M.P. Adhyaksha Tatha Upadhyaksha (Yatra Tatha Dainik Bhatta) Niyam, 1973

The M.P. Adhyaksha Tatha Upadhyaksha (Yatra Tatha Dainik Bhatta) Niyam, 1973

Published vide Notification No. F. 4-158(1) 73-21-A(PA), dated 30th March, 1973, M.P. Rajpatra (Asadharan), dated 31-3-1973. p. 1000-1001

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In exercise of the powers conferred by sub-section (1) of Section 10 read with Section 8 of the Madhya Pradesh Adhyaksha Tatha Upadhyaksha (Vetan Tatha Bhatta) Adhiniyam, 1972 (No. 27 of 1972), the State Government hereby makes the following rules for the payment of travelling and daily allowance to the Speaker and Deputy Speaker of the Madhya Pradesh Legislative Assembly, namely,-

1. (1) These rules may be called The Madhya Pradesh Adhayaksha Tatha Upadhyaksha (Yatra Tatha Dainik Bhatta) Niyam, 1973.

[(2) These rules other than Rule 4 shall be deemed to have come into force with effect from 12th January, 1973 and Rule 4 shall be deemed to have come into force on 2nd September, 1972.]

2. In these rules unless the context otherwise requires,-

(a) "Adhiniyam" means the Madhya Pradesh Adhyaksha Tatha Upadhyaksha (Vetan Tatha Bhatta) Adhiniyam, 1972 (No. 27 of 1972);

(b) "Official residence"-

(i) in respect of the Speaker the place of residence of the Speaker specified in sub-section (1) or sub-section (3) of Section 4, as the case may be, of the Adhiniyam ; and

(ii) in respect of the Deputy Speaker, means the place of residence of the Deputy Speaker specified in sub-section (1) of Section 4 or residence specified in sub-section (2) of Section 6, as the case may be, of the Adhiniyam.

3. Subject to the provisions of Rule 4, the Madhya Pradesh Mantri (Yatra Tatha Dainik Bhatta) Niyam, 1972, shall apply in the case of the Speaker and the Deputy Speaker of the Legislative Assembly as they apply in the case of a Minister.

[4. For the purposes of clause (b) of sub-section (1) of Section 8 of the Adhiniyam, tours on public business shall include any of the following journeys,-

(a) the journey for attending a conference or seminar organised by the Common Wealth Parliamentary Association of London in any part of the world;

(b) the journey for attending a conference or committee of Presiding Officers of Legislature held in any part of India;

(c) the journey for, participation in any public or other function arranged anywhere in India, any of the State Government or local authorities in India;

(d) the journey in connection with visiting any other Legislature in India;

(e) the journeys within the State for,-

(i) participation in any public or other function arranged by the State Government or a local authority;

(ii) visiting sites or places of development activities undertaken by the State Government.]

5. [* * *]The rules for the payment of travelling and daily allowance to the Speaker and Deputy Speaker published under the Law Department Notification No. 1053-84-1 (i), dated the 29th January, 1957 shall stand repealed.