The KARNATAKA PARLIAMENTARY SECRETARIES SALARY, ALLOWANCES AND MISCELLANEOUS PROVISIONS ACT, 1963

 
THE KARNATAKA PARLIAMENTARY SECRETARIES SALARY, ALLOWANCES AND 
MISCELLANEOUS PROVISIONS ACT, 1963 
 
ARRANGEMENT OF SECTIONS 
 
Statement of Object and Reasons  
Sections:  
1. Short title and commencement.  
2. Definitions.  
3. Salary and allowances of Parliamentary Secretary.  
4. Parliamentary Secretary not to draw salaries and allowances as member.  
5. Functions and duties of Parliamentary Secretary.  
6. Oath of Office and of Secrecy.  
7. Parliamentary Secretary not to practise profession, etc.  
8. Power to make rules.  
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STATEMENT OF OBJECTS AND REASONS  
I  
Act 15 of 1963. - In order to give adequate facilities to Parliamentary Secretaries  
to attend to their duties, it is considered necessary to make a law. Provision has 
accordingly been made in the Bill to provide them free furnished residence in 
Bangalore or i n lieu thereof a house rent allowance of Rs. 150 per mensem, for 
payment of travelling and daily allowances in respect of tours and halts and for free 
medical aid.  
Hence this Bill.  
(Published in the Karnataka Gazette (Extraordinary) Part IV -2C, dated 8th April 
1963 as No. 59 at page 6.)  
II  
Amending Act 7 of 1999. - The Parliamentary Secretaries Allowances Act, 1963  
does not contain provisions regarding his appointment, duties and functions, taking 
oath of office and salary payable to him.  
Therefore it is considered necessary to provide for the same by suitably amending 
the said Act.  
Hence the Bill.  
(Published in the Karnataka Gazette (Extraordinary) Part IV-2A, dated 31st March 
1999 at page 4.)  
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2 
 
 
1[KARNATAKA ACT]1 No. 15 OF 1963 
 
(First published in the 1[Karnataka Gazette]1 on the Twentieth day of April, 1963.) 
 
THE 1[KARNATAKA]1 PARLIAMENTARY SECRETARIES 2[SALARY, 
ALLOWANCES AND MISCELLANEOUS PROVISIONS]2 ACT, 1963  
(Received the assent of the Governor on the Nineteenth day of April, 1963.) 
 
(As amended by Act 7 of 1999 ) 
 
An Act to provide for the 2[Salary, allowances and miscellaneous provisions]2 
of Parliamentary Secretaries.  
WHEREAS it is expedient to provide for the 2[Salary, Allowances and 
Miscellaneous Provisions]2 of Parliamentary Secretaries of the 1[State of Karnataka]1;  
BE it enacted by the 1[Karnataka State]1 Legislature in the Fourteenth Year of the 
Republic of India as follows:— 
 
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
 
2. Substituted by Act 7 of 1999 w.e.f. 12.3.1999 
 
1. Short title and commencement. —(1) This Act may be called the  
1[Karnataka]1 Parliamentary Secretaries  2[Salary, Allowances and Miscellaneous  
Provisions]2 Act, 1963.  
(2) It shall come into force at once. 
 
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
 
2. Substituted by Act 7 of 1999 w.e.f. 12.3.1999 
 
2. Definitions.— In this Act, unless the context, otherwise requires,—  
 
(a) “Parliamentary Secretary” means a member of the 1[Karnataka]1 
Legislative Assembly] 2 or the 1[Karnataka Legislative Council] 1 appointed as a 
Parliamentary Secretary 2[by the Chief Minister]2;  
(b) “prescribed” means prescribed by rules made under this Act; 
3[(c) x x x ]3 
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
 
2. Inserted by Act 7 of 1999 w.e.f. 12.3.1999 
 
3. Omitted by Act 7 of 1999 w.e.f. 12.3.1999 
 
1[3. Salary and allowances of Parliamentary Secretary. - A Parliamentary  
Secretary shall be entitled to such salaries and allowances as are admissible to a 
Minister, Minister of State or a Deputy Minister under the Karnataka Minister's Salaries 
and Allowances Act, 1956, as may be specified by the Government from time to time]1 
 
1. Substituted by Act 7 of 1999 w.e.f. 12.3.1999  
1[4. Parliamentary Secretary not to draw salaries and allowances as 
member.- A Parliamentary Secretary shall not, while he draws salary and  
allowances for his office, be entitled to any salary and allowances as a member of 
Legislative Assembly or Legislative Council, as the case may be]1 
 
1. Substituted by Act 7 of 1999 w.e.f. 12.3.1999 
 
1[5. Functions and duties of Parliamentary Secretary. - The funtions and 
duties of a Parliamentary Secretary shall be such as may be specified by the Chief 
Minister or a Minister to whom he is the Parliamentary Secretary]1 
 
1. Substituted by Act 7 of 1999 w.e.f. 12.3.1999 
 
1[6. Oath of Office and of Secrecy. - Before a Parliamentary Secretary  
enters upon his office, the Chief Minister shall administer to him the oath of office and 
of secrecy according to such form as may be spec ified by the Government in this 
behalf.]1 
 
1. Substituted by Act 7 of 1999 w.e.f. 12.3.1999 
 
7. Parliamentary Secretary not to practise profession, etc. —A  
Parliamentary Secretary shall not, during the tenure of his office, practise any 
profession or engage in any trade or undertake for remuneration, any employment 
other than his duties as Parliamentary Secretary.  
8. Power to make rules.— (1) The State Government may, by notification in 
the 
1[Karnataka]1 Gazette, make rules for carrying out the purposes of this Act.  
(2) Every rule made under this section shall be laid as soon as may be 
after it is made, before each House of the State Legislature while it is in session for a 
total period of thirty days which may be comprised in one session or in two 
successive sessions, and if, before the expiry of the session in which it is so laid or 
the session immediately following, both Houses agree in making any modification in 
the rule or both Houses agree that the rule should not be made, the rule shall 
thereafter have effect only in such modified form or be of no effect, as the case may 
be; so however that any such modification or annulment shall be without prejudice to 
the validity of anything done under that rule.  
1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973 
 
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