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State of Rajasthan - Act

The Rajasthan Legislative Assembly Pensioner Members (Free Transit by Road Transport Service and Medical Facilities) Rules, 1989

RAJASTHAN
India

The Rajasthan Legislative Assembly Pensioner Members (Free Transit by Road Transport Service and Medical Facilities) Rules, 1989

Rule THE-RAJASTHAN-LEGISLATIVE-ASSEMBLY-PENSIONER-MEMBERS-FREE-TRANSIT-BY-ROAD-TRANSPORT-SERVICE-AND-MEDICAL-FACILITIES-RULES-1989 of 1989

  • Published on 1 July 1989
  • Commenced on 1 July 1989
  • [This is the version of this document from 1 July 1989.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Legislative Assembly Pensioner Members (Free Transit by Road Transport Service and Medical Facilities) Rules, 1989Published vide Notification G.S.R. 13, dated July 1, 1989, Published in Rajasthan Rajpatra (Extraordinary), part 4(ga), dated 1st July, 1989, page 31(1)In exercise of the powers conferred by section 11 read with subsection (2) of section 4-A of the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956 (Rajasthan Act 6 of 1957), the State Government hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Rajasthan Legislative Assembly Pensioner Members (Free Transit by Road Transport Service and Medical Facilities) Rules, 1989.

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Rajasthan Legislative Assembly ((Officers and Members Emoluments and Pension) Act, 1956;
(b)"Pass" means the "Identity-cum-Road Journey Pass" issued under rule 3;
(c)"Pensioner Member" means a person who is a recipient of or is entitled to pension under section 4-A of the Act;
(d)"Secretary" means the Secretary, Rajasthan Legislative Assembly and specially empowered by the Speaker to perform the functions of the Secretary under these rules;
(e)[ "Service bus" includes all kind of buses run by Rajasthan State Road Transport Corporation or bus run on contract basis] [Substituted by Notification G.S.R.90, dated 30.12.1995, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 30.12.1995, page 189];
(f)"State Roadways" means the Rajasthan State Road Transport Corporation Service.

3. [ Pensioner Member entitled to travel on passes. [Rule 3 substituted by Notification G.S.R.57, dated 16.9.1998, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 18.9.1998, page 171 (1)]

- Subject to the provisions of these rules, every pensioner member shall be provided by the Secretary, with one free non-transferrable pass up to the age of 65 year in the form given in Appendix-A and two free non-transferrable passes after the age of 65 year in the form given in Appendix-AA which shall entitled him and any other person accompanying him to travel at any time free of charge by the service Buses of the State Roadways and on any route on which the State Roadways operate.]

4. [ Supply of books of Bus Journey Forms. [Substituted by Notification No. G.S.R. 55, dated 18.6.2008 (w.e.f. 1.9.1989).]

- In each year, every pensioner member upto the age of 65 years shall be supplied by the Secretary four books each containing 'Pensioner Member Bus Journey Forms' with the foils in Appendix - B and a. pensioner member above the age of 65 year shall be supplied by the Secretary four books containing 'Pensioner Member above the age of 65 year and his attendant's Bus Journey Forms' with the foils in Appendix BB. Each book shall contain 50 Bus Journey Forms' serially numbered and until one book is exhausted the member shall not use the second books. At the end of every year the member shall return the Books to the Secretary and until the books are returned as aforesaid the Secretary shall not issue new books for the next year.]

5. Procedure for journey.

(1)On the commencement of a journey the pensioner member shall fill in the form and the foils thereof and hand over the form to the conductor of the bus. The conductor shall thereon fill in the amount of fare chargeable for the journey on the foil with the pensioner member. A separate form shall be used for each separate journey and in case of change of buses, separate form shall be used for each journey by different buses.
(2)A pensioner member shall, on demand by the conductor or any other officer of the State Roadways duly authorised in this behalf, produce the Pass for inspection.
(3)A pensioner member wishing to reserve his seat may do so on payment of charges for reservation.

6. Permissible luggage.

- A pensioner member shall be entitled to carry such luggage free of charge as is permissible to a passenger for the class in which the pensioner member travels and pensioner member shall have to pay for the excess luggage, if any one the rates fixed in that behalf by the State Roadways.

7. Period of validity of pass.

- The Pass granted under these rules shall be valid only during the period the holder continues to be a pensioner member under the provisions of section 4-A of the Act and the holder shall return the Pass to the Secretary as soon as he ceases to be a pensioner member.

8. Report of loss of pass etc.

- When a pensioner member loses his Pass/free journey form book, he shall immediately report the fact of such loss to the Secretary and the General Manger Rajasthan Slate Roadways. On receipt of such report a fresh pass/free journey form book, as the case may be, may be issued by the Secretary to the pensioner member on his paying rupee one in the case of the pass and rupees two in the case of each free journey form book. If the pass/ free journey form book is subsequently found, it shall be surrendered to the Secretary.

9. Provision for payment of amount due on account of journey.

- The Secretary shall arrange to make the payment from the budget of the Legislative Assembly, the amount due on account of the journey undertaken by the pensioner member as determined on the basis of the pensioner member's bus journey forms (duplicate foils) sent by the State Roadways for payment.

10. Medical reimbursement.

(1)For claiming medical reimbursement a pensioner member shall submit an application and essentiality certificate to the Secretary in the forms given in Appendices 5 and 6 of the Rajasthan Civil Services (Medical Attendance) Rules, 1970 with the modification that the words "Government Servants" shall be substituted as "Pension-Member".
(2)If the Secretary is satisfied that the application, essentiality certificate and other documents are complete in all respects, he shall sanction the amount of reimbursement subject to the extent of its admissibility under sub-section (2) of section 4-A of the Act,
(3)The reimbursement on account of medical treatment charges under these rules shall be governed by the provisions of the Rajasthan Civil Services (Medical Attendance) Rules, 1970, as in force for the time being.Serial No. ..............Appendix 'A'(See rule 3)Identity-Cum-Road Journey PassRajasthan State RoadwaysRajasthan Legislative Assembly Pensioner-MembersIdentity-cum-Road Journey PassNot transferable
Name .....................................   Photograph
(PensionerMember)  
Address ..................................  
................................................  
Available for free travel on Rajasthan State Roadways ServiceBuses  
Date .......... Secretary
  Rajasthan Legislative Assembly
  .........................
  Pensioner-Member's Signature
  (Address .....................)

1. The Pensioner Members to whom this pass is issued is responsible for its safe-custody.

2. In case of loss, matter shall immediately be reported to the Secretary, Rajasthan Legislative Assembly and the General Manager, Rajasthan State Roadways.

3. This Pass shall be surrendered in the event of cessation of pension under section 4-A of the Act.

4. A journey form containing details of journey performed under this pass shall be filled in and handed over to the bus conductor before a journey begins.

5. This pass is issued subject to the provisions of Section 4-A of the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act and rules made under section 4-A of the said Act and can be used subject to availability of accommodation in the bus by which the journey is intended to be undertaken.

6. This pass shall be treated ‘as a ticket for travel, subject to the same rules and conditions as govern a ticket in so far as they are not repugnant to the rules made under section 4-A of the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956.

[Appendix 'AA'] [Appendix 'AA' Inserted by Notification dated 16.9.1998.](See rule 3)Identity-Cum-Road Journey PassRajasthan State Roadways(Rajasthan Legislative Assembly Pensioner-Members above the age of 65 years-Identity-Cum-Road Journey Pass)Not transferable
Name ......................... Age .........   Photograph(Pension Member)
(Pensioner Member)  
Address ...........................  
........................................  
Available for free travel on Rajasthan State Roadways ServiceBuses to the Pensioner Member and a person accompanying him    
Signature ................... Secretary
(Pensioner-Member) Rajasthan Legislative Assembly
(Address ...........................)    
Date ....................    

1. The Pensioner Members to whom this pass is issued is responsible for its safe custody.

2. In case of loss, matter shall immediately be reported to the Secretary, Rajasthan Legislative Assembly and the General Manager, Rajasthan State Roadways.

3. This Pass shall be surrendered in the event of cessation of pension under section 4-A of the Act.

4. A journey form containing details of journey performed under this pass shall be filled in and handed over to the Bus Conductor before a journey begins.

5. This pass is issued subject to the provisions of Section 4-A of the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956 and rules made under section 4-A of the said Act and can be used subject to availability of accommodation in the bus by which the journey is intended to be undertaken.

6. This pass shall be treated as a ticket for travel, subject to the same rules and conditions as govern a ticket in so far as they are not repugnant to the rules made under section 4-A of the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956.]

Appendix 'B'(See Rule 4)(Pensioner-Member's Bus Journey Form)Rajasthan State Roadways(Pensioner-Member's Bus Journey Form)
Book No. .................. Serial No. ..................
(Foil)(To be filled in and retained by the Pensioner Member)
Date & the time of the journey ....................................No. of Bus ................................................................Type of the Bus (Ordinary or Deluxe) .........................I am travelling from ....................... to .......................My pass number is ...................................................
  ................................
  Pensioner-Member
  Rajasthan Legislative Assembly
Date .................... (Address ..........................)
(To be filled in by the Conductor)Date ................From .................................... to .............................Stages .................................. Fare ........................Bus No. ................................. Date ........................Conductor's Badge No. and Signature ......................Rajasthan State Roadways(Pensioner-Member's Bus Journey Form)
Book No. .................. Serial No. ..................
(Duplicate)& [Triplicate)
(To be delivered to the Conductor of the bus)Date & the time of the journey ..............................................No. of Bus ..........................................................................Type of the Bus (Ordinary or Deluxe) ....................................I am travelling from ........................ to ..................................My pass number is ...............................................................
  ................................
  Pensioner-Member
  Rajasthan Legislative Assembly
Date .................... (Address ..........................)
(To be filled in by the Conductor)Date ................From ............................ to .....................................Stages .......................... Fare ................................Bus No. .......................... Date ...............................Conductor's Badge No. and Signature ......................[Appendix 'BB'] [Appendix 'BB' inserted by Notification G.S.R.57, dated 16.9.1998, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 18.9.1998, page 171 (1)](See Rule 4)(Pensioner-Member's above the age of 65 year and his Attendant's Bus Journey Form)Rajasthan State Roadways(Pensioner-Member's and his Attendant's Bus Journey Form)
Book No. .................. Serial No. ..................
(Foil)(To be filled in and retained by the Pensioner Member)
(Duplicate)& [Triplicate]
(To be delivered to the Conductor of the bus)Date and the time of the journey ............................................No. of Bus ...........................................................................Type of Bus (Ordinary or Deluxe) ..........................................I am travelling from ............................. to ..............................with one attendant and my journey pass number is ..................
  Signature ................................
  Pensioner-Member
  Rajasthan Legislative Assembly
Date .................... (Address ..........................)
(To be Filled in by the Conductor)Date ................From ............................ to .....................................Stages .......................... Fare ................................Bus No. ......................... Date ................................Conductor's Badge No. and Signature ......................