Section 3 in Bihar Legislature (Facility of Computer Equipment to Member) Rules, 2011
3. Scheme and Procedure of Financial Entitlement of Members for Computer Equipment.
(1)Computer equipment shall be procured by the Members through a Scheme of financial entitlement.(i)The financial entitlement of a Member for purchasing computer equipment and software under the Scheme during his term as Member of Bihar Legislature shall be upto Rs. 1,00,000/- (One Lac).(ii)Notwithstanding other conditions under these Rules, a member of the Legislature who has already been provided with Laptop Computer may opt for the New Scheme. Provided that, he/she shall have to either deposit the amount equal to depreciated value of the Laptop Computer to the Secretariat of the Assembly/Council or have to give a letter of intention to the Assembly/Council to the effect to deduct the said amount from the amount of the New Scheme. The depreciated value of Laptop computer shall be determined by Bihar State Electronics Development Corporation Ltd. (BELTRON).(2)A member shall be entitled to purchase any or all of the items of computer equipments specified in the Appendix-1 under this Scheme.(3)A member shall be free to purchase any model of the computer equipment and software, specified in the Appendix, at any time during his term. He/She shall be equally free to purchase more than one unit of computer equipment specified in the Appendix subject to the condition that the total amount of reimbursement/ payment shall not exceed the entitlement under clause (i) of sub-rule(1) of this rule.Provided that in case the cost of equipment purchased by a Member exceeds his/her financial entitlement, the difference amount thereof shall be borne by the Member himself/herself.(4)A member shall purchase the specified brand of computer in Annexure- II from the authorised dealer/supplier.(5)A member shall be free to purchase any brand of Printer, Scanner and UPS.(6)The financial entitlement of a Member shall be the amount fixed on the date of purchase of computer equipment. Where a member purchases computer equipment in parts, he is entitled to get reimbursement to the extent of amount fixed at the time of procurement of computer equipment first time. His/Her entitlement shall not be affected by increase/decrease in the amount subsequent to his first procurement.(7)The computer equipment purchased by a Member under the Scheme shall remain with him/her. However, he/she shall have to deposit depreciated cost of the computer equipment as per prevailing Income Tax Rules if he ceases to be a member.
