LexThe Chhattisgarh Mantri (Vetan Tatha Bhatta) Adhiniyam, 1972
Chhattisgarh · state statute
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s't>t-ticfi 25 ~ 1972
~i:i'sft(~offl~)~, 1972
( i;fil-lich 25 ~ 1972)
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MADHYA PRADESH ACT
No. 25 OF I 972.
THE MADHYA PRADESH MANTRI (VETAN TATHA BHATTA) ADHINIYAM, 1972.
TABLE OF CONTENTS.
Sections :
L Short title.
2. Definitions.
3. Salaries of Ministers, Ministers of State, Deputy Ministers and Parliamentary
Secretaries.
4. Sumptuary allowances to Ministers, etc.
5. Residence of Ministers, etc.
6. Conveyance for Ministers, etc.
7. Medical attendance and treatment, etc., to Ministers, Ministers of States, Deputy
Ministers and Parliamenatry Secretaries.
8. Prohibition against practising any profession, drawing salary as member, etc.
9. Travelling and daily allowance to Ministers, etc.
10. Notification respecting appointment, etc. of Ministers, Ministers of State, Deputy
Ministers and Parliamentary Secretaries to be conclusive evidence therof.
11. Power to make rules.
12. Provisions of Section 9 (3) to have retrospective effect.
13. Repeal.
"-------------·-·······--
,
MADHYA PRADESH ACT
No. 25 OF l 972.
THE MADHYA PRADESH MANTRI (VETAN TATHA BHATTA) ADHINIYAM, 1972.
[Received the assent of the Governor on the 14th August 1972; assent first puh6shed in the
"Madhya Pradesh Gazette", Extraordinary, dated the 22nd August 1972].
An Act to provide for the Salaries and Allowances of the Ministers.
Be it enacted by the Madhya Pradesh Legislature in the Twenty-third Year of the Reublic
of India as follows :-
L This Act may be called the Madhya Pradesh Mantri (Vetan Tatha Bhatta) Adhiniyam, 1972.
2. In this Act unless the context otherwise requires, "Ministers" includes "Chief Minister".
*3. There shall be paid a salary per mensem of rupees thirty thousand to the Chief Minister,
rupees twenty seven thousand to each Minister, rupees twenty five thousand to Minister of State,
rupees twenty thousand to Deputy Minister and Parliamentary Secretary.
** 4. (I) There shall be paid to the Chief Minister a Sumptuary Allowance of fifty thousand
rupees, to each Minister thirty thousand rupees and to each Minister of State, Deputy Minister
and Parliamentary Secretary twenty five thousand rupees per mensem.
(2) There shall be paid to the Chief Minister and to each Minister a Constituency Allowance
of twenty seven thousand rupees per mensem and to each of Minister of State, Deputy Minister
and Parliamentary Secretary a Constituency Allowance of twenty seven thousand rupees per
mensem.
(3) There shall be paid to the Chief Minister, each Minister, Minister of State, Deputy Minister
and Parliamentary Secretary a Daily Allowance of one thousand two hundred rupees within the State
and one thousand five hundered rupees outside the State per day during the term of office.
5. (I) Each Minister, Minister of State, Deputy Minister and Parliamentary Secretary shall
be entitled, without payment of rent, to the use of a furnished residence throughout his term of
office at Bhopal and for the period of the one month immediately thereafter, and no charge shall
fall on the Minister or Minister of State or Deputy Minister or Parliamentary Secretary personally
in respect of the maintenance of such residence.
Explanation.-For the purposes of this Section "residence" includes the staff quarters and
other building appurtenant there to and the garden thereof and "maintenance" in
relation to a residence includes the payment of local rates and taxes and the
provision of electricity and water.
(2) If a Minister or a Minister of State, or a Deputy Minister or a Parliamentary Secretary,
does not avail of the benefit of sub-section (1), he shall, in lieu thereof, be entitled to a house
rent allowance equal to twenty per centum of the salary payable to him under Section 3.
*Law Departments Notification No. 2536-227-XXI-31" (m), dated the 3rd June 2010.
•• Law Departments Notification No. 2829-188-XXI-31" (m), dated the 16th May 2012.
Short title.
Definition.
Salaries of
Ministers,
Ministers of
State, Deputy
Ministers and
Parliamentary
Secretaries.
Sumptuary
All•
Coostitueru:y
Allowance .and
Dally Allowance.
Residence of
Mlnisrers ere.
..
Conveyance for
(3) In addition to a free furnished residence at Bhopal under sub-section (I), each Minister,
Minister of State, Deputy Minister and Parliamentary Secretary shall also be entitled to the use
of a furnished residence without payment of rent at any other place which the State Government
may, from time to time for purpose of this Act, declare to be the place of official residence of
the Minister, Minister of State, Deputy Minister or Parliamentary Secretary, as the case may be,
so long as such declaration remains in force.
(4) The expenditure to be incurred in respect of furnishing of the residence provided to a
Minister, a Minister of State, a Deputy Minister or a Parliamentary Secretary, as the case may
be, under sub-section (1) shall be subject to the following monetary limits :-
Minister
Minister of State
Dt,;,uty Minister
Parliamentary Secretary
Thirty-five thousand rnpees.
Twenty-five thousand rupees.
Twenty thousand rupees.
Fifteen thousand rupees.
(5) The annual expenditute to be incurred in respect of upkeep, annual repair and maintenance
of the residence and garden provided under sub-section (1) shall be subject to such monetary limits
as may be laid down by rule made in this behalf by the State Government.
Minisrec;, etc. 6. (I) There shall be provided to each Minister, to each Minister of State to each Deputy
Medkal
attendance and
treatment etc. to
Ministers,
Ministers of
State, Deputy
Ministers and
Parliamentary
Secretaries.
Prohibition
agalnst
Practicing
any Profession,
drawing Salary
as member ek~
Minister and. to each Parliinentary Secretary for his use a suitable motor-vehicle purchased and
maintained at public expenses in accordance with the rules to be made by the State Government
in that behalf.
* (2) The State Government shall also provide at public expense two chauffer for each such
motor vehicle and also supply for each motor vehicle, motor fuel conswned for journeys ( other
than journeys for which travelling allowance is admissible) performed by each such motor vehicle
subject to a maximum of three hundred and fifty litres per month in the case of motor vehicle
provided to a Minister, three hundred litres per month in the case of motor vehicle provided to a
Minister of State, two hundred and seventy five litres per month in the case of a motor vehicle
provided to a Deputy Minister and two hundred and fifty litres per month in the case of motor
vehicle provided to a parliamentary Secretary.
** "7. (I) A Minister, a Minister of State, a Deputy Minister, and a Parliamentary Secretary
and the members of the family of the Minister, the Minister of State, the Deputy Minister or
Parliamentary Secretary, as the case may be, shall be entitled to medical attendance and treatment,
free of charge, on the scale and conditions applicable to, the members of the All India Services
and members of them families under the rules relating to medical attendance and treatment, made
from time to time, under the All India Service Act, 1951 (XXI of 1951).
(2) While on tour undertaken by him in the discharge of his official duties outside India, a
Minister, a Minister of State, a Deputy Minister and a Parliamentary Secretary shall also be entitled
to such medical attendance and treatment, free of charge, as may be admissible to the Head of
the India Mission at that place.".
8. A Minister, a Minister of State, a Deputy Minister; and a Parliamentary Secretary shall
not,-
(a) during the tenure of his office for which he draws salary and allowance, practice
any profession or engage in any trade or undertake for remuneration any
employment other than his duties as Minister, Minister of State, Deputy Minister
or Parli3mentary Secretary ; and
* Law Departments Notification No. 10648-XXI-3! ('SIT) dated the 5th May 1987.
** Law Departmenls Notification No. 5171-X:Xl-3! (,IT) dated the 24th May 1989.
r
(b) While he draws salary and allowance for his office be entitled to any salary or
allowance as member of the Madhya Pradesh Legislative Assembly.
9. (l) A Minister, a Minister of State, a Deputy Minister, and a Parliamentary Secretary
shall in accordance with the made rule made in this behalf by the State Government, be
entitled to-
(a) travelling allowance for himself and the members of his family dependent upon
him and for the transport of his and his family"s effects-
(i) in respect of the journey to Bhopal from his usual place of residence out of
Bhopal for assuming office ; and
(ii) in respect of the journey from Bhopal to usual place of residence out of
BHOPAL on relinquishing office; and
(b) travelling and daily allowances in respect of tours undertaken by him in the
discharge of his official duties whether by land, !sea, or air.
(2) Any travelling allowance under this section may be paid in cash or free official transport
provided in lieu thereof.
(3) In addition to travelling and daily allowances payable in respect of tours specified in
clause (b) of sub-section (l), a Minister, a Minister of State, a Deputy Minister, and a Parliamentary
Secretary shall be entitled, without payment of any charge, to accommondation in and provision
of electricity at circuit houses and Rest Houses maintained by the State Government, for the period
of their stay during such tours.
* 9-A. All allowance payable and furnished residence without payment of rent and other
prequisities admissible to a Minister, a Minister of State, a Deputy Minister, and a Parliamentary
Secretary under this Act shall be exciusive of Income Tax which shall be payable by the State
Government at the maximum rate payable by a Minister, a Minister of State, a Deputy Minister,
or a Parliamentary Secretary as the case may be. Out of the total amount of income accruing
from the above allowance and perquisites payable to a Minister, a Minister of State, a Deputy
Minister, or a Parliamentary Secretary the amount of the limit of exemption from Income Tax
and standard deduction, what soever as admissible from time to time, shall not be deducted.".
10. The date on which any person becomes or ceases to be a Minister, a Minister of State,
a Deputy Minister, or a Parliamentary Secretary, shall be notified in the Gazette and any such
notification shall be conclusive evidence of the fact that he became or ceased to a Minister, a
Minister of State, a Deputy Minister, or a Parliamentary Secretary on that date for all the purposes
of this Act.
ll. (I) The State Government may, by notification, make rules for carrying out the purposes
of this Act..
(2) All rules made under this Act shall be laid on the table of the Legislative Assembly.
12. The provision., of sub-section (3) of Section 9 shall be deemed to have c~me into force
on the 21st January, I 957.
13. The Madhya Pradesh Salaries and Allowances of Ministers Act, 1956 (V of 1957), is
hereb re aled.
* Law Departments Notification No. 783 l-XXI-3T ( lll) dated the 20th August 1997.
GCPB-158-USGAD-30-5-13---250.
TraveJting and
Daily allowance
to Minister etc.
Allowances and
perqulsit<stobe
exclusive of
income tax:.
Notification res~
pectlng appoint
ment, etc., of
Ministers,
Ministers of
State. Deputy
Ministers and
Parliamentary
Settetarl<s lo be
conclusive
evidence thereof.
Power to make
rules.
Provisions of
Section 9(3) to
have retro~
spective effect.
Repeal