The Rajasthan Municipalities (Payment of Honorarium to Chairman/ President) Rules, 1974
Published vide Notification No. F. 3(6)(7) LSG/71, GSR 139(4), dated 29-7-1974, Published in Rajasthan Gazette Part 4-C(1), dated 14-11-1974, page 323(5)
RJ723
| LEGISLATIVE HISTORY 6 |
In exercise of the powers conferred by sub-section (1) of section 297 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), read with sub-section (15) of section 65 thereof, the State Government hereby makes the following rules, namely :-
- Short title, extent and commencement.- (1) These rules may be called the Rajasthan Municipalities (Payment of honorarium to Chairman/President) Rules, 1974.
(2) These rules shall extend of the whole to the State of Rajasthan.
(3) These rules shall come into effect after one month from the date of their publication in the Official Gazette.
- Definition.- In these rules unless the context otherwise requires,-
(a) 'Board' includes a Municipal Council.
(b) 'Chairman' means the Chairman of a Board and includes the temporary Chairman and President of the Municipal Council.
[3. Extent of Honorarium. - The Chairperson of a Board may receive monthly allowance at the following rate :-
| (i) | All the Municipal Corporations | - | Rs. 5,000 per month. |
| (ii) | All Municipal Councils | - | Rs. 3,000 per month. |
| (iii) | All other Municipal Boards | - | Rs. 1,000 per month.] |
