Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh State Legislature Members, Ministers And Parliamentary Secretaries Emoluments Laws (Amendment) Act, 1989 15 of 1989 CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short Title And Commencement CHAPTER 2 :- T H E UTTAR PRADESH STATE LEGISLATURE (MEMBERS' EMOLUMENTS AND PENSION) ACT, 1980 2. Amendment Of Section 2 Of U.P. Act No. 23 Of 1980 3. Amendment Of Section 15 4. Substitution Of Section 19 5. Omission Of Sections 20, 21, 21-A And 22 6. Amendment Of Section 24 7. Amendment Of Section 25 8. Amendment Of Section 26 CHAPTER 3 :- AMENDMENT OF THE UTTAR PRADESH MINISTRIES (SALARIES, ALLOWANCES AND MISCELLANEOUS PROVISION) ACT, 1981 9. Amendment Of Section 3 Of U.P. Act No 14 Of 1981 10. Amendment Of Section 6 CHAPTER 4 :- AMENDMENT OF THE UTTAR PRADESH STATE LEGISLATURE OFFICERS, MINISTERS, DEPUTY MINISTERS, PARLIAMENTARY SECRETARIES AND MEMBERS' (SALARIES AND ALLOWANCES AND MISCELLANEOUS PROVISIONS) ACT, 1956 11. Amendment Of Section 3 Of U.P. Act No. 88 Of 1956 12. Substitution Of Section 4 Uttar Pradesh State Legislature Members, Ministers And Parliamentary Secretaries Emoluments Laws (Amendment) Act, 1989 15 of 1989 An Act further to amend the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980, the Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981 and the Uttar Pradesh State Legislature Officers, Ministers, Deputy Ministers, Parliamentary Secretaries and Members (Salaries and Allowances and Miscellaneous Provisions) Act, 1956 It is hereby enacted in the Fourtieth Year of the Republic of India as follows :-- 1. Received the assent of the Governor on April 8, 1989 and published in the U.P. Gazette Extra., Part I, Section (ka), dated 10th April, 1989, pp. 3-5 CHAPTER 1 PRELIMINARY 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh State Legislature Members, Ministers and Parliamentary Secretaries Emoluments Laws (Amendment) Act, 1989. (2) It shall be deemed to have come into force on April 1, 1989. CHAPTER 2 THE UTTAR PRADESH STATE LEGISLATURE (MEMBERS' EMOLUMENTS AND PENSION) ACT, 1980 2. Amendment Of Section 2 Of U.P. Act No. 23 Of 1980 :- In the Uttar Pradesh State Legislature (Members Emoluments and Pension) Act, 1980, hereinafter in this Chapter referred to as the principal Act, in Section 2, in clause (i), in the Hindi version, for the words "lalnh; lfpo" the words "l k lfpo" shall be substituted. 3. Amendment Of Section 15 :- In Section 15 of the principal Act,-- (a) after clause (v-b), the following clause shall be inserted, namely :-- "(v-bb) the allowances shall also be payable for the days during which a member tours for the works in the service of the public and for which the allowance or incidental charges under the preceding clauses are not, or may not be, admissible.". (b) in clause (v-c), after the words "a member holding any office referred to in clause (i) of Section 2" the words "and the Leader of Opposition" shall be inserted. 4. Substitution Of Section 19 :- For Section 19 of the principal Act, the following section shall be substituted, namely :-- "19. Salary, accomodation, conveyance and other facilities to the Leader of Opposition.-- The Leader of Opposition shall be entitled to such salary, accommodation, conveyance and other facilities as are admissible to any member of the Council of Ministers under the provisions of Sections 3, 4, 5, 6, 7 and 8 of the Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981 and the provisions of the said sections and the rules relating thereto shall mutatis mutandis apply to the Leader of Opposition as they apply in relation to any member of the Council of Ministers. 5. Omission Of Sections 20, 21, 21-A And 22 :- Sections 20, 21, 21-A and 22 of the principal Act shall be omitted. 6. Amendment Of Section 24 :- In Section 24 of the principal Act,-- (a) in sub-section (1), for the words "seven hundred and fifty" the words "one thousand two hundred and fifty" shall be substituted and in the proviso, for the words "one thousand five hundred and fifty" the words "two thousand and fifty" shall be substituted; (b) in sub-section (1), in Explanation II, for the words "three months", the words "six months" shall be substituted, and (c) for sub-section (2), the following sub-section shall be substituted, namely:-- "(2) Every person who has served as a member of the Assembly or of the Council, or partly as a member of the Assembly and partly as a member of the Council (whether continuous or not) for a period lesser than the period specified in sub-section (1) and to whom no pension under sub-section (1) is admissible, shall be entitled to a pension at the rate of five hundred rupees per month throughout his life. 7. Amendment Of Section 25 :- In Section 25 of the principal Act, for the words "one thousand five hundred and fifty rupees" whenever occurring the words "two thousand and fifty rupees" shall be substituted. 8. Amendment Of Section 26 :- In Section 26 of the principal Act, for the words "one thousand five hundred and fifty rupees wherever occurring the words "two thousand and fifty rupees" shall be substituted. CHAPTER 3 AMENDMENT OF THE UTTAR PRADESH MINISTRIES (SALARIES, ALLOWANCES AND MISCELLANEOUS PROVISION) ACT, 1981 9. Amendment Of Section 3 Of U.P. Act No 14 Of 1981 :- In Section 3 of the Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981, hereinafter in this Chapter referred to as the principal Act, in sub-section (2) for the words "six hundred and fifty rupees per month" the words "nine hundred rupees per month" shall be substituted and be deemed to have been substituted from July 31, 1987. 10. Amendment Of Section 6 :- In Section 6 of the principal Act, in sub-section (2), for the words "travelling and daily allowance at such rates and upon such conditions as may be prescribed" the words "travelling allowance and out-of-pocket expenses from such date, at such rates and upon such conditions as may be prescribed" shall be substituted. CHAPTER 4 AMENDMENT OF THE UTTAR PRADESH STATE LEGISLATURE OFFICERS, MINISTERS, DEPUTY MINISTERS, PARLIAMENTARY SECRETARIES AND MEMBERS' (SALARIES AND ALLOWANCES AND MISCELLANEOUS PROVISIONS) ACT, 1956 11. Amendment Of Section 3 Of U.P. Act No. 88 Of 1956 :- In Section 3 of the Uttar Pradesh State Legislature Officers, Ministers, Deputy Ministers, Parliamentary Secretaries and Members (Salaries and Allowances and Miscellaneous Provisions) Act, 1956, hereinafter in this Chapter referred as the principal Act, for sub- section (1), the following sub-section shall be substituted, namely:- - "(1) Every Parliamentary Secretary shall, throughout the term of his office, be entitled to a salary of eight hundred and fifty rupees per month and be paid a conveyance allowance of three hundred rupees per month." 12. Substitution Of Section 4 :- For Section 4 of the principal Act, the following section shall be substituted namely :-- "(4) Travelling allowances and out of pocket expenses.-- Every Parliamentary Secretary shall be entitled for journeys (whether by land, sea or air) performed in connection with the discharge of his official duties, to travelling allowance and out-of- pocket expenses at such rate and upon such conditions as may be prescribed."