Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (SALARY AND ALLOWANCES TO ADHYAKSHA AND UPADHYAKSHA OF ZILLA PANCHAYAT) RULES, 1995 CONTENTS 1. Title and commencement 2. Definitions 3. Salary 4. House Rent Allowance 5. Conveyance 6. Travelling Allowance and Daily Allowance 7. Scrutiny of Bills 8. Sumptuary Allowance KARNATAKA PANCHAYAT RAJ (SALARY AND ALLOWANCES TO ADHYAKSHA AND UPADHYAKSHA OF ZILLA PANCHAYAT) RULES, 1995 Whereas the draft of the Karnataka Panchayat Raj (Salary and Allowances to Adhyaksha and Upadhyaksha of Zilla Panchayat) Rules, 1995 in Notification No. RDP 907 ZPS 95, dated 10th October, 1995 was published in Part IV, Section 2C(i) of the Karnataka Gazette, Extraordinary, dated 12th October, 1995 as required by sub-section (1) of Section 311 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) inviting objections and suggestions to the said draft from persons likely to be affected thereto within 10 days of its publication in the Official Gazette. And, whereas, the said Gazette was made available to the public on 12th October, 1995. And, where as, no objections or suggestions have been received by the State Government in respect of the said draft. Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 178 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) read with Section 311 of the said Act, the Government of Karnataka hereby makes the following rules namely: 1. Title and commencement :- (1) These rules may be called the Karnataka Panchayat Raj (Salary and allowances to Adhyaksha and Upadhyaksha of Zilla Panchayat) Rules, 1995. (2) They shall be deemed to have come into force with effect from the first day of April, 1995. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "Act" means the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993); (b) "Section " means a section of the Act. 3. Salary :- (1) Every Adhyaksha of Zilla Panchayat shall be entitled to a consolidated salary of Rupees two thousand two hundred and fifty per month. (2) Every Upadhyaksha of Zilla Panchayat shall be entitled to a consolidated salary of Rupees One thousand seven hundred and fifty per month. 4. House Rent Allowance :- Every Adhyaksha and Upadhyaksha shall be entitled to a monthly House Rent Allowance at the rates as shown below: 5. Conveyance :- The Adhyaksha and Upadhyaksha shall be provided with an Official Car with a driver. 6. Travelling Allowance and Daily Allowance :- (1) The Adhyaksha and Upadhyaksha shall be entitled to receive Travelling and daily allowance at such rates as are admissible to the Government of Karnataka Officers belonging to Group 'A' from time to time for the performance of his function as Adhyaksha or Upadhyaksha. (2) No Travelling Allowances shall be admissible for Adhyaksha or Upadhyaksha for any journey outside the district without the prior sanction of Government. 7. Scrutiny of Bills :- The Travelling Allowance Bills duly signed by Adhyaksha and Upadhyaksha shall be scrutinised and passed by the Chief Executive Officer in accordance with sub-rule (1) of Rule 6 8. Sumptuary Allowance :- Every Adhyaksha and Upadhyaksha shall be entitled to receive a Sumptuary allowance of Rupees Eight hundred and Rupees Six hundred per month respectively.