The M.P. Municipal Corporation (Remuneration and Allowances of Councillors) Rules, 1995
Published vide Notification No. 44-18-3-95, dated 4-9-1995, M.P. Rajpatra, Part 4 (Ga), dated 9-2-1996
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| LEGISLATIVE HISTORY 6 |
In exercise of the powers conferred by Section 433 read with Section 25-A of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956), the State Government hereby makes the following rules to regulate the remuneration and allowances payable to the Mayor, [Speaker] and Councillors of the Municipal Corporation in Madhya Pradesh, namely :-
- Short title.- These rules may be called the Madhya Pradesh Municipal Corporation (Remuneration and Allowances of Councillors) Rules, 1995.
- Definitions.- In these rules, unless the context otherwise requires :-
(i) "Corporation" means Municipal Corporation;
(ii) "Councillor" means a Councillor as described in Section 9 of the Madhya Pradesh Municipal Corporation Act, 1956;
(iii) "Mayor" means a Mayor of Municipal Corporation;
[(iv) "Speaker" means a Speaker of Municipal Corporation],
[3. Remuneration and daily allowance for meetings. - The remuneration and daily allowance for meetings payable to Mayor, Speaker and Councillor of every Municipal Corporation shall be at the following rates ;-
| (a) | Mayor | Rs. 3,500/- remuneration and Rs. 750/- entertainment allowance, per month. |
| (b) | Speaker | Rs. 3,000/- remuneration and Rs. 450/- entertainment allowance, per month. |
| (c) | Councillors (except ex-officio) | Rs. 2,000/- remuneration per month. |
| (d) | For participating in the meetings of the Corporation and its Committees, the Mayor, Speaker, Councillors, and the members nominated by the Mayor in the Wards Committee for participating in the Meeting of the concerned Wards Committee, a daily allowance at the rate of Rs. 75/- per meeting not exceeding, Rupees three hundred per month, shall be entitled to receive : | |
Provided that for participating in more than one meeting in a day, he shall not be eligible to get more than one allowance.]
- Travelling and daily allowance for journey outside of the Municipal area.- (i) For the journey performed outside the Municipal area with the permission of the Corporation, eligibility of the mode of the journey and daily allowance shall be as follows :-
| (i) | Eligibility of mode of journey | By rail-first class, second class air conditioned, sleeper coach or chair car. |
| By Bus- highest class. | ||
| (ii) | Daily allowance | (1) For the 'Rajbhogi' cities of the State, (Bhopal, Indore. Raipur, Gwalior, Jabalpur) and the other cities outside the State Rs. 60/-. (2) For other cities except clause (i) above Rs. 40/-. |
(2) All other points relating to journey shall be regulated by the Madhya Pradesh Travelling Allowance Rules which is applicable to the Government servants.
(3) Prior permission of the State Government shall be necessary for the journey outside the State.
[(4) The Mayor and the Speaker while on tour shall he entitled for lodging as admissible to Class I Officers of the State Government.]
- Repeal.- All rules, regulations, bye-laws or orders, if any, in force on Municipal Corporations on this subject are hereby repealed.
