Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA RESIDENCE OF CHAIRMAN AND SPEAKER (CHARGES FOR CONSUMPTION OF ELECTRICITY) RULES, 1970 CONTENTS 1. Title and commencement 2. Definition 3. Regulation of payment of electrical charges 4. Procedure for determining the charges KARNATAKA RESIDENCE OF CHAIRMAN AND SPEAKER (CHARGES FOR CONSUMPTION OF ELECTRICITY) RULES, 1970 In exercise of the powers conferred by Section 15 of the Karnataka Legislature Salaries Act, 1956 (Kamataka 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 Residence of Chairman and Speaker (Charges for Consumption of Electricity) Rules, 1970. (2) They shall be deemed to have come into force on the 1st day of July, 1965. 2. Definition :- In these rules, "section" means a section of the Karnataka Legislature Salaries Act, 1956. 3. Regulation of payment of electrical charges :- The charges payable by the Chairman or the Speaker and the charges payable by the State Government, for the consumption of Electricity in the buildings provided as residence to the Chairman or the Speaker and in the gardens and roads appurtenant to such buildings referred to in Sections 4 and 6 shall be regulated as follows. (a) the monthly charges for the consumption of electricity in the residence referred to in clause (b) of sub-section (1) of Section 6, shall include the consumption of electricity in the residence proper, in the rooms in such residence used for official purpose, and in the quarters and other buildings appurtenant to such residence used by private servants or members of the family of the Chairman or the Speaker; (b) the monthly charges for the consumption of electricity in quarters or other buildings used by Government servants required to reside in such quarters or other buildings near the residence of the Chairman or the Speaker shall be payable by such Government servants; (c) the monthly charges for the consumption of electricity for the purpose of lighting the roads and gardens and upkeep of the roads and gardens included in the residence of the Chairman or the Speaker shall be borne by the State Government. 4. Procedure for determining the charges :- The following procedure shall be followed for determining the charges for the consumption of electricity payable under Rule 3, namely. (a) separate electric meters shall be installed in each residence for ascertaining the monthly consumption of electricity for purposes of clauses (a), (b) and (c), respectively of Rule 3; (b) monthly bills in respect of the charges for the consumption of electricity referred to in clause (a) of Rule 3 shall be sent to the Chairman or the Speaker as the case may be, and the amount payable under such bills shall be paid by the Chairman or the Speaker, as the case may be. The sum specified in clause (b) of sub-section (1) of Section 6 to the actual amount paid, whichever is less, shall be recouped by the Chairman or the Speaker as the case may be in his pay bill to which shall be appended a copy of a receipt given by the Karnataka State Electricity Board evidencing the payment made by the Chairman or the Speaker; (c) the bills in respect of monthly charges for the consumption of electricity referred to in clause (b) of Rule 3, shall be sent to the Government servant concerned and the amount due shall be paid to the Karnataka State Electricity Board by such Government servant; (d) the bills in respect of monthly charges for the consumption of electricity referred to in clause (c) of Rule 3 shall be sent to the State Government, and the amount due shall be paid by the State Government to the Karnataka State Electricity Board.