every period of 24 hours or fraction of 24 hours spent on actual travel by rail.

(b)for journey by road in his own car. - to Mileage allowance at the rate of [Rs.3.75] [Substituted by G.S.R. 96, dated 22-11-1995, Published in Rajasthan Government Gazette part 4-(c), dated 1-2-1996, page 209(2), w.e.f. 27-9-1995.] per km.

[Explanation.-"Definition of own car includes borrowed car or a hired car."] [Added by G.S.R. 28, dated 21-2-1990, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 21-2-1990, page 168.]

(c)for journey by air.-to one single standard air fare (inclusive of tax or surcharge on fare, if any) or actual cost of return ticket if a return ticket is purchased, plus incidental charges at the rate of 20% of standard air fare (excluding the element of tax or surcharge, if any) limited to the amount of one halting allowance.

(d)halting allowance for the day of arrival and departure from a station other than Jaipur for the days of halts at the places outside Jaipur at the rate of [Rs. 125/-] [Substituted by G.S.R. 76, dated 19-11-1991, Published in Rajasthan Government Gazette part 4-(c), dated 19-12-1991, page 144.] per day, if the stay at a station on the day of arrival and departure is not less than 8 hours:

[x x x] [First proviso to clause (d) deleted by G.S.R. 14, dated 13-7-1989, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 13-7-1989, page 33.]Provided further that if a Minister is treated as State guest, by the host Government or is provided with free boarding lodging by any organisation or body, he shall be entitled to 1 /4th of the halting allowance for the period for which he is so treated.

(e)halting allowance under clause (d) shall ordinarily be drawn by a Minister for first 10 days of halt at one place, but he may at his discretion draw halting allowance beyond 10 days of a halt at full rates or two-third of these rates upto a period of 30 days of a halt.

(3)A Minister shall draw travelling allowance on such bill as may be prescribed by Government in respect of Gazetted Government servants of the State.

(4)The matters for which no express provision has been made in these rules shall be regulated in accordance with provisions applicable to Government Servant of category A' under the Rajasthan Travelling Allowance Rules, 1971.

5. Provision for Motor Cars.

(1)The State Government shall provide each Minister with a suitable conveyance.

(2)The conveyance shall be maintained by the State Government and the maintenance charges shall include all day to day running expenses and the pay and allowances of chauffeur.

(3)The State Government shall also meet the cost of petrol not exceeding [2400] [Substituted by G.S.R. 63, dated 23-11-1990, Published in Rajasthan Government Gazette part 4-(c), dated 13-12-1990, page 199.] and [5475] litres per annum and of lubricating oils in respect of conveyance placed at the disposal of a Minister [and Chief Minister respectively] [Inserted by G.S.R. 19, dated 13-5-1986, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 13-5-1986, page 71-72.]. For purposes other than official tour conveyance shall be utilised within a radius of 25 kms of the city of Jaipur. If a Minister goes out on private work beyond a radius of 25 kms in the conveyance he shall be charged at the rate of [the propulsion charges as prescribed or orders issued by General Administration Department from time to time for the Government Vehicles] [Substituted by G.S.R. 7, dated 13-6-1990, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 14-6-1990, page 14.] per Km. in respect of the journey Performed.

(4)[When a Minister needs a conveyance for touring beyond a radius of 25 kms. of Jaipur he shall be provided with a motor car at Government cost. When the journey is Performed in such a motorcar, he shall, irrespective of whether he returns to the headquarters on the same day or not be entitled to halting allowance as follows:-

(i) If the absence from the headquarters is more than eighthours.	One halting allowance
(ii) If the absence from headquarters is more than four hours,but not more than 8 hours.	Half halting allowance
(iii) If the absence from the headquarters is not more thanfour hours.	No halting allowance:

Provided that not more than one halting allowance shall be admissible for every absence of 24 hours from the headquarters. The absence from the headquarters begin when he leaves the headquarters on tour and ends when he returns thereto] [Substituted by G.S.R. 259(76), Dated 17-2-1975, Published in Rajasthan Government Gazette part 4-(c), dated 25-3-1976.].

6. Advance for journey on tour.

- Government may sanction advance of an amount, sufficient to cover tour expenses to a month, to a Minister if desired by him subject to its adjustment on completion oi tour or 31st March whichever is earlier.

7. Supersessions.

- The existing [rules] [The Rajasthan Ministers (Travelling Allowance and Use & Maintenance of Conveyance) Rules, 1963 are hereby superseded.] and orders on the subject contained in these rules are hereby superseded.[Substituted by S.O.66, dated 16-7-1982, Published in Rajasthan Government Gazette part 4-(c), dated 5-8-1982, page 78-79:]

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