LexThe Chhattisgarh Vidhan Mandal Neta Pratipaksha (Vetan Tatha Bhatta) Adhiniyam, 1980
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this actt-··
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MADHYA PRADESH ACT
No .. 8 ·op 1980
THE MADI-IY A PRADESH VIDHAN MANDAL NETA PRATIPAKSHA
{VETAN TATHA BHATTA) ADHINIYAM, 1980.
TABLE .OF CONTENTS
Sections:
1. Short title and commencement.
2. Definitions.
3. Salary of . Nela .Pratipakslia.
4. Sumptuary allowan~~ to Neta Pratip~a.
' -' . ,-..
5. Residence for Neta Pratipabha: .
6. Conveyance .,for 1'l~ta Ptatip~ha. , , .. - ' .- . i
ti . . .•
7. Medical attendance and treatment, etc. to the ,Neta fta(ipaksha.
' . . ;--:·--; ~-:~~;:,,:!~ :.~:: :. ~.~ - "
·8. Prohibition against· practising any pro.fessi. · · e, :-~c. >.,•.":· · •
. . · .. . . -- ·- - . . . -- -- - . -- . '." - - / ::·:~~'.·~ r.~·- ~-'·':/~l/>
·' •.·_ 9. Travelling _and ¢wy allowances to N.~ :P .. ... ,-~- . ~:;~-<- •,: . ·: __ .<:>:- ~~ > ,. -. ,-~ . ·. ·- ' '}t~-t~
-;/ 9~ ' !~l~~~?~~ .!~;~~ ', -- =-"' r ·.;:;:: -~•:;
11. · Provision of secretariat f~ties~ ~,, :.;, .. ,.:,f"~'~'
. . . .,, - ·. ... .•····\:.·. -._:.:··:_~,;_l-;~~~~:'.,
12. -Allowances and pcrquwtes io l>e ~exc!?ve\ ... __ . _ , . . . - , ' . . .: . .. ~" ... ,_., ,: <~~;:_,...!:'\•/J,:;,:~;·i·:~••·~.,•. • -:. -
13 .. Notification respecting the date on. which person ~e or ceased
· · Neta Pratipaksba to be conclusive 'evidence ]heieo!. :.: >- ·
. . .. . . --, ., ~--.. . . ·•. . . . - .:-..· ]'".;':"
. ~-:--~~-~--~-:~ .. /:14. _-.:POWCr to-make_ ... );'IJ.les._ .~ __ ::.-~:~
,~1~~m~it1t!i~~~,
' •:>':·",: > 16. ··:: Aineridment of Madhya _r_, r.HU"""11
to be the
,- 9 Q ·/
_) ~.
MADHYA PRADESH ACT
No. 8 OF 1980
THE MADHYA PRADESH VJDHAN MANDA£ NETA. PRATIPAKSHA
f (VETAN TATHA BHATTA) ADHINIYAM, 1980
!
·f':\R,eccive<l th.:: assent of the Governor on the 18th August 1980 ; assent First published
-.! ~ ~ in the "Madhya Pradesh Gazette" (Extraordinary), dated the 19thvAugust 1980.]
Ai(Act to provide for slllarie~ and allowances of Neta Pr;tipaksha iti the Madhya Pradesh
,• Legislature.
B..,e• it enacted by the Madhya Pradesh Legislatur~ in the Tbir.ty-first Year of the
i Republic of· 1ndia as follows :-
r,-- 9? r
1. · f i') This Act may be called the Ma.dhya Pradesh Vidhan Mandal Neta Short 1'tle and , commencement; ,
Pratipaksha (Vetan Tatha Bhatta) Adbiniyam, 1980.
(2) It shall come into force at pnce.
2.,.. In this Act,-. ,
( a) "Neta Pratipaksha" m~s that member . of ... ~ ~Majl~}f 'If~4~sll Legislative
Assembly who . is, jor the time being, . tlle ,JJadei_ ,Jli-'.;~ . . .. -•·· ,{Legislative
Assembly . of the iparty in opposition to- th~ '~treJ~?y~ent lia~g itJ1e
greatest numerical -strength and recognis~4 .. as ·such:!>f~the'~f~pe*er · of the
Legislative Assembly ; ·, :..". <f~ .. · , :I<. ,>]. ' • ·
Explari~ion.--Where there are two or more. parties in ()pposiijon to. the State
/ Government in the Assembly having the . saine numeric~ strength, the
Speaker of the Assembly shall having. regar-d. .. Jo, ~he. s · · • c;t !he parties,
: r~c?gnif ~ny on.e of the lfaders .()f ~uch . =,;;. • -''. "'" . i' •• ratipala.ha
.},;:~.:Jor the ·purposes of this section and . .,,~.., }1,6nal l:Uld
•';;f-;ic?:conclusive."' ··.··.t:7;;;;;,;:., ··. ~;,_,-:-, ;,_:; · • ·~- ,-.;~,--"-- _:,~:-::r -_ \
(b)
Deftnlt;lons.
. d and seven Salary i,f Ne€a
Conveyance for
Neta Prati
paksha.
Medicalatt.en
dance and t.reat
men~ to Neta
Pratipaksha•
. Prohibition
&gainst practi
sing any profes-
sion, trade, etc.
.~.
1 0
/
,(2') lf ,he 0-'eta Pra1ipaksha does not avail of the benefit of sub-sect;on (1), he shall ;
in lii:i't thereof. be entitled to a house rent allowance equal to twenty per centum of 1hc 1
salary payable to him under section 3.
, (3) Ii; ;1Jdi,iu11 tci a free furni~hcd residence at Bhopal under sub-section (1 ), the ,
N~taL.'Pratipak: ,i1a sk,il also be cnVitkd to the use of a furnished residence without payment .
of rent ;ir any othe r rLtce \\'hich the St;1k Government may from time to lime, for the
purpo\l: of I h'is :~..:t. (kcl;irc :l1 he tht: place of official residence of the Neta Pratipaksha.
su long :~\ :,uc11 Lkcla1 ~it ion rcnuins in force.
;•,..-c •..
-J,,{) The C.\jJLllditun: to he incurred in respect of furnishing of the residence provided )
l'o the Neta Praiipaksha under sub-\ection ( 1) shall be subject to the monetary Jimit of :
thirty five » thousand rupees.
"J5"i The annual c.,penditurc to be incurred in respect of up keep, annual repairs and
maintenance of the residence and garden provided under sub-section. ( n shall be subject.
to such monetary limits as may be laid down in the rules made in this behalf by the State
Government. · ·
l:.~xflanatio11.-For the purposes of this section "residence" includes the staff
, ,{ quarters and other buildings appurtenant thereto, and the garden thereof
and "maintenance " in relation to a residence includes the payment of local ·
mies and taxes and the proviso of electricity and water.
, ,- ,•
· .,/4:· ( 1) ThCJ.!e shall be provided to t'he Neta P~atipaksha for his use
nr'otor vehicle p,l1rchased and maintained at public expense in accorda.hce .. with
to be made by the State Government in that behalf.
: (2) The State Go vernment shall also provide at Public expense'-' two chauffeurs
the ii'.iotor vehicle, :md also supply for the motor vehicle, motor fuel consumed for
journey'> ( other than journeys for which travelling allowance is admissible) performed by
the motor_ vehicle subject to a ma_'.imwn of three hundred and fifty litres per month.
**7. (1) There shall be paid to the Neta Pratipaks~a a medical itlI~wa.nce of five
. •~';-c t ;; ··, ; ..:;, .~ ....
hundred rupees per mensem . ./;; r :J",l:.~'.-"-
.//
'<.,;;Y•·7. (2) fo -,ad.,(litiorr-to the medical allowance payable under sub-section (1) the
~---·- , ..;,5'\i;r""
Neta Pratipaksha and the members of the family of the Neta Pratipaksha shall be entitled
to medical attendance and treatment , free of charge, on the scale of and conditions
applicable to the members of the All India Services and member of their f?JD.ilies ,under
the rules relating to medical attendance and treatment, made from . time to time, under ;
the Ail India Services Act, 1951 (LXI of 1951). j
J {Explanation.-In this section "medical _att_endance a~d trea:t~e1:t" :jieans medical
attendance and treatment on adm1ss1on as a~ mdoor jatlent .;
,. ·:\· .
,__S. A Neta Pratipaksha shall not, during the tenure of his office for which he draws .:
salary and allowance~ under this Act,- -!
.,_
I
_.,(a) p:-actice any profession or engage in any trade or undertake for remuneration
any other employmen t ; and ·
I
,(b) draw salary and allowances and be entitled to any other facilities as a ;
_ _.,,. n1ember under the ~Iadhya Pradesh Vidhan Sabha Sadasya. ,y~tan, Bhatt'a. i
Tatha Pension Adhiniyam , 1972 (No. 7 of_.1973_). .• · . : /:·:·iJ
Substituted by Act No: 21 of 1981. ' . !
Sub stituted by Act No . 24 of 1983 .
Inserted . by Act No. 24 of 1983.
Substituted by Act No. 24 of 1983
-; ~-J,; . ,(·. ' .
11
9. ( 1) The Neta Pratipaksha shall in accordance with the rules made in l•his behalf Travelling and
the State Government, be entitled to ,- di:i1Y allowan-
CE:S to Neta
~,(_,,1) t_rav_elling allowance for himself and the members of his family depend ent P !<:t ipaksha.
upo11 him and for the t'ransport of his and _ his family's effects { .. ·
-/ ((0,y( ~n re~pcct of the .1ourncys to Bhopal from his usual place of residence out
( ' • ~ - · of Bhopal fo r assuming office ; and
\
',___,- (ii)~ rcspi:ct of the journey from BhQpal to his usual place of residence out of
Bhopal on relinquishing office ; and
(b) travelling and daily allowance in respect of tours undertaken by him,
y-),...1n the discharge of his duties as the Neta• Pratipaksha ; and
vJji) 'in the. discharge of bis duties as a member of a committee for attending a
meeting 6f that committee rlrH-'/t{ < •.v· ,., ! • ( __ -:
.,.,.,,,,.,,,,. -__ - .,· .· .·,- , .
fl) Any travelling allowance under this section may be paid in cash or free official
· transport provided in lieu thereof;
- t ~.-.. ,
, ..... ,(~')- l~ addition to travelling and daily allowances , payable . hf 'respect . of .tours
:.!ipecified in clause (b) of sub-sectiqn (1 ), the Neta Pratipalcsha sp.all:,be ·entitled without
paymen1( of any charge, to accommodation in, . and prov#i<?n of:elec _tripity at, Circuit
'lJoq~ ;and Rest houses maintained by the State Goverilinent ; ~;J · ,. · rfod ?:_f ~his stay
<:luring such _ tburs. ' . :t! ;;; · /.
·~i.t.•,·•~.•. ~\_. -~.-~. ~,-· ,.--: ' . -::::".;;'C4,•'~!°';. -,:, .
,1': ,.-. • '.~ ' • .:: . . . ' • ·: . - . .-.. _.:~-( ~ . . ~~;~-'-:+•::;<.
~' r:: Jo. , . 'H_) The Neta Pratipaksba shall during the tenn 'of] ii~ b ~:;:• e 'entitle~ to .. have Telephone
, .a telephone mst,alled · at Government cost .at the _place of his residence . ~der . section 5. facilities.
\ · (2-YNo charge shall fall on . the Neta Pratip~sha ,p~rso11~!ly,
•·· instafiation of, initial deposit for, rental · charges for ··maintenance ·. __ of,
I,iarges whatsoever in respect of, telephone installed .under
·0'·<·> .. /,,· .;,.-'.( .. :) .. ·• .··.•... . ':· ,,, ·,, ,.;;. :,c,. , > •' .,
itt+{\)!~J.i-~e ,Neta ·Pratipaksha ·shall be '!fi~etf. .•.. ··· .... .. ,.
t,;:' the'saine )extent to which a -·Mm~r ~;e~t.it!~rti~ir:: ,:~,-•t"-••·,,~ •. ,
overnment in this behalf from ·time to time,, . -,,y '·<" '·'·"'"'J}'•···;,';'t,r..::~~
in respect of
and any other
-: --::~./~ ;:,;
· . . ·. liment Personal Establl- .
.:. } 'jh~ state shment of Neta · ...
- ' - -; Prai;ipaksha•
•. , . . _,, . . . . . . . . ,_ - .,.. '.:'_:~·:.:/:_l;:\:_
f ', J Z (i) All allowances payable; and '.~ o,.cid ·• :. f~-' ·"'•··· =:::~,-, .
:: LJii) _,,furnished residence without p~y~ent of rent_ ~d -~t:~C;~0 ~ fq~ t~s i ~sible; ~i:::t~u:.v~oi-;·
o the Netla Pratipaksha under this Act _ s~~ _be e;,c~~~,Yi--~'!f~~~~f.~.. ~~f1l bo
ay~ble by the · State Government. as·· . .._:if the 'incon:ie::accri:iing '-1-nerefro , ~- . Neta
\; l at~p~~~~'. w~~:-•ll~ o~ly lllCOme for .the purposes of fu~~hi~ :'f~~~~ ?~-f ?twi / 4~ -of
' ~-/ . . . . . ..· . . . .·. . '. (.·., : ,, . %;L~::;:ili~ './ ... · . . .
,. , J.-3. The· date on which any · person becomes or c~ases _ t<> :be.:,tn~ ~~e(~!rr!itipakshaNoti.fication · _
_ hall b~-· notified in 1,he Gazet.te and any · s1:1c~ notifi~ati~~ sh_a/t~t;it ~~'' j;~,~~1diP:2f:~!~:c; ,S? '. . ,
. e fact th~t . he -became or ceased to be the.,;,,:~C!a Pratipaksha J,,pn.J ~eperson be~_:;~-<:
Ii1:li~;;:~;, .. , ' '. . . -·.· , ,, .. , c, • -~ '~;I;~iti
thereof .
Power to make
rules.
Amendment of
Madhya Pradesh
Act No. 16 of
1967.
Amendment of
Madhya Pradesh
Act No. 7 of
1973.
1 2
14, ·· (I) Th,'. Staie GO\crnn1cnt may, by notification, make rules for carrying
the -,<lfposcs of i his Act.
( 2y· l,1 pa1 i;cular and without prejudice to the generality of the foregoing power,
sudv 'ruks may pnwidc for all or any of the following matters, namely :-
(f.f ' ilit: 1;11)11ct,;ry limit of the annual expenditure to be incurred in the up keep,
..__,.,,. ;1a11u.il r-:pairs antl maintenance of the residence and garden w1der sub- · !
sec! ion ( 5) of Section 5 ; r P
( b y ·11uri;ha~~ and maintenance of a motor vehicle to be provided to the Neta id
~··,.... Pratipaksha under Section 6 ; _. ·t-- :1;/j
( c} _,,tfavd!inl! and daily allowance admissible lo the Neta Pratipaksha under : .. ,.·
,// Scctio-n 9 ; . ~
( d ( duties; of the Neta Prntipaksha for purpose of Section 9 ; J / .·· ,,t
~~ ... ) any other matter which is to be or may be prescribed. Y ;j
J) )/ The power to make rules conferred by this section shall include the power to give ;,J
retrospective effect from ;.: date not earlier than the date of commencement of ilhis Act but '.:)
no . retrospcc .ti:c eff.ect shall be given so as to prejudicially affect the exist~g int<:ests of '.·•.~
the Neta Prat1p:iksha. J
(4) All rules made
Ass;mbly.
under this Act shall be laid on the table of, the Le!?5lative · ":)
· 1.
t • !
~I'S. Tn the Madhya Pradesh Vidhan Mandal Sadasya--Nirarhata, .Nivaran Adhiniyam; , ·~1
1967 (No. 16 of;l967), in the Schedule, for item 16 and Explanation, theifo!}owifZ itenl.- J
and Explanation shall be substit11ted, namely :- .· · · -· · ·. .. · --.• ,> J
.. '··. \
, t "16. The omce of th.: Neta Pratipaksha m the Madhya Pradesh Legislative , l
Assembly. ; I
/ ' Exp1c111a1ioi1.---For the purpose of item 16, the Neta Pratipaksha . shall have the,' • !
...._,,/ meaning assigned to it in the Madhya Pradesh Vidhan · Mandal Net ti
Pratipaksha· Adhiniyam, 1980". · "?\ / }: · ~"\· •.,,.. · ::~.rf·:1 :·_;;·c1• 'j
__ ,1··6. ;n the Madhya Pradesh Vidhan Sabha Sadasya veian, Bhatta ~;tba" ;:n~I~~ >:\
Adhiniyan,. 1972 (No. 7 of 1973),- - il
( i) in clause ( b) of Section 2 ,-
~--i
'
; ..
(a, in sul>-ciause (iv), the word "and" at the end shall be o:m.it_ted ;
( b; aftl!r sub-clause (iv), the following sub-clause shall bd inserted,. namely
·•(iv-a) 1he Neta Pratipaksha as defined in the ~~~~ya P~adesh . Vidh. , .
Manda! Virodhi Dal Ka Neta (Vetan Tatha Bhatta) Adhiniyani ~ · j
1980 ;"
(ii) in sub-scc;tion ( 4) of Section 6-A, in clause (iii), aftei the words <'or ~s both'
.ht: . word~ "or as Neta Pratipaksha as defined in. the M,ad,hya : ·Prad~~
Vidhan Mandal Virodhi Dal Ka Neta (Vetan Tatha · Bh~t!a) Adhiniya'!l. ; .
1980" shall be insertc9, and · - ,. _ ·"; . -· .:,_. · - · · 7
cm, s,cnon k ,hrul be omitted. '.; -~~;;!~'.~.;;2",j~: ~;!~~
~t
,.
. ,
l
\
f
t:-~ ~ ,. t= . ...
1, .•. ·. - . .
i~·, .
t''": .~ . .•.
13
Bhopal, the 9th September 1980
No. 29459-F. 4-80-XXI-A (P.A.).-Iri exercise of the powers conferred by Section
14 of the Madhya Pradesh Vidhan Mandal Neta Pratipaksha (Vetan Tatha Bhatta)
Adhiniyarn, 1980 (No . 8 of 1980), tlhc State Government hereby makes the following
rules, namely :-
RULES
1. Short title and commencement.-( 1) These rules may ~e called the Madhya
Pradesh Vidhan Manda} Neta Pratipaksha (Residence, Conveyance and Travelling and
Daily Allowances) Rules, 1980.
(2) They shall be deemed to have come into force on the 19th day of August, 1980 .
2. Application of rules to the Neta Pratipaksha.-Subject to the provisions of the
Madhya Pradesh Vidhan Manda! Neta Pratipaksha (VC?tari Tatba Bhatta) Adhiniyam,
1980 {No. 8 of 1980) the Madhya Prade~h Ministers _;(Residences) Rules, 1964, t!Jie
_1dadhya Pradet-h Ministers (Purchase and maintenance ,of Conveyances) Rules, 1974 and
the Madhya Pradesh Ministers (Travelling and Daily Allowances) Rules, 1972 shall, so
far as may be, apply in the case of the . Neta Pratipaksha as they apply in case of a
'Minister.
3. lnterpretation.-If any question arises ~ ''to . the interpretation of these rules, it
shall be referred to the S~te Government for decision. 7··b-- >, •··· • •.
' • . ~ tff -~f ~t,;.
,
By order and in the name of the Governor of Madhya Pradesh,
. S. N. JOHRI, Secy. ·
I
I
~
'
ii'
l
\
~~ up:j ·2t-'.1- Tel ?P.:PFTl
.. -#'. . . •
cfi r,.r=n s~ ~m '4c:;\ 0n;t i;
ttm, :!-f'J:lA". 3T1_,l:lf:!-tj~
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(3l"fITTmUT)
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fufi.i- ~~.rrl11 ~ Bfl~lll Gfil7.f fcrqrrr
~. ~ chnTUT ~ 1-fcf,,, ~
~.~313TJT@ 2001
~ 4so4·21--3i1"11 ·2001.-~-i11~ fo1--ITT ~'lfl q:;1 f-1 1.-ifafi,n -~f~~ ,.H 23 ~. 2001 ~ u-~~cJ>1
~i:;-F, 'JTTi ii ,pfr f 11,\1;_,:;,iJ B;:fm'-.mUJ i:fil ~ t~ ~-,I@ ff.e:n ~11 t.
€.ht!{PI~ if. i:r-nr'IB if:~~ cf~ 3lJ~~lljBR,
3fll. ~· '3dlctsitt, '3'Cf-~-
384 @'ffl~••i; ~. f<::;ricfi' 31 ~ 2001
@ffi~·PI~ 3TI~
. (~12lli,2001)
(4> ~~fef!!..wf~tar~ (~cN! 'lftll) ~~. 1980cfi1 mu 4(3)-q"-eymm"~~'tf{"~:mmtl
ofil~~~.
------·-· - ..• ·-·-··-····
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;. :.
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~ ,:
,,-~
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~~Qt.fil~ln
-==========================
~ 101 ] ~. ~. ~ 24 ~ 2002-~ 4, 'ffli 1924
fcu~ 3l("{ fcl'=lM q;r;f fcl'WT
4smi'l'-I, -e;ra; cfi{-4101 m 'lcR, ~
~{, ~ 23 31m 2002
~ 3106/21-~01. U'ffl{-1114' fi:f~ll'll~ f-la:t@ftt« olf'1f.11fq, f.im'ff{~ 19-4-2002 ~~ -..fl
~llffl1"~t, ~. ffll\lT{llfchl~'qj~RJmct~,i(@Jt. ,.. .
201
"'fflij114 ~ ~ ~ ~ ~ il'-D :;su&:tlliXfll.
~. ~. a«IQ•-ill, TI ~-
202
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(~ 19 lf-l2002)
lrih-1 ◄ 1, ftnn;r qo1A ~ gft,q• ( ~wen '-fffl') ( 1mt1A)
3lftmir, 2002
r"ih1~14 ftnlR' ll'l1ffl ffl ~ ( 1\'iA illlr lfflT) ~. 19&0 w i:tmft@ ~ Wu
~-
~ 1J1iRl'RI $ ffRffl d if iftft+l•lca c1,1 ~-~ 'Cm f➔ i=Jft.1fcs1a ~ i:i 'ff 3lf1'-,rt;rqfp({
ti:-
1. ( 1) 111' ~ tl'fflQ•l1 fc1~~~~ {ffln~ \lilf) (mir•R) d•.tf.r -
2002 ('ii. 19 tfl.2002) ~'11.
um S ( 1) 1iiT 2. ij'(ft+,ljij fcNR~tffl'gftl'q~(ffl'ff'ff'lf1ll) ~. 1980 (Sifl~~"WJII(~~ Jni-.tf.F';p:f
li¥mr-r. ~ ':lfl"t ll Rf~ t) ctf 1:tm 5 'ifiT TI\iRI l1) i1 ~ u~ ~" ~ ~H r.fil~i~1·~ ITi."'" ~
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cl1ff ~ • •f.rcm:it1 ~ m ~ cm ~1 ~ '1, ~ {{:i 'lffll "fil ¥ifflifi{Uj 'ff miqf-(,f~! ·:~. :Ir,;:'
··~-lff''~-
~. ~ 23 atsr@ 2002
~3106/21-a:fm=-"t{T•l/01. -'IOOr~lifc:Nr-1~~ 348 ~~ {3) ~ ~ril, i.fffltl•l'f fi:[9,WJ-q,rg~':@f~J:-l
{15RA (fql 'fiff) ffl'Fi ammi:f, 2002 ('ii. 19 lrf. 2002) cfil ~ ~~ ~ 1rnt:'fcfi'R lt ~ 'W-nlffla ~ -::iffffi
t.
em~••if 4i ~:rtl@ iii' ':{J'q if c111'1 -?tir.,mTif"".
a:nj. ~- d◄iCi-ril, ~ ,:;f"rfq
•
CHHA ITISGARH ACT
(No.19 of 2002)
THE CHHATTISGARH VIDHAN MANDAL NETA PRATIPAKSH
(VETAN TATHA BHATIA) (SANSHODHAN) ACT, 2002
An Act further to amend the Chhattisgarh Vidhan Manda) Neta Pratipa1'Sh (Vetan
Tatha Bhatta) Adhiniyam, 1980.
Be it enacted by the ChhactisgarhLegislature in the Fifty third year of the Republic of India
as follows :-
]. (I) This Act may be called the Chhattisgarh Vidhan Manda! Neta Pratipa~sh (Vctan
Tatha Bhatta) (Sanshodhan) Adhiniyam, 2002 (No. 19 of 2002 J.
(2) It shall come into force from the date of its publication in the Gazcue.
2. In sub-section (I) of Section 5 of the Chhattisgarh Vidhan Manda! Neta Pratipaksh (Vetan
Tatha Bhana) Adhiniyam, 1980 (hereinafter reforred to Princip~I Ac[) after the words "of a
furnished" the words "office cum" shall be added.
3. Sub-section (4) of Section 5 of the Principal Act shall be omitted.
4. In sub-section (5) of Section 5 of the Principal Act after the words ''repairs and muintcna111;i:"
the words "and furnishing'' and before the word ''residence" wherever it occurs induding in
explanation of this section the words "office cum" shall be added.
20.2 (l)
Short tille a11d C.:om
n11mcen11m1.
Amendment nf Sec•
tlon 5 (t;.
On1L<1Sion of Section S
(4).
Amendment ol' Sl't'•
tilmS(:-1.
---------------------------------------·--••-
~. ~ il'H~ ~.~'Gm~ 'l)!ft'q~, {NHi<•lill ti~ rrlff ~-2002.
,:
·~~~ 3M'f'l@~
~ ~ ~ 'if@R (far-rr 6lqi"
Wli'Z) ~ ffl ts~- ~
.;fi...,;.22-@'lfl~•l<; •~38 ft:t ~
~, ~ 30-:",5-~001."
~ 140]
( ~ftl~i<Ui J ·
-~* !.lcfilWld.
~. ~. ~ 7 ~ 2010-~ 17, lr<fi 1932
~afu:~~f4,wr
~' Grai thefcllOI ~ 'ffl, ~
~~7'1:{{2010
'0-dh-1•1,;~0912010-2012."
sfl. sos1,106121-3T/51T./iJ. Tf.,,o. s'til.(i'i~ ~ ~ cfil M'-lfc:1f&a a:rr~ m ~ ~ 30-04-2010 rtl'
~<fit~ Jmr m ¢ t ~ ~ qft ~*~~%<ff ';3f@'f t
F.
279
0Jl:g1 ti:; "$ ~ t' ~ ~ aVTT ;jf!~:tllffel<,
~- -cir. ,mmt, ~-~.
280-·
@tftij4it; ~
(~ 6 v-(_ 2010)
6tih1•liJ ftnn;r JtOWM ?ml· gfaq8:T ( ~ lfWT \:fffl) ( ~)
,11ftlf~qqt 2010 _
lr"1i(M, ~ l(Q'g'ff ~ .. (ffl 'ijQf \fffl) ~, 1980 ( ~ 8 'WI_
1980 )-q 3tt1iffllR~t« 4'filfaiqq.
it:-
(1) ~ arf¼f.t'-P-t e'tfl{i•f4 fi~1u;p:rum;im~(~(l!(I,m) (~) ~. . ,
2010 4i1!{,Jf4•l1. . ·.
2. . @·dhM~ ~ ~- ~ ~ (~ (l'TT qm) 31~f.:t4q, 1980 (~ s lf-l 1980)
(-iff~"{fi~1Ff am1f.p;p:(~~'q~t)'i:fil-~3ilWiG·"f1.cli~--qj"q~•
'iji ~ T« llv:: "ma 'f'ilR'' Slfil~INd f<lilli ~
3. (~) llRJ4~;,q-qm(2)if~•~~~ll!IR-R ~ .. ~~· si@~rf,m
f.til(r-ffi ..
(~) ~4<t>t;;q-~(3)il~"-mlfl-~-t-l'IR-r«~~~~m·
M@Wlf'fO 1%<rf ~., •
~~7~2010
g;_ 5081/106/21-a:f/511.Jl§. 'lJ./10.-1tmfl6'~'lfi ~348 ~wq (3) 'lfi ~'q &'fft'ti .. ,4 ferllr-l-qqa
~'51Rfqlff (~lf2n1fflf) <~> 34MA4it, 2010 (sfiiriq;6 ~2010) 1'il aiW ~~~~'ti.-«
~ ~ ';i(@f t. . .
u.t11+111t; ~ <IIW.j<il~ ~ ';(Pt 'ti tfll'1 anb111e1<,
~ '1ft'. ,mm{~ ;;q-~ ••
I
CHHAmSGARH ACT
(No. 6 of 2010)
.• _-THE CHHATI'ISGARH VIDBAN MANDAL NETA .PRATIPAKSHA (VEtAN
TATHA BHA1TA) (SANSHODHAN) ACT, 2010
An Act further to amend the Chhattisgarh Villhan Manda! Neta Praupaksha (Vetan
Tatha Bhatta) Adbiniyam, 1980 (No. 8 of 1980). . . . .
Be it enacted by the Chhattisgarh Legislature in the Sixty-first year of the Republic of
India as follows :-
1. (1) This Act may be called the Chhattisgarh Vidhan Mandal Neta Pratipaksha (Vet.an
Tatha Bhatta) (Sanshodhan) Adhiniyam, 2010. ·
(2) It shall come into force from the date of its publication in the Official Gazette.
280 {1)
1n Section 3 of the Chhattisgarh Vidhan Mandal Neta Pratipaksba (Vet.an Tatha Bhatta) ..__+umt . of
Adhiniyam. 1980 (No. 8 of 1980) (hereinafter referred to as the Principal Act) for the - ~ 3•
3.
words "One Thousand Five Hundred" the. words "Seven Thousand" shall be substituted;
(i) In sub-section (2) of Section 4 for the words •'Five Thousand" the words "Eight
Thousand" shall be substituted.
(ii) In sub-section (3) of Section 4 for the words "Seven Hundred Sixty Seven" the ·
words .. One Thousand One Hundred"' shall be substituted.
~ :fmait of
Siedlon 4.
·~~it;- 3Rf?rnslqi
~ iti ~ 'ljT@'A (f.Ar ~
~) iti"m ~ ~- ~
'1ft;,2-22-3:Jh-1•1~ •y;;fl"t3s fu. "ft .
... ~. ~ 30-5-2001."
(~)
YIMcfil< ~ Yc61(ls1a
$it.A~
'•0'fflB•i~~/09/2012-2015."
~ 15 2 ] ~. ~. ~ 15 a:rw 2013-~ 2s, m 1935
fcrf?:l am fcmr:rr ~ ffl'qfll
~. ~ 'i-fqrl, ~ ~
~} ~ 15 ~ 2013
~ 3024/it. 108/21-31~-~- Tf./13.-@rih-t•i~ ~ "{NJ cfil f11-1f("ff@a dTI~ f-;m "l:R ~ 08-04-
.. 2013 efi1 ~ ctt 3ljll@~ m ¢ t ~ ~<tt "''1i:fi,-0 t-~ ~ fcfi"lTT ~ i.
303
@'dlfl'I~ ifi ~ t- ~ "fl nYff 3-11~~11:lf!R,
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304
0f11~ll~ 3lf~
(~ 10 W{_2013)
0+n~'ii tcnwt qo:s<1 ~ gfaq~ (~om ~) ( ~) . --
~, 2013
iftfl~•l4 fu"UR llU'ffl ~ ~ ( ffl ~ ~) ~. 1980 ( ~ 8 WI_
1980)itatt"t~~tJ~.
it:-
1.
2.
3.
4.
(1) ~~ 3-dl«•t~f<l"lffifU~~~ (mAW,TT,qm) (~) ~,
2013 i:fii_;<1Jlll II.
3-cil(-l•I~ rcft-ffi ~ ~ >iftr:ria (<°tR o~ 'lTTTT) affeff.:f<m, 1980 (sfilW.:n 8 WI_ 1980 ),
(-m~~~'!Ff 3Tf~~~iff.if~t) <f>1 mu 2~~ ('©) ~~
f1i:.ifc1f@a ~ ~, 3l~ :-
~ 3Tf~ cfll" 'E!Rl 3 if W"G ''mcf ~ ~ ~· ~ ~ 1R ~ .. ~ if
~· sifo~1rrn M~.
(~) ~ ~q,'t 'qRT 4 cfil ~-mu (2) if~ "3TI'o~~~· ~~
<R~"~~fqf.:if.fu•~ fcni:tr~.
(ccr) ~ 3lf~<f>l 'qffi 4 cfil~-mu (3) if~ ·~~~m~~· ~
~ <R ~ .. ~if fctf1f~!! · sifo~1Fm f<tllfT ~-
"'1m
(1)
1:fm 3
"'1m 4 ( 2)
"'1m 4 (3)
~
[~ 2 (lf) ~]
'9ffl ~ cfil ~
~ ~ q;) f.rcrRR l$T ~
~~q;)~~
"ijffl
(3)
~ 27,0001ITTl1l1lJ
m21,ooo~
m 1,200 'Slfure:;r
..
@t1lw1~~. ~1s ~ 2013 304 ( 1)
~.~15~2013
~ 3024dt. 1os121-al/11Re\.~. "'lJ.!13.-'lffi'o~m'trr,'f ~ ~ 348 ~ ~ (3) ~~if @u1w1~
fq'ijA~~~ (~~ 'TTIT) (~) ;m~, 2013 (~ 10~2013) ~ ~ ~~ ~
~ * ~ ~ ~ ~ i. .
~h1~il-tlli~ 4i' ~ ~ ~ ~ WTT ~l~~llj(-11{,
*· izy;t. ~. ~ ~-
CHHA TTISGARH ACT
(No. 10 of 2013)
THE CHHATTISGARH VIDHAN MANDAL NETA PRATIPAKSHA (VETAN
TATHA BHATTA) (SANSHODHAN) ADHINIYAM,2013
An Ad fu.-tlu:1· to a1uenil tbe Chbattisgai'l.1 Vidhau Mandal Neta Pn1tipaksha
{Vetan Tatha Bhatta) Adhiniyam, 1980 (No. 8 of 1980).
Be it enacted by the Chhattisgarh Legislature in the Sixty~Fourth Year of the
Re-public of India, as follows :-
I.
2.
3.
4.
(I) This Act may be called the Chhattisgarh Vidhan Manda! Neta Pratipaksha
(Vetan Tatha Bhatta) (Sanshodhan) Adhiniyam, 2013.
(2) It sha11 come into force from the date of its publication in the Official
Gazette.
After clause (b) of Section 2 of the Chhattisgarh Vidhan Manda! Neta Pratipaksha
(Vetan Tatha Bhatta) Adhiniyam, l 980(No. 8 of 1980), (hereinafter referred to as the
Principal Act), the following shall be added, namely :-
"(G) "Schedule" means a Schedule appended to this Act."
In Section 3 of the Principal Act, for the words "of Seven Thousand per mensem,. the
words •·as specified in the Schedule" shall be substituted.
(I) In sub-section (2) of Section 4 of the Principal Act, for the words "of Eight
Thousand per mensem" the words "as specified in the Schedule" shall be
substituted.
(2) In sub-section (3) of Section 4 of the Principal Act, for the words "of One
Thousand One Hundred per day" the words "as specified in the Schedule"
shall be substituted.
Short title and
commencement.
Amendment
Section 2.
Amendment
Section 3.
Amendment
Section 4.
of
of
of
304 (2)
Insertion of'Schedule. 5. After Section J 6 of the Principal Act, the following Schedule shall be added,
namely:-
Section
(I)
Section 3
Section 4 (2)
Section 4 (3)
"SCHEDULE
[ See Section 2(c)]
Pay/Allowance Particular
(2)
Salary of Neta Pratipaksha
Constituency allowance to the
Neta Prati paksha
Daily allowance to the Neta
Pratipaksha
Amount
(3)
Rupees 27,000 per
menscm
Rupees 27,000 per
mensem
Rupees 1,200 Per
day"
-
_{
...
·~ ~ ~ 3Rll@ ffl'i W"'"$
~ ~(f.q-;nffli~)-t Wf1JT
~ ~. lfifflifi ;jf\_2-22-~
~ I 38 ~- i). -fit;nf, ~
30-05-2001."
(~~1'41(01)
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CHHATTISGARH ACT
(No. l 5of2-0 16) .
THE CHHATIISGARH VIDHAN MANDAL NETA PRATIPAKSHA
(\r'ETAN TATHA BHATIA) (SANSHODHAN) ADHINIYAM, 2016
An Act further to amend the Chhattisgarh Vidhan Mand al Neta Pratipaksha (Vetan
Tatha Bhatta)Adhiniyam, 1980 (No. 8 oft980).
Be it enacted by the Chhattisgarh Legislature in the Sixty-seventh Year of the
Republic of India, as follows:-
1.
" L.
(I) This Act may be called the Chhattlstgarh Vidhan Mandal Neta Pratipaksha
(Vetan Thatha Bhatta) (Sanshodhan) Adhiniyam. 2016.
(2) It shall come into force from the date of its publication in the Official Ga2ette.
For the existing Schedule of the Chhattisgarh Vidhan Manda! Neta Pratipaksha
(Vetan Tatha Bhatta) Adhiniyam. 1980 (No. 8 of 1980), the following shall be
substituted, namely :-
Section
( I)
"SCHEDULE
[ See Section 2(c) J
---········•·~~~-·---------
Pay/ Allowance Particular
(2)
Amount
(3)
Sec1ion 3
Section 4(2)
Salary of Neta Pratipaksha
Constituency allowance to the Neta
Pratipaksha.
Rupees 30,000 per mensem
Rupees 40,000 per mensem
Section 4(3) Daily allowance to the Neta Pratipaksha Rupees 2.000 per day"
354 ( l)
Short title and
commencement.
Amendment
Scbi:duk.
of
•
“
“
”
CHHA TTISGARH ACT
(No. 10 of 2022)
THE CHHATTISGARH VIDHAN MANDAL NETA PRATIPAKSHA (VET AN TATHA
BHATTA) (SANSHODHAN) ADHINIY AM, 2022.
An Act further to amend the Chhattisgarh Vidhan Mandal Neta Pratipaksha (V etan
Tatha Bhatta) Adhiniyam, 1980 (No. 8 of 1980).
Be it enacted by the Chhattisgarh Legislature in the Seventy-third Year of the Republic
of India, as follows :-
1. (1) This Act may be called the Chhattisgarh Vidhan Mandal Neta
Pratipaksha (Vetan Tatha Bhatta) (Sanshodhan) Adhiniyam, 2022.
(2) It shall come into force on the date of its publication in the Official Gazette.
2. For the existing Schedule of the Chhattisgarh Vidhan Mandal Neta Pratipaksha
(V etan Tatha Bhatta) Adhiniyam, 1980 (No. 8 of 1980), the following Schedule shall be
substituted, namely:-
Amendment of
Schedule.
Short title and
commencement.
“SCHEDULE
[See Section 2 (c)]
Section Pay/Allowance
Particular Amount
(1) (2) (3)
Section 3
Section 4(2)
Section 4(3)
Salary of Neta
Pratipaksha
Rupees 45,000
per mensem
Constituency
allowance to the Neta
Pratipaksha
Daily allowance to the
Neta Pratipaksha
Rupees 70,000
per mensem
Rupees 2,500
per day”