Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MEMBERS OF GUJARAT LEGISLATIVE ASSEMBLY (ALLOWANCE) RULES, 1960 CONTENTS 1. Short-title and commencement 2. Definitions:- 3. Daily allowance 4. When members entitled to draw travelling allowance 5. Rate of travelling allowance. 6 . Member not entitled to allowance for attending meeting of Committee in certain cases 7. Members entitled to travelling allowance for journeys undertaken during session in certain cases 8. Allowances for attending session or meeting of Committee during adjournment:- 9. Allowances admissible when members attend session or meeting of Committee which is adjourned. 10. Allowances for attending meeting of Committees held a few days before or after session 11. Member resigning or ceasing so be member after attending session or meeting on any day entitled to salary and allowances for that day 12. Allowance not to be drawn if it is already drawn in another capacity:- 13. Travelling allowance may be drawn in advance 14. Daily allowance not to be paid in advance 15. Audit of Bills 16. Telephone facilities SCHEDULE 1 :- SCHEDULE MEMBERS OF GUJARAT LEGISLATIVE ASSEMBLY (ALLOWANCE) RULES, 1960 In exercise of the powers conferred by sub-section (1-A) of section 10 of the Gujarat Legislative Assembly Members' Salaries and Allowances Ordinance, 1960 (Gujarat Ord. No. III of 1960), the Government of Gujarat in consultation with the Speaker hereby makes the following rules, namely:- 1. Short-title and commencement :- (2) They shall be deemed to have come into force on the 1 st day of May,, 1960. 2. Definitions:- :- In these rules, unless the context requires other wise- (a) 'day' means a period of twenty-four hours beginning at mid night: (b) 'member means a member of the Assembly, but does not include a Minister or Deputy Minister or Speaker, or a salaried Parliamentary Secretary: (d) 'Period of residence' means the period, beginning on the commencement of a sessions of the Assembly of a Committee and ending on the termination thereof, during which a member resides at the place where the sessions or meeting is held for attending the same: and includes the day, immediately preceding the commencement of the sessions or the meeting and the day immediately succeeding the termination: (e) 'section' means a section of the Act. 3. Daily allowance :- (2) If during the period of residence on any day on which the sessions or meeting is held, a member does not attend the sessions or meeting except on account of illness, he shall not be eligible to draw daily allowance for that day. 4. When members entitled to draw travelling allowance :- Subject to the provisions of these rules, no member shall be entitled to draw travelling allowance under section 5 except for the first journey undertaken by him for the purpose of attending a sessions of the Assembly or meeting of a Committee at the place, where such sessions is held and for the return journey therefrom whether before or after the termination of the session, or close of the meeting. 5. Rate of travelling allowance. :- 6. Member not entitled to allowance for attending meeting of Committee in certain cases :- Notwithstanding anything contained in rule 3 and Rule 4. a member shall not be entitled to draw- (a) travelling allowance or daily allowance under the Act for attending a meeting of a Committee on any day unless he attends such meeting for at least half the period of its duration on that day: (b) where a meeting of a Committee is called when the Assembly is in session travelling allowance, if he has already drawn travelling allowance for the journey undertaken by him for attending the session: Provided that the Speaker may sanction the grant of allowances under clause (a) if failure to attend the meeting for the period aforesaid is satisfactorily explained. 7. Members entitled to travelling allowance for journeys undertaken during session in certain cases :- 8. Allowances for attending session or meeting of Committee during adjournment:- :- Where a session of the Assembly or a meeting of a Committee is adjourned- 9. Allowances admissible when members attend session or meeting of Committee which is adjourned. :- Where a member arrives at the place of session or meeting of a Committee and such session or meeting is adjourned to a future date, if such member did not have notice sufficiently in advance of the adjournment, he shall be entitled to draw allowances in accordance with rule 8. 10. Allowances for attending meeting of Committees held a few days before or after session :- Notwithstanding anything contained in rule 4, where a meeting of Committee is held,- 11. Member resigning or ceasing so be member after attending session or meeting on any day entitled to salary and allowances for that day :- Where a member immediately after attending a session of the Assembly or a meeting of a Committee, resigns his seat or ceases to be a member, he shall, notwithstanding anything contained in these rules be entitled to draw for the day on which he resigns or ceases to be a member, his salary and daily allowances and also travelling allowance for the return journey to the place where he ordinarily resides or carries on business. If he resides at the place where the session or meeting is held for at least six hours on the day next succeeding to the day on which he resigns or ceases to be a member, he shall be entitled t o daily allowance also for such succeeding clay. 12. Allowance not to be drawn if it is already drawn in another capacity:- :- Notwithstanding anything contained in these rules a member shall not draw travelling or allowance admissible under these rules, if the same journey daily the same halt he has drawn travelling or daily allowance from the Government Treasury, in another capacity. 13. Travelling allowance may be drawn in advance :- A member may draw in advance travelling allowance for his final return journey under these rules. (b) A Chairman of a Committee or a member thereof may draw in advance the travelling allowance for a journey undertaken for the purpose of a study tour in any part of India in the discharge of his duties as such Chairman or member: Provided that where under sub-rule (1) a member or under sub- rule (2) a Chairman of a Committee or a member thereof, draws in advance travelling allowance, such member or. as the case may be, Chairman or a member of a Committee, shall, within one month of his return, prefer a detailed bill in respect of the travelling allowance due to him for the purpose of according the advance drawn under this rule.] 14. Daily allowance not to be paid in advance :- The daily allowance shall not be paid in advance to any member. 15. Audit of Bills :- (2) The Pay and Accounts Officer on receipt of the paid bill from the Gujarat Legislature Secretariat shall check them cent per cent and adjust them in the accounts. 16. Telephone facilities :- During a session of the Assembly or a sitting of a Committee which is held within the precincts of the Assembly a member shall be entitled to make local calls free of charge from the telephone installed for Members' use near the Assembly Hall. SCHEDULE 1 SCHEDULE