Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA LRGISLATURE MEMBERA (TOURING BY GOVT. MOTOR VEHICLES) RULES, 1981 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . MAHARASHTRA LRGISLATURE MEMBERA (TOURING BY GOVT. MOTOR VEHICLES) RULES, 1981 MAHARASHTRA LRGISLATURE MEMBERA (TOURING BY GOVT. MOTOR VEHICLES) RULES, 1981 1. . :- (1) These rules may be called the Maharashtra Legislature Members (Touring by Govt. Motor Vehicles) Rules, 1981. (2) They shall be deemed to have come into force with effect from the 1st April. 1981. 2. . :- Subject to the provisions of these rules, every member of the Maharashtra Legislative Assembly and the Maharashtra Legislative Council shall be entitled to the use of a motor vehicle provided by the State Government, 1[for ten days] in a month, either in one spell, or in two spells or in two spells of 2 [five consecutive days] each for the purpose of tour within the limits of the areas as contemplated under Section 6 of the Act. 1. MLS Notification No. 26I51/H-38, dated 6th October, 1981, published in M.G.G., Pt. 1V-C,dated6-10- 1981,pp73 to 76. 2. These words were substituted for the words "for eight days" and "four consecutive days" respectively vide MLS Notification No. 3I415-C/H-38, published in M.G.G., Pt. IV-C, dated 17-12-1985, pp. 727 and 728. 3. . :- The State Government shall place at the disposal of the Collector, or such other officer as may be authorised by the State Government to discharge the functions of the Collector under these rules in any specified area, such number and such type of motor vehicles as necessary for the purpose. 4. . :- Every member shall forward the requisition form for the use of motor vehicle in Form 'A' appended to these rules on or before 25th of the month in respect of the tour to be undertaken in the first fortnight of the succeeding month and on or before 1 Oth of the month in respect of the tour proposed to be undertaken in the second fortnight of the same month. 5. . :- The Collector shall place the motor vehicle at the disposal of the member for the above purpose, as far as possible, on the dates mentioned by him in the requisition form. 6. . :- The member shall fill in the entries and sign the log book maintained in this regard at the commencement, during and close of the tour. The log book shall remain in the custody of the driver and will be produced by him before the member as and when required by him to make entries and to sign. 7. . :- The use of such motor vehicle shall be subject to a limit of 1[eight hundred kilometres] in a month by each member. In case the limit o f 1[eight hundred kilometres] is exceeded during the period of 1[ten days] then in such cases charges at the rate of 1[62.5 paise] per kilometer in excess of 1 [eight hundred kilometers] shall be recoverable from such member by the Collector. 1. Amended vide vide MLS Notification No. 31415-C/H-38, published in M.G.G., Pt. IV-C, dated 17-12-1985, pp. 727 and 728. 8. . :- Where for any reason the Collector is unable to provide motor vehicle for the period asked for by the member or where a member had undertaken tours any month otherwise than by availing himself of the motor vehicle as provided in the foregoing rules, he shall, on the production of a certificate from the concerned Collector to the effect that he was unable to provide the motor vehicle or that the member did not use motor vehicle provided by the Collector, be entitled to an amount of 1[62.5 paise] per kilometer of the tours undertaken by him, subject to a maximum of 1 [Rs. 500] in a month: Provided that a member who is not desirous of making use of a motor vehicle provided by the State Government under these rules, for any specified month or months, may claim the aforesaid allowance by giving a declaration to the effect in advance to the Collector and to the Secretary to the Maharashtra Legislature. Explanation:- In the case of a nominated member of the Legislative Assembly andany member of the Legislative Council, such declaration shall be given to the Collector in whose jurisdiction the taluka, where the member ordinarily resides or carries on his business, is situated. 1. Amended vide vide MLS Notification No. 31415-C/H-38, published in M.G.G., Pt. IV-C, dated 17-12-1985, pp. 727 and 728. 9. . :- Where a member nominated to the Assembly and any member of the council selects an Assembly Constituency for the purpose of the above rules, it shall be permissible for him to opt any Assembly Constituency or change his option, from time to time, so however that he shall not be entitled to the facilities in more than one constituency in any month. Such member shall, before making a requisition under Rule 4, give a declaration to the concerned Collector to the effect that he had not sought and would not seek facility in any other constituency of that district or any other district in the State in that month.