Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT LOKAYUKTA (CONDITIONS OF SERVICE) RULES, 1992 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Allowances and other conditions of service of the Lokayukta. 4. Travelling and Daily Allowances. 5. Residential Accommodation. 6. Telephone. 7. Conveyance. 8. Leave. 9. Provident Fund. 10. Medical Facilities. 11. Pension. 12. Dearness Allowances and other allowances. 13. Leave Travel Concession. 14. Hours of work and holidays. 15. Miscellaneous. 16. Removal of difficulty. GUJARAT LOKAYUKTA (CONDITIONS OF SERVICE) RULES, 1992 In exercise of the powers conferred by clause (b) of sub-section (2) of section 23 of the Gujarat Lokayukta Act, 1986 (Gujarat 31 of 1986) and of all other of powers enabling him in this behalf, the Governor of Gujarat hereby makes the following rules, namely: - 1. Short title and commencement. :- (1) These rules may be called the Gujarat Lokayukta (Conditions of Service) Rules, 1992 . (2) They shall be deemed to have come into force with effect from the 26th day of July, 1988. 2. Definitions. :- (1) In these rules, unless the context otherwise requires- (a) "Act" means the Gujarat Lokayukta Act, 1986; (b) "family" means,- (i) the wife or as the case may be husband of the Lokayukta. and (ii) the parents, legitimate children and step- children of the Lokayukta wholly dependent on him/her: (c) "High Court" means the High Court of Gujarat; (d) "institution" means the institution of the Lokayukta of Gujarat as established under the Act: (e) "section" means the section of the Act. (2) Words and expressions used in these rules, but not defined herein shall have the same meaning as are assigned to them in the Act. 3. Allowances and other conditions of service of the Lokayukta. :- The allowances and the pension payable to and other conditions of service of the Lokayukta shall be the same as are admissible to the Chief Justice of the High Court. 4. Travelling and Daily Allowances. :- The Lokayukta shall be entitled to Travelling and Daily Allowances as admissible to the Chief Justice of the High Court. 5. Residential Accommodation. :- (1) The Lokayukta shall be entitled, without payment of rent, to the use of furnished official residence provided by the State Government in Gandhinagar. (2) The State Government shall be responsible for the maintenance and upkeep of the residence including the payment of rates and taxes due to the Government or any local authority and the bills for electricity, telephone, gas and water. (3) Where the Lokayukta occupies any accommodation other than that provided by the State Government, he shall be entitled to house rent allowance and other amenities such as electricity, gas, telephone etc., free of charge, as may be admissible to the Chief Justice of the High Court. 6. Telephone. :- In addition to the telephone facility provided to his office, the Lokayukta shall be entitled to one direct telephone connection, with STD facility, in his chamber 1 [at office and at his official residence] and the entire charges for such telephone connection shall be borne by the State Government. 1. Inserted by Notfn. dated 6-7-1999. 7. Conveyance. :- The State Government shall provide an air- conditioned staff car for the use of the Lokayukta and shall bear all the expenditure on its maintenance and repairs, including expenditure on petrol, oil and taxes. The State Government shall also provide, free of charge, the services of a chauffeur for the motor car so provided. 8. Leave. :- (1) The matters regarding leave admissible to the Lokayukta shall be governed by the rules applicable to the Chief Justice of the High Court of Gujarat subject to the modification that the Lokayukta shall be entitled to leave on full allowances at the rate of one month for each completed year of service and proportionately for the remaining period of service. (2) The Lokayukta shall have a vacation of 30 days in each year during the time as may be fixed by him. (3) The Lokayukta shall be entitled to the benefit of Leave Encashment as admissible to the Chief Justice of the High Court of Gujarat. (4) The Authority competent to grant leave or to refuse leave to the Lokayukta or to revoke or curtail Leave granted to him shall be the Governor of Gujarat. 9. Provident Fund. :- The Lokayukta shall be entitled to subscribe to the General Provided Fund in accordance with the General Provident Fund Rules as applicable to the Chief Justice of the High Court. 10. Medical Facilities. :- The Lokayukta shall be entitled to Medical Facilities as admissible to the Chief Justice of the High Court of Gujarat. 11. Pension. :- (1) In addition to the pension to which he may be entitled in respect of the previous service rendered by him under the Union or the State, the Lokayukta shall be paid pension at the same rates as applicable in the case of the Chief Justice of the High Court for each completed year of service as Lokayukta, provided that if he was at the time of his appointment, in Central Government service, he shall get the pension and retirement benefits under the rules applicable to the service to which he belonged immediately before such appointment. (2) Rules for the time being applicable to the Chief Justice of the High Court in regard to the commutation of pension shall apply mutatis mutandis to the Lokayukta. (3) The Lokayukta shall be entitled to gratuity and family pension as admissible to the Chief Justice of the High Court. 12. Dearness Allowances and other allowances. :- (a) The rates of Dearness Allowance and other allowances admissible to the Lokayukta shall be the same as admissible to the Chief Justice of the High Court of Gujarat. 1 [x x x] 1. Deleted by Notfn. dated 6-7-1999. 13. Leave Travel Concession. :- T h e Lokayukta shall be entitled to the benefit of Leave Travel Concession as admissible to the Chief Justice of the High Court of Gujarat. 14. Hours of work and holidays. :- The hours of work and holidays for the Lokayukta and his office shall be such as may be declared by the Lokayukta from time to time, but save as otherwise so declared, the Lokayukta and his office shall observe the same public holidays as are observed by the State Government. 15. Miscellaneous. :- In respect of any other matter for which specific provision is not made in these rules, the conditions of service of the Lokayukta, shall be governed by the rules for the time being applicable to the Chief Justice of the High Court. 16. Removal of difficulty. :- If any question arises about the interpretation of these rules, the matter shall be referred to the Governor of Gujarat whose decision thereon shall be final.