Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LEGISLATURE (CHAIRMAN, THE DEPUTY CHAIRMAN, THE SPEAKER AND THE DEPUTY SPEAKER) TRAVELLING AND OTHER ALLOWANCES RULES, 1957 CONTENTS 1. . 2. The Chairman and the Speaker shall be entitled to travelling and other allowances. 3. . 3A. . 3B. The Deputy Chairman and the Deputy Speaker shall be entitled to travelling and other allowances 4. . 4A. . 4B. . 4C. . 4D. . 5. . 6. . 7. . KARNATAKA LEGISLATURE (CHAIRMAN, THE DEPUTY CHAIRMAN, THE SPEAKER AND THE DEPUTY SPEAKER) TRAVELLING AND OTHER ALLOWANCES RULES, 1957 In exercise of the powers conferred by sub-section (1) of Section 15 of the Karnataka Legislature Salaries Act, 1956 (Karnataka Act 2 of 1957) and in supersession of the Karnataka Legislature (Payment of Advance Travelling Allowance) Rules, 1957, the Government of Karnataka hereby makes the following rules, namely: 1. . :- (1) These rules may be called the Karnataka Legislature 1 [(Chairman, the Deputy Chairman, the Speaker and the Deputy Speaker) Travelling and other Allowances] Rules, 1957. (2) These rules shall be deemed to have come into force on the Firstday of November, 1956. 1. Substituted for the brackets and words "(Presiding Officers) Travelling Allowance" by Notification No. LAW 138 LGR 69, dated 18-7-1970 and shall be deemed to have come into force w.e.f. 1-5- 1968 2. The Chairman and the Speaker shall be entitled to travelling and other allowances. :- (i) for journeys performed for attending Conferences or Committees of Presiding Officers of Legislatures held in India; (ii) for journeys in connection with visiting Houses of Parliament and other Legislatures in India; and (iii) for journeys performed within the State for participating in any public function, the Convocation of 1[any University], or any 2 (iv) for journeys performed outside India. (a) for attending a course of Parliamentary lectures arranged by the Commonwealth Parliamentary Association or any of its Branches or for attending conferences arranged by the Commonwealth Parliamentary Association; (b)for studying the working of Parliamentary institutions. 1. Substituted for the words "the University of Karnatak and Mysore University" by Notification No. LAW 219 LGR 76, dated 21- 1-1977 (GSR 40), w.e.f. 3-2-1977 2. Clause (iv) added'by Notification No. LAW 46 LGR 59 dated 27- 7-1959 and shall always be deemed to have been added 3. . :- The Chairman and the Speaker shall be entitled to travelling allowances (without daily allowances) for the journey undertaken from the City of Bangalore to his constituency or his usual place of residence at the end of each session of the Council or Assembly and for the return journey to the City of Bangalore at the beginning of the next Session of the Council or Assembly. 3A. . :- 1 When the Speaker or the Chairman, while touring on duty outside the State falls ill and receives urgent medical attendance at any place, he shall, in addition to the reimbursement of the expenses under Rule 8-A of the Karnataka Legislature (Presiding Officers) Medical Attendance Rules, 1959, be entitled to daily allowance for the days of halt at the place at which he receive medical attendance and treatment. 1. Rule 3-A inserted by Notification No. LAW 68 LGR 64, dated 18- 5-1965 (GSR 526) and shall be and shall always be deemed to have been inserted 3B. The Deputy Chairman and the Deputy Speaker shall be entitled to travelling and other allowances :- 1 (i) for journeys performed for attending Conferences or Committees of Presiding Officers of Legislatures held in India; (ii) for journeys in connection with visiting Houses of Parliament and other Legislatures in India; and (iii) for journeys performed within the State for participating in any public function, the Convocation of any University or any function, arranged by the State Government or any local authority. 1. Rule 3-B inserted by Notification No. LAW 219 LGR 76, dated 21- 1-1977 (GSR 40), w.e.f. 3-2-1977 4. . :- 1 The Deputy Chairman or the Deputy Speaker who avails the facility of rent free residence provided under Section 10-B, shall be entitled to travelling allowance (without daily allowance) for the journey undertaken from the City of Bangalore to his constituency or his usual place of residence at the end of each session of the Council or Assembly and for the return journey to the City of Bangalore at the beginning of the next session of the Council or Assembly. 1. Rule 4 substituted by Notification No. LAW 219 LGR 76, dated 21-1-1977 (GSR 40), w.e.f. 3-2-1977 4A. . :- 1 When the Chairman or Deputy Chairman or the Speaker or the Deputy Speaker travels by road, rail or air and claims road mileage, railway or air fare respectively, the daily allowance shall not be claimed in addition to road mileage, railway or air fare, as the case may be, except in cases of minimum absence of eight hours from headquarters on any calendar day. 1. Rules 4-A to 4-D inserted by Notification No. LAW 28 LGR 58, dated 9-2-1960 4B. . :- 1 x x x x x. 1. Rule 4-B omitted by Notification No. LAW 219 LGR 76, dated 21- 1-1977 (GSR 40), w.e.f. 3-2-1977 4C. . :- The Chairman or Deputy Chairman or the Speaker or Deputy Speaker shall, while on tour on duty, be entitled to accommodation i n Travellers Bungalows or Guest Houses maintained by Government on payment of rent at such rates as are applicable to Government servants occupying such accommodation. 4D. . :- Insurance for air travel by the Chairman or Deputy Chairman or the Speaker or Deputy Speaker shall be met by Government subject to the amount of premium being restricted to rupees ten per trip each way. Note. "Claim for insurance premium for air journeys should be supported by the receipts or policies issued by the Insurance Companies". 5. . :- Subject to the provisions of the Act and these rules, the provisions of the 1[Kamataka Civil Services Rules], for the time being in force, insofar as they regulate the procedure for the payment of travelling allowance and daily allowances to officers of the Govenment of Karnataka, shall mutatis mutandis be the rules applicable to the payment to the Chairman and the Speaker and to the Deputy Chairman and the Deputy Speaker in respect of the procedure for the payment of travelling and daily allowances in respect of tours: 2x x x x x.] 3 Explanation. x x x x x. 1. Substituted for the words "Karnataka Services Regulations" by Notification No. LAW 219 LGR 76, dated 21-1-1977 (GSR 40), w.e.f. 3-2-1977 2. Proviso to Rule 5 omitted by Notification No. LAW 79 LGR 60, dated 1-12-1960 3. Explanation omitted by Notification No. LAW 219 LGR 76, dated 21-1-1977 (GSR 40), w.e.f. 3-2-1977 6. . :- (1)1[The Chairman or the Deputy Chairman or the Speaker or the Deputy Speaker] may present bills for travelling allowance without the counter-signature of a Controlling Officer. 2[3[The Chairman or the Deputy Chairman or the Speaker or the Deputy Speaker] shall furnish along with the travelling allowance bill a certificate that the journey was for attending a public function or on official business, as the case may be, but he need not 4(2) x x x x x.] 5 Provided that no such counter-signature shall be required if the travelling allowance claimed is in respect of a journey falling under clause (iii) of Rule 4, but a certificate that the journey was performed with the prior approval of the Chairman or the Speaker as the case may be, shall be furnished along with the Travelling Allowance Bill. 1. Substituted for the words "The Chairman or the Speaker" by Notification No. LAW 219 LGR 76, dated 21-1-1977 (GSR 40), w.e.f. 3-2-1977 2. Substituted for the words "the Chairman or the Speaker shall specify in the travelling allowance bill the nature of the business in connection with which the travelling was performed, but need not furnish a certificate that the journey was for a public or official business" by Notification No. LAW 114 LGR 59, dated 4-4-1962 and shall always be deemed to have been substituted 3. Substituted for the words "The Chairman or the Speaker" by Notification No, LAW 219 LGR 76, dated 21-1-1977 (GSR 40), w.e.f. 3-2-1977 4. Sub-rule (2) omitted by Notification No. LAW 219 LGR 76, dated 21-1-1977 (GSR 40), w.e.f. 3-2-1977 5. Proviso added by Notification No. LAW 138 LGR 69, dated 18-7- 1970 (GSR 263) and shall be deemed to have come into force w.e.f. 1-5-1968 7. . :- (1) In special cases of long and expensive tours on official business, the Chairman, the Speaker, the Deputy Chairman or the Deputy Speaker, can draw an advance for the sum required to cover his travelling and daily allowances, subject to the condition that such advances are adjusted in full by the Chairman, the Speaker, the Deputy Chairman or the Deputy Speaker, as the case may be, on completion of his tours by sending a bill to the Audit Officer. Such advances shall not ordinarily exceed ninety per cent of the travelling and daily allowances admissible for the tours under Section 8 of the Act. (2) When the cancellation of railway journey or a journey by air is solely due to official reasons, the Chairman, the Speaker, the Deputy Chairman or the Deputy Speaker shall be entitled to be reimbursed by Government to the extent of the amount actually paid (including charges for reservation) on account of cancellation of the railway journey, or air passage, as the case may be.