LexThe Gujarat Ministers’ Salaries and Allowances Act, 1960
Gujarat · state statute
Open in Lexace · Ask the AI about this act
GOVERNMENT OF GUJARAT
LEGISLATIVE AND
PARLIAMENTARY AFFAIRS DEPARTMENT
The Gujarat Ministers’ Salaries and
Allowances Act, 1960
(GUJARAT ACT NO. VI Of 1960)
(As modified upto the 30th September, 2024.)
PRINTED IN INDIA BY THE SR. MANAGER, GOVERNMENT CENTRAL PRESS, GANDHINAGAR,
PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING AND STATIONARY, GANDHINAGAR,
GUJARAT STATE.
2024
[ Price : ` 15.00 ]
GOVERNMENT OF GUJARAT
LEGISLATIVE AND
PARLIAMENTARY AFFAIRS DEPARTMENT
The Gujarat Ministers’ Salaries and
Allowances Act, 1960
(GUJARAT ACT NO. VI Of 1960)
(As modified upto the 30th September, 2024.)
PRINTED IN INDIA BY THE SR. MANAGER, GOVERNMENT CENTRAL PRESS, GANDHINAGAR,
PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING AND STATIONARY, GANDHINAGAR,
GUJARAT STATE.
2024
[ Price : ` 15.00 ]
(i)
H-57-04-24-SSD
©
2019
GOVERNMENT CENTRAL PRESS, GANDHINAGAR.
(ii)
THE GUJARAT MINISTERS’ SALARIES AND ALLOWANCES ACT, 1960
CONTENTS
PREAMBLE.
SECTIONS.
PAGE NO.
1. Short title and commencement. 1
2. Definitions. 1
3. Salaries and dearness allowance of Ministers and Ministers of State. 2
3A. Consolidated Allowance to Ministers. 2
3B. [Deleted.] 2
4. Residences of Ministers. 2
5. Conveyances for Ministers. 2
6. Salaries and dearness allowance of Deputy Ministers. 3
6A. Consolidated Allowance to Deputy Ministers. 3
6B. [Deleted.] 3
7. Residences of Deputy Ministers. 3
8. Conveyances for Deputy Ministers. 3
9. Travelling and daily allowances and residential accommodation
at places other than headquarters.
3
9A. Travelling allowances on assumption of office by Ministers and on
ceasing to be Ministers. 4
4
9AA. Free transit by railway. 4
9AB. Free transit by air. 4
9B. Telephone facilities to Ministers. 5
10. [Deleted.] 5
11. Sumptuary allowance to Chief Minister. 5
12. Ministers and Deputy Ministers not entitled to salaries and allowances
as members of State Legislature.
5
13. Ministers of State and Deputy Ministers not disqualified. 5
14. Power of State Government to make rules and orders. 5
15. Repeal of Gujarat Ordinance No. VI of 1960. 6
6
(iii)
GUJARAT ACT NO. VI OF I9601*
[THE GUJARAT MINISTERS' SALARIES AND ALLOWANCES ACT, I960.]
[ 22nd September, 1960.]
Amended by Guj. 3 of 1972.+
Amended by Guj. 20 of 1973.
Amended by Guj. 21 of 1980.
Amended by Guj. 19 of 1981.++
Amended by Guj. 18 of 1982.
Amended by Guj. 29 of 1986.+++
Amended by Guj. 12 of 1988.
Amended by Guj. 6 of 1992.#
Amended by Guj. 20 of 1998.##
Amended by Guj. 23 of 2005.###
Amended by Guj. 2 of 2017.∆
Amended by Guj. 18 of 2018.∆∆
Amended by Guj. 7 of 2020. **
An Act to provide for the salaries and allowances of the Minister of the
Government of Gujarat and certain other matters.
WHEREAS it is expedient to provide for the determination o f the
salaries and allowances of the Ministers of the Government of Gujarat and
other matters hereinafter appearing; It is hereby enacted in the Eleventh Year
of Republic of India as follows: —
1. (1) This Act may be called the Gujarat Minis ters' Salari es and
Allowances Act, 1960.
Short title and
commencement.
(2) It shall be deemed to have come into force on the 1st day of May, 1960.
2. In this Act, unless there is anything repugnant in the subject or
context:—
Definitions.
(a) "Maintenance" i n relation to a residence includes the payment of
rates and taxes due to Government or any local authority and the provision of
electricity, gas and water;
(b) "Minister" and "Deputy Minister" mean respectively a Minister and
a Deputy Minister of the Government of Gujarat, and 2["Minister" includes—
(i) The Chief Minister,
(ii) The Deputy Chief Minister, and
(iii) Minister of State];
(c) "Residence" includes the sta ff quarters and other buildings
appurtenant thereto, and the gardens thereof;
1. For Statement of Objects and Reasons, See Gujarat Government Gazette , Extraordinary, Part
V, dated the 25th July, 1960, Page No. 24.
* This Act was assented by the Governor on 19th September, 1960.
2. This portion was substituted for the words ““Minister” includes the Chief Minister” by
Guj. 20 of 1973, s. 2.
+ This Amendment Act was deemed to have come into force on the 17th March, 1972.
+ + This Amendment Act was deemed to have come into force on the 1st January, 1981.
+ ++ This Amendment Act was deemed to have come into force on the 1st September, 1986.
# This Amendment Act was deemed to have come into force on the 1st April, 1992.
# # This Amendment Act was deemed to have come into force on the 1st August, 1998.
# ## This Amendment Act was deemed to have come into force on the 1st April, 2005.
∆ This Amendment Act was deemed to have come into force on the 20th December, 2016.
∆∆ This Amendment Act was deemed to have come into force on the 22nd December, 2017.
** This Amendment Act was deemed to have come into force on the 8th April, 2020.
2 The Gujarat Minister’s Salaries and Allowances Act, 1960. [1960 : Guj. VI
(d) "Rules" and "orders" mean rules or orders respectively made under
this Act.
Salaries and
dearness
allowance of
Ministers and
Ministers of
State.
1[3. (1) There shall be paid to the Minister 25% more basic salary per
month than the basic salary pay able to a Member of the Assembly by virtue of
the provisions of sub -section (1) of section 3 of the Gujarat Legislative
Assembly Members’ Salaries and Allowances Act, 1960.
2[(1A) Notwithstanding anything contained in sub -section (1), there
shall be paid to the Minister 30 per cent less basic salary per month for a period
of twelve months commencing from the 1st April, 2020.]
(2) There shall be paid to the Minister during the whole of his term of
office per month the dearness allowance on the amount of the basic salary
referred to in s ub-section (1) at such rate as is being paid to the employees of
the State Government from time to time.]
Consolidated
Allowance to
Ministers.
3[3A. There shall be paid to each Minister during the whole of his term
of office per month a sum of ` 4[20,000] as a consolidated allowance for all
matters not specifically provided for by or under the provisions of this Act.]
[3B. Dearness allowance to Ministers] was deleted by Guj.18 of 2018,
s.2, Sch., Sr. No.3, item 3.
Residences of
Ministers. 4.(1) Each Minister shall be entitled, without payment of rent, to the use
of a furnished residence 5[in Gandhinagar] throughout his term of office and for
a period of fifteen days immediately thereafter, or in lieu of such residence a
house allowance at the rate of ` 250 per month. :
(2) No charge shall fall on the Minister personally in respect of the
maintenance of any residence provided under this section.
(3) The expenditure on furnishing the residence provided under this
section shall be on such scale as may be determined by rules or orders.
Conveyances
for Ministers.
5. (1) The State Government may, from time to time, for the use of the
Ministers purchase and provide motor cars and other suitable conveyances
upon such con ditions as regards their maintenance and repairs as may be
determined by rules or orders.
6[(1A) Where, under sub -section (1), the State Government has
provided for the use of the Ministers motor cars or other conveyances, it shall
also provide to them, free of charge, the services of a driver for each such car
or conveyance.]
(2) There shall also be paid to each Minister a conveyance allowance
at the rate of ` 7[7,000] per month.
1. Section 3 was substituted by Guj. 18 of 2018, s.2, Sch., Sr.No.3, item 1.
2. Sub-section (1A) was inserted by Guj. 7 of 2020, s.4(i).
3. Section 3A was inserted by Guj. 6 of 1992, s. 2, Sch., Sr. No. 3, item 2.
4. This figure was substituted for the figure “7,000” by Guj. 18 of 2018, s.2, Sch., Sr. No.3, item 2.
5. These words were substituted for the words "in Ahmedabad" by Guj. 3 of 1972, s.2.
6. Sub-section (lA) was inserted by Guj. 3 of 1972, s. 3(1).
7. This figure was substituted for the figure “4,000” by Guj. 18 of 2018, s.2, Sch., Sr. No.3, item 4.
1960 : Guj. VI] The Gujarat Minister’s Salaries and Allowances Act, 1960. 3
1[6. (1) There shall be paid to the Deputy Minister 25% more basic
salary per month than the basic salary payable to a Member of the Assembly by
virtue of the provisions of sub-section (1) of section 3 of the Gujarat Legislative
Assembly Members’ Salaries and Allowances Act, 1960.
2[(1A) Notwithstanding anything contained in sub -section (1), there
shall be paid to the Deputy Minister 30 per cent. less basic salary per month for
a period of twelve months commencing from the 1st April, 2020.]
(2) There shal l be paid to the Deputy Minister du ring the whole of his
term of office per month the dearness allowance on the amount of the basic
salary referred to in sub -section (1) at such rate as is being paid to the
employees of the State Government from time to time.]
Salaries and
dearness
allowance
of Deputy
Ministers.
3[6A. There shall be paid to each Deputy Minister during the whole of
his term of office per month a sum of ` 4[20,000] as a consolidated allowance
for all matters not specifically provided for b y or under the provisions of this
Act.]
Consolidated
Allowance to
Deputy
Ministers.
[6B. Dearness Allowance to Deputy Ministers] was deleted by Guj.
18 of 2018, s.2, Sch., Sr.No.3, item 7.
7. (1) Each Deputy Minister shall be entitled, without paymen t of rent,
to the use of a furnished residence 5[in Gandhinagar] throughout his term of
office and for a period of fifteen days immediately thereafter, or in lieu of such
residence a house allowance at the rate of ` 150 per month.
Residences of
Deputy
Ministers.
(2) No charge shall fall on the Deputy Minister personally in respect
of the maintenance of any residence provided under this section.
(3) The expenditure on furnishing the residence provided under this
section shall be on such scale as may be determined by rules or orders.
8. (1) The State Government, may from time to time, for the use of the
Deputy Ministers purchase and provide motor cars and other suitable
conveyances, upon such conditions as regards their maintenance and repairs as
may be determined by rules or orders.
Conveyances
for Deputy
Ministers.
6[(1A) Where, under sub -section (1), the State Government has
provided for the use of the Deputy Ministers motor cars or other conveyances,
it shall also provide to them, free of charge , the services of a driver for each
such car or conveyance.]
(2) There shall also be paid to each Deputy Minister a conveyance
allowance at the rate of ` 7[7,000] per month.
9. The Ministers and Deputy Ministers shall be entitled to travelling
and daily allowances while touring on public business and suitable residential
accommodation at places visited by them on such business, at such rates and
upon such conditions as may be determined by rules or orders.
Travelling and
daily
allowances and
residential
accommodation
at places other
than headquarters.
1. Section 6 was substituted by Guj. 18 of 2018, s.2, Sch., Sr. No.3, item 5.
2. Sub-section (1A) was inserted by Guj. 7 of 2020, s.4(ii).
3. Section 6A was inserted by Guj. 6 of 1992, s. 2, Sch., Sr. No. 3, item 5.
4. This figure was substituted for the figure “7,000” by Guj. 18 of 2018, s.2, Sch., Sr. No.3, item 6.
5. These words were substituted for the words "in Ahmedabad" by Guj. 3 of 1972, s.4.
6. Sub-section (lA) was inserted by Guj. 3 of 1972, s.5 (1).
7. These figures was substituted for the figure “4000” by Guj. 18 of 2018, s.2, Sch., Sr. No.3, item 8.
4 The Gujarat Minister’s Salaries and Allowances Act, 1960. [1960 : Guj. VI
Travelling
allowances on
assumption of
office by
Ministers and
on ceasing to be
Ministers.
1[9A. Subject to any rules or orders made in this behalf by the State
Government,-
(a) a Minister and a Deputy Minister shall be entitled to travelling
allowance for himself and the members of his family and for the transport of his
and his family's effects in respect of the journey to Gandhinagar from his usual
place of residence outside Gandhinagar for assuming office;
(b) a Minister or Deputy Minister and members of his family shall
be entitled to travelling allowance for himself or themselves and for the
transport of effects of th e Minister, Deputy Minister or, as the case may be, his
family in respect of the journey from Gandhinagar to his usual place of
residence outside Gandhinagar on the Minister or the Deputy Minister ceasing
to hold his office.
Explanation.- For the purpos es of this section the expression "a
member of the family" shall have the same meaning as assigned to it in section
10 and the "family" shall be construed accordingly.
Free transit
by railway.
2[9AA. Every Minister and Deputy Minister shall be provided w ith
facilities which shall entitle them at any time to travel by first class or by
second class air conditioned by railway in any part of India in such manner and
subject to such conditions as may by rules or orders be prescribed in that
behalf:
Provided that such travel by railway in any part of India outside the
State of Gujarat may be availed of by a Minister or, as the case may be, a
Deputy Minister singly or jointly with his spouse and two other members of
his family residing with and dependent on h im, so however, that the total
distance so travelled by the Min ister or, as the case may be, the Deputy
Minister singly in any year does not exceed 10,000 kilomet res and the total
distance so travelled jointly by the Minister or, as the case may be, the D eputy
Minister and his spouse and two other members of his family residing with and
dependent on him in any year does not exceed 20,000 kilometres.
Explanation.—For the purpose of calculating the number of kilometres
travelled by a Minister or, as the c ase may be, a Deputy Minister jointly with
his spouse and two other members of his family residing with and dependent
on him, outside the State of Gujarat, the number of kilometres travelled by him
and by his spouse and two other members of his family resi ding with and
dependent on him shall be counted separately.
Free transit
by air.
9AB. Every Minister and the Deputy Minister may und ertake or
perform journey alongwith co-traveller by air from the nearest airport from his
residence to and fro in any part of India on three occassions in each year:
1. Sections 9A and 9B were inserted by Guj. 18 of 1982, s.4.
2. Sections 9AA and 9AB were inserted by Guj. 20 of 1998, s. 2, Sch., Sr. No. 3, item 7.
1960 : Guj. VI] The Gujarat Minister’s Salaries and Allowances Act, 1960. 5
Provided that difference between the fare for journey by air and the fare
for journey by railway by first class or by second class air conditioned,
whichever is higher, shall be borne by the Minister or, as the case may be, the
Deputy Minister.]
9B. (1) Every Minister and Deputy Minister shall during the term of his
office be entitled to have 1[telephone facilities] at Government cost at the place
of residence at Gandhinagar.
Telephone
facilities to
Ministers.
(2) No charge shall fall on the Minister and the Deputy Minister
personally in respect of installation of , initial deposit for, rental charges for
maintenance of, and calls made from, 2[telephone facilities provided] under
sub-section (1)]
[ 10. Medical attendance] was deleted by Guj. 2 of 2017, s.4.
11. There shall be placed at the disposal of the Chief Minister a sum of
` 3[1,50,000] per year as sumptuary allowance.
Sumptuary
allowance to
Chief Minister.
12. Notwithstanding anything contained in any law for the time being
in force determining the salaries and allowances of members of the State
Legislature, a Minister or a Deputy Minister shall not be entitled to receive any
salary or allowances under such law, although he is a member of the Gujarat
Legislative Assembly.
Ministers and
Deputy
Ministers not
entitled to
salaries and
allowances as
members of
State
Legislature.
13. For the avoidance of doubt, it is hereby declared that a person shall
not be disqualified for being chosen as, or for being a member of the Gujarat
Legislative Assembly merely by reason of the fact that he hold s the 4[office of
a Minister of State or of a Deputy Minister ].
5[Ministers of
State and
Deputy
Ministers] not
disqualified.
14. 6[(1) The State Government may, by notification in the Official
Gazette, make rules or orders for carrying out the purposes of this Act.]
Power of State
Government to
make rules and
orders.
(2) Any rule or order made under this section may be made so as
to be retrospective to any date not earlier than the 1st May, 1960.
(3) Rules or orders made under this section shall have effect as if
enacted in this Act.
1. These words were substituted for the words "a telephone installed" by Guj. 20 of 1998, s.2, Sch., Sr.
No.3, item 8(l).
2. These words were substituted for the words "a telephone installed", ibid., s.2, Sch., Sr. No. 3, item 8(2).
3. These figures were substituted for the figures "75,000", ibid., s. 2, Sch., Sr. No. 3, item 9.
4. These words were substituted for the words "office of a Deputy Ministers" by Guj. 20 of 1973, s . 4 ( l ) .
5. In the marginal note, these words were substituted for the words "Deputy Ministers”, ibid., s.4(2).
6. Sub-section (1) was substituted by Guj. 21 of 1980, s.2.
6 The Gujarat Minister’s Salaries and Allowances Act, 1960. [1960 : Guj. VI
1[(4) All rules and orders made under this section shall be laid for
not less than thirty days before the State Legislature as soon as possible after
they are made and shall be subject to rescission by the State Legislature or such
modifications as the State Legislature may make during the session in which
they are so laid, or the session immediately following.
(5) Any rescission or modification so made by the State
Legislature shall be published in the Official Gazette and shall thereupon take
effect.]
Repeal of
Gujarat
Ordinance No.
VI of 1960.
15. The Gujarat Ministers' Salaries and Allowances Ordinance, 1960 is
hereby repealed and the provisions of sections 7 and 25 of the Bombay
General Clauses Act, 1904 shall apply to such repeal as if that Ordinance were
an enactment.
Bom. I of 1904.
1. Sub-sections (4) and (5) were added by Guj. 3 of 1972, s. 6.
--------------------
GOVERNMENT CENTRAL PRESS, GANDHINAGAR.