Punjab Legislative Assembly (Allotment of MLA's Flats, Servant's Quarter's and Motor Garages) Rules, 1971

The Punjab Legislative Assembly (Allotment of MLA's Flats, Servant's Quarter's and Motor Garages) Rules, 1971

Published vide Notification Punjab Gazette Extraordinary, dated 16.3.1971.

pu350

1. Title and Commencement.- The rules may be called the Punjab Legislative Assembly (Allotment of MLA's Flats, Servant's Quarters and Motor Garages) Rules, 1971 and shall come into force at once.
2. Definitions.- In these rules -

(a) "Secretary" means the Secretary of the Punjab Legislative Assembly.

(b) "Family" means the wife or husband, as the case may be, and/or dependent children/parents of a Member; and

(c) "Economic Rent" means the rent determined by the Chandigarh Administration or the Punjab Government, as the case may be, on the basis of the cost of land and construction thereon.

3. MLA's Flats, Servant's Quarter and Motor Garages for the Members.- (a) For whom meant.- The MLA's Flats, Servant's Quarter and Motor Garages are meant for the exclusive use of the Members and their families and no other person shall be entitled to use these premises.

(b) Allotment of MLA's Flats, Servants Quarters and Motor -Garages. - (i) A Member seeking allotment of an MLA's Flat, Servants Quater and/or Motor Garage shall make an application in writing for the purpose to the Secretary.

(ii) Allotment of MLA's Flats, Servant's Quarters and Motor Garage shall be made by the Secretary with the prior approval of the Speaker.

(iii) The Secretary shall maintain record showing the names of applicants, the dates of receipts of applications, the dates of allotment and the particulars of MLA's Flats, Servants Quarters and Motor Garages so allotted.

(iv) The MLA's Flats, Servant's Quarters and Motor Garages shall be allotted to the Members either on monthly or on daily basis, as may be required by the Member.

(v) The MLA's Flats during session days, if available, shall ordinarily be allotted on daily basis.

(vi) The Secretary shall inform the Executive Engineer, Maintenance Division, the Accounts Officer (Rents) and the Sub-Divisional Engineer, Maintenance Sub-Division of the Chandigarh Administration of the allotment of MLA's Flat, Servant's Quarter and/or Motor Garage made in favour of a Member. The Sub-Divisional Engineer, Maintenance Sub-Division, shall maintain a register showing the dates of occupation and vacation of MLA's Flat, Servant's Quarter and/or Motor Garage. On allotment of an MLA's Flats, Servant's Quarter and/or Motor Garage to a Member, the Sub-Divisional Engineer, Maintenance Sub-Division, shall hand over to him the possession of the premises along with various items of furniture etc., to be counted in his presence and shall obtain his signatures on the register maintained for the purpose.

Note. - (i) A Motor Garage shall be allotted to a Member only, if he has his own conveyance and has been allotted a Flat; and

(ii) A Servant's Quarter shall be allotted only to a Member, who has been allotted a Flat.

(c) Cancellation of allotment/vacation of MLA's Flats, Servants Quarters and/or Motor Garages. - (i) The allotment of an MLA's Flat, Servant's Quarter and Motor Garage shall be deemed to have been cancelled, when a Member hands over the vacant possession of these premises along with furniture etc., to the Sub-Divisional Engineer, Maintenance Sub-Division, who shall make necessary entries of the same in the relevant register and obtain Member's signatures thereon.

(ii) The allotment of an MLA's Flat, Servant's Quarter and Motor Garage to a Member shall be deemed to have been cancelled, if he is appointed as a Minister, Minister of State, Deputy Minister, Chief Parliamentary Secretary, Parliamentary Secretary and/or Speaker or Deputy Speaker and is allotted a house by the Government. He shall vacate the MLA's Flat, Servant's Quarter and Motor Garage immediately on allotment of a house by the Government. In the event of his failure to do so, rent equivalent to double the economic rent shall be charged from him from the date of occupation by him of a house allotted by the Government till the date of vacation of MLA's Flat, Servant's Quarter and Motor Garage.

(d) Vacation of MLA's Flats, Servant's Quarter and Motor Garages. - (i) If a Member to whom an MLA's Flat, Servant's Quarter and/or Motor Garage has been allotted, does not for any reasons, use these premises for his own residence and/or that of his family, but allows some other person(s) to use these premises, his allotment should be cancelled and he shall not be entitled to allotment of an MLA's Flat, Servant's Quarter and Motor Garage for a period of one year after such cancellation. Such a Member shall be charged rent equivalent to double the economic rent for these premises from the date of allotment till the vacation of these premises.

(ii) If a Member to whom an MLA's Flat, Servant's Quarter and/or Motor Garage has been allotted ceases to be a Member, his allotment shall be deemed to have been cancelled 14 days after he ceases to be a Member.

(iii) In the event of the non-vacation of an MLA's Flat, Servant's Quarter and/for Motor Garage after the period of 15 days specified in the preceding sub-rule (ii) above, the Secretary shall take steps to get the premises vacated in accordance with the provisions of the Punjab Public Premises (Eviction and Rent Recovery) Act, 1959.

(iv) For the period the concerned ex-Member remains in unauthorised occupation of the premises he shall be charged economic rent for the first two weeks following the 14 days mentioned above and, thereafter [four times] the economic rent till the date of actual vacation of the premises.

(e) Rent chargeable for MLA's Flat, Servant's Quarter and Motor Garage. - (i) A Member shall be charged rent for the MLA's Flat, Servant's Quarter and Motor Garage allotted to him in his capacity as such at the rates specified in Schedule III of the Punjab Legislative Assembly (Allowance of Members) Rules, 1957.

(ii) A Member, who has been allotted an MLA's Flat, Servant's Quarter and/or Motor Garage on monthly basis, shall obtain electricity and water connections direct from the Department concerned and shall be responsible for the payment of electricity and water charges direct.

(iii) A member, who has been allotted an MLA's Flat, shall not be entitled to accommodation in the MLA's Hostels on concessional rent. However, subject to availability of accommodation in the MLA's Hostels, he will be charged Rs. 7 per room per day if he occupies room(s) therein.