The Himachal Pradesh Parliamentary Secretaries (Appointment, Salaries, Allowances, Powers, Privileges and Amenities) Act, 2006

Himachal Pradesh · state statute

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AUTHORITATIVE ENGLISH TEXT
THE HIMACHAL PRADESH PARLIAMENTARY SECRETARIES
(APPOINTMENT, SALARIES, ALLOWANCES, POWERS,
PRIVILEGES AND AMENITIES) ACT, 2006
ARRANGEMENT OF SECTIONS
Sections:-
1. Short title.
2. Definitions.
3. Appointment.
4. Powers and functions.
5. Privileges and amenities.
6. Oath of office and secrecy.
7. Salaries and allowances.
8. Residence.
9. Conveyance allowance.
10. Parliamentary Secretary not to draw salary or allowances as
member.
11. Parliamentary Secretary not to practice profession etc.
12. Powers to make rules.
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THE HIMACHAL PRADESH PARLIAMENTARY SECRETARIES
(APPOINTMENT, SALARIES, ALLOWANCES, POWERS,
PRIVILEGES AND AMENITIES) ACT, 2006
(ACT NO. 1 OF 2007)1
(Received the assent of the Governor on the 23rd January, 2007 and
was published in Hindi and English in the Rajpatra, Himachal Pradesh (Extra-
ordinary), dated 24th January, 2007, pp. 9895-9904).
An Act to provide for the Appointment, Salaries, Allowances, Powers,
Privileges, and Amenities etc. of the Parliamentary Secretaries in
the State of Himachal Pradesh.

1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For statement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Extra-ordinary), dated 27th
December 2006, pp. 9225 and 9231.
2 THE HIMACHAL PRADESH PARLIAMENTARY SECRETARIES (APPOINTMENT,
SALARIES, ALLOWANCES, POWERS, PRIVILEGES AND AMENITIES) ACT, 2006
Amended, repealed or otherwise, affected by ,-
1. H.P. Act No. 18 of 20091 assented to by the Governor on the
17th September, 2009, published both in Hindi and English in
the Rajpatra, Himachal Pradesh, dated 23rd September, 2009,
pp. 4099-4100.
2. H.P. Act No. 30 of 20122 assented to by the Governor on the
4th May, 2012, published both in Hindi and English in the
Rajpatra, Himachal Pradesh, dated 9th May, 2012, pp. 1027-
1028.
3. H.P. Act No. 44 of 20133 assented to by the Governor on the
19th September, 2013, published both in Hindi and English in
the Rajpatra, Himachal Pradesh, dated 21st September, 2013,
pp. 3770-3771.
4. H.P. Act No. 7 of 20164 assented to by the Governor of
Himachal Pradesh on the 7th May, 2016, published both in
Hindi and English in the Rajpatra, Himachal Pradesh, dated
16th May, 2016, pp. 858-859.
BE it enacted by the Legislative Assembly of Himachal Pradesh in the
Fifty-seventh Year of Republic of India, as follows:-
1. Short title.- This Act may be called the Himachal Pradesh
Parliamentary Secretaries (Appointment, Salaries, Allowances, Powers,
Privileges and Amenities) Act, 2006.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “Chief Minister” means the Chief Minister of Himachal
Pradesh;
(b) “member” means a member of the Legislative Assembly of
Himachal Pradesh;
(c) “notification” means a notification published under proper
authority in the Official Gazette;
(d) “Parliamentary Secretary” means a member of the Legislative
Assembly of Himachal Pradesh appointed as the

1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of
Objects and Reasons see the Rajpatra, Himachal Pradesh, dated 15th September,
2009, pp. 3763 and 3765.
2. Passed in Hindi by the Himachal Pradesh VidhanSabha . For Statement of
Objects and Reasons see the Rajpatra, Himachal Pradesh, dated 7th April, 2012,
pp. 282 and 284.
3. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of
Objects and Reasons see the Rajpatra, Himachal Pradesh, dated 30th August,
2013, pp. 3091 and 3093.
4 . Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of
Objects and Reasons see the Rajpatra, Himachal Pradesh, dated 12th April, 2016,
pp. 209-210 and 211.
THE HIMACHAL PRADESH PARLIAMENTARY SECRETARIES (APPOINTMENT, 3
SALARIES, ALLOWANCES, POWERS, PRIVILEGES AND AMENITIES) ACT, 2006
Parliamentary Secretary or the Chief Parliamentary Secretary
under section 3 of this Act;
(e) “prescribed” means prescribed by rules made under this Act;
and
(f) “specified” means specified by notification published in the
Official Gazette.
3. Appointment.- The Chief Minister may appoint such number of
the Parliamentary Secretaries, and assign to each of them such duties and
functions, as he may deems fit.
4. Powers and functions.- (1) A Parliamentary Secretary shall
exercise such powers, discharge such functions and perform such duties as
may be specified by the Chief Minister.
(2) A Parliamentary Secretary shall not have the powers to approve
the action proposed by a Secretary or any other subordinate functionary of the
Government, except recording his note in the form of proposal on the file for
the consideration of the Minister-In-Charge.
5. Privileges and amenities.- A Parliamentary Secretary shall be
entitled to such privileges and amenities as available to the members.
6. Oath of office and secrecy.- Before a Parliamentary Secretary
enters upon his office, the Chief Minister shall administer to him oath of
office and secrecy in the following manner :-
“I, _________________________, do swear in the name of God that I
will not directly or indirectly communicate or reveal to any person or persons
any matter which shall be brought under my consideration or shall become
known to me as a Parliamentary Secretary for the State except as may be
required for the due discharge of my duties as such Parliamentary Secretary.”
7. Salaries and Allowances- A Chief Parliamentary Secretary shall
be entitled to the salary of Rs. 1[65,000/-] per month, while a Parliamentary
Secretary shall be entitled to a salary of Rs. 2[60,000/-] per month. In addition,
the Parliamentary Secretary shall be entitled to compensatory allowance and
other perquisites as are admissible to the members.
8. Residence.- (1) A Parliamentary Secretary shall be provided with
furnished house, the maintenance charges of which shall be borne by the State

1. The figure and sign “ 18000/-“ substituted for the figure and sign “11,000/-” vide
Act No. 18 of 2009, the figure and sign “23000” substituted for the figure and
sign “18,000/-” vide Act No. 30 of 2012, the figure and sign “40000/-”
substituted for the figure “23,000/-” vide Act No. 44 of 2013 again substituted for
the figures and signs “40,000/-“ vide Act No. 7 of 2016.
2. The figure and sign “17000/-” Substituted for the figure and sign “10,000/-” vide
Act No. 18 of 2009, the figure and sign “22,000/-” again substituted for the figure
and sign “17,000/-” vide Act No. 30 of 2012, the figure and sign “35,000/-”
substituted for the figure “22,000/-” vide Act No. 44 of 2013 again substituted for
the figures and signs “35,000/-“ vide Act No. 7 of 2016.
4 THE HIMACHAL PRADESH PARLIAMENTARY SECRETARIES (APPOINTMENT,
SALARIES, ALLOWANCES, POWERS, PRIVILEGES AND AMENITIES) ACT, 2006
Government or in lieu of such house, shall be paid an allowance at the
following rates, namely.-
(a) a Chief Parliamentary
Secretary
Rupees three thousand per mensem;
and
(b) a Parliamentary Secretary Rupees two thousand and five
hundred per mensem;
(2) The State Government may allow a Parliamentary Secretary to
continue in occupation of the house provided to him for a period not
exceeding fifteen days from the date of his ceasing to be a Parliamentary
Secretary.
(3) A Parliamentary Secretary shall be liable to pay license fee at the
rate of 1[Rs. 1500/- per month” in respect of the furnished house allotted to
him and the same shall be recoverable monthly from his salary.
Explanation.- A Parliamentary Secretary shall not become personally
liable for any payment in case the standard rent of the house allotted to him
for residence exceeds the amount specified in sub-section (1) .
9. Conveyance allowance .- A Parliamentary Secretary shall be
entitled to the use of a car, the expenses on the maintenance and propulsion of
which shall be borne by the State Government or in lieu thereof to a
conveyance allowance at the rate of rupees three hundred per mensem.
10. Parliamentary Secretary not to draw salary or allowances as
member.- No Parliamentary Secretary, in receipt of the salary or allowances
under this Act, shall be entitled to receive any sum by way of salary or
allowances as member.
11. Parliamentary Secretary not to practice profession etc.- A
Parliamentary Secretary shall not, during his office as such, practice any
profession or engage in any trade or commerce or undertake for remuneration
any employment other than his duties as such Parliamentary Secretary.
12. Power to make rules.-(1) The State Government may, by
notification published in the Official Gazette, make rules for carrying out the
purpose of this Act.
(2) Every rule made under this Act shall laid, as soon as may be after
it is made, before the State Legislative Assembly, while it is in session, for a
total period of ten days which may be comprised in one session 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 Legislative Assembly agrees
in making any modification in the rule or agrees that the rule should not be
made, the rule shall thereafter have effect only in such modified form or be no
effect, as the case may be, so, however, the any such modification or

1. Substituted for the figures, signs and words “10% of his salary” vide Act No. 7 of
2016.
THE HIMACHAL PRADESH PARLIAMENTARY SECRETARIES (APPOINTMENT, 5
SALARIES, ALLOWANCES, POWERS, PRIVILEGES AND AMENITIES) ACT, 2006
amendment shall be without prejudice to the validity of anything previously
done under that rule.
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