Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PARLIAMENTARY SECRETARIES SALARY, ALLOWANCES AND MISCELLANEOUS PROVISIONS ACT, 1963 15 of 1963 [April 20, 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 practice profession, etc 8. Power to make rules KARNATAKA PARLIAMENTARY SECRETARIES SALARY, ALLOWANCES AND MISCELLANEOUS PROVISIONS ACT, 1963 15 of 1963 [April 20, 1963] An Act to provide for the salary, allowances and miscellaneous provisions of Parliamentary Secretaries. Whereas, it is expedient to provide for the 2[salary, allowances and miscellaneous provisions] of Parliamentary Secretaries of the State of Karnataka; Be it enacted by the Karnataka State Legislature in the Fourteenth Year of the Republic of India as follows. 1. Short title and commencement :- (1) This Act may be called the Karnataka Parliamentary Secretaries 1 [Salary, Allowances and Miscellaneous Provisions] Act, 1963. (2) It shall come into force at once. 1. Substituted for the word "Allowances" by Act No. 7 of 1999 and shall be deemed to have come into force w.e.f. 12-3-1999 2. Definitions :- In this Act, unless the context, otherwise requires. (a) "Parliamentary Secretary" means a member of the Karnataka Legislative Assembly or the Karnataka Legislative Council appointed as a Parliamentary Secretary 1[by the Chief Minister]; (b) "Prescribed" means prescribed by rules made under this Act; 2 [(c) "Residence" x x x x x.] 1. Inserted by Act No. 7 of 1999 and shall be deemed to have come into force w.e.f. 12-3-1999 2. Clause (c) omitted by Act No. 7 of 1999 and shall be deemed to have come into force w.e.f. 12-3-1999 3. Salary and allowances of Parliamentary Secretary :- 1 [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 Minister's Salaries and Allowances Act, 1956, as may be specified by the Government from time to time. 1. Sections 3 to 6 substituted by Act No. 7 of 1999 and shall be deemed to have come into force w.e.f. 12-3-1999 4. Parliamentary Secretary not to draw salaries and allowances as member :- A Parliamentary Secretary shall not, while he draws salary and allowances for his office, be entitled to any salary and allowances as a member of a Legislative Assembly or Legislative Council, as the case may be. 5. Functions and duties of Parliamentary Secretary :- The functions and duties of a Parliamentary Secretary shall be such as may be specified by the Chief Minister or a Minister to whom he is the Parliamentary Secretary. 6. Oath of office and of secrecy :- Before a Parliamentary Secretary enters upon his office, the Chief Minister shall administer to him the oath of office and of secrecy according to such form as may be specified by the Government in this behalf.] 7. Parliamentary Secretary not to practice profession, etc :- A Parliamentary Secretary shall not, during the tenure of his office, practice 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 the 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.