Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA LEGISLATIVE COUNCIL (CHAIRMAN) AND THE MAHARASHTRA LEGISLATIVE ASSEMBLY (SPEAKER) SUMPTURY ALLOWANCE RULES, 1965 CONTENTS 1. Short title and commencement 2. Limit on expenditure from sumptuary allowances in certain cases 3. Certification by Secretary or other officer authorised by him 4. Certification of expenditure in certain cases MAHARASHTRA LEGISLATIVE COUNCIL (CHAIRMAN) AND THE MAHARASHTRA LEGISLATIVE ASSEMBLY (SPEAKER) SUMPTURY ALLOWANCE RULES, 1965 In exercise of the powers conferred by sub-section (1) of Section 13 read with Section 4-A of the Bom. Legislative Council (Chairman and Dy. Chairman) and the Bombay Legislative Assembly (Speaker and Dy. Speaker) Salaries and Allowances Act, 1956 (Bom. XLVII of 1956), and in supersession of the Maharashtra Legislative Council (Chairman) and the Maharashtra Legislative Assembly (Speaker) Sumptuary Allowance Rules, 1962, the Government of Maharashtra, in consultation with the Chairman of the Maharashtra Legislative Council and Speaker of the Maharashtra Legislative Assembly, hereby makes rules as follows, namely 1. Short title and commencement :- (1) These rules may be called the Maharashtra Legislative Council (Chairman) and the Maharashtra Legislative Assembly (Speaker) Sumptuary Allowances Rules, 1965. (2) They shall be deemed to have come into force on the 5th day of June, 1962. 2. Limit on expenditure from sumptuary allowances in certain cases :- Any expenditure to be incurred from the sumptuary allowance of the Chairman or of the Speaker for any entertainment shall, where a contract is not entered into with a caterer for such entertainment, not exceed - (i) Rs. 3 per head for tea, (ii) Rs. 6 per head for lunch, or (iii) Rs. 7 per head for dinner. 3. Certification by Secretary or other officer authorised by him :- In every case to which provisions of Rule 2 apply, the Secretary, Maharashtra Legislature Secretariat, or any other officer authorised b y him in that behalf, shall certify that the expenditure actually incurred on the entertainment does not exceed the maximum limit laid down in that rule and shall specify in the certificate, nature of the entertainment, (ii) the number of persons entertained, and (iii) the actual expenditure incurred. 4. Certification of expenditure in certain cases :- Notwithstanding 'anything contained in Rule 2, any expenditure incurred in contravention of that rule shall, where the Secretary. Maharashtra Legislature Secretariat, certifies that such expenditure was reasonable and necessary having regard to the circumstances in which it was incurred, be admissible.