The Haryana Salaries and Allowances of Ministers Act, 1970 (3 of 1970)

.I t e g d .No P e 2 5 g
Ti)arpana obernment ziette
EXTRAORDINARY
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Published by Authority
CHANDIGARH, TUESDAY, MARCH 24, 1970
(CHAITRA 3, 1892 SAKA)
LEGISLATIVE SUPPLEMENT
CONTENTS
Pages
Part I Acts
1. The Haryana Salaries and Allowances of Ministers
Act, 1970 7-8
2. The Punjab Legislative Assembly Speaker's and
Deputy Speaker's Salaries (Haryana Amend-
ment) Act, 1970 9-10
3. The Punjab State Legislature (Prevention of Dis-
qualification) Haryana Amendment Act, 1970.. 11
4. The Punjab Legislative Assembly (Allowances of
Members) Haryana Amendment Act, 1970 . . 13-14
5. The Punjab Instruments (Control of Noises)
Haryana Amendment Act, 1970 15
6. The Punjab Motor Vehicles Taxation (Haryana
(Amendment) Act, 1970 17
7. The Punjab Passengers and Goods Taxation
(Haryana Amendment) Act, 1970 19
Part II °renames
Nil
Part III Delegated Legislation
Notification No. G.S.R. 38/P. A. 23/61/S. 43/
70, dated the 24th March, 1970, containing
the Punjab Agricultural Produce Markets
(General) Haryana First Amendment Rules,
1970 441
Part IV Correction Slips, Republications and Replacement
Nil
Pr i c e : 15 Raise ( 1)

•
t4 )
I
HARYANA GOVT GAZ. (EXTRA.), MARCH 24, 1970 7
(CHAITRA 3, 1892 SAKA)
PART I
LEGISLATIVE DEPARTMENT
Notification
Theh 24th March, 1970
No. 7 -Leg., 70.—The following Act of the Legislature of the State of
Haryana received the assent of the Governor of Haryana, on the 20th March,
1970, and is hereby published for general information :—
Haryana Act No.13 of 1970.
THE HARYANA SALARIES AND ALLOWANCES OF MINISTERS
ACT, 1970
A N
ACT
to provide for the Salaries and Allowances of Ministers in the State of
Haryana.
BE it enacted iby_the Legislature-of the State of Haryana in the Twenty-
first Year of the Republic of India as follows :-
1. This Act may be called the Haryana Salaries and Allowances of
Ministers Act, 1970.
2. In this Act, "Minister" means a member of the Council of Ministers,
by whatever name called, and includes a Deputy Minister.
3. There shall be paid to each Minister, other than a Deputy Minister,
a salary of one thousand and five hundred rupees per mensem, and to each
Deputy Minister a salary of eight hundred rupees per mensem:
Provided that the Chief Minister shall also be paid a sumptuary allowance
of five hundred rupees per mensem.
4. Each Minister shall be erftitled without payment of rent to the use Residence.
of a 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, or in lieu of such
residence shall be entitled to be paid
(a) in the case of a Deputy Minister, such allowance not exceeding
one hundred and fifty rupees per mensem; and
(b) in the case of any other Minister, such allowance not exceeding
three hundred rupees per mensem;
as the State Government may in each case determine.
Explanation.—For the purposes of this section, "residepce" 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 rates and taxes and the provision of electricity and water.
S. Each Minister shall be paid a conveyance allowance at the rate of Conveyance.
three hundred rupees per mensem or, in lieu thereof, a State car, the expenses
on the maintenance and propulsion of which shall be borne by the State
Government:
Provided that the maintenance and propulsion expenses of the State
car in use by a Minister shall not be subject to the limit of three hundred
rupees per mensem.
Short title.
Definition.
Salaries.

8 HARYANA GOVT GAZ. (EXTRA.), MARCH 24, 1970
(CHAITRA 3, 1892 SAKA)
LiabilitY to 6. The Minister's salary and allowances referred to in this Act shall be
PaY income- exclusive of the tax payable in respect thereof under any law relating to
tax. income-tax for the time being in force, and such tax shall be borne by the State
Government.
Explanation.—For the purposes of this section, the salary and allowances
received by the Minister during any financial year shall be deemed to be
his only income for that year.
Ministersnot 7. No person in receipt of any salary or allowance under this Act shall
to draw be entitled to receive any sum out of the funds provided by the State Legis-
salaries or lature by way of salary or allowance in respect of his membership of the Houseallinces as of the State Legislature.
m rs of
Sta Legis-
lature.Travelling 8. The travelling and daily allowances of the Ministers shall be regulated
and daily in accordance with such rules as may be framed by the State Government
allowances from time to time :to ministers.
provided that no mileage or travelling allowance shall be chargeable
in respect of journeys performed in a State car.
Power to 9. (1) The State Government may, by notification, make rules for
make rules. carrying out the purposes of this Act:
Provided that any rules relating to any matter to which this Act relates and
which were in force immediately before the commencement of this Act,
shall, in so far as they are not inconsistent with the provisions of this Act,
and until rules are framed under this Act in respect of such matter, be deemed
to be made under this Act.
(2) Every rule made under this section shall be laid as soon as may
be after it is made before the House of the State Legislature while it is
in session for a total period of ten days which may be comprised in one ses-
sion or in two or more successive sessions, and if, before the expiry of the
session in which it is so laid or the successive sessions aforesaid, the House
agrees in making any modification in the rule or the House agrees that the
rule should not be made, the rules shall thereafter have effect only in such
modified form or be of no effect, as the case maybe; so however, that any such
modification or annulment shall be without prejudice to the validity of
anything previously done under that rule.
Repeal and 10. (I ) The East Punjab Ministers' Salaries Act, 1947 (East Punjab
saving. Act No. 6 of 1947), and the Salaries and Allowances of Deputy Ministers,
Punjab Act, 1956 (Punjab Act No. 22 of 1956), in their application to the
State of Haryana and the Haryana Salaries and Allowances of Ministers
Ordinance, 1970 (Haryana Ordinance No. 3 of 1970), are hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
under the Haryana Salaries and Allowances of Ministers Ordinance, 1970,
shall be deemed to have been done or taken under this Act as if this Act had
commenced on the 23rd January, 1970.
SARUP CHAND GOYAL,
Secretary to Government, Haryana,
Legislative Department.

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