Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT MUNICIPAL FINANCE BOARD (TERM OF OFFICE AND CONDITIONS OF SERVICE OF CHAIRMAN AND MEMBERS) RULES, 1979 CONTENTS 1. Short title 2. Definitions 3. Term of office of Chairman and Members 4. Conditions of Service of Non-official Chairman 5. Sitting fees to Members 6. Travelling Allowance to members 7. Conditions of Service of Official Chairman GUJARAT MUNICIPAL FINANCE BOARD (TERM OF OFFICE AND CONDITIONS OF SERVICE OF CHAIRMAN AND MEMBERS) RULES, 1979 Whereas certain rules entitled as the Gujarat Municipal Finance Board (Terms of Office and Conditions of service of Chairman and Member) Rules, 1979 were published as required by sub-section (1) of section 28 of the Gujarat Municipal Finance Board Act, 1979 (Guj. 12 of 1979) at pages 282 284 to of the Gujarat Government Gazette, Part I-A Central Section (Extra- Ordinary) dated the 29th November, 1979 under the Government Notification Panchayats Housing and Urban Development Department No. RP/189 79/ MFB- 1179/5165-P-I, dated the 29th November 1979 inviting objections and suggestions from all persons likely to be affected thereby, within a period of one month from the date of its publication in the Official Gazette. And Whereas objections and suggestions which were received by the Secretary to Government, Panchayats Housing and Urban Development Department with respect to the said draft rules before the expiry of the aforesaid period have been considered and found not tenable. Now, Therefore, in exercise of the powers conferred by clause (a) of sub-section (2) of section 28 read with section 6 of the Gujarat Municipal Finance Board Act, 1979 (Guj. 12 of 1979), the Government of Gujarat hereby makes the following rules namely: 1. Short title :- These Rules may be called the Gujarat Municipal Finance Board (Term of Office and Conditions of Service of Chairman and Members) Rules, 1979. 2. Definitions :- (1) In these rules, unless the context otherwise required. (a) "Act" means the Gujaral Municipal Finance Board Act, 1979; (b) "Board" means the Gujarat Municipal Finance Board, established under Section 3 of the Act; (c) "Section" means a section of the Act. (2) The words and expressions used but not defined in these rules shall have the meaning assigned to them in the Act. 3. Term of office of Chairman and Members :- The Chairman, 1 [if he is non-official], and members other than those appointed by the virtue of their office shall hold office for a term of three years from the date of their appointment. 1. Inserted by notified 9-11-1983. 4. Conditions of Service of Non-official Chairman :- ]12T h e Chairman' '[if he is non official,] of the Board shall be entitled as honorarium, allowance and other facilities as follows: (a) The Honorarium at such a rate not exceeding 3[Rs. 1000/-] per month as may be fixed by the State Government. (b) Unfurnished residential accommodation in the city in which the headquarters of the Board are situated, without payment of rent or taxes, or cesses due to government or any local authority or where such residential accommodation is not made availble, a monthly allowance of such amount as may be fixed by the State Government. (c) Travelling allowance at the rates admissible to a Government Officer of the first grade. He shall, however, be entitled to travel by the highest class on Railways including air conditioned class and by air. (d) The facility of telephone as his residence charges for which shall be borne by the Board provided that charges for private truck calls shall be borne by the Chairman. The use of office car free of charge for official purposes connected with the work of the Board. Provided that the Chairman shall be entitled to use the official car for private purposes on payment of such charges as the State Government may by general or special order determine from time to time. 4 (f) He shall be entitled to leave for a period of 30 days with honorarium after completing one year's service. 1. Inserted by notified 9-11-1983. 2. Subs. by, Notif. dt. 9-11-1983. 3. Subs. bo notified dt. 9-11-1983. 4. Added by, ibid. 5. Sitting fees to Members :- A member of the Board other than the Chairman shall be entitled to a sitting fee of Rs. 100/- for every day of a meeting of the Board that he attends and Rs. 50/- for every , day of meeting of a Committee appointed by the Board and attended by him: Provided that if the Chairman is not in receipt of any honorarium he shall also be entitle to payment of sitting fees under these rules: Provided further that no member including the Chairman shall be entitled to receive sitting fees for intending more than one meeting in a day. 6. Travelling Allowance to members :- A member of the Board other than the Chairman shall be entitled to travelling allowance at the rates admissible to a Government officer of the first grade. 7. Conditions of Service of Official Chairman :- 1 If a Government Officer is appointed as the Chairman of the Board, his terms and conditions of service shall be such as the State Government may, by order determine. 1. Added by, ibid.