Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA RESIDENCE OF MINISTERS, MINISTERS OF STATE AND DEPUTY MINISTERS (CHARGES FOR CONSUMPTION OF ELECTRICITY) RULES, 1958 CONTENTS 1. . 2. . 3. . 4. . KARNATAKA RESIDENCE OF MINISTERS, MINISTERS OF STATE AND DEPUTY MINISTERS (CHARGES FOR CONSUMPTION OF ELECTRICITY) RULES, 1958 In exercise of the powers conferred by Section 15 of the Ministers Ministers of State and Deputy Ministers Salaries and Allowances Act, 1956 (Karnataka Act 5 of 1957) the Government of Karnataka hereby makes the following rules, namely:- 1. . :- (1) These rules may be called the Karnataka Residence of Ministers 1 [, Ministers of State] and Deputy Ministers (Charges for Consumption of Electricity) Rules, 1958. (2) They shall be deemed to have come into force on the 1st day of November, 1956. 1. Inserted by GSR 300, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 2. . :- In these rules, "Section" means a section of the Karnataka Ministers, 1 [, Ministers of State and Deputy Ministers] Salaries and Allowances Act, 1956. 1. Inserted by GSR 300, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 3. . :- The charges payable by a 1[Minister, a Minister of State or a Deputy Minister] and the charges payable by the State Government, for the consumption of electricity in the building provided as residence to a 2[Minister, a Minister of State or a Deputy Minister] and in the gardens and roads appurtenant to such building referred to in Sections 6 and 10 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 and sub-section (1) of Section 10, shall include the consumption of electricity in the residence proper, in the rooms in such residence used for official purposes, and in the quarters and other buildings appurtenant to such residence used by private ser- 3Minister, Minister of State or Deputy Minister]; (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 a 4[Minister, Minister of State or Deputy Minister] shall be payable by such Government servants; (c) The monthly charges for the consumption of electricity for the purposes of lighting 5[the roads, gardens and the guard rooms] and upkeep of the roads and gardens included in the residence of a 6 [Minister, a Minister of State or a Deputy Minister] shall be borne by the State Government. 1. Substituted for the words "Minister or a Deputy Minister" by GSR 300, dated 7-8-1968 and shall be deemed to have come into force w.e.f 29-5-1968 2. Substituted for the words "Minister or a Deputy Minister" by GSR 300, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 3. Substituted for the words "Minister or Deputy Minister" by GSR 300, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 4. Substituted for the words "Minister or Deputy Minister" by GSR 300, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 5. Substituted for the words "the roads and gardens" by Notification No. GAD 32 MIR 58, dated 22-7-1959 6. Substituted for the words "Minister or a Deputy Minister" by GSR 300, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 4. . :- 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 1[Minister, Minister of State or Deputy Minister] concerned and the amount payable under such bills shall be paid by such 2[Minister, Minister of State or Deputy Minister]. A sum of thirty-five rupees or the actual amount paid, whichever is less, shall be recouped by the 3[Minister, the Minister of State or the Deputy Minister] in his pay bill, to which shall be appended a copy of the receipt given by the Karnataka Electricity Board evidencing the payment made by the 4 [Minister, the Minister of State or the Deputy Minister] concerned; (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 Electricity Board by such Government servants; (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 Electricity Board. 1. Substituted for the words "Minister or Deputy Minister" by GSR 300, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 2. Substituted for the words "Minister or Deputy Minister" by GSR 300, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 3. Substituted for the words "Minister or the Deputy Minister" by GSR 300, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 4. Substituted for the words "Minister or the Deputy Minister" by GSR 300, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968