Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA RESIDENCE OF MINISTERS, MINISTERS OF THE STATE AND DEPUTY MINISTERS (FURNISHING) RULES, 1956 CONTENTS 1. . 1A. . 2. . 3. . 4. . 5. . 6. . KARNATAKA RESIDENCE OF MINISTERS, MINISTERS OF THE STATE AND DEPUTY MINISTERS (FURNISHING) RULES, 1956 In exercise of the powers conferred by Section 15 of the Karnataka Ministers, Ministers of the State and Deputy Ministers Salaries and Allowances Act, 1956 (Karnataka Act 5 of 1957), the Government of Karnataka hereby make the following rules, namely: 1. . :- (i) These rules may be called Karnataka Residence of Ministers, 1 [Ministers of the State and Deputy Ministers] (Furnishing) Rules, 1956. (ii) They shall be deemed to have come into force on the 1st day of November, 1956. 1. Substituted for the words "five hundred rupees" by GSR 164, dated 29-4-1970 and shall be deemed to have come into force w.e.f. 30-5-1968 1A. . :- In these rules, unless the context otherwise requires, "Minister" includes a Minister of State. 2. . :- The residence of a Minister, a Minister of State and a Deputy Minister provided under sub-section (1) of Section 4 of the Act shall be furnished on the following scales, namely. 3. . :- Each Minister, a Minister of State and a Deputy Minister may purchase at Government cost and with the sanction of the State Government miscellaneous items of articles required of furnishing the residence, provided that the expenditure on this account shall not exceed 1 [one thousand rupees] during the period he holds the office of Minister, a Minister of State and a Deputy Minister and resides at such residence. Such articles shall be Government property and form part of the furniture provided for the residence. 1. Substituted for the words "five hundred rupees" by GSR 164, dated 29-4-1970 and shall be deemed to have come into force w.e.f. 30-5-1968 4. . :- The three rooms in the residence of a Minister, a Minister of State and a Deputy Minister referred to in sub-section (2) of Section 4 of the Act shall be furnished on the following scale. 5. . :- 1 (1) The articles with which a residence of a Minister, a Minister of State and a Deputy Minister is furnished under Rules 2 and 3 and the articles with which the rooms in the residence of a Minister, a Minister of State and a Deputy Minister are furnished under Rule 4, shall be deemed to be articles in charge of the Minister, the Minister of State and the Deputy Minister concerned and list of such articles shall be maintained by the State Government and a duplicate copy of such list maintained by the Private Secretary to the Minister, the Minister of State and the Deputy Minister. (2) (a) Whenever a residence furnished under Rules 2 and 3 is vacated by a Minister, a Minister of State and a Deputy Minister on relinquishing office, the articles with which such residence had been furnished shall be delivered by the Minister, the Minister of State and the Deputy Minister concerned to the State Government along with the list of articles maintained by the Private Secretary to the Minister, the Minister of State and the Deputy Minister. (b) The articles with which the rooms in the residence of a Minister, a Minister of State and a Deputy Minister are furnished under Rule 4 shall be returned to the State Government when the Minister, the Minister of State and the Deputy Minister concerned relinquishes his office along with the list of, articles maintained by the Private Secretary to the Minister, the Minister of State and the Deputy Minister. 1. Rules 5 and 6 added by Notification No. GAD 19 MIR 58, dated 24-12-1959 6. . :- (1) All expenditure on maintenance of the articles provided under these rules in good condition and on repairs to such articles due to normal wear and tear shall be borne by the State Government. (2) Losses in the articles provided under these rules due to breakages, thefts, or other causes may be written off by the Government provided that the value thereof does not exceed in the case of unbreakable articles, Rs. 50 and in the case of fragile articles Rs. 100 per year. (3) The linen and carpets provided under these rules, when unserviceable, may be replaced by the Government, provided the unserviceable articles are returned to Government.