LexThe TRAVANCORE-COCHIN PAYMENT OF SALARIES AND ALLOWANCES ACT, 1951
Kerala · state statute
Open in Lexace · Ask the AI about this act*ACT XIV OF 1951
THE 1[TRAVANCORE-COCHIN] PAYMENT OF SALARIES AND ALLOWANCES ACT,
1951
An Act to provide for the salaries and allowances of Minist ers, the Speaker,2[the Deputy
Speaker,3[the Leader of the Opposition, the Chief Whip and members]] of the Legislative
Assembly.
Preamble.-Whereas, pursuant to the provisions of Article 16 4, clause (5), Article 186
and Article 195 of the Constitution of India read with Arti cle 238 thereof, it is necessary to
provide by an Act of the Legislature for the Salaries and a llowances of Ministers, of the
Speaker,4[the Deputy Speaker 5[the Leader of the Opposition and the Chief Whip]] of th e
Legislative Assembly and of the members of the Legislati ve Assembly.
It is hereby enacted as follows:-
1. Short title and Commencement.- (1) This Act may be called the 6[Travancore-Cochin]
Payment of Salaries and Allowances Act, 1951.
(2) Sections 2, 3, 4, 5 and 6 of this Act shall be deemed to have come into force on the
26 th day of January 1950 and the rest of this Act shall come into force at once.
2. Definitions .-In this Act,-
(a) “residence” includes the staff-quarters and other buildings appurtenant thereto,
and the gardens thereof, and;
(b) “maintenance” in relation to a residence includes the pay ment of local rates
and taxes and the provision of electricity and water;
7[(c) first grade officer” means an officer classified as a first grade officer under rule
1 of Part II of the Kerala Service Rules, 1959;]
8[(d) “Deputy Speaker” means the member of the Legislative Assembly chosen to be
Deputy Speaker thereof under Article 178 of the Constituti on;
(e) “Leader of the Opposition” means the leader of the lar gest party in Opposition
in the Legislative Assembly and recognised as such by the Spe aker;
(f) “Speaker” means the member of the Legislative Assemb ly chosen to be
Speaker thereof under Article 178 of the Constitution.]
9 [(g) “Chief Whip” means the Government Chief Whip in the Legis lative
Assembly.]
3. Salaries, and allowances of Ministers 10 [;Leader of the Opposition and Chief
Whip] .-There shall be paid to each Minister 11 [, the Leader of the Opposition 12 [and the Chief
Whip a salary of two thousand rupees] per mensem and dearne ss allowances at such rates as
officers of Government drawing a salary of 13 [one thousand rupees] per mensem shall be entitled
to from time to time 14 [and a constituency allowance of 15 [forty thousand rupees] per mensem.]
*Published in Gazette Extraordinary dated 11 th October 1951.
1 Omitted by The Kerala Adaptation of Laws Order, 1956.
2 Substituted by Act 22 of 1977.
3 Substituted by Act 2 of 1982.
4 Substituted by Act 22 of 1977.
5 Substituted by Act 2 of 1982.
6 Omitted by The Kerala Adaptation of Laws Order, 1956.
7 Inserted by Act 13 of 1974.
8 Inserted by Act 22 of 1977.
9 Inserted by Act 2 of 1982.
10 Substituted by Act 2 of 1982.
11 Substituted by Act 2 of 1982.
12 Substituted by Act 8 of 2018.
13 Substituted by Act 13 of 1974.
14 Added by Act 13 of 2003.
15 Substituted by Act 8 of 2018.
4. Salaries and allowances of the Speaker and Deputy Speaker of the Legislative
Assembly .-(1) There shall be paid to the Speaker 1[and the Deputy Speaker of the Legislative
Assembly a salary of two thousand rupees] per mensem and dearness allowance at such rates as
officers of Government drawing a salary of 2[one thousand rupees] per mensem shall be entitled
to from time to time 3[and a constituency allowance of 4[forty thousand rupees] per mensem.]
5[(2) xxxx.]
5. Residence of Ministers 6[Speaker 7[, Deputy Speaker, Leader of the Opposition and
Chief Whip]] .-Each Minister 8[the Speaker 9[, the Deputy Speaker, the Leader of the Opposition
and the Chief Whip]] shall be entitled, without payment o f rent, to the use of a fully furnished
residence in the City of Trivandrum throughout their terms of office and for a period of fifteen
days immediately thereafter and no charge shall fall upon the Minister 10 [or the Speaker 11 [or the
Deputy Speaker or the Leader of the Opposition or the Chief Whip]] personally in respect of the
maintenance of the residence, or, in lieu of the use of such furnished residence and its
maintenance, to a house-rent allowance of one hundred and f ifty rupees per mensem.
12 [5A. Medical facilities to Ministers, Speaker, Deputy Speaker, 13 [Leader of the Opposition
and the Chief Whip] .- (1) Subject to any rules made in this behalf, every per son who holds the
office of a Minister or the Speaker or the Deputy Speak er or the Leader of the Opposition 14 [or
the Chief Whip], and the members of his family shall be entitled to free medical treatment in any
Government institution and to free medical attendance by any medical practitioner or other
person in the service of the Government.
(2) Subject to any rules made in this behalf, every person wh o holds the Office of a
Minister or the Speaker or the Deputy Speaker or the Leade r of the Opposition 15 [or the Chief
Whip] and the members of his family shall, after the commencement of the Payment of Salaries
and Allowances (Amendment) Act, 1977, be entitled at the expense of the Government,-
(a) to medical treatment in any institution other than a Government institution;
(b) to medical attendance by any medical practitioner other than a medical practitioner
in the service of the Government or by any other person no t in the service of the Government,
and accordingly, every Minister, the Speaker, the Deputy S peaker 16 [the Leader of the
Opposition and the Chief Whip] shall be entitled to all charges incurred by them in connection
with such medical treatment and medical attendance.
Explanation .- For the purposes of this section, “Members of family ” means the wife or
husband, children including adopted children and step children, and parents wholly dependant
upon the Minister or the Speaker or the Deputy Speaker or the Leader of the Opposition 17 [or the
Chief Whip], as the case may be.
1 Substituted by Act 8 of 2018.
2 Substituted by Act 13 of 1974.
3 Added by Act 13 of 2003.
4 Substituted by Act 8 of 2018.
5 Omitted by Act 9 of 1992.
6 Substituted by Act 22 of 1977.
7 Substituted by Act 2 of 1982.
8 Substituted by Act 22 of 1977.
9 Substituted by Act 2 of 1982.
10 Substituted by Act 22 of 1977.
11 Substituted by Act 2 of 1982.
12 Substituted by Act 22 of 1977.
13 Substituted by Act 9 of 1992
14 Inserted by Act 9 of 1992.
15 Inserted by Act 9 of 1992.
16 Substituted by Act 9 of 1992.
17 Inserted by Act 9 of 1992.
5B. Accident insurance to Ministers, Speaker, Deputy Speaker, 1 [Leader of the
Opposition and Chief Whip] .- Subject to any rules made in this behalf under section 10, th e
Ministers, the Speaker, the Deputy Speaker 2[, the Leader of the Opposition and the Chief Whip]
shall be entitled to be insured at the expense of the Government against accidents during journey
by air performed on public business.]
3[5C. Accident Insurance to Members of Legislative Assembly. —(1) Subject to such rules
as may be made by the Government in this behalf, every me mber of the Legislative Assembly
including the Ministers, the Speaker, the Deputy Speaker, Le ader of the Opposition and the
Chief Whip shall be entitled to be insured for an amount not e xceeding 4[twenty lakh rupees] at
the expense of the Government against accidents or other infirmities as may be specified in this
behalf caused to him during his tenure as member of the Leg islative Assembly, the Ministers,
the Speaker, the Deputy Speaker, the Leader of the Opposition and the Chief Whip, as the case
may be.
(2) In the case of Ministers, the Speaker, the Deputy Speaker , the Leader of the
Opposition and the Chief Whip, the insurance provided in sub-section (1) shall be in addition to
the accident insurance provided in section 5B.]
5 [5D. Air Journey for Members of Legislative Assembly. —Every member of the
Legislative Assembly shall be entitled to be reimbursed with the charges incurred towards air
journey inside and outside the State, for attending the mee tings of the Legislative Assembly or
of any Committee thereof subject to a maximum of rupees fifty thousand per annum.]
6[6. Conveyance for the Ministers, Speaker, Deputy Speaker, 7[Leader of the Opposition
and Chief Whip] .-(1) The Government shall from to time provide suitable conveya nces for the
use of the Ministers, the Speaker, the Deputy Speaker 8[, the Leader of the Opposition and the
Chief Whip] throughout their term of office and for a period of fifteen days immediately
thereafter subject to such rules as regards their maintena nce and repair as may be made by the
Government.
(2) The Ministers, the Speaker, the Deputy Speaker 9[, the Leader of the Opposition and
the Chief Whip] shall be paid 10 [a sum of 11 [seventeen thousand rupees]] per mensem in lieu of
the cost of petrol and oil for the conveyances for journeys pe rformed within the City of
Trivandrum and a radius of eight kilometers thereof.
(3) Every Minister, the Speaker 12 [, the Deputy Speaker] 13 [, the Leader of the Opposition
and Chief Whip] shall be entitled, for journeys on public bus iness in places beyond a radius of
eight kilometers of the city of Trivandrum, to use a Governm ent conveyance in addition to the
conveyance provided under sub-section (1).
6A. Free use of boats belonging to Government by Ministers, Speak er, Deputy Speaker
14 [, Leader of the Opposition and Chief Whip] .-The Ministers, the Speaker, the Deputy Speaker
15 [, the Leader of the Opposition and the Chief Whip] shall, while touring on public business, be
entitled, without payment of charges, to the exclusive use of boa ts belonging to the
Government.]
1 Substituted by Act 2 of 1982.
2 Substituted by Act 2 of 1982.
3 Inserted by Act 26 of 1991.
4 Substituted by Act 8 of 2018.
5 Inserted by Act 8 of 2018.
6 Substituted by Act 22 of 1977.
7 Substituted by Act 2 of 1982.
8 Substituted by Act 2 of 1982.
9 Substituted by Act 2 of 1982.
10 Substituted by Act 25 of 1999.
11 Substituted by Act 8 of 2018.
12 Inserted by Act 9 of 1992.
13 Substituted by Act 2 of 1982.
14 Substituted by Act 2 of 1982.
15 Substituted by Act 2 of 1982.
7. Travelling allowances of Ministers etc .— (1) Each Minister shall be entitled, 1[in respect
of his journey to Trivandrum from his usual place of residen ce for assuming office as Minister
and in respect of his journey from Trivandrum to his usual place of residence outside
Trivandrum on relinquishing office, and in respect of tours undertaken by him on public
business ], to 2[travelling allowances, incidental expenses and daily all owances] at the rates
specified in the Schedule and upon such conditions as may be speci fied by rules made by the
Government:
3[Provided that where a Minister, while on tour, is allowed fr ee board and lodging at the
expense of the Government of India or the Government of any State, he shall be entitled, for the
days on which he is allowed such free board and lodging, to draw onl y one-half of the daily
allowance admissible to him at the station concerned:]
4[Provided further that a Minister shall not be entitled to a ny travelling allowance for
journeys performed in any Government conveyance other than that provided under sub-section
(1) of section 6.]
(2) Travelling allowances of the Speaker and the Deputy Speaker .- The Speaker and the
Deputy Speaker shall be entitled to 5[travelling allowances, incidental expenses and daily
allowances] at the rates specified in the Schedule and upon such conditions as may be specified
by rules made by the Government:
6[Provided that where the Speaker 7[or the Deputy Speaker], while on tour, is allowed free
board and lodging at the expense of the Government of India or the Government of any State, he
shall be entitled, for the days on which he is allowed such free board and lodging, to draw only
one-half of the daily allowance admissible to him at the station concerned:]
8[Provided further that the Speaker 9[or the Deputy Speaker] shall not be entitled to any
travelling allowance for journeys performed in any Govern ment conveyance other than that
provided under sub-section (1) of section 6.]
10 [(3) Travelling Allowance of the Leader of the Opposition 11 [and the Chief Whip] .-The
12 [Leader of the Opposition and Chief Whip shall be, entitled in respect of tours undertaken by
them] on public business, to 13 [travelling allowances, incidental expenses and daily allowances]
at the rates specified in the Schedule, upon such conditio ns as may be specified by rules made
by the Government:
Provided that the Leader of the Opposition 14 [or the Chief Whip] shall not be entitled to
any travelling allowance for journeys performed in any Government conveyance other than that
provided under sub-section (1) of section 6.
(4) The Ministers, the Speaker, the Deputy Speaker 15 [, the Leader of the Opposition and
the Chief Whip] shall not be entitled to any 16 [travelling allowances, incidental expenses and
daily allowances] for journeys performed within the Ci ty of Trivandrum and a radius of eight
kilometers thereof.]
17 [7A. xxxx.]
1 Substituted by Act 2 of 1968.
2 Substituted by Act 25 of 2008.
3 Added by Act V of 1956.
4 Substituted by Act 22 of 1977.
5 Substituted by Act 25 of 2008.
6 Added by Act V of 1956.
7 Inserted by Act 9 of 1992.
8 Added by Act 22 of 1977.
9 Inserted by Act 9 of 1992.
10 Inserted by Act 22 of 1977.
11 Inserted by Act 2 of 2008.
12 Substituted by Act 2 of 2008.
13 Substituted by Act 25 of 2008.
14 Inserted by Act 2 of 2008.
15 Substituted by Act 2 of 2008.
16 Substituted by Act 25 of 2008.
17 Omitted by Act 9 of 1992.
1[7B. Medical facilities to members of the Legislative Assemb ly .- Subject to such rules as
may be made in this behalf, every member of the Legislati ve Assembly who does not hold any
of the offices referred to in section 5A and the members of his family shall be entitled to medical
treatment and medical attendance and to all other benefits in c onnection therewith to the same
extent as a person holding any of the offices referred to in the said section and the members of
his family are respectively entitled to under that section.
Explanation .- For the purposes of this section, ‘member of family' means the wife or
husband, children including adopted children and step children, and parents wholly dependent
upon the member of the Legislative Assembly.]
2[8. Allowances of the members of the Legislative Assembly .-(1) Every member of the
Legislative Assembly who does not hold any of the offices re ferred to in Sections 3 and 4
3[shall, subject to the other provisions of this Act, be entitled] to receive:-
(a) a fixed allowance of 4[two thousand rupees] per mensem; 5[xxxx]
6[(aa) 7[a constituency allowance of 8[rupees twenty five thousand] per mensem for
meeting his expenditure for the performance of his duties as such member in his Assembly
constituency; 9[xxxx]]
(b) travelling and daily allowances, at the rates specifie d in the Schedule and upon
such conditions as may be specified by rules made by the G overnment, for attending meetings
of the Legislative Assembly or of any Committee thereo f 10 [xxxx] 11 [and travelling allowances
for his return journey to his usual place of residence on ceasing to be a member.]
12 [Provided that the travelling allowance which a member is entitled to receive under
this clause for journeys inside the State of Kerala shall not be less than 13 [twenty thousand
rupees] per mensem;]
14 [xxxx]
15 [xxxx]
16 [ (c) xxxx;]
(2) The fixed allowance referred to clause (a) of sub-secti on (1) shall accrue to a
member from the date on which he is declared duly elec ted, or in the case of a member
nominated by the 17 [Governor of Kerala] to fill a seat in the Legislative Assembly, from the date
on which he is nominated, or if such declaration or nominati on is made before the vacancy
occurs, from the date of occurrence of the vacancy:
Provided that fixed allowance shall not be paid until the mem ber has made and
subscribed the oath or affirmation prescribed by Article 1 88 read with Article 238 of the
Constitution of India.
1 Substituted by Act 16 of 1981.
2 Substituted by Act XIV of 1952.
3 Substituted by Act 27 of 1972.
4 Substituted by Act 8 of 2018.
5 Omitted by Act 27 of 1972.
6 Inserted by Act 27 of 1972.
7 Substituted by Act 25/1999.
8 Substituted by Act 8 of 2018.
9 Omitted by Act 17 of 1979.
10 Omitted by Act 27 of 1972.
11 Inserted by Act 2 of 1968.
12 Added by Act 2 of 1982.
13 Substituted by Act 8 of 2018.
14 Omitted by Act 4 of 1997.
15 Omitted by Act 5 of 1980.
16 Omitted by Act 2 of 1982.
17 Substituted by The Kerala Adaptation of Laws Order, 1956
1[(3) The consolidated sum 2[xxxx] referred to in clause (aa) of sub-section (1) shal l
accrue to a member from the date on which he makes and subsc ribes the oath or affirmation
prescribed by Article 188 of the Constitution of India:
Provided that in the case of a person who is a member of the Legislative Assembly at
the commencement of the Payment of Salaries and Allowances ( Amendment) Act, 1972, such
sum shall accrue from the date of such commencement.
(4) Every member of the Legislative Assembly other than the Speaker, the Deputy
Speaker 3[the Leader of the Opposition] 4[, the Chief Whip] and the Ministers shall be entitled to
receive travelling and daily allowances for attending meeting s of any Committee or Board
constituted by the Government at the rates applicable t o the members of that Committee or
Board, as the case may be.]
5[8A. Amenitie s.— (1) Every member of the Legislative Assembly (other th an 6[the Speaker,
the Deputy Speaker, the Leader of the Opposition and the Minis ters]) shall be entitled to such
concessions in the matter of occupation of rest houses and touri st bungalows belonging to the
Government as may be allowed by rules made under section 10 .
(2) All concessions in the matter of occupation of rest houses and tourist bungalows
belonging to the Government, allowed to members of the Leg islative Assembly, other than the
Speaker and the Ministers, and enjoyed by them at the com mencement of the Payment of
Salaries and Allowances (Amendment) Act, 1972, shall, until rules in this behalf are made, be
deemed to have been allowed in accordance with the provis ions of sub-section (1).
7[(3) Every member of the Legislative Assembly other than t he Speaker, the Deputy
Speaker, the Leader of the Opposition and the Ministers shall be provided with one telephone at
his usual place of residence (which may be specified by the member) for the term of his office
and for a period of fifteen days immediately thereafter:
Provided that the place specified by the member shall be within the area of operation of
an existing telephone exchange.
(4) Subject to such rules as may be made in this behalf, charges in respect of the
installation and rental of the telephone provided in pursuance of sub-section (3) shall be paid by
the Government.
(5) Every member referred to in sub-section (3) shall be en titled to a telephone
allowance of 8[eleven thousand rupees] per mensem for meeting the charges in respect of such
telephone other than the charges referred to in sub-section (4):]
9[Provided that after the commencement of the Payment of S alaries and Allowances
(Amendment) Act, 1994, it shall be lawful for the Government to enhance, by order, from time
to time, the aforesaid allowance proportionate to the periodical increase in charges in respect of
telephone made by the Central Government.]
10 [(5A) Every member referred to in sub-section (3) shall be entitled to an information
allowance of 11 [four thousand rupees] per mensem and a sumptuary allowance of 12 [rupees eight
thousand] per mensem.
1 Inserted by Act 27 of 1972.
2 Omitted by Act 33 of 1989.
3 Inserted by Act 22 of 1977.
4 Inserted by Act 2 of 1982.
5 Inserted by Act 27 of 1972.
6 Substituted by Act 22 of 1977.
7 Substituted by Act 17 of 1979.
8 Substituted by Act 8 of 2018.
9 Inserted by Act 11 of 1994.
10 Inserted by Act 4 of 2012.
11 Substituted by Act 8 of 2018.
12 Substituted by Act 8 of 2018.
(5B) Subject to such rules as may be made in this behalf, an amount of rupees 1[twenty
thousand] per mensem shall be paid directly by the Legi slature Secretariat to each of the two
staff of every member referred to in sub-section (3) as staff allowance.]
2[(6) Subject to such rules as may be made in this behalf ever y member referred to in
sub-section (1) shall be entitled to the services of an Off icer of his choice 3[below the rank
equivalent to an Under Secretary to the Government and] who is i n the service of the
Government or a local authority or any Corporation owned or controlled by the Government or
any other authority specified by the Government in this behalf to assist him in the performance
of his duties as such member:
4[Provided that such an officer may be allowed to continue in the service of the
member even after his promotion to the rank equivalent to an Under Secretary to Government
and above.]
5[8B. Vehicle advance and house building advance. —Subject to such rules as may be made in
this behalf, every member, 6[of the Legislative Assembly including] the Speaker, the Deputy
Speaker, the Leader of Opposition, the Chief Whip and the Mi nisters shall be entitled to avail
interest free vehicle advance up to rupees 7[ten lakhs] and house building advance up to
rupees 8[twenty lakhs] at a reduced rate of interest.]
9[8C. Reimbursement of amount incurred in connection with purchase of books. —Subject to
such rules as may be made in this behalf, every member of the Legislative Assembly including
the Speaker, the Deputy Speaker, the Leader of Opposition, t he Chief Whip and the Ministers
shall be entitled to get the expenditure incurred in connecti on with purchase of books
reimbursed subject to a maximum of rupees fifteen thousand eve ry financial year.]
10 [9. Free transit by public conveyances of State Road Transport Corpor ation .—(1) Every
member of the Legislative Assembly 11 [other than the Speaker, 12 [the Deputy Speaker, the
Leader of the Opposition13 [, the Chief Whip] and the Ministers]] shall be provided with one free
non-transferable pass which shall entitle him to travel at a ny time by road in any public
conveyance belonging to the Kerala State Road Transport Corporation, but nothing contained in
this section shall affect the payment of any travelling allowance or daily allowance payable to a
member of the Legislative Assembly under any other provi sion of this Act.
14 [(2) A free pass issued to a member under sub-section (1) s hall be valid for the term
of his office, and on the expiration of such term, the pass shall be surrendered to the Secretary to
the Legislative Assembly.]
15 [(3) xxxx]]
16 [17 [9A. Free Transit Coupons for Members of the Legislative Assembly .— (1) Subject to
such rules as may be made in this behalf, every member of the Legislative Assembly, other than
the Speaker, the Deputy Speaker, the Leader of Opposition, the Chief Whip and the Ministers
shall, at the option of such member, be provided with all or a ny of the following free transit
coupons of aggregate value of 18 [two lakhs rupees] for a period of twelve calendar mo nths,
1 Substituted by Act 4 of 2017.
2 Inserted by Act 26 of 1991.
3 Substituted by Act 3 of 2012
4 Inserted by Act 3 of 2012.
5 Inserted by Act 4 of 2012.
6 Substituted by Act 8 of 2018.
7 Substituted by Act 4 of 2017
8 Substituted by Act 4 of 2017.
9 Inserted by Act 12 of 2013.
10 Inserted by Act 2 of 1968.
11 Substituted by Act 27 of 1972.
12 Substituted by Act 22 of 1977.
13 Inserted by Act 2 of 1982.
14 Substituted by Act 27 of 1972.
15 Omitted by Act 17 of 1979.
16 Inserted by Act 27 of 1972.
17 Substituted Act 13 of 2003.
18 Substituted by Act 4 of 2012.
namely:—
(i) rail travel coupons for travel by such member by rail ; and
(ii) fuel coupons for the purchase of fuel for the travel of such member in a private
vehicle:
Provided that it shall be lawful for the Government to enhance , by order, from time to
time, the aforesaid amount of free transit coupons 1[considering the periodical increase in rail
charges or hike in the price of petrol/diesel.]]
2[(2) Subject to such rules as may be made in this behalf, eve ry member shall be
entitled to utilise such rail travel coupons for the travel by such member and 3[his or her spouse
and one companion by any class] by any railway in India.]
4[(3) xxxx]
5 [ 9B. Deduction of Government dues from allowances payable to membe rs of Legislative
Assembly .- Any amount payable to the Government by any member of t he Legislative
Assembly who does not hold any of the offices referred to in sections 3 and 4, in his capacity as
such member, may, if such amount is not paid within the time or on or before the date fixed for
its payment, be deducted from the fixed allowance or t he travelling and daily allowance which
he is entitled to receive under section 8, in accordanc e with such rules as may be made by the
Government in this behalf.]
6[9C. Rights of Leader of Opposition and Chief Whip to opt for allowances etc. of Members of
Legislative Assembly. —Notwithstanding anything contained in this Act, the Lead er of the
Opposition or the Chief Whip may, by letter addressed to the Sp eaker opt to receive the
facilities, allowances, amenities and other benefits to whic h a Member of the Legislative
Assembly is entitled under sections 7B, 8, 8A, 9 and 9A and the rules made under this Act,
instead of the salary, allowances, amenities, facilitie s and other benefits to which he is entitled
under this Act and the rules made thereunder as Leader o f Opposition or the Chief Whip as the
case may be, and thereupon, he shall be entitled to the facilities, allowances, amenities and other
benefits to which a Member of the Legislative Assembly is e ntitled under the said sections and
the rules made under this Act.
9D. Additional amenities to the Leader of Opposition and the Chief W hip who opt for the
allowances etc., of Members of Legislative Assembly. —Where the Leader of the Opposition or
the Chief Whip who opts under section 9C, to receive the allowa nces, amenities and other
benefits to which a Member of the Legislative Assembly i s entitled under this Act, desires any
additional amenities by letter addressed to the Speaker, he shall be entitled to such additional
amenities as may be specified in his letter, not exceeding the amenities which he would have
been entitled as the Leader of Opposition or the Chief Whip, as the case may be.]
7[10. Power of Government to make rules .-(1) The Government may, by notification in the
Gazette, make rules 8[, either prospectively or retrospectively] for carrying out the purposes of
this Act.
(2) Every rule made under this Act shall be laid as soon as may be after it is made
before the Legislative Assembly while it is in session f or a total period of fourteen days which
may be comprised in one session or in two successive sessi ons, and if before the expiry of the
session in which it is so laid or the session immediately f ollowing, the Legislative Assembly
agrees that the rule should be either modified or annulled, t he rule shall thereafter have effect
only in such modified form or be of no effect, as the cas e may be; so however that any such
modification or annulment shall be without prejudice to the validity of anything previously done
under that rule.]
1 Substituted by Act 25 of 2008.
2 Substituted by Act 16 of 1981.
3 Substituted by Act 33 of 1989
4 Omitted by Act 13 of 2003.
5 Inserted by Act 22 of 1977.
6 Substituted by Act 33 of 1987.
7 Substituted by Act 2 of 1968.
8 Inserted by Act 24 of 1985.
1[SCHEDULE
I. Ministers, the Speaker, the Deputy Speaker, the Leader of Opposition and the Chief
Whip .-The Ministers, the Speaker, the Deputy Speaker, the Leader of Opposition and the Chief
Whip shall be given travelling allowances, incidental expenses and daily allowances at the
following rates for journeys performed by them:-
(1) Inside the State of Kerala,-
(a) for journeys by road irrespective of the distance travelled at the rate of 2[rupees
fifteen per kilometre] 3 [xxxx] for journeys undertaken in Government
vehicles, hired vehicles or own vehicle;
(b) for journeys by road, irrespective of the distanc e travelled, at the rate
of 4[rupees two per kilometre], towards incidental expenses if undertaken, in
Guest House vehicle/Department vehicle;
(c) a daily allowance of 5[rupees one thousand] for halts;
(d) for journeys by train - actual fare (first class or air-conditioned) plus 6[one
rupee per kilometre] towards incidental expenses;
(e) for journeys by air - actual fare plus one fifth the fare for incidental expenses;
subject to a maximum of 7[rupees five hundred] for each journey.
(2) Outside the State of Kerala,-
(a) for journeys by road irrespective of the distance travelled at the rate
of 8[rupees fifteen per kilometre] for journeys undertaken in Gove rnment
vehicles, hired vehicles or own vehicle;
(b) for journeys by road, irrespective of the distance travelled, at the rate
of 9[rupees two per kilometre], towards incidental expenses if undertaken, in
Guest House vehicle/Department vehicle;
(c) a daily allowance of 10 [one thousand and five hundred rupees];
(d) for journeys by train or by air - the rates will be the same as those admissible
for journeys performed by train or by air, as the case may be, inside the State
of Kerala.
II. Members of the Legislative Assembly .-The Members of the Legislative Assembly
shall be given travelling allowances and daily allowances a t the following rates:-
(1) Inside the State of Kerala,-
(a) for journeys by road irrespective of the distance travelled at the rate
of 11 [rupees ten per kilometre];
(b) a daily allowance of 12 [ one thousand rupees].
1 Substituted by Act 25 of 2008.
2 Substituted by Act 8 of 2018.
3 Omitted by Act 8 of 2018.
4 Substituted by Act 8 of 2018.
5 Substituted by Act 8 of 2018.
6 Substituted by Act 8 of 2018.
7 Substituted by Act 8 of 2018.
8 Substituted by Act 8 of 2018.
9 Substituted by Act 8 of 2018.
10 Substituted by Act 8 of 2018.
11 Substituted by Act 8 of 2018.
12 Substituted by Act 8 of 2018.
1[(c) for journeys by air actual fare plus one-fifth the fare for incidental expenses,
subject to a maximum of rupees five hundred for each journey.
(2) Outside the State of Kerala.-
(a) for journeys by train - cost of one first class/se cond class air conditioned
railway fare plus 2[one rupee per kilometre];
(b) for journeys by road irrespective of the distance travel led - at the rate
of 3[rupees ten per kilometre];
(c) daily allowance of 4[one thousand and five hundred rupees];
5[(d) for journeys by air the rates will be the same as tha t admissible for journeys
performed by air inside the State of Kerala.]
1 Inserted by Act 8 of 2018.
2 Substituted by Act 8 of 2018.
3 Substituted by Act 8 of 2018.
4 Substituted by Act 8 of 2018.
5 Inserted by Act 8 of 2018.