Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LEGISLATURE (TELEPHONE TO MEMBERS)RULES, 1979 CONTENTS 1. Title and commencement 2. Definitions 3. Applicability 4. Installation charges, etc 5. Reimbursement 6. Transfer of telephone KARNATAKA LEGISLATURE (TELEPHONE TO MEMBERS)RULES, 1979 In exercise of the powers conferred by Section 15 read with Section 12(g) of the Karnataka Legislature Salaries, Pension and Allowances Act, 1956 (Karnataka Act 2 of 1957), the Government of Karnataka hereby makes the following rules, namely. 1. Title and commencement :- (1) These rules may be called the Karnataka Legislature (Telephone to Members) Rules, 1979. (2) They shall be deemed to have come into force on the First day of April, 1978. 2. Definitions :- In these rules, unless the context otherwise requires. (i) "Member" means a member of the Assembly or the Council and includes a Minister, a Minister of State, a Deputy Minister, the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, a Leader of the Opposition and a Government Chief Whip; (ii) "Residence" means the place where a member ordinarily resides and from which he claims travelling allowances for attending meetings of the Legislature or any Committee thereof; (iii) "Secretary" means the Secretary of the State Legislature and includes such other officer of the Legislature Secretariat as may be specified in this behalf by the Chairman and the Speaker. 3. Applicability :- These rules shall apply to all members including the Ministers, the Ministers of State, the Deputy Ministers, the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, the Leaders of Opposition and Government Chief Whips. 4. Installation charges, etc :- (1) Expenditure on account of the initial deposit, installation and rental charges of the telephone installed 1 [in the name of Secretary, Karnataka Legislative Assembly/Secretary, Karnataka Legislative Council, as the case may be] under clause (g) of Section 12 of the Act shall be borne by the Government. (2) Every member shall bear all other charges on account of local call or trunk-call or charges for re-connection, shifting or otherwise. 1. Inserted by Notification No. KLAS/ACTS-1/28/ACT/97-98, dated 20-11-1998, w.e.f. 7-12-1998 5. Reimbursement :- (1) Every member shall be entitled for reimbursement of the initial deposit amount and installation and rental charges of the telephone as specified in Rule 4, on an application made to the Secretary. Such application shall be accompanied by the demand note or the bill, as the case may be, evidencing installation of the Telephone or quarterly rent thereto along with the receipt in token of having paid the amount. The payment of telephone charges of members of Legislature shall be paid by cheques by the Secretary: Provided that such reimbursement shall be allowed. (a) towards installation charges, in the case of Telephones installed on or after the 1st April, 1978; (b) towards rentals, in the case of Telephones installed whether prior to or after the 1st April, 1978, but with effect from the said date only. (2) The reimbursement of the amount paid by the member towards installation of Telephone at his residence shall be allowed for not more than once during his term or consecutive terms as Member of the Assembly or the Council. 6. Transfer of telephone :- 1 After a person ceases to be a member, he may on an application made to Secretary, get the telephone, installed under clause (g)of Section 12 of the Act, transferred in his own name, on payment of initial deposit and other charges, required to be paid towards the installation of the said telephone: Provided that no transfer o such telephone is permissible if he. (a) has already availed of the said concession as a Member of Parliament or Member of Legislative Assembly or Member of Legislative Council; (b) has a permanent telephone in his own name at the same place, in which the telephone was installed under the said clause at his residence.] 1. Rule 6 inserted by GSR 305, dated 27-12-1984, w.e.f. 27-12- 1984