Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Telephone and Secretarial Facilities) Rules, 1999 CONTENTS 1. Short title 2. Definitions 3. Telephone facilities 4. Secretarial facility 5. Facilities to be temporary and co-terminus 6. . Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Telephone and Secretarial Facilities) Rules, 1999 G.S.R. 66(E). In exercise of the powers conferred by Sec. 4 of the Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Facilities) Act, 1998 (5 of 1999), the Central Government hereby makes the following rules, namely: 1. Short title :- (1) Those rules may he called the Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Telephone and Secretarial Facilities) Rules, 1999. 2. Definitions :- In these rules, (i) "Act" means the Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Facilities) Act, 1998 (5 of 1999). (ii) the expressions "recognised party" and "recognised group" shall have the meaning assigned to them under See. 2 of the Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Facilities) Act, 1998 (5 of 1999). (iii)1 1. Omitted for " "leader" means the leader of recognised party or recognised group other than the Leaders of the Opposition as defined in Sec. 2 of the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977 (33 of 1977)." by the Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Telephone and Secretarial Facilities) Amendment Rules, 2000 3. Telephone facilities :- 1 (1) Each leader, each deputy leader and each chief whip of a recognised party or group shall not be liable to make any payment in respect of the installation and rental of one telephone installed either at his office or residence in Delhi or New Delhi and he shall not be liable to make any payment in respect of any calls made from that telephone during his tenure as such leader, deputy leader and chief whip subject to his certifying that the calls were made in the discharge of his duties as such leader, deputy leader and chief whip. (2) The facility under sub-rule (1) shall be in addition to the telephone facilities admissible to him as a Member of Parliament under the Housing and Telephone Facilities (Members of Parliament) Rules, 1956." 1. Substituted for rule 3 "(1) Each leader and each chief whip of a recognised party or group shall not he liable to make any payment in respect often thousand local calls in a year, pooled together, made in the discharge of his duties as leader [or chief whip], from the telephone installed cither at his residence or at his officein Delhi or New Delhi and from the telephone installed at his usual place of residence, or at a place selected by him under sub-rules (1) and (3) of Rule 4 of the Housing and Telephone Facilities (Members of Parliament) Rules, 1956 (hereinafter referred to as the said rules) framed under the Salary, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954): Provided that the ten thousand free local calls admissible to the leader and chief whip of a recognised party or recognised group shall be in addition to any free calls admissible to them as Members of Parliament under the said rules. (2) The trunk call bills of the leader and chief whip of the recognised party or group may be adjusted within the monetary equivalent of the ceiling of the aforesaid ten thousand local calls per annum." by the Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Telephone and Secretarial Facilities) Amendment Rules, 2000 4. Secretarial facility :- 1 "each leader, each deputy leader and each chief whip" of a recognised party or recognised group shall be entitled to the following secretarial facility: Stenographer one (private Secretary Grade III in the pay scale of Rs. 8000-13,500) 1. Substituted for "Each leader and each chief whip" by the Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Telephone and Secretarial Facilities) Amendment Rules, 2000 5. Facilities to be temporary and co-terminus :- The telephone and secretarial facilities admissible under rule 3 and Section 4 of these rules shall be temporary and co-terminus with the tenure as 1 "the leader, deputy leader or chief whip" of the recognised party or recognised group. 1. Substituted for "the leader or chief whip" by the Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Telephone and Secretarial Facilities) Amendment Rules, 2000 6. . :- 1 The telephone and secretarial facilities admissible under rule 3 and 4 shall not be provided to such leader, deputy leader or chief whip, as the case may be, as mentioned in the proviso to Sec, 3 of the Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Facilities) Act, 1998." 1. Inserted by the Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Telephone and Secretarial Facilities) Amendment Rules, 2000