The JAMMU AND KASHMIR MINISTERS AND MINISTERS OF STATE SALARIES ACT, 1956

MINISTERS’ AND MINISTERS
OF STATE SALARIES ACT, 1956
(Act No. VI of 1956)
MINISTERS’ AND MINISTERS OF STA TE SALARIES ACT, 1956
303
THE JAMMU AND KASHMIR MINISTERS’ ANDMINISTERS OF STATE SALARIES ACT, 1956
(Act No. VI of 1956)
CONTENTS
Preamble.
Section.
1. Short title and commencement.
2. Definitions.
3. Salaries and allowances of Ministers and Ministers of State.
3-A. Advances for motor cars.
3-B. Sumptuary and constituency allowance to Ministers and Ministers of
State.
4. Power to make rules.
–––––––
304 MINISTERS’ AND MINISTERS OF STA TE SALARIES ACT, 1956
MINISTERS’ AND MINISTERS OF STA TE SALARIES ACT, 1956
305
THE JAMMU AND KASHMIR MINISTERS’ ANDMINISTERS OF STATE SALARIES ACT, 1956
(Act No. VI of 1956)
[Received the assent of the Sadar-i-Riyasat on 17th May, 1956 and
published in the Government Gazette dated 30th May, 1956.]
An Act to provide for the salaries and allowances of 1[Ministers and
Ministers of State of the Government of Jammu and Kashmir].
Be it enacted by the Jammu and Kashmir State Legislature in the Seventh
Year of the Republic of India as follows:––
1. Short title and commencement. ––(1) This Act may be called the Jammu
and Kashmir Ministers’ 2[and Ministers of State] Salaries Act, 1956.
3(2) It shall come into force on such date as the Government may, by
notification in the *[Government Gazette], appoint in this behalf.
2. Definitions.–– In this Act––
(a) “house” includes the staff quarters and other buildings appurtenant
thereto ;
(b) “maintenance in relation to a house shall include the payment of
local rates and taxes and charges for electricity and water.
3. Salaries and allowances of Ministers and Ministers of State. ––
4[(1) There shall be paid to the Chief Minister, each Minister and each Minister
of State––
(a) a salary of 5[seventy thousand rupees], 6[sixty-five thousand
rupees] and 7[sixty thousand rupees] per mensem respectively,
exclusively 8[x x x x] ; and
1. Substituted by Act XXIII of 1957 for “Ministers of Jammu and Kashmir State” w.e.f. 27th
July, 1957.
2. Inserted ibid w.e.f. 27th July, 1957.
3. This Act came into force on 1st October, 1956 under C.O. No. 1971-C of 1956.
* Now Official Gazette.
4. Substituted by Act XVI of 1981, s. 4.
5. Substituted by Act V of 2016, s. 4, for “forty-five thousand rupees”. (For earlier
amendments see Acts XIV of 1997, XVII of 2006 and X of 2011.)
6. Substituted ibid for “forty thousand rupees”.
7. Substituted ibid for “thirty-five thousand rupees”.
8. Omitted by S.O. 1229(E) dated 31.03.2020.
306 MINISTERS’ AND MINISTERS OF STA TE SALARIES ACT, 1956
(b) an allowance of 1[one thousand rupees] per mensem to cover the
cost of petrol or diesel oil for journey within a radius of sixteen
kilometres from the headquarters.
2[x x x x].
(2) Each Minister 3[and each Minister of State] shall be provided with
free furnished house, the maintenance charges of which shall be borne by the
4[Government of the Union territory of Jammu and Kashmir]. The 4[Government
of the Union territory of Jammu and Kashmir] may also allow him to continue in
free occupation of the house provided to him for a period not exceeding fifteen
days from the date of his ceasing to be a Minister 5[or Minister of State, as the
case may be].
(3) Each Minister 6[ and each Minister of State] shall be entitled to the
use of a State car, the expenses on the maintenance and propulsion of which
shall be borne by the 7[State Government] :
8[Provided that if a Minister or a Minister of State uses own car, he shall
in that case be entitled to such additional allowances as may be prescribed
under the rules made by the 9[Lieutenant Governor of the Union territory of
Jammu and Kashmir].]
10[3-A. Advance for motor cars.––There may be paid to any Minister or a
Minister of State by way of a repayable advance such sum of money as may be
determined by rules made in this behalf by the 1[Lieutenant Governor of the
Union territory of Jammu and Kashmir] for the purchase of a motor car in order
that he may be able to discharge conveniently and efficiently the duties of his
office.
3-B. 11[Sumptuary and constituency allowances] to Ministers and
Ministers of State.––The 9[Lieutenant Governor of the Union territory of Jammu
1. Substituted by Act XV of 1985, s. 4.
2. Sub-section (1-a) omitted by S.O. 1229(E) dated 31.03.2020.
3. Inserted by Act XXIII of 1957 w.e.f. 27th July, 1957.
4. Substituted by S.O. 1229(E) dated 31.03.2020 for “State Government”.
5. Added by Act XXIII of 1957 w.e.f. 27th July, 1957.
6. Inserted ibid.
7. Now Government of the Union territory of Jammu and Kashmir.
8. Proviso added by Act XXX of 1962.
9. Substituted by S.O. 1229(E) dated 31.03.2020 for “Governor”. (For earlier amendment
see the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965).
10. Sections 3-A and 3-B inserted by Act XXX of 1962.
11 . Sustituted by Act XI of 1987, s. 5.
MINISTERS’ AND MINISTERS OF STA TE SALARIES ACT, 1956
307
and Kashmir] may, by rules made in this behalf, provide for the grant of such
1[sumptuary and constituency allowance] per mensum as he may deem fit to
any Minister or a Minister of State.]
4. Power to make rules. ––(1) The Travelling Allowances including daily
allowance of the Ministers 2[and Minister of State] as well as their rights in
respect of leave and leave allowance shall be regulated in accordance with
such rules as may be framed by the 3[Governor of the Union territory of Jammu
and Kashmir] from time to time.
(2) The 3[Governor of the Union territory of Jammu and Kashmir] may
pass such orders as he may deem necessary both in connection with the
interpretation of the provisions of this Act and any Travelling Allowance claims
of the Ministers prior to the commencement of this Act.
–––––––
1. Sustituted by Act XI of 1987, s. 5.
2. Inserted by Act XXIII of 1957 w.e.f. 27th July, 1957.
3. Substituted by S.O. 1229(E) dated 31.03.2020 for “Governor”. (For earlier amendment
see the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.)

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