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State of Manipur - Act

Salaries and Allowances of Ministers (Manipur) Act, 1972

MANIPUR
India

Salaries and Allowances of Ministers (Manipur) Act, 1972

Act 3 of 1972

Published on 24 June 1972
Commenced on 24 June 1972
[This is the version of this document from 24 June 1972.]
[Note: The original publication document is not available and this content could not be verified.]

Salaries and Allowances of Ministers (Manipur) Act, 1972(Manipur Act No. 3 of 1972)Last Updated 20th February, 2020[Dated 24.06.1972]An Act to provide for salaries and allowances of Ministers of Manipur State.Be it enacted by the Legislative Assembly of Manipur in the Twenty-third Year of the Republic of India as follows :

1. Short title and commencement.

(1)This Act may be called the Salaries and Allowances of Ministers (Manipur) Act, 1972.

(2)It shall be deemed to have come into force on the twentieth day of March, 1972.

2. Definitions.

- In this Act unless the context otherwise requires,-

(a)"Assembly" means the Legislative Assembly of Manipur;

(b)"Council of Ministers" means the Council of Ministers of the Government of Manipur;

(c)"family" in relation to a Minister means his wife residing with him and legitimate children residing with wholly dependent to him. Not more than one wife is included in a family for the purposes of this Act. If the Minister is a married woman, "family" will include her husband residing with her;

(d)"Minister" means a member of the Council of Ministers, by what name called, and includes a Minister of State [* * *] [Deleted by Manipur Act No. 6 of 1983.];

(e)"Schedule" means the Schedule appended to this Act;

(f)"travelling allowance" means allowance granted to a Minister to cover the expenses which he incurs in travelling in the interest of public service as against travelling in personal interest or for private purposes, such as journeys for rest or recoupment of health or for attending party meetings or for election campaign.

3. [ Salaries of Ministers. [Amended by the Eleventh Amendment Act, 2010 (Act No. 6 of 2010) w.e.f. 01-04-2010.]

(1)There shall be paid,-

(a)to the Chief Minister, a salary of Rs. 23,000/- per mensem;

(b)to the Deputy Chief Minister, a salary of Rs. 22,000/- per mensem;

(c)to each Minister, a salary of Rs. 22,000/- per mensem;

(d)to each Minister of State, a salary of Rs. 21,000/- per mensem;

(2)There shall be paid a daily allowance during the whole of his term to-

(a)the Chief Minister, a sum of Rs. 1,500/- within the State and Rs. 2,500/- outside the State;

(b)the Deputy Chief Minister and each Minister, a sum of Rs 1,400/- within the State and Rs. 2,400/- outside the State;

(c)the Minister of State, a sum of Rs. 1,375/- within the State and Rs. 2,300/- outside the State.]

4. [ Sumptuary allowance or entertainment allowance. [Amended by the Eleventh Amendment Act, 2010 (Act No. 6 of 2010) w.e.f. 01 -04-2010.]

- The Chief Minister shall be entitled to an entertainment (or sumptuary) allowance of Rs. 12,000/- per month, the Deputy Chief Minister and a Minister to an entertainment (or sumptuary) allowance of Rs. 11,000/- per month and a Minister of State to an entertainment (or sumptuary) allowance of.Rs. 10,000/- per month to meet the entertainment expenditure incurred by the Minister.]

5. Residence of Minister.

- Each Minister shall be entitled, without any payment to the use and maintenance of furnished residence throughout his term of office and for a period of fifteen days immediately thereafter, and so long as such residence is not provided, there shall be paid a compensatory allowances of Rs. 1500/- (Rupees one thousand five hundred) per month to a Minister, Rs. 1500/- (Rupees one thousand five hundred) per month to a Minister of State [* * *] [Deleted by Manipur Act No. 6 of 1983.].Explanation. - For the purposes of this section "residence" includes staff quarters and other buildings appurtenant thereto and the garden thereof and "maintenance" in relation to a residence includes provision of electricity and water and also payment of local rates and taxes to the extent of rupees one hundred in the case of a Minister.

6. Conveyance and conveyance allowance.

(1)

(a)Each Minister shall.be entitled to -

(i)[* * *] [Deleted by the Sixth Amendment Act, 1988 (Act No. 10 of 1988)]

(ii)[the free use of a motor car or a jeep within a radius of 8 kilo meters from the headquarters the cost on maintenance of which shall be borne by the Ministers. The cost on maintenance of a motor car or a jeep by the Ministers outside the radius of 8 kilo meters in the interest of public service shall be borne by the State Government provided no travelling allowance shall be claimed by the Ministers for such tours. A log book shall be maintained for such journeys by Ministers for which cost of maintenance on conveyance is to be borne by the Government.] [Substituted by Manipur Act No. 14 of 1977.]

(iii)The service of chauffeur.

(2)[ * * * * *] [Substituted and deleted by Manipur Act No. 7 of 1975.]Explanation. - For the purpose of sub-clause (ii) of section 6 "maintenance" shall include the cost of petrol and oil, servicing, and other incidental charges and the first rupees fifty of every repair bill but shall not include expenditure on insurance and fees for registration and municipal taxes.

7. Travelling and daily allowance to Ministers.

(1)Subject to the provisions contained in the Schedule, a Minister shall be entitled to -

(a)travelling allowance for himself and members of his family and for the transport of personal effects of himself and his family -

(i)in respect of journey to Imphal from his usual place of residence outside Imphal for assuming office; and

(ii)in respect of journey from Imphal to his usual place of residence outside Imphal on relinquishing office; and

(b)travelling and daily allowances in respect of tours undertaken by him in the discharge of his official duties, whether by land, steamer or air in addition to the daily allowance as specified under section 3.

(2)[ When a Minister is on tour outside Manipur and where no facility of Circuit House or Dak Bungalow or Rest House is available, he shall be entitled upto in a Five-Star Hotel at the expenses of the State Government.

(3)When a Minister is on tour outside India, he shall be entitled to draw Travelling Allowances and Daily Allowances as admissible to an Ambassador of the Government of India and such other facilities to which such an Ambassador may be entitled to stay in a Five-Star Hotel at the expenses of the State Government.] [Substituted by the Manipur Act No. 10 of 1979.]

8. Medical facilities of Ministers.

- A Minister and the members of his family shall be entitled free of charge to accommodation in hospitals maintained by the Government and also to medical treatment in accordance with the Medical Attendance Rules, as amended from time to time, applicable to a Class-I Officer serving in connection with the State of Manipur.

9. Vehicle and housing loan.

- A Minister shall be entitled to a vehicle / housing loan upto a maximum of Rupees ten lakhs which shall be recoverable from his salary with interest by the Government during the term of his Minister ship as may be prescribed:Provided that if a Minister ceases to be a Minister, the outstanding loan amount shall be recoverable from the salary receivable as a Member and the remaining balance, if any, from his pension.

10. Ministers not to draw salary or allowances as members of the Legislative Assembly.

- No person in receipt of a salary or allowance under this Act shall be entitled to receive any sum out of the funds provided by the Assembly by way of salary and allowances to the members thereof.

11. Notification respecting appointment of Ministers etc., to be conclusive evidence thereof.

- The date on which any person become, or ceased to be, a Minister shall be published in the Official Gazette and any such notification shall be conclusive evidence of the fact that he become, or ceased to be, a Minister on that date for all purposes of this Act.

12. Power to make rules.

(1)The State Government may by notification in the Official Gazette, make Rules for carrying out the purposes of this Act.

(2)In particular and without prejudice to the generality of the foregoing power such Rules may provide for,-

(a)the allotment of furniture to the residence of a Minister for furnishing it; and

(b)the grant of repayable Advance to a Minister for the purchase of a motor car.

(3)Every Rule made under this Act shall be laid as soon as may be after it is made, before the Assembly while it is in session or a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is laid or the sessions aforesaid, the Assembly makes any modification in the Rule or decides that the Rule should not be made, the Rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or amendment shall be without prejudice to the validity of anything previously done under that Rule.

(4)Nothing in this section shall debar the State Government from making any rule with retrospective effect.

13. Repeal of Manipur Act 4 of 1964.

- The Manipur Ministers (Salaries and Allowances) Act, 1964 is hereby repealed.

Schedule

(See Section 7)

1. Travelling on duty. - When travelling on duty by railway or by road or by steamer or by air a Minister shall be entitled to draw travelling allowance or daily allowance at the maximum rates applicable to a Class I Officer serving in connection with the State of Manipur.

Provided that a Minister who exercises option under clause (a) of sub-section (1) of section 6 and travels by a motor car provided to him under the said clause, shall be entitled to Travelling Allowance at the following rates, namely:-

(i)if he travels by the motor car more than 32 kilo meters in one day, he may draw for the first 32 kilo meters in one day, he may draw for the first 32 kilo meters the mileage allowance and for the remainder of the journey three-fourths of such mileage allowance;

(ii)if he combines with a journey by the motor car or road journey by order conveyance, he may draw the mileage allowance admissible for the first 32 kilo meters or for the journey by other conveyance, whichever is greater and for the remainder of the journey three-fourths of such mileage allowances;

(iii)if he combines with a journey by road, whether made wholly or partly in the motor-car, a journey by railway or steamer, he may draw mileage allowance for the journey by railway or steamer in addition to the allowances admissible under sub-clauses (i) and (ii) above for the journey by road;

Provided further that a Minister who exercises option under clause (b) of sub-section (1) of section 6, shall be entitled to no travelling allowance for journey upto 16 kilo meters and for journey beyond 16 kilo meters, he will be entitled to travelling allowance at following rates, namely,-

(i)if the journey is performed otherwise than in his own conveyance the travelling allowance, i.e., daily allowance and / or mileage allowances, as admissible under the rules applicable to a Class-1 Officer serving in connection with the State of Manipur may be drawn in full;

(ii)if he travels by road in his conveyance, either in combination with the rail/steamer/air journey or otherwise, he may, at his option, exchange his conveyance allowance at the rate of l/30th for each day for any travelling allowance i.e., daily and/or mileage allowance admissible to him under the rules applicable to a Class-I Officer serving in connection with the State of Manipur.

2. Travelling allowance on journeys for assuming and demitting of office. - In respect of the journey to head quarters from his usual place of residence for assuming office or between head quarters and his usual place of residence for assuming office or between head quarters and his usual place of residence on demitting office, a Minister is entitled to a travelling allowance on the scale for the time being admissible to Class 1 Officer serving in connection with the State of Manipur on transfer subject to the modification that for journeys by rail, a Minister and the members of his family may travel by air conditioned class accommodation :

Provided that a Minister may on such a journey carry personal effects upto a maximum of 2400 kilo grams for himself and his family.

3. Travel by air. - A Minister may, in the public interest perform journey on tour by air, i.e., in an aircraft of public Transport Undertaking plying for hire.

(2)On the cancellation of a journey due to official reasons a Minister shall be entitled to be reimbursed by Government any deduction made by the Air-Transport Undertaking when refunding the fare on account of cancellation of the air passage.

(3)A Minister who does not utilize the free transport provided by the Air Transport Undertaking between the air-booking centre and the airport may also recover in respect of journey to and from the airport actual travelling expenses or road mileage as for journey on duty by road, whichever is less.

4. Travel by Rail. - A Minister shall:

(a)have the right to travel by a first class compartment or an Air-Conditioned Coupe, and

(b)have the right to reserve by requisition an ordinary first class compartment when travelling by railway on duty.

5. Advance. - A Minister shall be entitled to :

(a)an advance of travelling allowance towards the cost of transporting himself and the members of his family and the effects of his family.

(i)in respect of the journey to head quarters from his usual place of residence outside head quarters or assuming office.

(ii)in respect of the journey from head quarter to his usual place of residence outside the head quarters or relinquishing office; and

(b)an advance of travelling and daily allowance in respect of the tours undertaken by him in the discharge of his official duties whether by sea, land or air.

Provided that the provisions of rules 233 and 234 of General Financial Rules, 1963, shall apply to the advances made under this rule.

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