Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Zilla Panchayat (Payment Of Salaries, Allowances To Adhyaksha And Upadhyaksha And Sitting Fees And Other Allowances To Members Of The Zilla Panchayat Other Than The Adhyaksha And Upadhyaksha) Rules, 2000 CONTENTS 1. Short title and commencement 2. Definitions 3. Salaries of Adhyaksha and Upadhyaksha 4. Motor car amenities 5. Travelling and daily allowance to Adhyaksha 6. Sumptuary allowance 7. Daily and travelling allowances to Upadhyaksha 8. Travelling and daily allowances to the elected members 9 . Travelling and daily allowances to members of the Parliament who are members of the Zilla Panchayat 1 0 . Travelling and daily allowances to members of the State Legislative Assembly who are the members of the Zilla Panchayat 1 1 . Travelling and daily allowances to Chairpersons of Village Panchayat who are the members of Zilla Panchayat 12. Sitting fees 13. Non-entitlement of sitting fees and allowances 14. Medical allowance 15. Countersignature on daily and travelling allowance bills 16. Time limit for submission of claims 17. Conditions and documents to be furnished alongwith claims for allowances 18. General Goa Zilla Panchayat (Payment Of Salaries, Allowances To Adhyaksha And Upadhyaksha And Sitting Fees And Other Allowances To Members Of The Zilla Panchayat Other Than The Adhyaksha And Upadhyaksha) Rules, 2000 1. Short title and commencement :- (1) These rules may be called the Goa Zilla Panchayat (Payment of salaries, allowances to Adhyaksha and Upadhyaksha and sitting fees and other allowances to members of the Zilla Panchayat other than the Adhyaksha and Upadhyaksha) Rules, 2000. (2) They shall come into force on such date as the Government may by Notification appoint. 2. Definitions :- In these rules, unless the context otherwise requires,- (a)"Act" means the Goa Panchayat Raj Act, 1994 (Goa Act No. 14 of 1994); (b)"member" means a member of the Zilla Panchayat as specified by section 117 of the Act; (c)"section" means a section of the Act; (d)Words and expressions used in these rules and not defined shall have the same meaning as assigned to them in the Act. 3. Salaries of Adhyaksha and Upadhyaksha :- (1) Adhyaksha and Upadhyaksha shall be entitled to the salary as the Government may, by order, from time to time, determine. 4. Motor car amenities :- Adhyaksha shall be entitled to the use of the motor car and services of Chauffeur, for the official work, subject to maximum consumption of 200 litres of petrol/diesel per month. The cost of the petrol/diesel in excess of aforesaid quota shall be borne by the Adhyaksha: Provided that, if no motor car and services of chauffeur is provided, he shall be entitled to travelling allowance at the rate of Rs. 2,500/- per month: Provided further that no travelling allowance shall be admissible under this rule if it is claimed under rule 5 hereto. 5. Travelling and daily allowance to Adhyaksha :- The Adhyaksha shall be entitled to travelling and daily allowances as admissible to the Officers of Group A of the Government, in the pay scale of Rs. 12,000/- 16,500/- while touring on duty connected with his/her official work: Provided that no daily allowance shall be admissible for days of half exceeding 30 days at a time, unless specially permitted by the Government. 6. Sumptuary allowance :- The Adhyaksha shall be entitled to sumptuary allowance of Rs. 500/- per month. 7. Daily and travelling allowances to Upadhyaksha :- (1) Upadhyaksha shall be entitled to daily and travelling allowances as admissible to Group A officers of the Government in the pay scale of Rs. 10,000-15,200 while touring on duty connected with his/her official work. (2) The provisions of proviso to rule 5 of these rules shall, mutatis mutandis, apply for the purpose of daily allowances to the Upadhyaksha. 8. Travelling and daily allowances to the elected members :- (1) The elected members of the Zilla Panchayat shall be entitled to travelling and daily allowances as admissible to Group A officers, of the Government in the pay scale of Rs. 8,000-13,500, while touring on assigned duty connected with their official work. (2) The provision of proviso to rule 5 of these rules, shall mutatis mutandis, apply for the purpose of daily allowances, to the elected members. 9. Travelling and daily allowances to members of the Parliament who are members of the Zilla Panchayat :- The members of the Parliament who are the members of the Zilla Panchayat, shall be entitled to daily allowances and travelling allowances from residence to the Head-quarters of the Zilla Panchayat, as admissible to them by virtue of members of the Parliament. 10. Travelling and daily allowances to members of the State Legislative Assembly who are the members of the Zilla Panchayat :- The members of the State Legislative Assembly who are the members of the Zilla Panchayat shall be entitled to daily allowances and travelling allowances from residence to the Head Quarters of t h e Zilla Panchayat, as admissible to them by virtue of being members of the State Legislative Assembly. 11. Travelling and daily allowances to Chairpersons of Village Panchayat who are the members of Zilla Panchayat :- (1) The Chairpersons of the Village Panchayat who are members of the Zilla Panchayat shall be entitled to draw travelling and daily allowances as admissible to them by virtue of members of Village Panchayat. (2) The provisions of proviso to rule 5 of these rules shall mutatis mutandis, apply to this rule. 12. Sitting fees :- (1) Every member of the Zilla Panchayat other than the Adhyaksha and the Upadhyaksha shall be entitled to sitting fees of Rs. 200/- per sitting for attending the meeting of the Zilla Panchayat: Provided that the members who elect to draw sitting fees shall not be entitled to any daily allowances for attending the meetings. (2) No claim is required to be submitted in writing for the sitting fees, the sitting fees shall be paid on the date of the meeting after due acknowledgement. 13. Non-entitlement of sitting fees and allowances :- (1) No sitting fees or travelling allowances or daily allowances, as the case may be, shall be paid to any member of the Zilla Panchayat, during the absence of such member for the meeting. (2)No travelling allowance shall be paid to any member or Adhyaksha or Upadhyaksha if a journey is less than 8 kilometers. (3)No travelling allowance or daily allowance shall be admissible if the travelling allowance or the daily allowance have been claimed from any other source. 14. Medical allowance :- The Adhyaksha and Updhyaksha shall be entitled to the medical reimbursement as laid down from time to time under the Central Service (Medical Attendance) Rules, 1944, as in force. 15. Countersignature on daily and travelling allowance bills :- (1) The daily and travelling allowance bills of the Adhyaksha shall not require the countersignature of any authority. He shall be his own controlling officer. (2)The daily and travelling allowance bills of Updhyaksha shall be countersigned by the Adhyaksha. (3)The daily and travelling allowance bills of the members of the Parliament and members of the State Legislative Assembly, who are the members of the Zilla Panchayat, shall not require the countersignature by any authority and they shall be their own controlling authority. (4)The daily and travelling allowance bills of other elected members of the Zilla Panchayat shall be countersigned by the Chief Executive Officer. 16. Time limit for submission of claims :- The claim for travelling allowance shall be admitted during the financial year in which the journey is made, provided that,- (i)such claim may normally be preferred before the 15th day of the following month in which the journey is made and not later than three months of its becoming due; (ii)a claim for travelling allowance for a journey performed in the month of February or March, if preferred before the end of the following month of April, be admitted for payment in the following financial year; (iii)a claim preferred within three months of its becoming due but not paid during the same financial year due to any reasons, may be paid during the next financial year or thereafter; (iv)no claim preferred after the expiry of three months of its becoming due shall be admitted, except for sufficient and valid reasons to be approved by the Zilla Panchayat. 17. Conditions and documents to be furnished alongwith claims for allowances :- A claim for daily and travelling allowances admissible under these rules shall be made in writing subject to conditions and alongwith the following certificates,- (i)that he/she was not provided with any transport at the expenses of the Zilla Panchayat or Village Panchayat or the Government; (ii)daily and travelling allowances claimed is in accordance with the rules and that the amount claimed is correct; (iii)that he/she has not received any amount in respect of the claim from any other source; (iv)he/she has actually performed the journey. 18. General :- In respect of amounts not provided for under these rules, the provisions relating to the travelling and daily allowances as admissible to the Government servants under the relevant rules in force shall respectively apply.