The ORISSA MINISTERS' SALARIES AND ALLOWANCES ACT, 1952

The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 1355 FRIDAY, AUGUST 27, 2010
Short title,
extent and
commencement
Definations
Orissa Act No. 20 of 1952
THE ORISSA MINISTERS' SALARIES AND
ALLOWANCES ACT, 1952
An Act to provide for the salaries and allowances of the Ministers of the State
of Orissa.
Whereas it is expedient to provide for salaries and allowances of the Ministers
of the State of Orissa.
It is hereby enacted as follows :
(1) This Act may be called the Orissa Ministers' Salaries and Allowances Act,
1952.
(2) It shall come into force at once.
2. In this Act [unless the context otherwise requires] "Minister" means a member
of the Council of Ministers, by whatever name called, and includes a Deputy Minister.
[3. There shall be paid to the Chief Minister, Deputy Chief Minister, Minister,
Minister of State and Deputy Minister, a salary at the rate of [rupees seven thousand",
"rupees six thousand and five hundred", "rupees six thousand", "rupees five thousand
and five hundred", and "rupees five thousand"] respectively per month.]
4.  There shall be paid to each Minister an allowance of [rupees Three thousand]
per mensem for the upkeep of a car.
[4A. There shall be paid to the Chief Minister, Deputy Chief Minister, Minister,
Minister of State and Deputy Minister a sumptuary allowance at the rate of rupees
["rupees ten thousand", "rupees nine thousand and - five hundred", "rupees nine
thousand", "rupees seven thousand and five hundred", and "rupees seven thousand"]
respectively per month.]
[4B.  - There shall be paid to each Minister a sitting allowance for attending the
Assembly of rupees one hundred and fifty per day of sitting of the Orissa Legislative
Assembly :
Provided that where a Minister remains absent for a consecutive period not
Car allowance
Sumptuary
allowance
Sitting
allowance
2
exceeding three days, he shall be entitled to half-day sitting allowance for each day of
absence and shall not be entitled to any sitting allowance, if he remains absent for more
than three days consecutively for those days of absence.]
5.  Each Minister shall, throughout his term of office and for a period of fifteen
days immediately thereafter, be entitled without payment of rent, to the use of a furnished
residence of in lieu thereof a house-rent allowance of the one hundred rupees per
mensem. No charge shall fall on the Minister personally in respect of the maintenance
of a furnished residence provided to him.
Explanation. - For the purposes of this section, "residence" includes the staff
quarters and other buildings appurtenant thereto; and "maintenance" in relation to a
residence shall mean only the payment of Municipal tax and the installation of electricity
and water taps.
6.  A Minister shall be entitled to the same medical facilities as are permissible to
a Class I Government servant.
7.  There may be paid to any Minister by way of a repayable advance such sum
of money as may be determined by rules made in this behalf for the purchase of a motor
car in order that he may be able to discharge conveniently and efficiently the duties of
his office.
8.  (1) Subject to any rules made in this behalf by the State Government, a
Minister shall be entitled to-
(a) travelling allowances for himself and members of his family and for the
transport of his and his family effects -
(i) in respect of the journey to the State headquarters from his usual place of
residence for assuming office; and
(ii) in respect of the journey from the State headquarters to his usual place of
residence on relinquishing office;
(b) travelling and daily allowances in respect of tours undertaken by him in the
discharge of his office duties, whether by water, land or air; and
(c) travelling allowances on transfer of headquarters for himself and members of
his family.
(2) Any travelling allowances under this section may be paid in cash or official
transport provided in lieu thereof.
[8A.  (1) Every Minister shall be provided with -
(a) railway coupons which shall entitle him to travel without payment of any fare
by first class by any railway in India for a distance of six thousand kilometres in the
aggregate in a year; and
(b) road transport coupons which shall entitle him to travel without payment of
any fare by any stage carriage within the State for a distance of ten thousand kilometres
in the aggregate in a year :
Provided that where the journey is performed by a stage carriage not being a
Residence
Medical treatment
Advances for
purchase
of motor car
Travelling and
 daily allowances
Free travelling
facilities
3
transport undertaking vehicle the operator of such stage carriage shall be entitled to be
reimbursed by the State Government in such manner and subject to such conditions as
may be prescribed by rules made under this Act.
Explanation I. - In computing the distance referred to in Clauses (a) and (b), any
journey for which the Minister is otherwise entitled to any travelling allowance shall
not be taken into account.
Explanation II. - The expression "transport undertaking vehicle" shall have the
same meaning as assigned to it under the Orissa Transport Undertakings (Prevention
of Ticketless Travel) Act, 1975 (Orissa Act 41 of 1975), and the expression "state carriage"
shall have the same meaning as assigned to it under the Motor Vehicles Act, 1939 (4 of
1939).
(2) The coupons shall be issued by such authority and shall be subject to such
conditions as may be prescribed by rules made under this Act.]
9.  The date on which any person became or ceased to be a Minister , shall be
published in the Gazette and any such notification shall be conclusive evidence of the
fact that he became, or ceased to be, a Minister on that date for all the purposes of this
Act.
10.  (1) The State Government may, by notification make rules for carrying out
the purposes of this Act.
(2) All rules made under this Act shall be laid as soon as possible after they are
made before the Orissa Legislative Assembly for a total period of fourteen days which
may be comprised in one session or in two successive sessions and shall be subject to
such modifications as the Assembly may make during the said period.
11.  Notwithstanding anything contained in Sections 6, 7 and 8, all rules or
orders obtaining at the commencement of this Act and relating to medical treatment,
advance for the purchase of motor cars and travelling and daily allowances shall continue
in force until such rules are made in this behalf under this Act.
12.  Any allowances paid or payable to the Minister for the upkeep of a car, all
charges incurred for their medical treatment and for providing them with furnished
residences and all payments made to them by way of travelling or daily allowances or
for the purchase of a motor car before the commencement of this Act shall be deemed to
have been properly paid, payable or incurred or made.
13.  The Orissa Ministers' Salaries Act, 1937 (Orissa Act III of 1937) and the
Orissa Deputy Ministers Salaries Act, 1952 (Orissa Act VII of 1952) are hereby repealed.
____
Notification as
evidence of
appointment, etc.
Power to make
rules
Continuance of
rules and orders
obtaining at the
commencement of
this Act
Regularisation of
payments
Repeals

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