The Ministers of the Government of the National Capital Territory of Delhi (Salaries and Allowances) Act, 1994

The Ministers Of The Government Of The National Capital Territory Of Delhi  
(Salaries And Allowances) Act, 1994 
THE MINISTERS OF THE GOVERNMENT OF THE 
NATIONAL CAPITAL TERRITORY OF DELHI 
(SALARIES AND ALLOWANCES) ACT, 1994 
(ACT NO. 8 OF 1995) 
[19th December, 1995] 
AN 
ACT 
to provide for the salaries and allowances, etc. 
of Ministers of the Government of the 
National Capital Territory of Delhi. 
 
Be it enacted by the Legislative Assembly of the National Capital Territory of 
Delhi in the Forty-Fifth Year of the Republic of India as follows:–– 
1. Short title, and commencement.–– (1) This Act may be called the Ministe-
rs of the Government of the National Capital  Territory of Delhi  (Salaries and 
Allowances) Act, 1994. 
(2) It shall come into force on such da te1 as the Lt. Governor may,  by 
notification in the Official Gazette, appoint. 
2. Definitions.–– In this Act, unless the context otherwise requires:–– 
(a) “Government” means the Government of the National Capital Territory of 
Delhi; 
(b) “Member” means a Member of the Legislative Assembly, not being a 
Minister; 
(c) “Minister” means a Minister appointe d under Article 239AA of the 
Constitution of India and includes the Chief Minister. 
2[“3. Salary Daily Allowances etc. of Ministers. ––(1) There shall be paid a 
salary to each Minister at the rate of3[twenty] thousand rupees per mensum. 
(2) Every Minister shall be entitle d to receive a daily allowance for each day 
during the whole of his term at the rate of 4[one thousand] rupees. 
(3) Every Minister shall be entitled to receive a constituency allowance at the 
rate of 5[eighteen] thousand rupees per mensum. 
(4) Every Minister shall be entitled to the reim bursement of actual 
expenditure annually up to a maximum of 6[fifty] thousand rupees on travel 
within India for self and members of the family. 
7[(5)* * * * * * * * *] 
 8[*    * * * * * * * *] 
9[“4. Sumpturay Allowance to Ministers .—There shall be paid a sumptuary  
allowance to each Minister at the rate of four thousand rupees per mensem.”] 
5. Residence of Minister .–– Each Minister shall be entitled to have a rent 
free furnished residence throughout his term of office and for a period of fifteen 
days immediately thereafter, and no charge shall fall on the Minister personally 
in respect of the maintenance of such residence, and so long as such residence is 
not provided or he opts to reside in his own accommodation, to every such Mini- 
114th March, 1996, see Notification No. F.13(8)!95 -L.A. Delh i Gazette extraordinary, Part IV 
page 4dated 14th March, 1996. 
2Subs. by sec. 2 of Delhi Act 4 of 2002. 
3Subs. by sec. 2 (d) of Delhi Act 11 of 2011 for the word “ten”. 
4Subs. by sec. 2 (e) of Delhi Act 11 of 2011 for the ward “ five hundred. ” 
5Subs. by sec. 2 (f) of Delhi Act 11 of 2011 for the word eight. 
6Subs. by sec. 2 (g) of Delhi Act 11 of 2011 for the word “thirty five”. 
7Sub Section 5 omitted by sec. 3 of Delhi Act 2 of 2007.  
8Proviso omitted by sec. 2 (h) of Delhi Act 11 of 2011. 
9 Subs. by sec. 3 of Delhi Act 2 of 2007. 
The Ministers Of The Government Of The National Capital Territory Of Delhi  
(Salaries And Allowances) Act, 1994 
ster there shall be paid a compensatory allowance of rupees 1[“twenty thousand”] 
per mensem or rateable value of his own house or the r ent paid by him, whichever 
is the least, in lieu thereof. 
2[“Explanation.–– For the purpose of this section, “residence” includes the 
staff quarters,  residential offices  and other buildings appurtenant thereto and 
the garden thereof, and “maintenance” in relation to a residence shall include- 
(a) p roviding electricity at the residential offices, staff quarters  and the 
garden of each Minister at the government expense; 
(b) provision of water at the government expense; 
(c) p roviding electricity at the residence of the Chief Minister (excluding 
residential offices, staff quarters and the garden) to the extent of five thousand 
units consumed per mensem and those of the other Ministers (excluding 
residential offices, staff quarters and the garden) to the extent of three thousand 
units consumed per mensem; 
(d) payment of local rates and taxes to each Minister.”] 
6.  Conveyance.–– (1) Every Minister shall be entitled to- 
(a) free use of a motor car; 
(b) the services of a chauffeur; and 
3[“(c) the petrol for t he car upto a maximum of 4[two thousand] litres pe r 
mensem at the Government cost: 
Provided that the Central Government may,  for good and sufficient reasons 
relax the provisions of this clause in any case subject to such conditions as it may 
consider necessary”] 
(2) The entire expenditure in regard to the maintenance and propulsion of 
the motor car provided to a Minister under sub -section (1), (other than any 
expenditure on petrol in excess of the maximum quantity mentioned therein) 
shall be borne by the Government. 
(3) A Minister may opt to use his own motor car in lieu of the motor car to 
which he is entitled under sub-section (1), above. 
(4) A Minister who uses his own motor car, shall be paid a conveyance 
allowance of rupees one thousand per  mensem and i n such  a case he shall not 
be entitled to the free use of motor car  and other facilities specified in sub -
section (1). 
7. Travelling and daily allowance .–– (1) Every Minister shall be entitled to 
travelling and daily allowance in respect of journeys perfo rmed by him outside 
Delhi in the discharge of his official duties at the maximum rates applicable to 
Group ‘A’ officers 5[of the highest grade] of the Government : 
Provided that a Minister shall be entitled to draw only one half of the 
travelling allowance admissible to him under this section in respect of journeys 
performed by him in a free official transport. 
(2) A Minister may, in the public interest, perform any journey in an aircraft 
owned by any public air transport undertaking. 
(3) Where, due to any official reason, the journey to be performed by a 
Minister by air is cancelled, the Minister shall be entitled to the reimbursement 
by Government any deduction made by the air transport undertaking when 
refunding the fare on account of cancellation of air passage. 
1Subs. by sec. 3 of Delhi Act 11 of 2011 for the word “ten thousand”. 
2Subs. by sec. 4 of Delhi Act 2 of 2007. 
3Subs. by sec. 3 of Delhi Act 4 of 1996. 
4Subs. by sec. 4 of Delhi Act 11 of 2011 for the word “one thousand”. 
5Ins. by sec. 5 of Delhi Act 2 of 2007. 
 
The Ministers Of The Government Of The National Capital Territory Of Delhi  
(Salaries And Allowances) Act, 1994 
(4) A Minister who does not utilize the free transport provided by the air 
transport undertaking between the air booking centre and the airport, shall also 
be entitled to be paid the actual travelling expenses or ro ad mileage as for 
journey on duty by road, in respect of the journey to and from the airport. 
(5) A Minister shall be entitled to an advance in respect of the journeys 
performed by him in the discharge of his official duties outside the territory of 
Delhi. 
1[“8. Medical Facilities.–– A Minister and members of his family shall be 
entitled to free medical treatment and or reimbursement and free 
accommodation for the Minister and members of his family, in hospital s run by 
the Government and all other panel or referral hospitals empanelled or declared 
as such by the Government, in accordance with the Medical Attendance Rules 
and the Delhi Government Employees Health Scheme as amended from time to 
time on priority basis as available to Group ‘A’ officers of the highest grade of the 
Government: 
Provided that a compulsory monthly contribution shall be levied from every 
Minister at the same rate as would be payable by a Group-A officer of the highest 
grade of the Government and such contribution shall be recoverable from the 
Monthly Salary Bill of the Minister.”] 
2[“9. Telephone Facilities .–– Each Minister shall be provided with such 
number of telephones, with such ceilings on calls made from the telephones 
installed at the office and the residence of the Minister s as may be determi ned 
by the Lieutenant Governor from time to time.”] 
10. Ministers not to draw salary and allowances as Member. –– No Minister 
in receipt of a salary or allowance under this Act shall be entitled to receive any 
sum by way of salary or allowanc es in respect of his membership of the 
Legislative Assembly except what is specifically provided for by and under this  
Act.  
11. Notification respecting appointment of a Minister to be conclusive 
evidence.–– The date on which any person became, or ceased to be a Minister, 
shall be published in the official Gazette and any such notification shall be 
conclusive evidence of the fact that he became, or ceased to be, a Minister on 
that date for purposes to this Act. 
12. Repeal.–– The Minister of the Government of National Capital Territory 
of Delhi (Salaries and Allowances) Order, 1993 and the Ministers of the 
Government of National Capital Territory of Delhi (Salaries and Allowances) 
(Amendment) Order, 1994 shall cease to have effect as from the date of the 
enforcement of this Act. 
 
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1Subs. by sec. 5 of Delhi Act 11 of 2011. 
2Subs. by sec. 2 of Delhi Act 4 of 2003. 

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