Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Parliamentary Secretaries Allowances Act, 1963 015 of 1963 [19 April 1963] CONTENTS 1. Short Title And Commencement 2. Definitions 3. Salary And Allowances Of Parliamentary Secretary 4. Parliamentary Secretary Not To Draw Salaries And Allowances As Member 5. Functions And Duties Of Parliamentary Secretary 6. Oath Of Office And Of Secrecy 7. Parliamentary Secretary Not To Practise Profession, Etc 8. Power To Make Rules Karnataka Parliamentary Secretaries Allowances Act, 1963 015 of 1963 [19 April 1963] AnAct to provide for the 3 [Salary,allowances and miscellaneous provisions]of Parliamentary Secretaries. WHEREAS it isexpedient to provide for the 2 [Salary, Allowances and Miscellaneous Provisions]of ParliamentarySecretaries of the 1 [State of Karnataka]; BE it enacted by the 1 [Karnataka State]Legislature in the Fourteenth Year of the Republic of India as follows:- 1. Adapted by the Karnataka Adaptations of LawsOrder 1973 w.e.f. 1.11.1973. 2.Firstpublished in the [Karnataka Gazette] onthe Twentieth day of April, 1963. 3. Substituted by Act 7 of 1999w.e.f. 12.3.1999. 1. Short Title And Commencement :- (1) This Act may be called the1[Karnataka] Parliamentary Secretaries2[Salary, Allowances and Miscellaneous Provisions] Act, 1963. (2) It shall come into force at once. 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 2. Substituted by Act 7 of 1999 w.e.f. 12.3.1999. 2. Definitions :- Inthis Act, unless the context, otherwise requires,- (a)"Parliamentary Secretary" means a member of the 1 [Karnataka]Legislative Assembly]2 or the 1 [Karnataka LegislativeCouncil] appointed as aParliamentary Secretary 2 [by the Chief Minister]; (b)"prescribed" means prescribed by rules made under this Act; 3 [(c)x x x ] 1. Adapted by theKarnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 2. Inserted by Act 7of 1999 w.e.f. 12.3.1999. 3. Omitted by Act 7 of1999 w.e.f. 12.3.1999. 3. Salary And Allowances Of Parliamentary Secretary :- A Parliamentary Secretary shall be entitled to such salaries and allowances as are admissible to a Minister, Minister of State or a Deputy Minister under the Karnataka Ministers Salaries and Allowances Act, 1956, as may be specified by the Government from time to time.] 1. Substituted by Act 7 of 1999 w.e.f. 12.3.1999 . 4. Parliamentary Secretary Not To Draw Salaries And Allowances As Member :- A Parliamentary Secretary shall not, while he drawssalary and allowances for his office, be entitled to any salary and allowancesas a me.] 1. Substituted by Act7 of 1999 w.e.f. 12.3.1999. 5. Functions And Duties Of Parliamentary Secretary :- The functions and dutiesof a Parliamentary Secretary shall be such as may be specified by the ChiefMinister or a Minister to whom he is the Parliamentary Secretary.] 1. Substituted by Act7 of 1999 w.e.f. 12.3.1999. 6. Oath Of Office And Of Secrecy :- Before a ParliamentarySecretary enters upon his office, the Chief Minister shall administer to him theoath of office and of secrecy according to such form as may be specified by theGovernment in this behalf.] 1. Substituted by Act7 of 1999 w.e.f. 12.3.1999. 7. Parliamentary Secretary Not To Practise Profession, Etc :- A Parliamentary Secretary shall not, during the tenure of his office, practise any profession or engage in any trade or undertake for remuneration, any employment other than his duties as Parliamentary Secretary. 8. Power To Make Rules :- (1) The State Government may, by notification in the1[Karnataka] Gazette, make rules for carrying out the purposes of this Act. (2) Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything done under that rule. 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.