Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BANGALORE DEVELOPMENT AUTHORITY RULES, 1975 CONTENTS 1. Title and commencement 2. Definitions 3. Allowances etc 4. Leave 5. Travelling allowance 6. Proceedings 7. Restriction on matters to be discussed at meeting 8 . Manner of election of two persons by the Councillors of the Corporation BANGALORE DEVELOPMENT AUTHORITY RULES, 1975 In exercise of the powers conferred by Section 69 of the Bangalore Development Authority Ordinance, 1975 (Karnataka Ordinance 9 of 1975) the Government of Karnataka hereby makes the following rules. 1. Title and commencement :- (1) These rules may be called the Bangalore Development Authority Rules, 1975. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Authority" means the Bangalore Development Authority constituted under Section 3; (b) "Chairman" means the Chairman of the Board; (c) "Committee" means the committee appointed under Section 9; (d) "Government Servant" means a person in the employment of Government; (e) "Ordinance" means the Bangalore Development Authority Ordinance, 1975 (Karnataka Ordinance 2.9 of 1975); (f) "Section" means a section of the Ordinance. 3. Allowances etc :- (1) Where the person appointed as the Chairman of the Authority is a Government Servant he shall be paid his grade pay plus a special pay of rupees One hundred and fifty per month. Where the person appointed is a non-official, 1 [the Chairman shall be paid as follows. Remuneration Rs. 1,000 per month H.R.A. Rs. 500 per month Conveyance allowance Rs. 500 per month Rs. 2,000 per month Travelling Allowance and D.A. T.A. by Air: Actual expenses by Air By Rail: One and half times the single first class Fare. By Road: Road mileage at 0-75 paise per KM. D.A. Rs. 31 (Rupees thirty-one) per day for tours within the State and Rs. 50 (Rupees fifty) per day for tours outside the State. Tour outside India Actual expenses for journey by Air/Sea or Train and D.A. at rates permitted by Government of India: Provided that where the person appointed is a Minister or a Legislator he shall not be entitled to any remuneration. (2) The Engineer Member, the Finance Member and the lown Planner Member shall "be paid their Grade pay and other allowances suce C.A., D.A. and H.R.A. at the rates admissible to them and a special payof rupees One hundred per month. (3) The other members shall be entitled to sitting fee of rupees Forty per day of sitting at the meetings of the authority and no other allowances or remuneration. 1. Substituted by GSR 367, dated 20-10-1976. 4. Leave :- Leave may be granted to the Chairman by Government. The Chairman shall be the authority competent to grant leave to the other whole time members. 5. Travelling allowance :- A member who is a Government servant until he retires from service continues to be governed by the Travelling allowances rules applicable to him in Government Service. After retirement he shall be governed as regards Travelling Allowances in the same manner as provided in the Karnataka Civil Services Rules. 6. Proceedings :- The proceedings of every meeting of the Authority shall be recorded in a minute book kept for the purpose and shall be signed by the Chairman of the meeting of that day or at the next succeed ing meeting. 7. Restriction on matters to be discussed at meeting :- Notwithstanding anything contained in these rules, the Authority shall not be bound to furnish any information at a meeting of the Board. If, in the opinion of the Chairman or a person presiding over the meeting, it would not be in the public interest to furnish such information. 8. Manner of election of two persons by the Councillors of the Corporation :- 1 The two persons referred to in clause (1) of sub- section (3) of Section 3 shall be elected by the Councillors of the Corporation from among themselves by simple majority of the Councillors present at a meeting called for the purpose and voting. 1. Rule 8 inserted by GSR 150, dated 26-5-1984.