Bihar Development of Homeopathic System of Medicine (Payment of Allowances) Rules, 1982
Published vide Notification No. S.O. 973, dated the 19th June, 1982
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S.O. 973, dated the 19th June, 1982. - In exercise of the powers conferred by clause (d) of sub-section (2) of Section 53 and Section 12 of the Bihar Development of Homeopathic System of Medicine Act, 1953, (Bihar Act XXIV of 1953) the Governor of Bihar in pleased to make the following rules, namely:-
- These Rules may be called the "[Bihar Development of Homeopathic System of Medicine (Payment of Allowances) Rules, 1982]".
- The President of the Homeopathic Board shall be entitled to the following facilities:-
(a) The President shall be provided with a Personal Assistant or a Stenographer Class I or a Steno Typist and two orderly peons.
(b) The President shall be provided with a rent free quarter and in case of non-availability of quarters, a house on hire shall be made available to him provided the rate of house rent does not exceed Rs. 500 (Five Hundred) per month. But in case a house on hire is not available within the prescribed limit of house rent, in that case, the Board in special case shall refer the aforesaid limit of house rent for the previous approval of the State Government.
(c) The President shall be paid Rs. 30 (Thirty) as honorarium on each day he attends the office of the Board in connection with the Board's work. But in case the President is a member of the Assembly or Council and for the days he has been paid daily allowance from the House as a member of the House, he shall not be paid honorarium for these days from the Board.
(d) The President shall be paid travelling and daily allowance equivalent to admissible travelling and daily allowance of the highest officer of the State Government for the journey within the State. But for the journey outside the State, the President shall be entitled to if available Government rest house, etc., daily allowance prescribed for highest officer of the Government of India. But for the expensive cities such as Calcutta, Bombay where no Government rest-house is available and a accommodation has to be made in a hotel, in that case daily allowance at a maximum rate of Rs. 50 (Rs. Fifty) per day prescribed for the highest officer of Government of India for accommodation in those places shall be paid to him.
(e) The President shall be paid conveyance allowance at the maximum rate of Rs. 200 (two hundred) per month for the journey performed by his own car within a radius of 8 k.m. from the headquarter in connection with the Board's work. But if he uses the Board's staff car for the same he shall have to pay the charge thereof himself.
(f) The Hon'ble President shall be paid mileage allowance at the rate of mileage charge admissible to Class I Officers of the State Government if he undertakes the journey beyond the radius of 8 k.m. in connection with Board's work by his own car. But if he undertakes the journey by the Board s car, in that case he shall not be entitled to any mileage allowance.
(g) The President shall be provided with the telephone facilities at residence as well as in office.
(h) The President shall be entitled to medical facilities at par with the medical facilities admissible to Class I Officers of the State Government.
- The payment of travelling and halting allowances will generally be regulated in accordance with the Bihar Travelling Allowance Rules, as amended from time to time.
- Rules made in this behalf previously shall deem to have been cancelled.
