Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SPEAKER AND THE DEPUTY SPEAKER TRAVELLING AND DAILY ALLOWANCES RULES, 1960 CONTENTS 1. Short title and commencement 2. Definitions 3. Rates of travelling allowances 3A. Travelliag allowance on assuming or relinquishing office 4. Daily Allowance 5. RULE 6. Bombay Civil Service Rules to apply in matters not provided in these rules SPEAKER AND THE DEPUTY SPEAKER TRAVELLING AND DAILY ALLOWANCES RULES, 1960 In exercise of the powers conferred by section 13 of the Gujarat Legislature Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1960 (Guj. Act No. III of 1960), the Government of Gujarat hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Speaker and the Deputy Speaker Travelling and Daily Allowances Rules, 1960. (2) They shall be deemed to have come into force from the 1st May 1960. 2. Definitions :- In these rules unless the context otherwise requires- (a) "Act" means the Gujarat Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act, 1960; (b) "Section" means section of the Act; (c) "Speaker" and "Deputy Speaker" means respectively the Speaker and the Deputy Speaker of the Gujarat Legislative Assembly; (e) Words and expressions used in these rules, but not defined shall have the meanings assigned to them in the Bombay Civil Services Rules. 3. Rates of travelling allowances :- (1) Subject to the provisions of sub-rules (2) to (8) the Speaker and the Deputy Speaker, while touring on public business, shall be entitled to draw travelling allowances at the rate admissible to a Government servant of the first grade. (3) The speaker shall be entitled to the actual fare for the compartment which he may reserve in accordance with sub-rule (2) and in addition he shall be entitled to three paise per kilometre as incidental expenses. (5) Deleted. (6) For journey by air, the Speaker or as the case may be, the Deputy Speaker may at his option reserve one berth for himself. He shall be entitled to draw the fare for the berth and in addition an amount equal to one-fifth of that fare. (8) Notwithstanding anything contained in these rules, the Speaker as the case may be, the Deputy Speaker may draw travelling allowance for the route by which he actually travels. 3A. Travelliag allowance on assuming or relinquishing office :- On assuming or relinquishing office a Speaker shall be entitled to travelling allowance for himself and members of his family and for the transport of his and his family's effects, as admissible to a First Grade Officer of the Government of journey of such officer and members of his family on transfer:- (a) in respect of the journey to Gandhinagar from his usual place of residence outside Gandhinagar for assuming office; and (b) in respect of the journey from Gandhinagar to his usual place of residence outside Gandhinagar on ceasing to hold his office. 4. Daily Allowance :- (1) Subject to the provisions of sub-rules (2) to (4), the Speaker or, as the case may be, the Deputy Speaker shall, while touring on public business, be entitled to daily allowance at the rate admissible to a Government Officer at the first grade. 5. RULE :- (1) For the purposes of these rules, the Speaker or, as the case may be, the Deputy Speaker shall be his own controlling officer. (2) Where the Speaker ceases to hold his office, the Secretary to the Gujarat Legislature Secretariat shall be the controlling officer for the purposes of travelling and daily allowances of the Speaker and members of - his family and the transport of his and his family's effect in respect of the journey from Gandhinagar to his usual place of residence outside Gandhinagar; (3) Claims for travelling and daily allowances referred to in sub-rule (2) shall be made within a period of six months from the date on which the Speaker has ceased to hold his office. 6. Bombay Civil Service Rules to apply in matters not provided in these rules :- In matters not provided for in these rules the provisions of the Bombay Civil Service Rules as in force in the State of Gujarat shall apply.