The Salary and Allowances of the Chief Whip in the Legislative Assembly of the National Capital Territory of Delhi Act, 2003

“THE SALARY ALLOWANCES OF THE CHIEF WHIP IN  
THE LEGISLATIVEASSEMBLY OF THE NATIONAL 
 CAPITAL TERRITORY OF DELHI ACT 2003  
(ACT NO. 5 OF 2003)”  
[9th June, 2003] 
AN 
ACT 
to provide for the Salary and Allowances of 
the Chief Whip of the Majority Party 
in the Legislative Assembly of 
the National Capital 
Territory of Delhi. 
 
BE IT E NACTED BY THE LEGISLATIVE ASSEMBLY OF THE NATIONAL CAPITAL 
TERRITORY OF DELHI IN THE FIFTY -FOURTH YEAR OF THE REPUBLIC OF INDIA AS 
FOLLOWS:- 
1. Short title, and commencement.–– (1) This Act may be called the Salary 
and Allowance s of the Chief Whip in the  Legislative Assembly of the National 
Capital Territory of Delhi Act, 2003. 
(2) It shall come into force on such date 1 as the Lt. Governor may by 
notification in the official Gazette, appoint. 
 2. Definitions.–– In this Act, unless the context otherwise requires,– 
(a) “Chief Whip” in relation to the Legislative Assembly of the National 
Capital Territory of Delhi means tha t Member of the Legislative Assembly who 
is, for the time being, declared by the majority party to be the Chief Whip in 
that House of the pa rty forming the Government and recognized as such by the  
Speaker of the Legislative Assembly; 
(b) “Speaker” means the Speaker of the Legislative Assembly of the National 
Capital territory of Delhi. 
3. Salary and Allowances of the Chief Whip. ––  (1) The Chief Whip shall be 
entitled to receive a salary, constituency allowanc e and daily allowance at the 
same rates as are  admissible to  a Minister under the Ministers of the 
Government of the Nati onal Capital territory of Delhi (Salaries and Allowances) 
Act, 1994 (Delhi Act No. 8 of 1995). 
(2) The Chief Whip shall be entitled to receive sumptu ary allowance at the 
same rate as is admissible to a Minister under  the Ministers of the Government 
of the National Capital Territory of Delhi  (Salaries and Allowances) Act, 1994 
(Delhi Act No.8 of 1995). 
(3) The Chief Whip shall also be paid such conveyance allowances, travelli -
ng allowances and daily allowances for tour outside Delhi and shall be entitled  
to such amenities regarding residence or compensatory allowance in lieu 
thereof and use of motor car, as are admissible to a Minister under the 
Ministers of the Government of the Nati onal Capital Territory of Delhi (Salaries 
and Allowances) Act, 1994 (Delhi Act No. 8 of 1995). 
Provided that the Chief Whip shall not be entitled to any travelling 
allowance in case the journey is performed by him in a free official transport. 
19th June, 2003, see Notification No. 14 (11) 97 -LAD dated 9th June, 2003, Delhi state Gazette 
part IV. 
4.Medical facilities to Chief Whip. ––The Chief Whip and members of his 
family shall be entitled to such medical facilities  on similar terms as provided to 
a Minister under the Ministers of the Government of    the National Ca pital 
Territory of Delhi (Salaries and Allowances) Act, 1994 (Delhi Act No. 8 of 1995). 
5. Telephone Facilities to Chief Whip. –– The Chief Whip shall be entitled to 
such telephone facili ties as are admissible to  a Minister under the Ministers of 
the Government of the National Capital Territory of Delhi  (Salaries and 
Allowances) Act, 1994 (Delhi Act No. 8 of 1995).  
6. Chief Whip not to draw salary or allowances as Member of Legislative 
Assembly.–– The Chief Whip shall not be entitled to receive any sum by way of 
salary or allowances  as a Member  of Legislative Assembly except what is 
specifically provided for by this Act. 
7. Notification respecting the date on which person became , or cease to 
be, Chief Whip to be conclusive evidence thereof. –– The date on which any 
person became , or ceased to be , Chief Whip shall be published in the official 
Gazette, and any such notification shall be concl usive evidence of the fact that 
he became, or ceased to be, the Chief Whip on that date for all purposes of this 
Act. 
8. Amendment of Delhi Act No. 6 of 1995. –– In the Members of Legislative 
Assembly of the National Capital Territory of Delhi (Salaries, Allowances, 
Pension, etc.) Act, 1994. 
(i) in clause (f) of section 2. 
(a) i n sub -clause (ii), the word “and” at the end shall be omitted and 
added at the end of sub-clause (iii). 
(b) After sub -clause (iii), the following sub -clause shall be inserted, 
namely. 
“(iv) The Chief Whip as defined in the 
Salary and Allowances of the Chief 
Whip in the Legislative Assembly  
of the National Capital Territory  
of Delhi Act, 2003.”; 
(ii) in sub-section (4) of section 9, after the words “Leader of Opposition as 
defined in the Leader of Opposition in the Legislativ e Assembly of the National 
Capital territory of Delhi (Salary and Allowances) Act, 2001” the words “or the 
Chief Whip as  defined in the Salary and Allowances of the Chief Whip in the 
Legislative Assembly of the National Capital Territory of Delhi Act, 2003 ,” shall 
be inserted. 
 9. Amendment of Delhi Act No. 6 of 1997. –– In the Delhi Members of the 
Legislative Assembly (Removal of Disqualification) Act, 1997, in the schedule, 
after the entry at serial number 3 , following  new entry shall be  inserted, 
namely:–                                         
“4. The office of the Chief Whip in the Legislative As sembly of the National 
Capital Territory of Delhi. 
Explanation.–– The expression “Chief Whip” shall have the meaning 
assigned to it in the Salary and Allowances of the Chief Whip in the Legislative 
Assembly of the National Capital Territory of Delhi Act, 2003.” 
 
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