Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MINISTERS OF THE GOVERNMENT OF THE NATIONAL CAPITAL TERRITORY OF DELHI (SALARIES AND ALLOWANCES) ACT, 1994 8 of 1995 [19th December, 1995] CONTENTS 1. Short title and commencement 2. Definitions 3. Salary, Daily Allowance, etc., of Ministers 4. . 5. Residence of Minister 6. Conveyance 7. Travelling and daily allowance 8. Medical Facilities 9. Telephone Facilities 10. Ministers not to draw salary and allowances as Member 1 1 . Notitification respecting appointment of a Minister to be conclusive evidence 12. Repeal MINISTERS OF THE GOVERNMENT OF THE NATIONAL CAPITAL TERRITORY OF DELHI (SALARIES AND ALLOWANCES) ACT, 1994 8 of 1995 [19th December, 1995] AN ACT to provide for the salaries and allowances, etc. of Ministers of the Government of the National Capital Territory of Delhi. Be it enacted by the Legislative Assmebly of the National Capital Territory of Delhi in the Forty-Fifth Year of the Republic of India as follows : 1. Short title and commencement :- (1) This Act may be called the Ministere of the Government of the National Capital Terriotry of Delhi (Salaries and Allowances) Act 1994 . (2) It shall come into force on such date as the Lt. Governor may, by notificaiton in the Official Gazette, appoint 2. Definitions :- In this Act, unless the context otherwise requires : (a) "Government" means the Government of the National Capital Territory of Delhi; (b) "Member" means a Member of the Legislative. Assmbly, not being a Minister; (c) "Minister" means a Minister appointed under article 239AA of the Constitution of India and includes the Chief Minister 3. Salary, Daily Allowance, etc., of Ministers :- (1) Every Minister shall be entitled to receive a salary per mensem and daily allowance for each day during the whole of his term at such rate as are specified in section 3(1) of the Members of Legislative Assembly of the National Capital Territory of Delhi (Salaries, Allowances, Pension, etc.) Act, 1994 . (2) Every Minister shall be entitled to receive a constituency allowance at the same rate as is specified under sub-section (2) of section 3 of the said Act with respect to Members of the Legislative Assembly . (3) Every Minister shall be entitled to reimbursement of the expenditure incurred on travelling facilities as admissible under section 7 of the Members of Legislative Assembly of the National Capital Territory of Delhi (Salaries, Allowances, Pension, etc.) Act, 1994 4. . :- Sumptuary Allwance to Ministers. There shall be paid a sumptuary allowance to each Minister at the following rates, namely : (a) The Chief Minister-Rupees One thousand per mensem . (b) Every other Minister.-Rupees Five hundred per mensem 5. Residence of Minister :- E ach Minister shall be entitled to have a rent free furnished residence throughout his term of office and for a period of fifteen d ays immediately thereafter, and no charge shall fall on the Minister personally in respect of the maintenance of such residence, and so long as such residence is not provided or he opts to reside in his own accommodation, to every such Minister there shall be paid a compensatory allowance of rupees ten thousand per mensem or rateable value of his own house or the rent paid by him, whichever is the least, in lieu thereof. Explanation.-For the purpose of this section "residence" includes the staff quarters and other" buildings appurtenant thereto and the garden thereof and "maintenance" in relation to a residence shall include paying local rates and taxes and providing electricity and water charges to the extent of rupees one thousand per mensem to each Minister 6. Conveyance :- (1) Every Minister shall be entitled to- (a) free use of a motor car; (b) the services of a chauffeur; and (c) the petrol for the car upto a maximum of three hundred litres per mensem at the Government cost . (2) The entire expenditure in regard to the maintenance and propulsion of the motor car provided to a Minister under sub- section (1), (other than any expenditure on petrol in excess of the maximum quantity mentioned therein) shall be borne by the Government . (3) A Minister may opt to use his own motor car in lieu of the motor car to which he is entitled under sub-section (1), above . (4) A Minister who uses his own motor car, shall be paid a conveyance allowance of rupees one thousand per mensem and in such a case he shall not be entitled to the free use of motor car and other facilities specified in sub-section (1) 7. Travelling and daily allowance :- (1) Every Minister shall be entitled to travelling and daily allowance in respect of journeys performed by him outside Delhi in the discharge of his official duties at the maximum rates applicable to Group 'A' officers of the Government: Provided that a Minister shall be entitled to draw only one half of the travelling allowance addmissible to him under this section in respect of journeys performed by him in a free official transport . (2) A Minister may, in the public interest, perform any journey in an aircraft owned by any public air transport undertaking. (3) Where, due to any official reason, the journey to be performed by a Minister by air is cancelled, the Minister shall be entitled to the reimbursement by Government any deduction made by the air transport undertaking when refunding the fare on account of cancellation o airport, shall also be entitled to be paid the actual travelling expenses or road mileage as for journey on duty by road, in respect of the journey to and from the airport . (4) A Minister who does not utilize the free transport provided by the air transport undertaking between the air booking centre and the (5) A Minister shall be entitled to an advance in respect of the journeys performed by him in the discharge of his official duties outside the territory of Delhi 8. Medical Facilities :- A Minister and the members of his family shall be entitled to free of charg e accommodation in the hospitals maintained by the Government and also to medical treatment in accordance with the Medical Attendacne Rules as amended from time to time, as applicable to Group 'A' Officers of the higest grade of the Government 9. Telephone Facilities :- Each Minister shall be entitled to two telephones each at the office and residence with STD facilities in the telphones at the office and one out of two telephones at the residence and to full reimbursement on telephone charges for the office telephones and on call charges upto 50,000 local calls per year (including charges on STD calls) covering both the telephones at the residence 10. Ministers not to draw salary and allowances as Member :- No Minister in receipt of a salary or allowance under this Act shall be entitled to receive any sum by way of salary or allowances in respect of his membership of the Legislative Assembly except what is specifically provided for by and under this Act 11. Notitification respecting appointment of a Minister to be conclusive evidence :- The date on which any person became, or ceased to be a Minister, shall be published in the official Gazette and any such notification shall be conclusive evidence of the fact that he became, or ceased to be, a Minister on that date for purposes to this Act 12. Repeal :- The Ministers of the Government of National Capital Trritory of Delhi (Salaries and Allowances) Order, 1993 and the Ministers of the Government of National Capital Territory of Delhi (Salaries and Allowances) (Amendment) Order, 1994 shall cease to have effect as from the date of the enforcement of this Act