The Salaries and Allowances of Ministers (Manipur) Act, 1972

Manipur Act No. 3 of 1972
Received Assent on 24-06—1972
Published in the Manipur Gazette
Extra-Ordinary No. 35(A) dated June 26, 1972
THE SALARIES AND ALLOWANCES OF MINISTERS
(MANIPUR) ACT, 1972
(incorporated upto Eleventh Amendment Act, 2010)
An
Act
to provide for salaries and allowances of Ministers of Manipur
State.
Be it enacted by the Legislative Assembly of Manipur in the
Twenty-third Year of the Republic of India as follows :
1. (1) This Act may be called the Salaries and Allowances of Short title and
Ministers (Manipur) Act, 1972. commencement.
(2) It shall be deemed to have come into force on the
twentieth day of March, 1972.
2. In this Act unless the context otherwise requires; Definitions.
(20 “Assembly” means the Legislative Assembly of Manipur;
(b) “Council of Ministers” means the Council of Ministers of
the Government of Manipur;
(0) “family” in relation to a Minister means his wife residing
with him and legitimate children residing with wholly
dependent to him. Not more than one wife is included in a
family for the purposes of this Act. If the Minister is a
married woman, “family” will include her husband
residing with her;
((1) “Minister” means a member of the Council of Ministers,
by what name called, and includes a Minister of State
[* >1: >1: >1: >111;
(e) “Schedule” means the Schedule appended to this Act;
(1) “travelling allowance” means allowance granted to a
Minister to cover the expenses which he incurs in
travelling in the interest of public service as against
travelling in personal interest or for private purposes, such
as journeys for rest or recoupment of health or for
attending party meetings or for election campaign.
1 Deleted by Manipur Act No. 6 0f1983.
7
I
Salaries of 3. (1) There shall be paid,—
MmlSterS'z (a) to the Chief Minister, a salary ofRs. 23,000/- per mensem;
(b) to the Deputy Chief Minister, a salary of Rs. 22,000/- per
mensem; '
(c) to each Minister, a salary of Rs. 22,000/- per mensem;
(d) to each Minister of State, a salary of Rs. 21,000/- per mensem;
(2) There shall be paid a daily allowance during the whole of his
term to- ,
(a) the Chief Minister, a sum of Rs. 1,500/— within the State and
Rs. 2,500/— outside the State;
(b) the Deputy Chief Minister and each Minister, a sum of Rs.
1,400/— within the State and Rs. 2,400/— outside the State;
(c) the Minister of State, a sum of Rs. 1,375/— within the State
and Rs. 2,300/- outside the State”.
Sumptuary 4. The Chief Minister shall be entitled to an entertainment (or
allowance 0r sumptuary) allowance of Rs. 12,000/— per month, the Deputy Chief
entertam— Minister and a Minister to an entertainment (or sumptuary) allowance
ment of Rs. 11,000/- per month and a Minister of State to an entertainment
(or sumptuary) allowance of. Rs. 10,000/- per month to meet the
entertainment expenditure incurred by the Minister.
allowance.2
Residence 5. Each Minister shall be entitled, without any payment to the use and
0f MiniSter- maintenance of furnished residence throughout his term of office and
for a period of fifteen days immediately thereafter, and so long as
such residence is not provided, there shall be paid a compensatory
allowances of Rs. 1500/— (Rupees one thousand five hundred) per
month to a Minister, Rs. 1500/— (Rupees one thousand five hundred)
per month to a Minister of State [* * * * *]3.
Explanation : For the purposes of this section “residence” includes
staff quarters and other buildings appurtenant thereto and the garden
thereof and “maintenance” in relation to a residence includes
provision of electricity and water and also payment of local rates and
taxes to the extent of rupees one hundred in the case of a Minister.
Conveyance 6. (1) (a) Each Minister sha11.be entitled to -
and .
conveyance 4K1) XXXX XXXX xxxx]
allowance (ii) 5[the free use of a motor car or a jeep within a radius of 8
kilometers from the headquarters the cost on maintenance of
which shall be borne by the Ministers. The cost on
maintenance of a motor car or a jeep by the Ministers outside
the radius of 8 kilometers in the interest of public service shall
be borne by the State Government provided no travelling
allowance shall be claimed by the Ministers for such tours. A
log book shall be maintained for such journeys by Ministers
for which cost of maintenance on conveyance is to be borne
by the Government]
2 Amended by the Eleventh Amendment Act, 2010 (Act. No. 6 of 2010) w.e.f. 01-04-2010.
3 Deleted by Manipur Act No. 6 of 1983.
4 Deleted by the Sixth Amendment Act, 1988 (Act No. '10 of 1988)
5 Substituted by Manipur Act No, 14 of 1977.
2
 
6 Substituted and deleted by Manipur Act No. 7 of 1975.
7
 
(iii) The service of chauffeur.
6[(2) **** **** ****]
Explanation.- For the purpose of sub-clause (ii) of section
6 “maintenance” shall include the cost of petrol and oil,
servicing, and other incidental charges and the first rupees
fifty of every repair bill but shall not include expenditure
on insurance and fees for registration and municipal taxes.
(1) Subject to the provisions contained in the Schedule, a
Minister shall be entitled to -
(a) travelling allowance for himse‘ and members of his
family and for the transport of personal effects of himself
and his family-
(i) in respect ofjourney to Imphal from his usual place of
residence outside Imphal for assuming office; and
(ii) in respect ofjourney from Imphal to his usual place of
residence outside Imphal on relinquishing office; and
(b) travelling and daily allowances in respect of tours
undertaken by him in the discharge of his official duties,
whether by land, steamer or air in addition to the daily
allowance as specified under section 3.
7[(2) When a Minister is on tour outside Manipur and where no
facility of Circuit House or Dak Bungalow or Rest House
is available, he shall be entitled upto in a Five—Star Hotel
at the expenses of the State Government.
(3) When a Minister is on tour outside India, he shall be
entitled to draw Travelling Allowances and Daily
Allowances as admissible to an Ambassador of the
Government of India and such other facilities to which
such an Ambassador may be entitled to stay in a Five—Star
Hotel at the expenses of the State Government]
A Minister and the members of his family shall be entitled free of
charge to accommodation in hospitals maintained by the
Government and also to medical treatment in accordance with the
Medical Attendance Rules, as amended from time to time,
applicable to a Class-I Officer serving in connection with the
State of Manipur.
A Minister shall be entitled to a vehicle / housing loan upto amaximum of Rupees ten lakhs which shall be recoverable from
his salary with interest by the Government during the term of his
Ministership as may be prescribed:
Substituted by the Manipur Act No. 10 of 1979.
3
 
Travelling
and daily
allowance to
Ministers.
Medical
facilities of
Ministers.
Vehicle and
housing loan.
 
Ministers not to
draw salary or
allowances as
members of the
Legislative
Assembly.
Notification
respecting
appointment of
Ministers etc.,
to be
conclusive
evidence
thereof.
Power to make
rules.
Repeal of
Manipur Act 4
of 1964.
10.
11.
12.
13.
 
(1)
(2)
(3)
(4)
Provided that if a Minister ceases to be a
Minister, the outstanding loan amount shall be
recoverable from the salary receivable as a Member
and the remaining balance, if any, from his pension.
No person in receipt of a salary or allowance under this
Act shall be entitled to receive any sum out of the
funds provided by the Assembly by way of salary and
allowances to the members thereof.
The date on which any person become, or ceased to be,
a Minister shall be published in the Official Gazette
and any such notification shall be conclusive evidence
of the fact that he become, 0r ceased to be, a Minister
on that date for all purposes of this Act.
The State Government may by notification in the
Official Gazette, make Rules for carrying out the
purposes of this Act.
In panicular and without prejudice to the generality of
the foregoing power such Rules may provide for,-
(a) the allotment of furniture to the residence of a
Minister for furnishing it; and
(b) the grant of repayable Advance to a Minister for
the purchase of a motor car.
Every Rule made under this Act shall be laid as soon as
may be after it is made, before the Assembly while it is
in session for a total period of not less than fourteen
days which may be comprised in one session or in two
or more successive sessions and if before the expiry of
the session in which it is laid or the sessions aforesaid,
the Assembly makes any modification in the Rule or
decides 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 amendment shall be without
prejudice to the validity of anything previously done
under that Rule.
Nothing in this section shall debar the State
Government from making any rule with retrospective
effect.
The Manipur Ministers (Salaries and Allowances) Act,
1964 is hereby repealed.
4
SCHEDULE
(See Section 7)
1. Travelling on duty.— When travelling on duty by railway or by road or by
steamer or by air a Minister shall be entitled to draw travelling allowance or daily
allowance at the maximum rates applicable to a Class I Officer serving in connection
with the State of Manipur.
Provided that a Minister who exercises option under clause (a) of sub—section (1)
of section 6 and travels by a motor car provided to him under the said clause, shall be
entitled to Travelling Allowance at the following rates, namely:-
(i)
(ii)
(iii)
if he travels by the motor car more than 32 kilometers in one day, he may
draw for the first 32 kilometers in one day, he may draw for the first 32
kilometers the mileage allowance and for the remainder of the journey
three-fourths of such mileage allowance;
if he combines with a journey by the motor car or road journey by order
conveyance, he may draw the mileage allowance admissible for the first 32
kilometers or for the journey by other conveyance, whichever is greater and
for the remainder of the journey three-fourths of such mileage allowances;
if he combines with a journey by road, whether made wholly or partly in
the motor-car, a journey by raiIWay or steamer, he may draw mileage
allowance for the journey by railway or steamer in addition to the
allowances admissible under sub—clauses (i) and (ii) above for the journey
by road;
Provided further that a Minister who exercises option under clause (b) of sub-
section (1) of section 6, shall be entitled to no travelling allowance for journey upto 16
kilometers and for journey beyond 16 kilometers, he will be entitled to travelling
allowance at following rates, namely,-
(i)
(ii)
if the journey is performed otherwise than in his own conveyance the
travelling allowance, i.e., daily allowance and / or mileage allowances, as
admissible under the rules applicable to a Class-I Officer serving in
connection with the State of Manipur may be drawn in full;
if he travels by road in his conveyance, either in combination With the rail/
steamer / air journey or otherWiSe, he may, at his option, exchange his
conveyance allowance at the rate of 1/30th for each day for any travelling
allowance i.e., daily and / or mileage allowance admissible to him under
the rules applicable to a Class-I Officer serving in connection with the State
of Manipur.
 
2.
3.
Travelling allowance 0n journeys fo'r assuming and demitting of office.-
In respect of the journey to head quarters from his usual place of residence for assuming
office or between head quarters and his usual place of residence for assuming office or
between head quarters and his usual place of residence on demitting office, a Minister is
entitled to a travelling allowance 0n the scale for the time being admissible to Class I
Officer serving in connection with the State of Manipur on transfer subject to the
modification that for journeys by rail, a Minister and the members of his family may
travel by air conditioned class accommodation :
Provided that a Minister may on such a journey carry personal effects upto a
maximum of 2400 kilograms for himself and his family.
Travel by air.- A Minister may, in the public interest perform journey on tour by
air, i.e., in an aircraft of public Transport Undertaking plying for hire.
(2)
(3)
On the cancellation of a journey due to official reasons a Minister shall be
entitled to be reimbursed by Gov'emment any deduction made by the Air-
Transport Undertaking when refunding the fare on account of cancellation
of the air passage.
A Minister who does not utilize the free transport provided by the Air
Transport Undertaking between the air-booking centre and the airport may
also recover in respect of journey to and from the airport actual travelling
expenses or road mileage as for journey on duty by road, whichever is
less.
Travel by Rail.- A Minister shall :
(a)
(b)
have the right to travel by a first class compartment or an Air—Conditioned
Coupe, and
have the right to reserve by requisition an ordinary first class compartment
when travelling by railway on duty.
Advance.- A Minister shall be entitled to :
(a)
(b)
an advance of travelling allowance towards the cost of transporting
himself and the members of his family and the effects of his family.
(i) in respect of the journey to head quarters from his usual place of
residence outside head quarters or assuming office.
(ii) in respect of the journey from head quarter to his usual place of
residence outside the head quarters or relinquishing office; and
an advance of travelling and daily allowance in respect of the tours
undertaken by him in the discharge of his official duties whether by sea,
land or air.
Provided that the provisions of rules 233 and 234 of General Financial Rules,
1963, shall apply to the advances made under this rule.

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