Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PANCHAYAT RAJ (SITTING FEE AND OTHER ALLOWANCES TO MEMBERS OF THE TALUK PANCHAYATS AND ZILLA PANCHAYATS) RULES, 1994 CONTENTS 1. Title and commencement 2. Definitions 3. Sitting Fee 4. Travelling Allowance 5. Scrutiny of Bills 6. Countersignature of travelling allowance Bills KARNATAKA PANCHAYAT RAJ (SITTING FEE AND OTHER ALLOWANCES TO MEMBERS OF THE TALUK PANCHAYATS AND ZILLA PANCHAYATS) RULES, 1994 Whereas the draft of the Karnataka Panchayat Raj (Sitting Fee and other allowances to Members of the Taluk Panchayats and Zilla Panchayats) Rules, 1994 in Notification No. RDP 906 ZPS 94, dated 19-12-1994 was published in the Part IV 2C(i) of the Karnataka Gazette, Extraordinary, dated 19-12-1994 as required by 311 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) inviting objections and suggestions to the draft from persons likely to be affected there to within 30 days of its publication in the Official Gazette. And, whereas, the said Gazette was made available to the public on 19-12-1994. And, whereas, no objection 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 (2) of Section 139 and sub-section (2) 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 (Sitting Fee and Other allowances to Members of the Taluk Panchayats and Zilla Panchayats) Rules, 1994. (2) They shall come into force at once. 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) "Member" means a member of the Taluk Panchayat or Zilla Panchayat, other than Adhyaksha and Upadhyaksha; (c) "Section" means a section of the Act; 3. Sitting Fee :- Every member of the Taluk Panchayat and Zilla Panchayat shall be entitled to receive a sitting fee of Twenty five and Thirty Rupees per day, respectively, for attending the meetings of the Taluk Panchayat or the Zilla Panchayat, as the case may be, or of any Committee thereof. 4. Travelling Allowance :- (1) Every member of the Zilla Panchayat shall be entitled to receive travelling allowance and daily allowance for attending the meeting of the Zilla Panchayat or any committee thereof, or for journeys made by him outside the limits of the Zilla Panchayat for the performance of his functions as a member at such rates as admissible to officers of the State Government belonging to category II under Karnataka Civil Service Rules from time to time. (2) Every member of the Taluk Panchayat shall be entitled to receive travelling allowance and daily allowance for attending the meetings of the Taluk Panchayat or of any Committee thereof, or for journeys made by him outside the limits of the Taluk Panchayat for the performance of his functions as a member, at such rates as admissible to officials of the State Government belonging to categories III under Karnataka Civil Service Rules from time to time: Provided that no travelling allowance shall be admissible to a member for a journey made by him but not approved by the Taluk Panchayat or Zilla Panchayat, as the case may as, or for any journey outside the State without the prior sanction of the Government: Provided further that no travelling allowance shall be paid for journey performed to wait on deputation, as an act of courtesy on any dignitaries or officers unless the previous sanction of the Taluk Panchayat or the Zilla Panchayat, as the case may be has been obtained. 5. Scrutiny of Bills :- The travelling allowance bill of a member shall be scrutinised and passed by the Executive Officer or the Chief Executive Officer, as the case may be, in accordance with Rule 4. 6. Countersignature of travelling allowance Bills :- The travelling allowance bills of a member shall be countersigned by the Adhyaksha of the Taluk Panchayat or the Zilla Panchayat as the case may be.