Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT LEGISLATIVE ASSEMBLY (SPEAKER) MAINTENANCE AND REPAIRS OF CONVEYANCE RULES, 1963 CONTENTS 1. Short title and commencement 2. Maintenance and Repairs of conveyance GUJARAT LEGISLATIVE ASSEMBLY (SPEAKER) MAINTENANCE AND REPAIRS OF CONVEYANCE RULES, 1963 In exercise of the powers conferred by sub-section 5 of the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1960(Guj. III of 1960) the Government of Gujarat hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Gujarat Legislative Assembly (Speaker) Maintenance and Repairs of Conveyance Rules, 1963. (2) They shall be deemed to have come into force on the 1st day of May 1960. 2. Maintenance and Repairs of conveyance :- (1) The State Government shall bear the expenditure on the maintenance (including servicing) and repairs of the motor car or other conveyance provided for the use of the Speaker, other than expenditure on account of salary and allowance (if any) of the chauffeure and petrol charges. (2) The servicing and repairs for which the State Government is liable under sub-rule (1) shall be carried out at the Government Transport Service Workshops. (3) When on account of the Speaker being on tour on public business, such servicing or repairs are required to be done at place where there is no Government Transport Service Workshop, the servicing and the repairs so required may be carried out at any other workshop and the expenditure on this account shall be recoverable by the Speaker from the State Government.