Rajasthan Parliamentary Secretaries (Facilities and Concessions) Rules, 1967

The Rajasthan Parliamentary Secretaries (Facilities and Concessions) Rules, 1967

Published vide Notification dated 22-2-1968, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 22-2-1968

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In exercise of the powers conferred by Section 7-B(2) of the Rajasthan Ministers' Salaries Act, 1956 (Act 43 of 1956), the Governor is pleased to make the following rules for the grant of certain facilities and concessions to the Parliamentary Secretaries.

1. Short title and commencement.- (i) These rules may be called the Rajasthan Parliamentary Secretaries (Facilities and Concessions) Rules. 1967.

(ii) These rules shall be deemed to have come into force with effect from the 5th September. 1967.

2. Residence.- (i) The State Government shall provide each Parliamentary Secretary with one fully furnished bungalow in Jaipur or a requisitioned private house having similar accommodation.

(ii) A Parliamentary Secretary shall be paid a monthly allowance of Rs.500/- if he does not avail himself of the use of the fully furnished house provided by the Government and Rs. 200/-p.m. if he does not avail himself of the use of the furniture provided by the Government at his residence.

(iii) Where a house is first allotted for the residence of a Parliamentary Secretary, the maximum expenditure to be incurred on the initial furnishing thereof shall be limited to Rs. 25,000/- Rent for the furniture taken in excess of this limit shall be charged at the rate of 12% per annum of the capital cost of the furniture.

(iv) The Public Works Department shall maintain the residence of the Parliamentary Secretary, as well as the compound and garden thereof: and a farrash and a gardener shall be provided by the Public Works Department at the residence of each Parliamentary Secretary for this purpose.

(v) Annual repairs upto 1% and special repairs (every fourth year) upto 2% of the capital cost of the house shall be regularly undertaken by the Public Works Department. In the Government residence of Parliamentary Secretary repair works to the extent of Rs. 2500/- per year may be carried out.

(vi) No person, holding the office of a Parliamentary Secretary, shall, on ceasing to hold such office, continue to occupy the Government bungalow, or a requisitioned house, for a period exceeding two months from the date of relinquishing the charge of his office.

3. Concession on account of water and electricity.- Each Parliamentary Secretary shall be entitled to the concession of payment by Government for himself and on his behalf, throughout his term of office, of all charges due from him on account of consumption of electricity and water at his residence, provided that such payment shall not exceed 13000 units per annum on account of electricity and 35 lakh liters per annum on account of water.
4. Medical attendance.- The Rajasthan Ministers' (Medical Attendance) Rules. 1961, shall apply mutatis mutandis to the Parliamentary Secretaries.
5. Travelling allowance and Conveyance.- The Rajasthan Ministers' (Travelling Allowances and use and maintenance of Conveyance) Rules, 1974 with necessary modifications, subject to the following modifications shall apply to the Parliamentary Secretaries:-

"A Parliamentary Secretary, if he does not avail himself of the use of a State Car, shall be paid a monthly allowance of Rs.500".

6. Telephone facility.- A Parliamentary Secretary shall be entitled to facilities of telephone at his office and residence, free of all charges.
7. Use of Government stationery - A Parliamentary Secretary shall be entitled to use Government stationery and service postage stamps for the due discharge of his official functions.
8. Omitted.
9. Car advance.- The Rajasthan Ministers' (Advances for purchase of Motor Cars), Rules. 1965 with necessary modifications apply to Parliamentary Secretaries.
10. Facilities.- Parliamentary Secretaries shall be entitled to same facilities and concessions which are allowable to any Dy. Minister of Rajasthan.