LexThe Chhattisgarh Mantri (Vetan Tatha Bhatta) Adhiniyam, 1972
Chhattisgarh · state statute
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l
MADHYA PRADESI l ACT
No. 25 OF 1972.
THE MADHYA PRADESH MANTRI (VETAN TATHA BHATIA ) ADHINIYAM , 1972.
Sections :
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
11.
12.
13.
TABLE Of CON:fENTS.
Short title.
Definitions.
Salaries of Ministers, Ministers of State, Deputy Ministers and Parliamcnuiry
Secretaries .
Sumptuary allowances to Ministers, etc.
Residence of Ministers, etc.
Conveyance for Min.isters, etc.
Medical attendance and treatment, etc., 10 Mirusters, Mim~ters of Sta1es, Deputy
Ministers and Parliamenatry SecreUlnes.
Prohibition against practising any profession. drawing salary as member, c1c
TravelLing and daily nllowance to Ministers. etc.
Notification respecting appointment, etc. of M1ms1ers, J\llini~1ers of Sllllc, Dcput)
Ministers and ParHamemary Secretaries 10 be conclusive eviden1:e thcrof.
Power to make rules.
Provision~ of Section 9 (3) to have retrospecuve cfTecL.
.Repeal.
----------- ·- -- --
MADHYA PRADESH ACT
No. 25 OF 1972.
I
THE MADHYA PRADESH .MANTRI (VETAN TATHA BHATT.A) ADHINIYAM, 1972.
[Received the assent or the Governor on the 14th August 1972; iw.ent first publish ed Jn the
I "Madhya Pradesh G~ette", Extraordinary, dated the 22nd August 1972].
1 An Act to provide for the Salaries and Allowances ot the Minbters.
Be it enacted by lhe Madhya Pradesh Leg:islature in the Twenty-lhird Year of lhc Reubhc
I of India as follows :-
I
I. This Act may be called the Madhya Pradesh Mantri (Vellln T.uha Bhntlll) Adhiniyam, 1972
2. In this Act unless the context otherwise requires, "Ministers" includes "Cluef Minister".
*3. There shall be paid to each Minisier, Minister of State, Deputy Minister nnd Parlinmcnwy
Secretary, a salary of one thousand five hundred rupee$ per mensem.
j
I. *"4. (l} There shall be paid Lo the Chief Minister a Surnptuary Allowance of five thousand
rupees per mensem, to each Minister a Sumptuary Allowance of two tho..isand five hundred rupees
per mensem, to each Minister of State a Sumputary Allowance of one thousand five hundred rupees
per mensem and to each Deputy Minister and Parliamentary Secretary a Sumptunry Allowance of
I
five hundred rupees per mensem.
(2) There shall be paid Lo each Minister, Minister of State, Deputy Minister and Parliamentary
Secretary a Constituency Allowance of three thousand rupees per mcnsom.
(3) There shall be paid to each Minister, Minister of Swe, Deputy Miru:.ter and Parliamentary
Secretary a Daily Allowance of two hundred rupees per day during the term of office.".
5. (1) Each Minister, Minister of State, Deputy Minister and Parliamentary Secretary shall
be entitled, without payment of rent, to the use of a furnished residence througho111 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 Secrc:t.u-y per:.ouaUy
in respect of the maintenance of such residence.
Explanatioo .-For ~c purposes of this Section "residence'' includes lhc 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 waler.
(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 Sccuon 3.
(3) In addition to a free furnished residence at Bhopal under sub-section (1), each MmisLer,
*Law Departments Notification No. 4605-XXl-.31 ('!ii) , dated the 8th May 1997.
Short 1iUr.
D•Onlllon.
Sala.rlc s of
l'tlini<IUI,
Mloislcrs of
State, Dep u ty
Mtnlslrr5 and
l'arliamcuta r J
~ec.re.u.r1e,,
l,ump1u1ry
AUommcr,
CoWltnucncy
Allowunc~ Jnd
Ollily Allu,..an..:c.
Residence of
.Mlnl•IUS de.
..
LJ
Conveyance for
Mln.iS1Crs, CIC.
Medical
atteodlUl CC IUld
treatment Cle. to
Minlsters ,
Minister s of
State, Deputy
Mh1u ten aod
Parllamentllry
Sttret11ries.
Prohlbltlon
against
Pradicln g
any l'rorcu loo,
drawing Salary
as member etc.
- -------- --- --------- ----
Mimste.r of Swte, Deputy Minister and Parli11.1J1couuy Secrcuuy shull also be enutled 10 the
of a furnished residence without payment of rent nt any· otber place which the State Govemn
may, from nme Lo time for purpose of this Act, declare 10 be the place of offic1al re.s1denc<
the Minister, Minister of State, Deputy Minister or Parliamentary Secretary, ns the cic;e m11y
so long as such declaration remains in force.
(4) The expenditure to be incurred in respect of furrushing of the residence provided u
Minister, a Minister of State, a Deputy Minister or a Parliamentary Secretary, as the cnsc 11
be, under sub-section (I) shall be subject LO the follow mg moa.:wy llmits :-
Minister
Mmister of State
Deputy Min1Ster
Parliamentary Secretary
Thuty-five thousand rupees
1\\·cnty-five tl1ousand rupees.
Twenty thousand rupees.
Fif1ecn 1housund rup,:cs.
(.5) Toe annual expenditute Lo be incurred in rcspe.:t of upl.eep, anmwl repair .ind m.tintenaoo
of the residence and garden provided under sub-secoon (1) ~hall be subject 10 such monetary hmll
as may be laid down by rule made in 1h1s behalf by the Suue Government.
6 (I ) There shall be provided to each Minasll!r. to each Mm1sccr of Sllltc to e,1ch Depu;
Minister and 10 each Parlimentary Secrcl.llry for his u .. e a suJt.iblc motor-vehicle purchased .inc
maintained at public expenses in accoidance w11.h 1.he rules h> be ITldde by the S1111c Govermncn\
in that behalf.
(2) The Staie Government shall albO provide at publu: e>.pco~e two cluuffor tor ea..:h ,u;..h
motor vehicle and also supply for each motor vehicle, motor fuel consumed for Journey~ 11>,t,<"'!
lhan journeys for which trnvelling allowance is adrru:.siblc) performed by each such motor v, 'ude
subject 10 a maximum of three hundred and fifty !ill.:!> per month in the .:a:.e of uautor vc1,1l:k
provided lo a Minister, three hundred htn:s p..r month Ul tlt1: c~c of motor \elucle provided to
Minister of State, two hundred and sevenry five litres per month in the case of o moto1 veh,dc
provided 10 a Deputy Minister and two hundred and fifty litres per month in I.he case of m1.,tor
vehicle provided to a parbamentary Secretary.
''7. ( 1) A Minister, a Minister of State, a Deputy M1ruster, and a Parliamentary Se.:rctary
and .tile qiembcrs of the famlly of the Minister, the Minister of State, tl1e Deputy Minister or
Parliamentary Secretary, as lhe case may be, shall be entJLled 10 mC(.hcal attendance and trcauncm.
free of charge, on tbe scnle and conditions applicable LO, the members of the All India Service~
and me111bers of them families under the rules rclaung to medical attendance and treaunent, made
from Lime to time, under the All India Service Acl, I 95 l (XXI of 1951 ).
(2) While on tour undertaken by him in the di!icharge of his official duucs outSide lnd1a, a
Minister, a Mirµster of Stato, a Deputy Mirustcr and a Parl.tamen1ary Secretary shall also be enu1led
to such medical anendance and treatment, free of chruge, as may be adnuss1ble 10 the Head ol
the ~ din Mission at tbat place.".
8. A Minister, a Minister of State, a Deputy Mini~tcr, and a Parliamemary Secretary ~hall
not,-
(a) during lhe 1enure of his office for wluch he draws salary nnd allowance, pracrice
any profession or engage in any trade or undenake for remunera11on any
employment other than his duues as Minister, Minister of St.ate, Deputy Minister
or Parliamentary Secretary ; and
•Amendment Vid.ie Law Departments S 171-XXI-3l ('Sl'I) dated Lhe 24th May 1989.
"
(b) While he draws salary and allowance for his office be enLitlcd to any 'salary or
allowance as member of the Madhya Pradesh Leg1\lame Assembly
9. (1) A Minister, a Minister of St.ate, a Deputy Minister, and a Parliamentary Secretary
shall in accordance wilh 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 Bhopnl from his usual pince of rei.1dence out of
Bhopal for assuming office ; and
(ii) in respect of the journey from Bhopal to usual pince of re:.i<lence out of
BHOPAL on relinquishing office; and
(b) travelling and daily nllowances in respect of tours un<lena.kcn by him 10 the
discharge of his official duties whether by land, !sea, or wr
(2) Any travelling allowance under th.is secuon may be paid 10 Cll!;h or free offic1.il transport
provided in lieu thereof.
(3) In addition to travelling and daily allowances payable in respect of tour~ :.pecified in
clause (b) of sub-section (1), a Ministcr, a Minister of Stute, a l:x!puty t.tinu,Ler. and .i Parli.imcm:u-y
Secretary shall be entitled, without payment of any charge, 10 accommondauon in and provision
of electricity at circuit houses and Rest Houses maintained by the State Government, tor the period
of their stay during such tours.
• 9-A. All allowance payable and furnished residence without payment of rent and other
prequ1sities admissible to a Minister, a Minister of State, a Deputy Minister, nml o Pdrli.uncnt.iry
Secretary under this Act shall be exciusive of Income Tax which shall be payable by the Slate
Government at the maximum rate payable by a Minister, a Minister of SWLe, a Dc1 uty Mmi:.ter,
or a Pnrliamentary Secretary as the case may be. Out of lhe total amount of im.:omc accruing
from the above allowance and perquisnes payable to a Min.ister, a Minister of Stnte, a Deputy
Minister, or a Parliamentary Secretary lhe amount of lhe linut of exempLion from Income Tax
and standard deduction, what soever as admissible from ume 10 time, shall not be deducted."
10. The date on which any person becomes or cease~ 10 be d Mini~ter, a Mmistcr of State,
a Deputy Minister, or a Parliamentary Secretary, shall be noufied ta the Gaz.eue nnd :my such
notification shall be conclusive evidence of tbe fact that he became or ceased lo n Minister, a
Minister of State, a Deputy Minister, or a Parllamcntary Secretary on that date for all the purposes
of this Acc.
Truvelllna and
011ily allowance
to hUobltr r.l,:.
AII O\< IUC<) and
ixrqub1lbo In be
u~lu;;h•c 11r
Income ta~.
Notlnc111lon re~•
ptctlog appoln1-
meol. etc., ur
Minis Itri,
Mlnl sltrl of
~ll l t, u,puty
\tim •ler. and
l'urUain,ntary
S«l'ewits 10 be
cooclu. lve
evidence lhcn:or.
II. (I) The State Government mAy, by notification, make rules for carrying out the purposes Po"tr 1o oukr
of thi s AcL. rules.
(2) All rules made under this Act shall be laid on the table of the Legislative Assembly.
12. The provisions of sub-section (3) of Section 9 shnlJ be deemed 10 have come into force
on the 21st January, 1957.
13-. TI1e Madhya Pradesh Salaries and Allowances of Mini:.lers Act, 1956 (V of 1957), is
hereby repealed.
•Law Departments Notification No. 783 l-XXI-3l ('5ll) dated the 20th August 1997.
GCPB-l383-USOAD-29-9-2000-l00.
~ =-- ------
Pro,·l!Jloo s of
Sec 1loo 9(3) t o
have rur11•
~pectin eflccl.
.Repeal.
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~ 189-";;fj
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CHHAITISGARH ACT,
( No. 19 of 2004 )
• J 2 ( 1)
THECHHAITJSGARH MANTRl(VETAN TATHA BHATTA)(SANSHODHAN)
ADH1NIYAM, 2004
An Act to further to amend the Chhatt1sgarh Mantrl (vetan tat ha bhatta) Adhlnlyam, 1972 (No. 25 of 1972.)
Be ir enacted by Chhanisgarh Legislative in the Fifty-fifth year of rhc Republic oflndia as follows:-
This Act may be called the Chhauisgarh Maniri (vctan 1a1ha bhaua)
(sanshodhan) Adhiniyam, 2004 (No. 19 of 2004).
(ii) Ir shall extend co the whole of Chhatt1sgarh.
(iii) fr shall come into force from the date of lls publication in the official gazelle.
For Sub-section ( I) and (2) of Section 4 of the Chha11isgnrh Mantri (v.:t3n latha bhatlll)
Adhiniyam, 1972 (No. 25 of 1972) (hereinafter referred lo as the Principal Acl) 1hc following
Sub-sections shall be substii\Jled namely :-
(I) There shall be paid to the Chief Minister seven hundred and eighty three rupees
per day, 10 Minister seven hundred and sixty seven rupees per day, 10 Minister
of State' seven hundred and fi fty rupees per day, to Deputy Mmisrer seven
hundred and forty two rupee:1 per day and to parliamentary Secrerary seven
hundred and thirty three rupees per day as daily allowances during the term oi
their office.
(2) There shall be paid· 10 each Minister, Minisrcr of Srarc, Ouputy Minister and
Parli amentary Secretary a constituency allowances of five thousand rupees per
mensem.
.. .,
~. ~ lftf1 ~ ms!'.lt, ~mt~ Mr!~. ~ It !Jftil 11111 mft@• 200S
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mt«~. .. . . ·~- ·.; .
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/.========================================================
. CIDIATI1SGARH ACT
_(No.,3 of 2010L ~ .
,' THE· CHHATIISGARH MANTRI° (VETAN TATilA BilATIA) (SANSUOOIIAN)
.· ACT, 2010 . - . ~
An Actfurthcr to amend the Oll1BUisg.arb Manlri (Vetan Tlltha Blwtt.a) Adhiruyam,
1972 (No •• ~ of 1972). , ....
I
Be it enacted by Chhattisgarb Legislaturciri th~ Sj.xty-fmit yeac of the Republic oflndia
as follows :- ;
1.
2.
3.
(i) .This Act' may be called the Chhauisgarh Mantri (Vetan Tatho Bhalla)
(Sanshodhan) Adhiniyam, 2010.
(ii) It extend lo the whole State of Chhat~garh .
(iii) It shall come into force ~om the 'date of its publication in the Official Gazette.
ln·Section 3 of the.Chhaltisgarh Manin (Vet.an Tath~Bhatui) Adltiniyam, 1972 (No. 25
of 1972), (hcreinaftcneferred 10 as the Principal Act). fot the words "One Thousand
: Five Hundred" the words"Seven Thousand'' shall be substitutc:d.
·For sub-section-( 1) and .(2) of Scctl~n 4_ of the Principal Act, the following sub-sections
shall be substituted, namely:- .. -:•
(1) There shall be paid to the OiiefMiiu,ter ·one thousand pne hundred twenty five
rupees per day, to Minister .one thousand. ooe hundred. rupees per day, to
Minister of State one thouwid ninety' rupe_es per day, 10-Depuly Minister one
. thou~arid eighty rupees-per day and. to hrliamcouiry Sccrewy one thou\and
se\t~ty .five ru~ per day as ?41ly allowanµs during the'term. of their office.
(2)
:: .. "·_ . .... . ., tT ., , .... :;, ·-ci
There ~hail be p~d ~ ~h Miri~ter. Minister ~f State, Deputy Minister and
Parliamentary Secretary a copstituc:ncy allowan_ccs of ~ighl thouSAnd rupees
pecinonlh. · ·
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·-·-- _;::_ ========= =====-·.-:...--: ;-:-_-:.:.·.::.::...-· ..
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O'i'0'4•1,J 'ffl(ffln"llf ~)~qif, 1972 (~ 25 wt 1972 )-q lmm'ntR '
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(2) ~mNiift'ff~ct.'ttTiit@"RWJnlirTI.
u"til«ii<; ~ (ffi ifl!IT 'lfil) 31~f1~"1, 1972 (~ 2S W(. 1972) ("TT~~ ~"ll'fql'il_
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3!tffi!.. :-
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CHHA TTISGARH ACT
(No. 12 of 2013)
THE CIIHATTISGARH MANTRI (VETAN TATHA BUAITA) (SANSHODIIAN)
ADIIlNIY AM. 2013
~ n Act further to amend the Cbbattisgarh Mootri (Vetan Talha Bhalla)
Adhiniy~ ;- 1972 (No. 25 or 1972).
'13e it enacted ·by the Cbbartisgarh Legislature in the Sixty-Fourth Year of lhe
Republic of India, as follows:-
I.
I
(I) • This Act may be called ljhe Chhattisgnrh M antri (Vc1an Totha Bhalla)
(San shodhan) Aiihiniyam, :~O I 3. • '
(2) It shall come into force from the dote or its puhlication in the Official
Gazelle.
Short llllt Ind
cnmmcnc cmcnL
342,(2) ~ ·"!F[•r:( ~ 27 3NM 2013
=========·.!:::::..-1-t::_=A·· .· =- . ..L=- :-. ---·---
For Sect{on}: of , rh~ Chhallisgnrh Mantri (Vet.an Tarha Uh.ilia) Adhiniyam, 1972
(No. 25 of l dh) (hereinnftcr rclem:d lo ns rhc: Prmc1p.il l\cr). 1he follow111g shall he
subs.tilutcd, namely :-
Amendm ent
Stction 1.
Amenjlment
Section J.
~nl
Section .C.
of 2.
or 3.
or 4.
Insertion o(Scbedale. S.
''2. In thls Act, unless the context otherwise requirus,-
(a) "Ministers" includes "Chief Minister'';
(bi "Schedule" means a Schedule appended lo this AcL" ] .
For Secr.iod 3 of the PrinCJpal Act, lhe following shall bt: substituted, namely :-
''3. Chief Minister, Minister, Minister of Stnte, Deputy Minish!r and
· Parliamentary Secretary, shall be paid a saJary as specified in the Schedule." .,.
For sub-~ction ( I) and (2) of Section 4 of the Principal Act, thi: following shall be
substitut#(f, namely :- . .
"(I) [baily allowance shall be paid to the Chief Mmistcr, Minisl.l!r, M1ni5ter of
· · State, Deputy Ministet and Parliamentary Secretary during the term of rhe,r
• office, as specified in the Schedule. ·
(2) Constituency allowance shall be paid to Qiief Mfois1.er, ManiMer, M111istcr of
State. Deputy Minister and Parliamentary Secretary as specified in the
ScheduJe.".
A~r Section 13 of the Principal Act, the following Schedule shall be added,
namely:-
Section
(1)
Section 3
.. _,.,..
Section 4 ( I)
, ... ...
Section 4 (2)
'·' "SCHEDULE ..
( See ~~li on 2 (a) J
Pay/Allowance Pa,rticuJar
(2)
(i) Salary ofOtief Minister
(ii) Salary of Ministers
· (iji) Salary of Minister of State . .
(iv) Salary of Deputy Minister and
Parliamentary ~tary.
(i) Daily allowance·to Chief Mioister
(ii) Daily allownnce 10 Ministers
(iii) Daily allowance t~ Mrnister of
State.
Amount
(3)
~upees 30,000 per
mensem. .
RJpces 27,000 per
meescm.
Rupees 25,000 per
menscm.
Rupees 20,000 per
mensem.
Rupees 1,200 per day
Rupees 1,200 per day
1 Rupees 1,200 per day
(iv) D:iily allowance to Deputy Minister Rupees 1,200 per day
an~ Parliamentary ~etary.
-(i) Constituency allowance to Chief Rupees rt ,000 per
Minister. mensem.
(ii) Constituency allowance to Ministe~ Rupees 27,000 per
menscm.
(iii) Constituency allowance 10 Minister Rupees 27,000 per
of Smtc. menscm.
(iv) Constituency allowance to i)\!pu1y Ru~ 27,000 per
MinisleJ' and , Parliw11cnt.ary rnenscm."
I Secn!lary .
.. ,. ____ ----- --------
·~ ~ ~ 3Rf:ffi ~ ~if;
~!rRR(f.r.R ~~,~ ~
~ ~. ifiJ:INi ~ l-22-~
l°Nll J 38 fu it fitm. ~
30-05-20 0 I "
( '3ffi"I U I { O I )
~ ~ Qchl~lct
fafu ~ ~ ffl fu'WT
~- ~ mr-i . ~ mrr
tT.ill7T-l,Flrr,l
-~~I 09 / 10 I 3-20 Is."
~ 4501 /"il 1s0 / 21-31/JlW./TJ 11 / 16.- ~ f<tnr-rn~r.1 f~orfrira~f,{tf'I f;;mq,:ITTW, u?-o- - 1016 Tl
~ ~. lfl'lq ii wft g ~~Tl~~~ ~ fr.vi ':;!Ml ll
32
~r~ , •r.;!1t.w,f f "afTll 1'l iNl ~
~1 \ftnt mftiR llm
~~- ~ 1,~2 11,
lJ~ mil (<fiR 0'11 'iml) ~ 19 7l (V: l S ~ I o 7l) ~t iih ,im tr-I
m~~
tJm
(I)
Uli'1'
( II
(..!) lit ~ ~ ~ ~ ;-f.i ffi'ffilJ ~ ':fr! ( Jill
~mit(mr-1r1m:r,=r, 1!irliJf.rm:r '"'! 1;.::n;,; ?, ;;;;i 1•n:1 cf.t ~~iF»Jr.1
'P, ~:;Ir! irr';~ fn-1~ ~ .
(l,'if:)~lfl~
!ill 101 TI wr-i
1~1 u:;,;: tri ,~ ir-R
r.l17 1 :I'] :ri1 l!i1 TI;m;J -=tFA,;;, irrr-1
mi;(
Ill
um J(IJ
n'q'lJJS.000~
mrJJ0,000~
T.l'l'U! ouo~
TITUll ,IIUO~
m2111JU~
~ 1,1100 w°cifcr.t
;,;;ml ? , OU O vfrm:':1
-.Q'tt!OOQWrj'r,f,!
m -IU.UIIO pfntrr;:{
.;tm 40,0•JO llfrrnA
;;tr,l-10,000~
T-'Q'Q Ju oooW!'ltR"
urn .io1
1it I 1T-il v1 '!7'i" '-~
1.rr-1 I ~ w.it :n rn ;.:ai
1-.:n.1 'J1l w..i tra wr-im -=tfu'a -l'.1 ~ 1r,;:n
(??<fl~ 111 f~ -~ '1ml
(?J)i:rii.;,~ ~ """1
('i{RIU..J~ Flf.m=r.li-t'lt~
(ul7J ?O ":lm lr,i '1~·,icrnfu,;i 'f.1 f-1.,i~,-1 irn m=l1
inlTilfi 4 SU I ;f1 I 511 / 2 I -~ , ~ { fFl / h - \mill '1\ mam:i ;;; ~ ,.111 .,; :'JU'i (.\ I T. ~ 11 ~ Fl'ltT11 iffi
~ ~~ 6 • 5· 20 It, 'ilil lW-ii ~ ~ :mtnY -~ r,r.r.m !N'.mfri It Ul .wfl .
~.~~:flll.:tnm~
,(!I~ Ufll ~'lf.ro .
..
CHIIAITl<iGARH CT
( o ~Oof20161
nu: CI IIIATfl C \ RII ,1,, m.,,1
(VETA TA111AO IIA1TA) A,1' IIODllA\')A0Hl' l' ·\\l,1016
An Act rurtJH:1 ro am,..m.1 lhc Chhutt,,:!arh \lanw (\et.in Tatl1;i Ulrn1t,1} Atlhlni, ;1111,
1972 ( o. is or 1972).
Be ti enac1c:tl b) 1hc: Chhal11)gnrh L.cg,sl.th.m: tn 1hc: IXl.)·\C:Vcnlh Year ul 1he
Repubht of111d1n as fullt'\\ ~ .-
I. (I) nu~ ,\c1 ma) be cnllcd the Chhaa,st~,1rh MAn!n l Vct:111 ln1hn Bha11u)
(Sum,hodhun)Adhmi).im .2016
For 1hc e\1s1mg 'chcdulc- 01 the Chiu111tsgarh ,:antr (\ctw r11th,1 Uhau.11
Adhiniynm. 1~7:1 (\lo, 25 of 19i2). the fol!O\\lfl- sh,lll he s11b1111u1c:d, naincly -
Sec11on
(I)
Section 3
c:cuon J (I )
~11on4(:?1
• SCHE.DuLF.
( Sec Scctron ~ )
Puy/Allow.intc Particulor
(21
(1) Sala11 ofChic1 Minister
(111) Sala!') n! f\l111lstc1 c,fSwtt:
,,., ) Sithll') of Dcput) M1nm.:r
and Purli,11nc111ar~ c:.:r et,tl')
(1) Dail) allowance tc, Ch1.:f\11nt i.1c!r
(iii) Dail) i!IIO\,ancc 10 l\1imster of talc
(i~J Daily allCI\\. u,~e to Dcpury Minister
and Parlimne111un Sec fJll)
\i) C.\ms1i1uc:ncy illlOWllllC~ hi
Chief M 1nis1cr
(ii) Con~11tucnc}' a1lo,,ru1cc 10
\.linbtcr
liii) Con~11tuen~> alto" mce 10
'-11nis1cr of S1:11e
l" J Co11)ti111.:nc:,c nlio\,11nce to De;,111~
Mmts1cr and P:11 l1111r~nU1f) ~crc:UI'}
Amount
(j)
Rupees j5 000 pe1 mc:11~111
Rupe,~, Ju 000 pc, mcnc;.:111
R11[1Ct!.'> 28.000 per mi:n§Cm
Ru~ 2 I 000 per m~n ..:111
n upecs '.?,000 per d.,,
Ru1>e-cs !,0011 P<-7r u.1,
Rupee: '.!,000 per I.lay
Rupees 10,000 per mcnsc:111
Rup,es ,10,000 pi:r 1m:11.'>c:m
l<upces 10 0(10 pt:r men•c.'111
l8 4 I JI
h..rt 111lr 11•~
•mrntucrru<nl
\ a1<ndmu11
•...-11,dulr
or