Section 9 in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
9. Amenities.
- [(1)] [Renumbered by Rajasthan 23 of 1975.] Every Member of the Legislative Assembly shall be entitled to such [medical facilities for himself and for members of his family and to such] [Substituted by Rajasthan 16 of 1964.] housing [and telephone] [Substituted by Rajasthan 4 of 1981.] facilities as may be prescribed.[Explanation. - For the purpose of sub-section (1), housing facility shall include-] [Added by Rajasthan 23 of 1975.](i)[ [grant on account of consumption of electricity and water of rupees [one thousand five hundred] [Substituted by Rajasthan 1 of 1983.] per month] to members residing at Jaipur and occupying their own or hired accommodation or the Government accommodation on standard rent;](ii)grant of house rent allowance at such rate and subject to such conditions and restrictions as may be prescribed: Provided that such house rent allowance shall be admissible to [members residing at Jaipur in the accommodation owned or hired by them] [Substituted by Rajasthan 25 of 1976.] [with effect from the date of commencement of the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension)] [Substituted by Rajasthan 4 of 1981.] [(Amendment) Act, 1987] [Substituted by Rajasthan 20 of 1987.] or from the date of occupation of such accommodation whichever is later; and[(ii-a) allotment of Government residential accommodation on rent at Jaipur for such period as may be prescribed] [Inserted by Rajasthan 1 of 1983 with retrospective effect from the beginning.] [x x x] [Certain words deleted by Rajasthan Act 18 of 1995, w.e.f. 22.5.1995 but amendments made in Section 9 w.e.f. 16.12.1992],[(ii-b) supply of furniture, electricity and water, during the period of allotment of Government residential accommodation under clause (ii-a) in accordance with the provisions of this section;] [Inserted by Rajasthan Act 18 of 1995, w.e.f. 22.5.1995 but amendments made in Section 9 w.e.f. 16.12.1992.](iii)[ supply of furniture worth fifty thousand rupees, free of charge, to Members residing at Jaipur in the Government accommodation or in the accommodation owned or hired by them with effect from the date of commencement of the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) (Amendment) Act, 1998 (Act No.5 of 1998) or from the date of occupation of such accommodation whichever is later.] [Substituted by Rajasthan 5 of 1998 [30.3.1998].][(1-A) Every member shall be entitled to a correspondence allowance of [rupees one thousand] [Inserted by Rajasthan, 4 of 1981.] per mensem.](2)[x x x] [Sub-section (2) deleted by Rajasthan Act 18 of 1995, w.e.f. 22.5.1995 but amendments made in Section 9 w.e.f. 16.12.1992.](3)[ Every member shall immediately after the expiration of the period referred to in clause (ii-a) of the Explanation below sub-section (1) vacate the Government residential accommodation allotted to him, failing which, notwithstanding anything contained in the Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964 (Rajasthan Act No. 2 of 1965) or any other law for the time being in force, an officer authorised by the State Government in this behalf may take possession of such residential accommodation together with the furniture referred to in clause (iii) of the Explanation aforesaid and may for the purpose use such force as may be necessary in the circumstances.Explanation. - For the purpose of this sub-section 'Member' includes a person who has ceased to be a member or an officer referred so in sub-section (1) of section 6-A as a 'said officer'.] [Inserted by Rajasthan 4 of 1981.]
