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State of Haryana - Act

The Haryana Lokpal (Conditions of Service) Rules, 1999

HARYANA
India

The Haryana Lokpal (Conditions of Service) Rules, 1999

Rule THE-HARYANA-LOKPAL-CONDITIONS-OF-SERVICE-RULES-1999 of 1999

  • Published on 4 January 1999
  • Commenced on 4 January 1999
  • [This is the version of this document from 4 January 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Haryana Lokpal (Conditions of Service) Rules, 1999Published vide Haryana Government Notification No. S.O.2/H.A.21/98/S.23/99 dated 4th January, 1999General Administration Department (Political Branch)No. S.O. 2/H.A. 21/98/S. 23/99. - In exercise of the powers conferred by sub- section (1) of Section 23 of the Haryana Lokpal Act, 1997 (Haryana Act No. 21 of 1998), the Governor of Haryana hereby makes the following rules regulating pay and allowances and other conditions of service of Lokpal, namely :-

1. Short title and Commencement.

(1)These rules may be called the Haryana Lokpal (Conditions of Service) Rules, 1999.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires -
(a)"Act" means the Haryana Lokpal Act, 1997 (Act No. 21 of 1998);
(b)"section" means the section of the Act.

3. Pay and Allowances.

- [Section 6]. - Lokpal shall be entitled to the pay and allowance equal to the pay and allowances as are admissible to the Chief Justice of Punjab and Haryana High Court from time to time less pension (including commuted portion of pension and pension equivalent of gratuity), if any.

4. Residential accommodation.

- [Section 6]. - Lokpal shall be entitled to the use of a furnished official residence as admissible to the Chief Justice of Punjab and Haryana High Court from time to time without payment of rent.

5. Conveyance telephone.

- [Section 6]. - Lokpal shall be entitled to use of staff car and facility of telephone as admissible to Chief Justice of Punjab and Haryana High Court from time to time.

6. Travelling and daily allowance.

- [Section 6]. - Lokpal shall be entitled to travelling allowance and daily allowance for journeys undertaken by him in the performance of his duties at the rates admissible to the Chief Justice of Punjab and Haryana High Court, from time to time.

7. Leave travel concession.

- [Section 6]. - Lokpal shall be entitled to leave travel concession for himself/herself and dependent members of the family residing with him/her, for visiting any place in India (including permanent residence in his home State) during his leave, in accordance with the rules applicable to the Chief Justice of Punjab and Haryana High Court, from time to time.

8. Leave.

- [Section 6]. - Lokpal shall be entitled to leave as admissible to the Chief Justice of Punjab and Haryana High Court from time to time provided that -
(a)Lokpal shall be entitled to leave on full allowances at the rate of one month from each completed year of service and proportionately for the remaining period of service;
(b)the period of vacation shall be 15 days in a year in the summer;
(c)Lokpal shall be entitled, at the time of retirement, to encash the earned leave at his credit.

9. Pension.

- [Section 6]. - Lokpal shall be entitled to a pension for life at the rate of Rs. 1,500 per mensem for each completed year of service as Lokpal.

10. Medical treatment.

- [Section 6]. - Lokpal shall be entitled for himself/herself and his/her family to such facilities for medical treatment and accommodation in hospitals as admissible to the Chief Justice of Punjab and Haryana High Court from time to time.

11. Provident Fund.

- [Section 6]. - Lokpal shall be entitled to subscribe to the General Provident Fund in accordance with such rules and regulations as applicable to the Chief Justice of Punjab and Haryana High Court from time to time.

12. Gratuity and family pension.

- [Section 6]. - Lokpal shall be entitled to such gratuity and family pension as applicable to the Chief Justice to Punjab and Haryana High Court from time to time.

13. Protocol.

- [Section 6]. - For all intents and purposes, including precedence and protocol Lokpal shall have parity with the Chief Justice of Punjab and Haryana High Court.

14. Miscellaneous.

- [Section 6]. - In case, before the expiration of the agreed period of five years, the post and/or office of the Lokpal is abolished or the incumbent, thereof, appointed under these presents, is required to vacate the post/office for any reason whatsoever other than the reasons as envisaged in clause (b) of the proviso to sub-section (1) of Section 6 of the Haryana Lokpal Act, 1997, he shall, by way of compensation, be paid the full amount of pay, allowances, encashment of leave earned till then, and perks such as sumptuary allowance etc. for the entire remaining unexpired period of the tenure. Similarly for such expired period, he shall also be paid compensation towards house rent at the rate determined by the Government of India under section 22A of the High Court Judges (Conditions of Services) Act, 1954 as also the compensation amount on account of electricity and water charges to be calculated on an average basis for the past consumption, and would further be paid for all other benefits which would have accrued to him had he been allowed to complete the aforesaid tenure of five years.

15. Residuary.

- In all other matters coming under the purview of conditions of service not provided hereinbefore, Lokpal shall be governed by the provisions of the High Court Judges (Conditions of Service) Act, 1954 and the Rules framed thereunder from time to time.Warrant of AppointmentI, Mahabir Prasad, Governor of Haryana, in exercise of the powers conferred upon me under clause (2) of Article 310 of the Constitution of India, 1950 and all other powers enabling me in this behalf, appoint Justice Shri Ishwar Prakash Vasishth, at present serving as a Judge of the High Court of Judicature, Allahabad, in the State of Uttar Pradesh, as Lokpal for the State of Haryana for a period of five years as envisaged under Section 3 of the Haryana Lokpal Act, 1997 from the date he assumes charge of the office of the Lokpal as such on the terms and conditions as specified in Schedule A.Dated, Chandigarh
the 4th January, 1999. Mahabir Prasad
  Governor of Haryana

A

1. Term of office. - Lokpal shall be appointed for a period of five years.

2. Pay and Allowances. - Lokpal shall be entitled to the pay and allowances equal to the pay and allowances as are admissible to the Chief Justice of Punjab and Haryana High Court from time to time less pension (including commuted portion of pension and pension equivalent of gratuity), if any.

3. Residential accommodation. - Lokpal shall be entitled to the use of a furnished official residence as admissible to the Chief Justice of Punjab and Haryana High Court from time to time without payment of rent.

4. Conveyance, Telephone. - Lokpal shall be entitled to use of staff car and facility of telephone as admissible to Chief Justice of Punjab and Haryana High Court from time to time.

5. Travelling and daily allowance. - [Section 6]. - Lokpal shall be entitled to travelling allowance and daily allowance for journeys undertaken by him in the performance of his duties at the rates admissible to the Chief Justice of Punjab and Haryana High Court, from time to time.

6. Leave Travel concession. - [Section 6]. - Lokpal shall be entitled to leave travel concession for himself/herself and dependent members of the family residing with him/her, for visiting any place in India (including permanent residence in his home State) during his leave, in accordance with the rules applicable to the Chief Justice of Punjab and Haryana High Court, from time to time.

7. Leave. - [Section 6]. - Lokpal shall be entitled to leave is admissible to the Chief Justice of Punjab and Haryana High Court from time to time provided that -

(a)Lokpal shall be entitled to leave on full allowances at the rate of one month for each completed year of service and proper proportionately for the remaining period of service :
(b)the period of vacation shall be 15 days in a year in the summer.
(c)Lokpal shall be entitled, at the time of retirement, to encash the earned leave at his credit.

8. Pension. - [Section 6]. - Lokpal shall be entitled to a pension for life at the rate of Rs. 1500/- per mensem for each completed year of service as Lokpal.

9. Medical treatment. - [Section 6]. - Lokpal shall be entitled for himself/herself and his/her family to such facilities for medical treatment and accommodation in hospitals as admissible to the Chief Justice of Punjab and Haryana High Court from time to time.

10. Provident fund. - [Section 6]. - Lokpal shall be entitled to subscribe to the General Provident Fund in accordance with such rules and regulations as applicable to the Chief Justice of Punjab and Haryana High Court from time to time.

11. Gratuity and family pension. - [Section 6]. - Lokpal shall be entitled to such gratuity and family pension as applicable to the Chief Justice of Punjab and Haryana High Court from time to time.

12. Protocol. - [Section 6]. - For all intents and purposes, including precedence and protocol Lokpal shall have parity with the Chief Justice of Punjab and Haryana High Court.

13. Miscellaneous. - [Section 6]. - In case, before the expiration of the agreed period of five years, the post and/or office of the Lokpal is abolished or the incumbent thereof, appointed under these presents, is required to vacate the post/office for any reason whatsoever other than the reasons as envisaged in clause (b) of the proviso to sub-Section (1) of section 6 of the Haryana Lokpal Act, 1997, he shall, by way of compensation, be paid the full amount of pay, allowances, encashment of leave earned till then, and perks such as sumptuary allowance etc. for the entire remaining unexpired period of the tenure. Similarly for such unexpired period, he shall also be paid compensation towards house rent at the rate determined by the Government of India under section 22A of the High Court Judges (Conditions of Service) Act, 1954 as also the compensation amount on account of electricity and water charges to be calculated on an average basis for the past consumption, and would further be paid for all other benefits which would have accrued to him had been allowed to complete the aforesaid tenure of five years.

14. Residuary. - In all other matters coming under the purview of conditions of service not provided hereinbefore, Lokpal shall be governed by the provisions of the High Court Judges (Conditions of Service) Act, 1954 and the Rules framed thereunder from time to time.