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The Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000

Himachal Pradesh · state statute
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THE SALARIES AND ALLOWANCES OF MINISTERS (HIMACHAL 
PRADESH) ACT, 2000 
ARRANGEMENT OF SECTIONS 
Sections:  
1.  Short title.  
2.  Definitions.  
3.  Salaries and allowances.  
4.  Sumptuary allowance.  
5.  Residence.  
6.  Conveyance allowance.  
7.  Free transit by railway or by air.  
8.  Advance of loan for purchase of motor car.   
9.  House building advance.  
10.  Free installation of telephone.  
11.  Ministers not to draw salary or allowances as members of the 
Legislative Assembly.  
12.  Salary, allowances and perquisites to be exclusive of income 
tax.  
13.  Notification in respect of appointment etc. of Ministers to be 
conclusive evidence thereof.  
14.  Travelling allowance.  
15.  Power to make rules.  
16.  Repeal and savings.   
__________ 
THE SALARIES AND ALLOWANCES OF MINISTERS (HIMACHAL 
PRADESH) ACT, 2000 
(Act No. 11 of 2000)1 
(Received the assent of the Governor on the 22nd  May,.2000 and was 
published both in Hindi and English in R.H.P. Extra, dated 23.5.2000, p. 
1363-1370).  
An Act to consolidate and replace the Acts relating to regulating the  
salaries and allowances of the Ministers and Deputy Ministers in 
the State of Himachal Pradesh. 
 
                                                 
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of 
Objects and Reasons see R.H.P. Extra., dated 11.4.2000, p. 856 & 861. 
Amended, Repealed or otherwise affected by,- 
1. H.P. Act No. 11 of 20011, published both in Hindi and English in 
R.H.P. Extra., dated 16th  May, 2001 at p. 445-446. 
2. H.P. Act No. 11 of 20022, published both in Hindi and English in 
R.H.P. Extra., dated 9th May, 2002 at p. 323-324. 
3. H.P. Act No. 18 of 20033, published both in Hindi and English in 
R.H.P. Extra., dated 22nd September, 2003 at p. 1803-1804. 
4.  H.P. Act No. 9 of 20064, published both in Hindi and English in 
R.H.P. Extra., dated 11th May, 2006, at p. 949-950. 
5. H.P. Act No.16 of 20095 published both in Hindi and English in 
R.H.P. dated 23.9.2009, at p. 4093-4094. 
6. H.P. Act No. 28 of 20126, published both in Hindi and English in 
R.H.P. dated 9th May, 2012, at p. 1028-1029. 
7. H.P. Act No. 42 of 20137published both in Hindi and English in 
R.H.P. dated 21st September, 2013 at pages 3764-3766. 
8. H.P.Act No. 17 of 20158published both in Hindi and English in 
R.H.P. dated 30th May, 2015 at p. 1071-1072. 
9. H.P. Act No. 5 of 20169 the assented to by the Governor of 
Himachal Pradesh on the 7th May, 2016, published both in Hindi 
and English in R.H.P. dated the 16th May, 2016 at pages 851-854. 
 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Fifty-first Year of the Republic of India, as follows:- 
                                                 
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects 
and Reasons see R.H.P. Extra., dated 12.4.2001, p. 83 and 87. 
2. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects 
and Reasons see R.H.P. Extr 
a., dated 28.3.2002, p. 4680 &4682. 
3. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects 
and Reasons see R.H.P. Extra., dated 22.9.2003, p. 964 &968 
4. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects 
and Reasons see R.H.P. Extra., dated 5.4.2006, p. 65 &69. 
5Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For the Statement of 
Objects and Reasons see R.H.P dated 15.9.2009, p. 3738 & 3739. 
6. Passed in Hindi by the Himachal Pradesh VidhanSabha . For Statement of Objects 
and Reasons see R.H.P. dated7.4.2012, P. 276 &278. 
7. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects 
and Reasons see R.H.P. dated 30.8.2013, P. 3082 & 3084. 
8Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects 
and Reasons see R.H.P. dated 21.4.2015, p. 409&411. 
9 . Passed in Hindi by the Himachal Pradesh Vidhan  Sabha. For Statement of 
Objects and Reasons see R.H.P. dated 12.4.2016, p. 201 & 203. 
1. Short title.- This Act may be called the Salaries and Allowances of 
Ministers (Himachal Pradesh) Act, 2000.   
2. Definitions.- In this Act, unless there is anything repugnant in the 
subject or context,- 
(a)  "house" includes the staff quarters and other buildings 
appurtenant thereto and the gardens thereof;   
(b)  "licence fee" means the sum of money payable monthly in 
accordance with the provisions of section 5 of this Act in 
respect of a furnished house allotted to a Minister;  
(c)  "maintenance" in relation to a house shall include the 
payment of local rates and taxes, and charges for electricity 
and water ; 
(d) "Minister" means a Member of the Council of Ministers, by 
whatever name called; and   
(e)  "salary" means the monthly salary paid to a Minister under 
section 3 of this Act.   
1[3. Salaries and allowances.-  2[(1) Each Minister shall be entitled to 
to receive a salary at the following rates, namely:—  
(a)  Chief Minister  Ninety five thousand rupees per mensem;  
(b)  Cabinet Minister Eighty thousand rupees per mensem;  
(c)  Minister of State Seventy eight thousand rupees per mensem; 
and  
(d)  Deputy Minister Seventy five thousand rupees per mensem.] 
(2) Each Minister shall be entitled to receive compensatory allowance 
at the rate of five thousand rupees per mensem. 
(3) Each Minister shall be entitled to receive an allowance for each 
day during the whole of his term at the same rate as specified in clause (ii) of 
sub-section (1) of section 4 of the Himachal Pradesh Legislative Assembly 
(Allowances and Pension of Members ) Act, 1971.] 
3[4. Sumptuary Allowance.—Each Minister shall be entitled to 
receive sumptuary allowance at the rate of rupees 4[ninety thousand] per 
mensem.] 
5. Residence.- (1) Each Minister shall be provided with a furnished  
house, the maintenance charges of which shall be borne by the State 
                                                 
1. Section 3 substituted vide Act No. 18 of 2003. 
2.  Sub-section (1) of section amended vide Act No. 16 of 2009, 28 of 2012, 42 of 
2013 and again substituted vide Act No. 6 of 2016. 
3. Section 4 omitted vide Act No. 18 of 2003 and again inserted vide Act No. 42 of 
2013.(Sec. 3). 
4. Substituted for the words "thirty thousand" vide Act No. 5 of 2016. 
Government or in lieu of such house, shall be paid an allowance at the 
following rates, namely:- 
(a) Minister who is a member Rupees three thousand and                
of the Cabinet:  five hundred per mensem;  
(b)  a Minister of State: Rupees three thousand per mensem; 
and   
(c)  a Deputy Minister: Rupees two thousand and five 
hundred per mensem.  
(2) The State Government may allow a Minister 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 Minister.   
(3) Each Minister shall be liable to pay licence fee 1[one thousand 
five hundred] of his salary in respect of the furnished house allotted to him 
and the same shall be recoverable monthly from his salary.   
Explanation.-The Minister 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).   
6. Conveyance allowance.- (1) Each Minister 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 following rates, namely:- 
(a)  a Minister:   Rupees five hundred per mensem; and  
(b) a Deputy Minister: Rupees three hundred per mensem: 
Provided that the maintenance and propulsion expenses of the State car 
in use by the Minister shall not be subject to the limit of Rupees five hundred 
and three hundred per mensem respectively.   
(2) A Minister may opt for the services of a chauffeur on Government 
expenses in lieu of conveyance allowance provided in sub-section (1), if he 
uses his own motor car.   
2[7. Free transit by railway or by air.- 3[(1)  Each Minister during 
the term of office shall be entitled to travel at any time by railway or by air by 
any class within or outside the country alongwith his family or any person 
accompanying him to look after and assist him during travel and shall be 
entitled for the reimbursement of actual expenses so incurred on production of 
tickets of such journey performed, subject to maximum of 4[two lac fifty 
thousand  rupees] in each financial year: 
Provided that the aggregate amount payable for the journey performed 
                                                 
1 .  Substituted for the word, figures and signs "@ 10%"  vide Act No. 5 of 2016. 
2.  Sec. 7 substituted vide Act No. 11 of 2001. 
3   Sub-section 7(1) substituted vide Act  No. 17 of 2015 which was earlier amended 
vide Act No. 9 of 2006 
4 .  Substituted for the words "two lac rupees"  vide Act No. 5 of 2016. 
by railway or by air in a financial year shall not exceed 1[two lac fifty 
thousand rupees]. 
Explanation.—For the purpose of this sub-section, the expression 
“family” shall mean the spouse their unmarried son(s) and daughter(s) 
including unmarried adopted son and daughter.] 
(2)  Each Minister shall be entitled for an advance not exceeding 
rupees 2[twenty five thousand] on his request to undertake such journey and 
the advance so paid shall be adjusted before the closing of financial year, 
failing which the entire advance shall be recovered from his salary and 
allowances in lump-sum.  
Explanation.- For determining the aggregate amount under this section, 
the amount so incurred in the same financial year on journey by railway or air 
under section 10-A of the Himachal Pradesh Legislative Assembly Speaker’s 
and Deputy Speaker’s Salaries Act, 1971 or under section 6 of the Himachal 
Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 
1971 shall be taken into account.] 
8.  Advance of loan for purchase of motor car.- There may be paid 
to each Minister by way of repayable advance such sum of money, and 
subject to such conditions, as may be determined by rules made in this behalf, 
for the purchase of motor car, in order that he may be able to discharge 
conveniently and efficiently the duties of his office. 
9.  House building advance.- There may be paid to a Minister by way 
of repayable advance such sum of money and subject to such conditions, as 
may be determined by rules made in this behalf, for the construction of a 
house, or for the purchase of a built-up house. 
Explanation.- The expression “construction of a house” for the purpose 
of this section shall include addition to, alteration in, renovation of or repairs 
of a house. 
10. Free installation of telephone.- (1) Each Minister shall be entitled 
to have a telephone installed at any place within his constituency or at his 
permanent place of residence, if such facility is available at such place at 
normal rates and without incurring any additional cost, as may be specified by 
him, and after the place of installation is so specified, the charges for first 
installation of, security deposit and annual rent for, such telephone shall be 
borne by the State Government and all other expenses such as those relating 
to, local and outside calls shall be paid by the Minister:   
3[Provided that a Minister who installs a telephone under this sub-
section shall be paid telephone allowance at the rate of 4[twenty thousand 
rupees] per mensem.] 
                                                 
1 .  Substituted for the words "two lac rupees"  vide Act No. 5 of 2016. 
2 .  Substituted for the words "ten thousand"  vide Act No. 5 of 2016. 
3.  Proviso substituted,  vide Act No. 18 of 2003. 
4. Substituted  for the words “seven thousand rupees” vide Act No. 16 of 2009 again 
substituted for the words "ten " vide Act No. 42 of 2013. 
Provided further that a Minister may continue to avail himself of the 
facility of telephone provided to him for a period not exceeding 15 days from 
the date of his ceasing to be a Minister. 
(2) All expenses which are payable by a Minister in relation to the 
telephone installed under sub-section (1) shall be paid by him directly in cash 
and if it is not so done, the same may be adjusted by the State Government 
against any amount due to him from the State Government.  
11. Ministers not to draw salary or allowances as members of the 
Legislative Assembly.- No Minister in receipt of a salary or allowances under 
this Act, shall be entitled to receive any sum out of funds provided by the 
Legislative Assembly of Himachal Pradesh by way of salary or allowances in 
respect of his membership of such Assembly.  
12. Salary, allowances and perquisites to be exclusive of income 
tax.- The salary and allowances payable to a Minister and furnished house and 
other perquisites admissible to him, under this Act, shall be exclusive of 
income tax which shall be payable by the State Government.  
Explanation.- The amount of income tax payable by the State, would 
be the first slab of the income assessed for income tax, i.e., in assessing this 
amount, the other sources of income of the Minister concerned shall not be 
taken into consideration.   
13. Notification in respect of appointment etc. of Ministers to be  
conclusive evidence thereof.- The date on which any person became or 
ceased to be a Minister shall be published in the Official Gazette of the 
Himachal Pradesh Government and any such notification shall be conclusive 
evidence of the fact that he became, or ceased to be a Minister on that date for 
all the purposes of this Act.   
14. Travelling allowance.-The travelling and daily allowances of the 
Ministers, shall be regulated in accordance with such rules as may be framed 
or adopted by the State Government from time to time:  
Provided that no mileage or travelling allowance shall be chargeable in 
respect of journeys performed in a State car. 
15. Power to make rules.- (1) The State Government may, by   
notification in the Official Gazette, make rules for carrying out the purposes 
of this Act.  
(2) All rules made under this Act shall be laid before the Legislative 
Assembly as soon as may be after they are made.    
16. Repeal and savings.- (1) The Salaries and Allowances of   
Ministers (Himachal Pradesh) Act, 1971 (3 of 1971) and The Salaries and 
Allowances of Deputy Ministers (Himachal Pradesh) Act, 1971 (5 of 1971) 
are hereby repealed.  
(2)  Notwithstanding such repeal, anything done or any action taken or 
purporting to have been done or taken (including any rules, notifications or 
orders made or issued) in exercise of any powers conferred by or under the 
said Acts shall be deemed to have been done or taken under this Act.  
___________________ 
 

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