Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA RESIDENCES OF THE CHAIRMAN, THE DEPUTY CHAIRMAN, THE SPEAKER, THE DEPUTY SPEAKER, THE LEADERS OF THE OPPOSITION AND THE GOVERNMENT CHIEF OF WHIPS (FURNISHING) RULES, 1956 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . KARNATAKA RESIDENCES OF THE CHAIRMAN, THE DEPUTY CHAIRMAN, THE SPEAKER, THE DEPUTY SPEAKER, THE LEADERS OF THE OPPOSITION AND THE GOVERNMENT CHIEF OF WHIPS (FURNISHING) RULES, 1956 In exercise of the powers conferred by Section 15 of the Karnataka Legislature Salaries Act, 1956, (Karnataka Act 2 of 1957), the Government of Karnataka hereby makes the following rules, namely. 1. . :- (1) These rules may be called the Karnataka Residences of 1 [the Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leaders of the Opposition and the Government Chief of Whips] (Furnishing) Rules, 1956. (2) They shall be deemed to have come into force on the first day of November, 1956. 1. Substituted for the words "Chairman and Speaker" by GSR 426, dated 15-12-1976, w.e.f. 23-12-1976 2. . :- The residence of 1[the Chairman or the Speaker, the Deputy Chairman, or the Deputy Speaker, the Leaders of the Opposition and the Government Chief of Whips provided under sub-section (1) of Section 4, sub-section (1) of Section 10-B, sub-section (1) of Section 10-F and sub-section (1) of Section 10-K respectively] of the Act shall each be furnished on the following scales, namely. I. Furniture: (a) Drawing room or reception room. (i) Three sofa sets of three pieces each, (ii) Three chairs (iii) One Central table. (iv) Four Teapoys. (v) One carpet. (b) Dining Room. (i) One Dining table. (ii) Twelve Chairs. (iii) One side board or dinner wagon. (c) Bed room (maximum of four bed rooms to be furnished). Per bed room. (i) Two cots with mattresses and pillows. (ii) One Wardrobe. (iii) One coat stand. (iv) One chest of drawers. (v) One dressing table. (vi) Two side tables. (vii) One carpet. (viii) One extra almirah each in two bedrooms and two extra cots with mattresses and pillows. (d) Office Room. (i) One Office table. (ii) One Book case. (iii) One Office chair. II. Linen (a) Door and Window curtains. (b) Mosquito curtains, one per bed. III. Crockery and Cutlery: (i) Twelve cups and saucers. (ii) Two teapots. (iii) Two sugar basins (iv) Two Milk jugs. (v) Two Tea trays. (vi) Dinner set for 12 persons either of crockery in Indian style or of stainless steel. IV. Miscellaneous: (i) One Radio. (ii) One Frigidaire. (iii) One Wall Clock. (iv) Eighteen chairs partly cane and partly wooden for office. (v) One hat stand with mirror for the verandah. (vi) One meat safe. (vii) One hot case, (viii) Two Durries (Cotton carpets). 2 [(ix) Two electric stoves.] 1. Substituted for the words "the Chairman or the Speaker provided under sub-section (1) of Section 4" by GSR 426, dated 15-12-1976, w.e.f. 23-12-1976 2. Entry (ix) added by GSR 527, dated 1-5-1965 and shall be deemed to have come into force w.e.f. 10-12-1964 3. . :- 1 [The Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, the Leaders of the Opposition or the Government Chief of Whips] may each 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 five hundred rupees during the period he holds office and resides in such residence. Such articles shall be Government property and form part of the furniture provided for the residence. 1. Substituted for the words "The Chairman or the Speaker" by GSR 426, dated 15-12-1976, w.e.f. 23-12-1976 4. . :- The three rooms in the residence of 1 [the Chairman or the Speaker, the Deputy Chairman or the Deputy Speaker, the Leaders of the Opposition and the Government Chief of Whips referred to in sub-section (2) of Section 4, sub-section (2) of Section 10-B, sub- section (2) of Section 10-F and sub-section (2) of Section 10-K as the case may be] of the Act shall be furnished on the following scale. I. Office Room: (i) One office table. (ii) One office chair. (iii) One book case. (iv) Four 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) Six chairs-cane or wooden. (v) Three foot-rugs. (vi) Six door and window curtains. (vii) Six table cloths. 1. Substituted for the words, brackets and figures "the Chairman or the Speaker referred to in sub-section (2) of Section 4" by GSR 426, dated 15-12-1976, w.e.f. 23-12-1976 5. . :- 1 Notwithstanding anything contained in the preceding rules, articles purchased between the first day of November, 1956 and the seventh day of June, 1957, in accordance with the orders of the State Government sanctioning such purchase, shall be deemed to be articles validly purchased for furnishing the residence of the Chairman or the Speaker, as the case may be.] 1. Rule 5 added by Notification No. LAW 2 LGR 58, dated 31-3- 1958 and shall always be deemed to have been added 6. . :- 1 (1) The articles with which a residence of the Chairman or the Speaker is furnished under Rules 2, 3 and 5, and the articles with which the rooms in the residence of the Chairman or the Speaker are furnished under Rule 4, shall be deemed to be articles in charge of the Chairman or the Speaker, as the case may be, and a list of such articles shall be maintained by the Legislature Secretariat and a duplicate copy of such list maintained by the Private Secretary to the Chairman or the Speaker, as the case may be. (2) (a) Whenever a residence furnished under Rules 2, 3 and 5 is vacated by the Chairman or the Speaker on relinquishing office, the articles with which such residence had been furnished shall be delivered by the Chairman or the Speaker, as the case may be, to the Legislature Secretariat along with the list of articles maintained by the Private Secretary to the Chairman or the Speaker. (b) The articles with which the rooms in the residence of the Chairman or the Speaker are furnished under Rule 4 shall be returned to the Legislature Secretariat when the chairman or the Speaker relinquishes his office along with the list of articles maintained by the Private Secretary to the Chairman or the Speaker, as the case may be. 1. Rules 6 and 7 added by Notification No. LAW 122 LGR 60, dated 22-4-1961 7. . :- (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, fifty rupees and in the case of fragile articles one hundred rupees 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