The rajasthan ministers' salaries act, 1956

THE RAJASTHAN MINISTERS' SALARIES ACT, 1956
(ACT NO. 43 OF 1956)
r~ceived the assent of thegovernoron the 28th of December,1956J
An Act to provide for the salaries of the Ministers of the State of Rajasthan.
Whereas it is expedient to provide for the salaries of the ministers of the State of Rajasthan
and for other matters connected therewith;
Be it enacted by the Rajasthan State Legislature in the Seventh Year of the Republic
of India as follows:-
1. Short title :-This act may be called the Rajasthan Minister's Salaries Act, 1956
2. Interpretation:- (1) In this Act, unless the subject or context otherwise requires-
(a) "appointed day" means the 1st day of November, 1956;
(b) "Minister" means a Minister of the State of Rajasthan and, save as otherwise
expressly provided. includes the Chief Minister I [a Minister of State and] a
Deputy Minister of that State:
(c) "State" means the new State of Rajasthan as formed by Section 10 of the States
Reorganisation Act, 1956 (Central Act 37 of 1956).
(2) The provisions of the Rajasthan General Clauses Act,1955 (Rajasthan Act 8 of
1955) in force in the pre-reorganisation State of Rajasthan Shall, as far as may be.
apply mutatis mutandis to this Act.
2[3. Salaries of Ministers» (This Act may be called the Rajasthan Ministers Salaries
(Second Amendment) Act, 2019
There shall be paid with effect from e[1st April, 2019]* or with effect from the date
on which he may thereafter enter upon his office, whichever may be later-
(a) a salary of seventy Five thousand rupees per mensern to the Chief Minister.
(b) a salary of sixty five thousand rupees per mensem to a Minister other than a
Minister of State and a Deputy Minister.
(bb) a salary of sixty five thousand rupees per mensem to a Deputy Chief Minister.
(c) a salary of sixty two thousand rupees per mensem to a Minister of State and
(d) a salary of sixty thousand rupees per mensem to a Deputy Minister.
*Law (Legislative Drafting) Department (Group-I I) Notitication No. F. 2(40)Vidhi/2/20 19 dated August 21, 2019
(Second Amendment. Act No. 22 of 20 19)

4. Sumptuary allowance.- (1) In addition to the salary payable under section 3, there shall be
paid to the Chief Minister, with effect from *Ist April, 2019 or with effect from the date on
which he may thereafter enter upon his office, a sumptuary allowance of eighty five
thousand rupees per mensem.
(I-A) In addition to the salary payable under section 3, there shall be paid, to a Deputy
Chief Minister with effect from the date of commencement of the Rajasthan Ministers'
Salaries (Amendment) Act, 1998 (Act No.4 of 1998)or with effect from the date on which
he may thereafter enter upon his office, a sumptuary allowance of eighty thousand rupees
per mensem.
(2) In addition to the salary payable under section 3, there shall be paid, with effect from 1st
April, 20I0 or with effect from the date on which he may thereafter enter upon his office, to
every Minister, other than the Chief Minister, A Minister of State and a Deputy Minister, a
sumptuary allowance of eighty thousand rupees per mensem.
(3) In addition to the salary payable under Section 3, there shall be paid, with effect from 1st
April, 2019 or with effect from the date on which he may thereafter enter upon his office, to
every Minister of State a sumptuary allowance of eighty thousand rupees per mensern.
(4) In addition to the salary payable under Section 3, there shall be paid, with effect from the
date of commencement of the Rajasthan Ministers' Salaries (Amendment) Act, 1998 (Act
No.4 of 1998) or with effect from the date on which he may thereafter enter upon his office,
to every Deputy Minister a sumptuary allowance of sixty thousand rupees per mensem.
5. Residence and conveyance.- (I) With effect from the date referred to in section 3 each
Minister shall also be entitled from the state Government without payment of rent or other
charge, to the use, through out his term of office of-
(a) an official residence and furniture inJaipur, and
(b) a State Car and no charge shall fallon the minister personally In respect of the
maintenance of such residence, furniture of car:
Provided that each Minister shall be entitled to an official residence and furniture
without payment of rent or other charges injaipur upto a period of two months form the date
he ceases to be a minister.
Explanation.« For the purpose of this section and section 5A the expression "official
residence" means a residential building, the staff quarters, outhouse and other building,
ground and garden appurtenant thereto set apart by the State Government for residence of a
Minster and the members of his family and his servants including all fixtures and fining for
electric and water supply and for sanitary purpose:
*Law (Legislative Drafting) Department (Group-I I) Notification No. F. 2(40)Vidhi/2/20 I9 dated August 2 I. 2019
(Second Amendment. Act No. 22 of 20 19)
2

Provided further that each Minister shall immediately after the expiration of the period
referred to in the foregoing proviso vacate such official residence, railing which, not
withstanding anything contained in the Rajasthan public premises (Eviction of Unauthorised
occupants) Act, 1964 ( Rajasthan Act 2 of 1965) or any other law for the time being inforce,
an officer authorised by the State Government in this behalf may take possession of the
official residence together with the furniture and may for the purpose use such force as may
necessary in circumstances and in case any delay in so taking possession is caused due to any
resistance offered by the Minister or anybody on his behalf, whether on the strength of any
stay order or otherwise, for so long as the resistance continues, the Ministers shall be liable to
pay, as damages for the use and occupation of the official residence, such amount not
exceeding **rupees ten thousand per day as may be notified by the government from time to
time.
Explanation:- For the purpose of this sub section Minister includes a person who has
ceased to be a minister and also includes a person who was given the status ofa Minister.
(2) The use and maintenance of the official residence, furniture and State car referred to in
sub-section (1) shall be regulated by rules made in this behalf by the Governor.
(3) A Minister shall be paid a monthly allowanceof:-
(a) Two hundred rupees, if he avails himself of the use of an official residence
provided to him in jaipur or lives in his own house or in the house owned by his
spouse in jaipur or lives in rented house in jaipur, but does not avail himself of
the use of furniture to which he is entitled under sub-section( 1);
(b) three thousand rupees, if he does. not avail himself of the use of an official
residence provided to him in jaipur but lives in his own house or in the house
owned by his spouse in jaipur or lives in rented house in jaipur and avails himself
of the use of furniture to which he is entitled under sub-section( 1); at such
house;
*(c) thirty thousand rupees, if the state government fails to provide government
accommodation to him in jaipur and he lives in his own house or in the house
owned by his spouse in jaipur or in a rented house in jaipur and avails himself of
the use of furniture to which he is entitled under sub-section( I); at such house;
and
(d) Five hundred rupees, ifhe dose not avail himself of the use of a state car.
*Law (Legislative Drafting) Department (Group-H) Notification No. F. 2(40)Vidhil2/20 19 dated August 21. 2019
(Second Amendment. Act No. 22 of 20 19)
**Law (Legislative Drafting) Department (Group-H) Notification No. F. 2(25)Vidhi/2/20 19 dated August 21,2019
(Amendment, Act No. 21 of 20 19)
3

5A. Concessions on account of electricity and water. Every Minister shall, irrespective
of whether or not he avails himself of the use of an official residence in jaipur to
which he is entitled under section 5, be further entitled to the concessions of payment
by Government for him and on his behalf throughout his term of office and upto a
period of two months from the date he ceases to be a minister, of all charges due
from him an account of consumption of electricity and water at his residence;
provided that such payment shall not exceed such limits as may be specified in the
rules made in that behalf by the Governor ..
6. Travelling and Daily allowances:- (1) Every Minister shall further be entitled to
receive, in accordance with rules made by the Governor in that behalf>
(a) travelling allowances for himself and the members of his family for the transport
of his and his family's effects-
(i) in respect of lthe journey to jaipur from his usual place of residence outside
jaipur for assuming office; and
(ii) in respect of the journey from jaipur to his usual place of residence outside
Jaipur on relinquishing office; and
(b) travelling and daily allowances in respect of journeys including journeys outside
India undertaken by him in the discharge of his official duties or in the public
interest.
(2) Any travelling allowance paid to a Minister under this section may consist either
of a payment in cash or of free official transport.
7. Medical treatment, etc. to Ministersi- (1) Subject to any rules, made in this behalf
by the Governor, a Minister and the members of his family shall be entitled free of
charge to an accommodation in hospitals maintained by Government and also to
medical treatment.
(2) Subject to rules, if any, made in this behalf, the minister may be granted by the
governor in appropriate cases any concession or a special facility including the re-
imbrusement thereof, outside the state for the following items-
(i) medical treatment;
(ii) medical attendance of travelling allowances for such journey
performed by him; and
(iii) accommodation including diet for the proposes of such treatment
4

7-A. Advances to Ministers for purchase of motor cars> There shall be paid to a
Minister, by way of a repayable advance, such sum of money for the purchase of a
motor car and on such terms as the Governor may, by rules, determine in order that
he may be able to discharge conveniently and efficiently the duties of his office.
7-B. Salaries, allowances and amenities to parliamentary Secretaries» (l) With effect
from *1st April, 2019 or the date on which he may thereafter enter upon his office,
there shall be paid to a parliamentary Secretary a salary of *sixty thousand rupees per
mensem and such travelling and other allowances as may be prescribed.
(2) A parliamentary Secretary shall be entitled to such medical facilities for himself
and for members of his family and to such housing conveyance, telephone,
postal and other facilities, as may be prescribed.
(3) In addition to the salary and other allowances payable under sub-section (1)
there shall be paid to every Parliamentary Secretary, with effect from 1st April,
2019 or with effect from the date he may thereafter enter upon his office, a
sumptuary allowance of *seventy thousand rupees per mensem
"Law (Legislative Drafting) Department (Group-II) Notification No. F. 2(40)Vidhi/2/20 19 dated August 2\. 2019
(Second Amendment, Act No. 22 of 20 19)
7-C. Power to make rules with retrospective effect» The rules under this Act may be
made so as to have retrospective effect from such date, not earlier than the date of the
commencement of this Act, as the Governor may, be notification in the official
Gazette, appoint.
8. Repeal and savings» (1) The Rajasthan Ministers, Salaries Ordinance, 1956
(Rajasthan Ordinance 11 of 1956), is hereby repealed (2) Such repeal shall not affect
the rules and orders made or deemed to be made under the Rajasthan Ministers'
salaries Act, 1951 (Rajasthan Act xix of 1951), in force in the pre-reorganisation
State of Rajasthan and the said rules and orders as in force immediately before the
appointed day shall, until varied or superseded by competent authority, be deemed to
have been made under this Act and shall as such continue to be in force as from the
appointed day throughout the State.
9. Regulation of certain payments on account of concessionsi- Not withstanding
anything contained in the Rajasthan Ministers' Act, 1951 (Rajasthan Act xix of 1951)
of the pre-reorganisation state of Rajasthan all sums of money paid or payable for
and on behalf of a Minister whose salary and allowances were governed by the said
5

Act on account of the consumption of electricity and water at his residence shall,
subject to the limits specified and section 5-A, be deemed to have been properly and
lawfully paid or payable and no demand shall be made on the Minister for the refund
of the whole or any portion of such payments.
10. Regulation of certain payments on account of concessions:- Not withstanding
anything contained on this Act, all sums of money paid or payable for and on behalf
of a minister, who ceased to be a Minister for a period of two months and whose
salary and allowances were Governed by the provisions of this Act on account of the
consumption of electricity and water at his residence shall, subject to the limits
specified in section 5-A be deemed to have been properly and lawfully paid or
payable and no demand shall be, made on the minister for the refund of the whole or
any portion of such payments.
6

‹ Prev All Rajasthan acts Next ›