LexThe Gujarat Legislative Assembly Members' Salaries and Allowances Act, 1960.
Gujarat · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF GUJARAT LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT THE GUJARAT LEGISLATIVE ASSEMBLY MEMBERS’ SALARIES AND ALLOWANCES ACT, 1960 (GUJARAT ACT NO. 2 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 : Rs. 20 ] GOVERNMENT OF GUJARAT LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT THE GUJARAT LEGISLATIVE ASSEMBLY MEMBERS’ SALARIES AND ALLOWANCES ACT, 1960 (GUJARAT ACT NO. 2 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 : Rs. 20 ] H-58-05-24-DTP-2 © Government Central Press, Gandhinagar. 1960 : Guj. 2] THE GUJARAT LEGISLATIVE ASSEMBLY MEMBERS’ SALARIES AND ALLOWANCES ACT, 1960 CONTENTS. PREAMBLE. Sections. Page No. 1. Short title and commencement. 1 2. Definitions. 1 3. Salaries to be paid to Members and dearness allowance. 2 4. Daily allowance to be paid to Members. 2 5. Traveling allowance to be paid to Members. 3 5A. Allowances to chairman or member of committee when on tour on duty in any part of India. 4 5B. Free transit by railway. 4 6. Free transit by road transport service and payment of mileage. 5 6AB. Travel facilities by air. 6 6AA. Free transit by railway and road transport service to spouse of member. 6 6A. Telephone facilities. 6 7. Daily allowance and traveling allowance to Members on vacating seats. 7 8. Amenities. 7 8A. Mode of recovery of sums due by member. 7 9. Ministers, Deputy Ministers, Speaker, Deputy Speaker, Leader of the Opposition, salaried Parliamentary Secretaries or Government Chief Whip not entitled to salaries and allowances under this Act. 8 10. Power to make rules and orders. 8 11. Repeal of Guj. Ord. No. III of 1960 and Guj. Ord. No. X of 1960. 9 (i) (ii) 1960 : Guj. 2] The Gujarat Legislative Assembly Members’ Salaries and Allowances Act, 1960. GUJARAT ACT NO. 2 OF 19601* [THE GUJARAT LEGISLATIVE ASSMEBLY MEMBERS' SALARIES AND ALLOWANCES ACT, 1960.] [ 22nd September, 1960.] Amended by Guj. 24 of 1963. Amended by Guj. 11 of 1965. $ Amended by Guj. 17 of 1966. Amended by Guj. 16 of 1968. Amended by Guj. 6 of 1970. Amended by Guj. 7 of 1972. + Amended by Guj. 22 of 1977. ++ Amended by Guj. 15 of 1979. Amended by Guj. 16 of 1979. Amended by Guj. 19 of 1981. # Amended by Guj. 29 of 1986. # # 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 Members of the Gujarat Legislature and certain other matters. WHEREAS it is expedient to provide for the determination of the salaries and allowances of Members of the Gujarat Legislative Assembly and other matters hereinafter appearing; it is h ereby enacted in the Eleventh Year of the Republic of India as follows: — 1. (1) This Act may be called the Gujarat Legislative Assembly Members’ Salaries and Allowances Act, 1960. Short title and commencement. (2) It shall come into force on the 1st day of May, 1960. 2. 2[(1)] In this Act unless there is anything repugnant in the subject or context:— Definitions. (a) "Assembly" means the Gujarat Legislative Assembly; (b) "Committee" means a Committee of the Assembly; 3[ * * * * * *] 1. For Statement of Objects and Reasons, See Gujarat Government Gazette, Extraordinary, Part V, dated the 21st July, 1960, Page No.18. * This Act was assented to by the Governor on 19th September, 1960. + This Amendment Act was deemed to have come into force on the 20th March, 1972. + + This Amendment Act was deemed to have come into force on the 1st June, 1977. # 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. Section 2 was renumbered as sub-section (1) of that section by Guj. 16 of 1968, s.2. 3. Clause (bb) which was inserted by Guj. 16 of 1968, s.2(i) was deleted by Guj. 16 of 1979, s.13(a)(i). $ Section2, Section 3 and Clause(2) of section 4 of this Amended Act was deemed to have been made and to have come into free on the 1st March, 1965. 2 The Gujarat Legislative Assembly Members’ Salaries and Al lowances Act, 1960. [1960 : Guj. 2 (c) "Member” means a Member of the Assembly; (d) “Minister” and “Deputy Minister” mean respectively a Minister and Deputy Minister of the Government of Gujarat, 1[and “Minister” includes (i) the Chief Minister, (ii) the Deputy Chief Minister, and (iii) a Minister of State;] (e) "Parliamentary Secretary" means a Parliamentary Secretary to a Minister; (f) "Speaker" means the Speaker of the Assembly; (g) "term of office " in relation to a Member means the period beginning with the dat e when such Member takes his seat in the Assembly and ending with the date on which his seat becomes vacant: Provided that in the case of Members of the Bombay Legislative Assembly who are by virtue of section 15 of the Bombay Reorganization Act, 1960, deemed to have been elected to the Gujarat Legislative Assembly the period of their term of office shall for the purposes of this Act be deemed to begin with the 1st day of May, 1960. 2[ * * * * * *] Salaries to be paid to Members and dearness allowance. 3[3.(1) There shall be paid to each Member during the whole of his term of office, a basic salary per month at the rate of minimum basic pay payable to the Deputy Secretary of the State Government in Sachivalaya. 4[(1A) Notwithstanding anything contained in sub -section (1), there shall be paid to each Member 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 each Member during 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.] Daily allowance to be paid to Members. 5[4.There shall be paid, subject to such rules or orders as may be made under section 10 in this behalf, _______________________________________________________________________ 1. This portion was substituted for the words “and “Minister” includes Chief Minister” by Guj. 22 of 1977, s.2. 2. Sub-section (2) which was inserted by Guj. 16 of 1968, s. 2(ii) was deleted by Guj. 16 of 1979, s.13(a)(ii). 3. Section 3 was substituted by Guj. 18 of 2018, s.2, Sch., Sr. No.1, (1). 4. Sub-section (1A) was inserted by Guj. 7 of 2020, s.2. 5. Section 4 was substituted by Guj. 16 of 1968, s.4. 1960 : Guj. 2] The Gujarat Legislative Assembly Members’ Salaries and Allowances Act, 1960. 3 (a) to each Member, to whom clause (b) does not apply, a daily allowance at the rate of 1[`1,000] for each day of the period of residence for the purpose of attending the session of the Assembly or the meeting of a Committee or the business connected with Member's duties as Chairman of a Committee, as the case may be, at the place where such session or meeting is held or such business is transacted, (b) to each member who ordinarily resides or carries on business at the place where such session or meeting is held or the business connected with the Member's duties as Chairman of a Committee is transacted, a daily allowance at the rate of 1[`1,000] for each day on which he attends such session, meeting or business: Provided that where a member attends such session, meeting or business 2[immediately before or immediately after a break] of not more than four days between any two successive meetings, such break shall be deemed— (i) in the case of a Member to whom clause (a) applies to be the period of residence at the place where such session or meeting is h eld or such businesses is transacted, (ii) in the case of a Member to whom clause (b) applies, to be the days of attendance of such session or meeting or business.] 5. (1) There shall be paid to each Member a travelling allowance for a journey undertaken for the purpose of attending the session of the Assembly or a meeting of a Committee to the place where such session or meeting is held 3[ or for the purpose of transaction of any business connected with his duties as Chairman of a Committee to the place where such business is transacted ] and f or the return journey from such place— Travelling allowance to be paid to Members. 4[(i) for a journey by railway or steamer at the rate of one and one half of the fare of such class provided thereon, as may be determined by rules or orders made under section 10, and ] _______________________________________________________________________ 1. These figures were substituted for the figures “200”, by Guj. 18 of 2018, s.2, Sch., Sr. No.1, (2). 2. These words were substituted for the word s, “immediately before and after a break ” by Guj. 7 of 1972, s.2. 3. These words were inserted by Guj. 11 of 1965, s.4 (1)(a). 4. Clause (i) was substituted for the original by Guj. 24 of 1963, s.2(a). 4 The Gujarat Legislative Assembly Members’ Salaries and Al lowances Act, 1960. [1960 : Guj. 2 1[(ii) subject to the provisions of sub -section (2) of section 6, for a journey by road, sea or river whether in addition to the journey by railway or steamer, or otherwise, at such rate per kilometre as may likewise be determined:] Provided that nothing in this sub -section shall entitle a Member to travelling allowance, if such Member ordinarily resides or carries on business at the place where such session or meeting is held 2[ or such business is transacted]: 3[Provided further that where a m ember travels by railway in accordance with the facilities under section 5B he shall be entitled only to a travelling allowance of an amount equal to 4[one half first class fare] for the distance travelled.] 5[ * * * * * *] Allowances to chairman or member of committee when on tour on duty in any part of India. 6[5A. There shall be paid to the Chairman or a member of a Committee in respect of a journey perform ed by him in the course of a tour in any part of India, undertaken in the discharge of his duties as such Chairman or member, daily and travelling allowance at the same rates as are provided for in sections 4 and 5. Free transit by railway. 5B. Every member shall, with effect from such date as may be notified by the State Government in the Official Gazette , be provided with facilities which shall entitle him at any time to travel by 7[first class or by second class air conditioned ] by any railway in any part of the State of Gujarat 8[ and in any part of India ] in such manner and subject to such conditions as may by rules or orders be prescribed in that behalf:] _______________________________________________________________________ 1. Clause (ii) was substituted by Guj. 24 of 1963, s.2(b). 2. These words were inserted by Guj. 11 of 1965, s.4(1)(b). 3. This proviso was inserted, ibid., s.4(1)(c). 4. These words were substituted for the words “one first class fare” or Guj. 17 of 1966, s.2. 5. Sub-section (2) was deleted by Guj. 11 of 1965, s.4(2). 6. Sections 5A and 5B were inserted, ibid., s.5. 7. These words were substituted for the words “first class or any other class the fare for which does not exceed that for the first class” by Guj. 20 of 1998, s.2, Sch., Sr. No.1, (3)(1). 8. These words were inserted by Guj. 19 of 1981, s.2, Sch., Sr.No.1, (3)(a). 1960 : Guj. 2] The Gujarat Legislative Assembly Members’ Salaries and Allowances Act, 1960. 5 1[Provided that such travel by railway in any part of India outside the State of Gujarat may be availed of by a member singly or jointly with his spouse, 2[and two other members] of his family residing with and dependent on him, so however that the total distance so traveled by the member singly in any year does not exceed 3[10,000] kilometres and the total distance so travelled jointly by the member and his spouse 2[and two other members] of his family residing with and dependent on him in any year does not exceed 4[20,000] kilometres. Explanation.- For the purpose of calculating the numbe r of kilometres travelled by a member jointly with his spouse 5[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 5[and two other members] of hi s family residing with and dependent on him shall be counted separately.] 6[6. (1) Every Member shall 7[on the production of identity card, be entitled] to travel at any time in any part of the State of Gujarat by such road transport service, in such class of accommodation, and subject to such conditions, as may be determined by rules or orders made under section 10. Free transit by road transport service and payment of mileage. (2) Where a Member travels on 8[such identity card] for a purpose mention ed in sub -section (1) of section 5 he shall be paid travelling allowance at such rate per kilometre as may be determined by rules or orders made under section 10.] 9[(3) Every Member shall, with effect from such date as may be notified by the State Government in the Official Gazette, be provided with facilities which shall entitle him at anytime to travel by road transport service in any part of India outside the State of Gujarat in such manner and subject to such conditions as may, by rules or orders be prescribed in that behalf: _______________________________________________________________________ 1. This proviso was added by Guj. 19 of 1981, s.2, Sch., Sr. No.1,(3)(b). 2. These words were substituted for the words "or any one other member" by Guj. 20 of 1998, s.2, Sch., Sr.No.1,(3)(2)(a). 3. These figures were substituted for the figures “7500”, ibid., s.2, Sch., Sr.No.1,(3)(2)(b). 4. These figures were substituted for the figures "15000", ibid. 5. These words were substituted for the words “or any one other member” , ibid., s.2, Sch., Sr.No.1,(3)(3). 6. Section 6 was substituted for the original by Guj. 24 of 1963, s.3. 7. These words were substituted for the words "be provided with one free non-transferable pass entitling him" by Guj. 20 of 1998, s.2, Sch., Sr.No.1,(4)(1). 8. These words were substituted for the words "such pass", ibid., s.2, Sch., Sr.No.1,(4)(2). 9. Sub-section (3) was added by Guj. 19 of 1981, s.2, Sch., Sr.No.1,(4). 6 The Gujarat Legislative Assembly Members’ Salaries and Al lowances Act, 1960. [1960 : Guj. 2 Provided that such travel by road transport service in any part of India outside the State of Gujarat may be availed of by a member singly or jointly with his spouse 1[ and two other members ] of his family residing with and dependent on him subject to the limitation specified in the proviso to section 5B.] Travel facilities by air. 2[6AB. Any member may undertake 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 occasions in each year: 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 member.] Free transit by railway and road transport service to spouse of member. 3[6AA. Where a member travels jointly with his spouse 4[ and two other members] of his family residing with and dependent on him in any part of the State of Gujarat either by rail way or by road transport service such 5[spouse and the members] of his family shall be entitled in respect of such travel to the same facility of free transit by railway or as the case may be, free transit by road transport service as such member is entitled under section 5B or, as the case may be, sub -section (1) of section 6.] Telephone facilities. 6[6A. (1) Where a member has a telephone installed at the place where he ordinarily resides or at any other place in the State of Gujarat which is also use d by him for residence, the rental charges in respect of such telephone shall be borne by the State Government. 7[(2) There shall be paid to every member a sum of Rs.7,000 per month to meet with the telephone expenses including that of the mobile phone.]] _______________________________________________________________________ 1. These words were substituted for the words "or any one other member" by Guj. 20 of 1998, s.2, Sch., Sr.No.1,(4)(3). 2. Section 6AB was inserted, ibid., s.2, Sch., Sr. No.1,(5). 3. Section 6AA was inserted Guj. 19 of 1981, s.2, Sch., Sr. No.1,(5). 4. These words were substituted for the words "or any one other member" by Guj. 20 of 1998, s.2, Sch., Sr. No.l,(6)(1). 5. These words were substituted for the words "spouse or the members" , ibid., s.2, Sch., Sr. No.1,(6)(2). 6. Section 6A was inserted by Guj. 22 of 1977, s.5. 7. Sub-section (2) was substituted by Guj. 18 of 2018, s.2, Sch., Sr. No.1, (3). 1960 : Guj. 2] The Gujarat Legislative Assembly Members’ Salaries and Allowances Act, 1960. 7 7. Notwithstanding anything contained in this Act, a person on ceasing to be a Member, shall be entitled- (a) for the day next succeeding the day on which he ceased to be a Member, to daily allowance at the rates provided for in section 4, and (b) for the return journey , to travelling allowance at the rate provided for in section 5 for such journey. Daily allowance and travelling allowance to Members on vacating seats. 1[8.(1) A member 2[* * * *] shall be entitled to residential accomm odation on such scales and on such conditions as may be determined by rules or orders. Amenities. 3[* * * * * * *] 4[(2) There shall be paid to every Member a sum of Rs. 5[20,000] per month towards the cost of services of a personal assistant that may be incurred by him as such Member.] 6[7[* * * * * * *] 8[* * * * * * *] 9[(5A) There shall be paid to every Member a sum of `10[5,000] per month to meet with the cost of 11[postal and stationery charges] that may be incurred by him as such member.] (6) A member shall be entitled to such other facilities, as may be determined by rules or orders.] Explanation:- 12[(l)]- In this section "rules" and "orders" mean rules or orders respectively made under section 10.] 13[* * * * * * * * *] 14[8A. Any sum due to the State Government from a member in respect of any amenity or facility provided to him under section 8, if not paid by the member, may be recovered from him by making a deduction from the amount of the salary or other allowances payable to him under this Act. ] Mode of recovery of sums due by member. _______________________________________________________________________ 1. Section 8 was substituted for the original by Guj. 16 of 1968, s.5. 2. The words "not being the Leader of the Opposition" were deleted by Guj. 16 of 1979, s.13 (b)(i). 3. Sub-section (2) to (4) were deleted, ibid., s.13(b)(ii). 4. Sub-section (2) was inserted Guj. 29 of 1986, s.2, Sch., Sr.No.1,(5). 5. These figures were substituted for the figures "3000" by Guj. 18 of 2018, s.2, Sch., Sr. No. 1, (4)(1). 6. Sub-section (5) & (6) was substituted for the sub-section (5) by Guj. 6 of 1970, s.2(i). 7. Sub-section (5) was deleted by Guj. 2 of 2017, s.2(i). 8. Second proviso was deleted by Guj. 6 of 1992, s.2, Sch., Sr. No.1, (4)(2)(C). 9. Sub-section (5A) was inserted by Guj. 22 of 1977, s.6(2). 10. These figures were substituted for the figures "3000" by Guj. 18 of 2018, s.2, Sch., Sr. No.1, (4)(2). 11. These words were substituted for the words “postal charges” by Guj. 2 0 of 1998, s.2, Sch., Sr.No.1,(8)(2)(b). 12. This Explanation was renumbered as Explanation (1) by Guj. 6 of 1970, s.2(ii). 13. Explanation (2) was inserted by Guj. 6 of 1970, s.2. (ii) was deleted by Guj. 2 of 2017, s.2(ii). 14. Section 8A was inserted by Guj. 11 of 1965, s.6. 8 The Gujarat Legislative Assembly Members’ Salaries and Al lowances Act, 1960. [1960 : Guj. 2 Ministers, Deputy Ministers, Speaker, Deputy Speaker, 3[Leader of the Opposition], salaried Parliamentary Secretaries or Government Chief Whip not entitled to salaries and allowances under this Act. 1[9. Notwithstanding anything contained in this Act, a Minister or Deputy Minister, the Speaker or the Deputy Speaker, 2[ Leader of the Opposition], a salarised Parliamentary Secretary or a Government Chief Whip shall not be entitle d to any salary, allowances, or provisions for residential accommodation under this Act, by reason of the fact that Minister, Deputy Minister, Speaker, Deputy Speaker, 2[Leader of the Opposition], salarised Parliamentary Secretary or a Government Chief Whip is a member of the Assembly.] Power to make rules and orders. 10. (1) (a) For the purpose of making rules or orders under this section, there shall be constituted a Committee consisting of ten Members from the Assembly nominated by the Speaker. The Ch airman of the Committee shall be appointed by the Speaker from amongst the Members thereof. (b) the Committee constituted under clause (a) shall have power to regulate its procedure. (c) A Member of the Committee shall hold office as such Member for one year from the date of his nomination and any casual vacancy in the Committee may be filled by nomination by the Speaker. (d) The Committee constituted under clause (a) may, in consultation with the State Government, make rules or orders for carrying out the purposes of this Act. (e) Any rules or orders made under clause (d) shall be approved and confirmed by the Speaker and shall be published in the Official Gazette; and such publication of the rules or orders shall be conclusive proof that they have been duly made. (1A) Until a Committee is constituted under sub -section (1), the State Government in consultation with the Speaker, may make rules or orders for carrying out the purposes of this Act and any rule or order so made shall continue in fo rce until superseded by any rule or order made by the committee under sub-section (1). (2) Any rule or order made under this section may be made so as to be retrospective to any date not earlier than the 1 st day of May 1960. _______________________________________________________________________ 1. Section 9 was substituted for the original by Guj. 6 of 1992, s.2, Sch., Sr.No.1(5). 2. These words were inserted by Guj. 20 of 1998, s.2, Sch., Sr.No.1 (9)(1). 3. In the marginal note, these words were inserted, ibid., Sr.No.1 (9)(2). 1960 : Guj. 2] The Gujarat Legislative Assembly Members’ Salaries and Allowances Act, 1960. 9 (3) Rules or orders m ade under this section shall have effect as if enacted in this Act. Guj. Ord. No. III of 1960. Guj. Ord. No. X of 1960. Bom. I of 1904. 11. The Gujarat Legislative Assembly Member s' Salaries and Allowances Ordinance, 1960 and the Gujarat Legislativ e Assembly Members' Salaries and Allowances (Amendment) Ordinance, 1960 are hereby repealed and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904 shall apply to such repeal as if those Ordinances were enactments. Repeal of Guj. Ord. No. Ill of 1960 and Guj. Ord. No. X of 1960. -------------------- GOVERNMENT CENTRAL PRESS, GANDHINAGAR.