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 4. Daily Allowance 5. Controlling Authority 6. Bombay Civil Service Rules to apply in matters not provided in these rules SCHEDULE 1 :- CERTIFICATE OF PAYMENT 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 Legislature 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 - (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. 1. Amended by No. GHK/LD/3/85/5281/B. (PA), dt. 6-3-1985: pub. GUJ. Govt. Gaz. Pt. IV-B, Ext.. Dt. 8-3-85, p. 46. dt. 6-3-85 [w.e.f. l-4-83]. 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. Controlling Authority :- (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 or as the case may be the Deputy 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 @4[Speaker or as the case may be, the Deputy Speaker] and members of his family and the transport of his and his family's effect in respect of the journey f r o m Gandhinagar to his usual place of residence outside Gandhinagar. 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. SCHEDULE 1 CERTIFICATE OF PAYMENT Schedule FORM (See rule 4(4) (b)] CERTIFICATE OF PAYMENT Certified that I. Shri............................... the Speaker/Deputy Speaker................ stayed from............. to.................. at............ date................. name of....................at................... hotel, lodge or establishment......... Place................. which provides boarding or lodging or both and have made payment of Rs.................. for my boarding or lodging or both at the said hotel, lodge or establishment. Date: Place: Signature of the Speaker/ Deputy Speaker.)