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State of Uttar Pradesh - Act

U.P. State Legislature (Member's Emoluments and Pension) Rules, 1981

UTTAR PRADESH
India

U.P. State Legislature (Member's Emoluments and Pension) Rules, 1981

Rule U-P-STATE-LEGISLATURE-MEMBER-S-EMOLUMENTS-AND-PENSION-RULES-1981 of 1981

  • Published on 15 June 2017
  • Commenced on 15 June 2017
  • [This is the version of this document from 15 June 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
U.P. State Legislature (Member's Emoluments and Pension) Rules, 1981Published vide Notification No. 301/90-S-2017-53-S-2002 dated June 15, 2017, published in the U.P. Gazette, Extraordanry, Part 4, Section (Ka), dated 15th June, 2017, P.3No. 301/90-S-2017-53-S-2002 dated June 15, 2017, published in the U.P. Gazette, Extraordanry, Part 4, Section (Ka), dated 15th June, 2017, P.3. - In exercise of the powers under section 30 read with Section 5 of the Uttar Pradesh State Legislature (Member's Emoluments and Pension Act, 1980, the Governor is pleased to make the following rules with a view to amending the Uttar Pradesh State Legislature (Member's Emoluments and Pension) Rules, 1981 -

1. Short title and commencement.

(1)These rules may be called the Uttar Pradesh State Legislature (Member's Emoluments and Pension) (Twenty-sixth Amendment) Rules, 2017.
(2)They shall come into force from the date of their publication in the Gazette.

2. Insertion of new Rule 19-C.

- In the Uttar Pradesh State Legislature (Member's Emoluments and Pension) Rules, 1981 hereinafter referred to as the said rules, after Rule 19-B, the following rule shall be inserted, namely -

19.

-C. Every ex-member, out of the railway coupons admissible to him under sub-section (2) of Section 5 shall on making his option every year between 1st June and 31st August in From 'EEE' be paid in cash an amount not exceeding Fifty thousand rupees for petrol or diesel for his/her own vehicle.

3. Insertion of new From 'EEE'.

- In the said rules, after from 'EE', the following shall be inserted, namely -Form EEE(See Rule 19-C)

1. Name of the Ex-member ................. (Ex. MLA/Ex. MLC)

2. District ...................................

3. Vehicle Number .............................

I here by declare that I have used my private vehicle.I opt that out of the railway coupons to be supplied to me during the coupon year .............., I be giver this Year Rs. .............. in cash instead of equal value of railway coupons for petrol or diesel for may vehicle.
(Signature).................(Date) .....................