Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA RESIDENCES OF PARLIAMENTARY SECRETARIES (FURNISHING) RULES, 1963 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . KARNATAKA RESIDENCES OF PARLIAMENTARY SECRETARIES (FURNISHING) RULES, 1963 In exercise of the powers conferred by sub-section (1) of Section 8 of the Karnataka Parliamentary Secretaries Allowances Act, 1963 (Karnataka Act 15 of 1963), the Government of Karnataka hereby makes the following rules, namely. 1. . :- (i) These rules may be called the Karnataka Residences of Parliamentary Secretaries (Furnishing) Rules, 1963. (ii) They shall be deemed to have come into force on the 20th day of April, 1963. 2. . :- The residence of a Parliamentary Secretary provided under sub- section (1) of S.3 of the Karnataka Parliamentary Secretaries Allowances Act, 1963 shall be furnished in the following scales, namely. I. Furniture (a) Drawing Room or Reception Room. (i) Two sofa sets of three pieces each; (ii) Two chairs; (iii) One central table; (iv) Two teapoys; (v) One carpet. (b) Dining Room. (i) One dining table; (ii) Eight chairs; (iii) One side board or dinner wagon. (c) Bed Room (Maximum of two bed rooms to be furnished). Per bed room, (i) Two cots with mattresses and pillows; (ii) One wardrobe; (iii) One coatstand; (iv) One chest of drawers; (v) One dressing table; (vi) Two side tables; (vii) One carpet; (viii) One extra almirah in one bed room and one extra cot with mattress and pillow. (d) Office Room. (i) One office table; (ii) One book case; (iii)One office chair. II. Linen (i) Door and window curtains; (ii) Mosquito curtains one per bed; III. Crockery and Cutlery. (i) Eight cups and saucers; (ii) Two tea pots; (iii) Two sugar basins; (iv) Two milk jugs; (v) Two tea trays; (vi) Dinner set for eight persons either of crockery in Indian style or of stainless steel. IV. Miscellaneous (i) One radio; (ii) One wall clock; (iii) Eight chairs partly cane and partly wooden for office; (iv) One hat stand with mirror for the verandah; (v) One meat safe; (vi) One hot case; (vii) Two durries (cotton carpets). 3. . :- Each Parliamentary Secretary may purchase at Government cost and with the sanction of the State Government miscellaneous items of articles required for furnishing the residence, provided that the expenditure on this account shall not exceed three hundred rupees during the period he holds the office of the Parliamentary Secretary and resides in such residence. Such articles shall be Government property and form part of the furniture provided for the residence. 4. . :- The three rooms in the residence of a Parliamentary Secretary referred to in sub-section (2) of S.3 of the Karnataka Parliamentary Secretaries Allowances Act, 1963 shall be furnished on the following scale. I. Office Room (i) One office table; (ii) One office chair; (iii) One book case; (iv) Three chairs; (v) One carpet. II. Drawing Room or Reception Room (i) One carpet; (ii) One wall clock; (iii) One sofa set; (iv) Two teapoys; (v) One central table. III. Extra Room (i) One carpet; (ii) One small office table; (iii) One teapoy; (iv) Four chairs cane or wooden; (v) Two foot rugs; (vi) Four door and window curtains; (vii) Four table cloths. 5. . :- (1) The articles with which a residence of a Parliamentary Secretary is furnished under Rule 2 and Rule 3 and the articles with which the rooms in the residence of a Parliamentary Secretary are furnished under Rule 4 shall be deemed to be articles in charge of the Parliamentary Secretary concerned, and a list of such articles shall be maintained by the State Government and a duplicate copy of such list maintained by the Personal Assistant to the Parliamentary Secretary. (2) (a) Whenever a residence furnished under Rule 2 and Rule 3 is vacated by a Parliamentary Secretary on relinquishing office, the articles with which such residence had been furnished shall be delivered by the Parliamentary Secretary concerned to the State Government along with the list of articles maintained by the Personal Assistant to the Parliamentary Secretary. (b) The articles with which the rooms in the residence of a Parliamentary Secretary are furnished under Rule 4 shall be returned to the State Government when the Parliamentary Secretary concerned relinquishes his office along with the list of articles maintained by the Personal Assistant to the Parliamentary Secretary. 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.