The Madhya Pradesh Mantri (Vetan tatha Bhatta) Sansothan Adhiniyam 2017

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MADHYA PRADESH ACT 
No. 23 op 2017 
THE MADHYA PRADFSH MANTRI (YETAN TATHA BHATTA) SANSHODHAN 
ADHINIYAN, 2017 
TABLE OF CONTENTS 
Seetbns : 
Short title and commencement. 
Substitution of 'Section 2. 
Amendment of Section 3. 
Amendment of Section 4. 
Amendment of Section 5. 
Amendment of Section 6, 
7. Amendinent of Section 7. 
8. 	 Amendment of Section 9. 
Amendment of Section -9-A. 
10. Repeal and saving. 
gift -IS 
Iteftri. 
.111#E4M l#1 tr4, 31, liCil 24 sine 2017 	 032 (3) 
MADHYA 1PRADESH ACT 
No. 23 ot: 2017 
THE MADHYA PRADESH MANTRI (VETAN TATRA BHATTA) SAN SHODHAN 
ADHINIYAM, 2017 
[Received the assent of the Governor on the IP August, 2017; assent fast published in the "Madhya Pradesh Gazette (Fate-
ordinary)", dated the 24. August, 20171 • 
An Act thither to amend the Madhya Pradesh Mantel (Vetan MMus Bhatta) Adhinlyam, 1972. 
Be it enacted by the Madhya Pradesh Legislature in the sixty-eighth year of the Republic of 
India as follows 
	
1. 	 (1) This Act may be called the Madhya Pradesh Mantri (Vetan Tatha Bhatta) Sanshodhan 
Adhiniyam, 2017. 
(2) It shall come into force from the date of its publication in the Madhya Pradesh Gazette. 
2. For Section 2 of the Madhya Pradesh Mantri (Vetan Tatha Blunts) Adhiniyam, 2017 
(No. 25 of 1972) (hereinafter refuted to as the principal Act), the following section shall be substituted, 
namely:— 
'2. In this Act unless the context otherwise requires,— 
"Minister" includes Chief ttenister, 
"Ex-Chief Minister" means the Ex-Chief Minister of the successor State of Madhya 
Pradesh and includes such Ex-Chief Minister of existing State of Madhya Pradesh 
who was elected from the Vidhan Sabha constituency of the successor State of 
Madhya. Pradesh; 	 - 
"Existing State of Madhya Pradesh" and "successor State of Madhya Pradesh" shall 
have the same meaning as assigned to them in clause (e) and clause (j) of the Madhya 
Pradesh Reorganisation Act, 2000 (No. 28 of 2000). 
	
3. 	 In Section 3 of the principal Act, for full stop, colon shall be substituted and thereafter the 
following provisos shall be added, namely:— 
"Provided that a Ex-Chief Minister" shall be entitled to an honorariun which shall be 
equivalent to the salary of a Minister: 
Provided timber that if a Ex-Chief Minister holds any post of Minister in the Central 
Government or State Government, then he shall not be entitled to such honorarium 
during that period.". 
4. 	 In Section 4 of the principal 
(i) 	 in sub-section (1), shall hill stop, colon shall be substituted and thereafter the following 
proviso shall be added, namely:— 
"Provided that a Ex-Chief Minister shall be entitled to a sumptuary allowance equivalent 
' to a Miunister, but he shall not be entitled to the sumptuary allowance as a 
Member of Parliament or Member of. Legislative Assembly,":. 
(U) 	 in sub-section (3), for full Stop, colon shall be substituted and thereafter the following 
proviso shall be added, namely:— 
Short title and 
comnietteemerd. 
Stthstllatlon or 
Seethai:. 
pdtak1139. 
Amendment of 
Section 3. 
Amendment of 
Salton 4. 
932 (4) +OW gi -(174R fklitt) 24 aPTRI 2017 . fze  
 
Amendment of 
Sadao S. 
Amendment of 
Section 6. 
Amendment of 
Sedition 7. 
Amendment of 
. 	 Stettin R 
Amendment of 
t 	 Section 9.A. 
Repeal 	 and 
sating. 
• 
"Provided that a Ex-Chief Minister shall be entitled to a daily allowance equivalent to a 
Minister, but he shall not be entitled to the daily allowance as a Member of Parliament 
or Member of Legislative Assembly.". 
5. In Section 5 of the principal Act,— 
. (i) in sub-section (1), for full stop, colon shall be substituted and thereafter the following 
proviso shall be added, namely:— 
"Provided that a Ex-Chief Minister shall be entitled throughout his life, without payment 
of rent, to the use of a furnished residence equivalent to a Minister."; 
(ii) in sub-section (4), for full stop, colon shall be substituted and thereafter the following 
proviso shall be added, namely:— 
"Provided that the provision of this sub-section shall apply to a Ex-Chief Minis= as I 
	
apply to a Minister"; 	 • 
.(iii) in sub-section (5), for full stop, colon shall be substituted and thereafter the fcllowing 
proviso shall be added, finitely:— 
"Provided that the provision of this sub-section shall apply to a Ex-Chief Minister as it 
apply to a Minister". 
• 
6. In Section 6 of the principal Act,— 
(1) 	 in sub-section (1), for full stop, colon shall be subsitituted and thereafter the following 
proviso shall be added, namely:— 
"Provided that the provision of this sub-section shall apply to a Li-Chief Minister as it 
apply to a Minister"; 
(ii) in sub-section (2), for full stop, colon shall be substituted and thereafter the following 
proviso shall be added, namely:— 
"Provided that the provision of this sub-section shall apply to a Ex-Chief Minister 83 it 
apply to a Minister". 
In Section 7 of the principal Act, in sub-section (1), for full stop, colon shall be sabstituted 
and thereafter the following proviso shall be added, namely:— 
'Provided that a Ex-Chief Minister shall be entitled to the facilities provided under This 
sub-section?'. 	 . • 
In Section 9 of the principal Mt, in sub-section (3), for full stop, colon shall be substituted 
and thereafter the following proviso shall be added, namely:— 
"Provided that a Ex-Chief Minister shall be entitled, without payment of any charge, to 
accommodation in and provision of electricity at, circuit houses and rest houses 
maintained by the State Government". 
In Section 9-A of the principal Act, for full stop occurring at the last place, colon shall be.  
substituted and thereafter the following proviso shall be added, namely:— 
"Provided that the provision of this section shall also apply to a Ex-Chief Minister". 
(1) The Madhya Pradesh Monti (Vetan Tatha Bhatta) .Sanshodhan Adhyadesh, 2017 
(No. 2 of 2017) is hereby repealed. • 
(2) 	 Notwithstanding the repeal of the said Ordinance, anything done or any action token under 
the said Ordinance shall be deemed to have been done or taken under the corresponding provision 
of this Mt. 
MIPS, tiltelhlect6 10 6161R 'Mt 'quail WU ViatOtT ttll WI' 	 * 	 W VeS11-2017. 

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