The KARNATAKA PARLIAMENTARY SECRETARIES SALARY, ALLOWANCES AND MISCELLANEOUS PROVISIONS (REPEAL) ACT, 2020

 
 
KARNATAKA ACT NO. 58 OF 2020 
THE KARNATAKA PARLIAMENTARY SECRETARIES SALARY, ALLOWANCES AND 
MISCELLANEOUS PROVISIONS (REPEAL) ACT, 2020 
Sections:  
1. Short title and commencement 
2. Repeal and savings 
 
 STATEMENT OF OBJECTS AND REASONS 
 
ACT 58 OF 2020.- The Hon’ble High Court of Karnataka in W.P.No . 2073 of 2019 
(GM-RES-PIL) has struck down the Karnataka Parliamentary Secretaries Salary, 
Allowances and Miscellaneous Provisions Act, 1963 (Karnataka Act 15 of 1963) as ab initio 
void being ultra vires the Constitution of India relying on Supreme Court judgment 
Bimolangshu Roy Vs State of Assam (2018) 14 SCC 408. 
Therefore, it is considered necessary to repeal the Karnataka Parliamentary 
Secretaries Salary, Allowances and Miscellaneous Provisions Act, 1963 (Karnataka Act 15 
of 1963) 
Hence, the Bill. 
 
  [L.A. Bill No. 65 of 2020, File No. Samvyashae 77 Shasana 2020]  
  [Entry 38 of List II of the Seventh Schedule to the Constitution of India.]  
  [Published in Karnataka Gazette Extra-ordinary No.723 in part-IVA dated: 31.12.2020]  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 
 
 
KARNATAKA ACT NO.  58   OF 2020 
(First published in the Karnataka Gazette Extra-ordinary on the 31st Day of December 2020) 
 
THE KARNATAKA PARLIAMENTARY SECRETARIES SALARY, ALLOWANCES AND 
MISCELLANEOUS PROVISIONS (REPEAL) ACT, 2020 
 (Received the assent of the Governor on the 30th day of December 2020) 
 
An Act to repeal the Karnataka Parliamentary Secretaries Salary, Allowances and 
Miscellaneous Provisions Act, 1963 (Karnataka Act 15 of 1963); 
 Whereas, it is expedient to repeal the Karnataka Parliamentary Secretaries 
Salary, Allowances and Miscellaneous Provisions Act, 1963 (Karnataka Act 15 of 1963); for 
the purposes hereinafter appearing; 
  Be it enacted by the Karnataka St ate Legislature in the seventy -first year of the 
Republic of India as follows:-  
 1. Short title and commencement. - (1)  This Act may be called  the Karnataka 
Parliamentary Secretaries Salary, Allowances and Miscellaneous Provisions (Repeal) Act, 
2020. 
(2) It shall come into force at once.  
2. Repeal and savings. - the Karnataka Parliamentary Secretaries Salary, 
Allowances and Miscellaneous Provisions Act, 1963  (Karnataka Act 15 of 1963) is hereby 
repealed:  
Provided that, such repeal shall not affect,-  
(a) the previous operation of th e Act so repealed or anything duly done or suffered 
there under; or  
(b)   any right, privilege, obligation or liability acquired, accrued or incurred under   
       the Act, so repealed; or  
(c)  any penalty, forfeiture, or  punishment incurred in respect of any offence 
committed under the  Act so repealed; or 
 (d)  any investigation, legal proceeding, or remedy in respect of any such right, 
privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; 
and any such investigation, legal proceedings or remedy may be instituted, 
continued or enforced and any such penalty, forfeiture and punishment may 
be imposed, as if this act had not been passed. 
 
         By Order and in the name of  
 the Governor of Karnataka, 
 
(K. DWARAKANATH BABU) 
Secretary to Government 
Department of Parliamentary Affairs  
And Legislation 

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