The UTTAR PRADESH STATE LEGISLATURE (OFFICERS' SALARIES AND ALLOWANCES) ACT, 1952

THE UTTAR PRADESH STATE LEGISLATURE (OFFICERS' 
SALARIES AND ALLOWANCES) ACT, 19521 
[U.P. ACT no. XI of 1952] 
Amended by 
U.P. Act No. 08 of 1961 
U.P. Act No. 07 of 1969 
U.P. Act No. 32 of 1970 
U.P. Act No. 41 of 1972 
U.P. Act No. 05 of 1990 
U.P. Act No. 08 of 1997 
U.P. Act No. 30 of 1998 
U.P. Act No. 10 of 2004 
U.P. Act No. 21 of 2005 
U.P. Act No. 09 of 2010 
[As passed by the Uttar Pradesh Legislature and assented to 
by the Governor on dated 5 June 1952 and was published in the 
U.P. Gazette Extraordinary dated 7 June, 1952] 
(Authoritative English Text of the Uttar Pradesh Rajya Vidhan 
Mandal (Adhikariyon ke Vetan tatha Bhatte) Adhiniyam, 1952) 
A
N 
ACT 
to provide for the salaries and allowances to be paid to the 
Officers of the Uttar Pradesh State Legislature. 
WHEREAS Article 186 of the Constitution provid es that there 
shall be paid to the Speaker and the Deputy Speaker of the 
Legislative Assembly and to the Chairman and the Deputy 
Chairman of the Legislative Council such salaries and allowances 
as may be fixed by the State Legislature by law: 
It is hereby enacted as follows --- 
1. (1) This Act may be called the UP State Legislature (Officers 
Salaries and allowances) Act, 1952. 
(2) It shall come into force at once. 
2. 2[(1)] There shall be paid each to 3[the Speaker and the 
Deputy Speaker)] of the Uttar Pradesh Legislative Assembly and 3[the 
Chairman and the Deputy Chairman] of the Uttar Pradesh Legislative 
Council a salary of rupees 4[twelve thousand per mensem.] 
2[(2) The said salary shall be exclusive of the tax payable in 
respect thereof (including perquisites under any law relating to income-
tax for the time being in force, and such tax shall be borne by the State 
Government.] 
3. 5[** ** **] 
1. For SOR see Gazette Extra Ordinary dated May 19, 1952. 
2. Sub-section renumbered as such and sub-section (2) added by sub-section 2 of U.P. Act No. 7 of 1969.  
3. Substituted vide section 2 of U.P. Act No. 41 of 1972.  
4. Substituted vide section 8 of UP. Act No.9 of 2010. 
5. Omitted by sec. 3 of U.P. Act No. 41 of 1972.  
Short title and 
commencement 
Salaries of 
3[Speaker, 
Chairman Deputy 
Speaker and 
Deputy 
Chairman]  
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[The Uttar Pradesh State Legislature (Officers’ Salaries and Allowances) Act, 1952] 
4. 1[1] 2[The Speaker, the Chairman, the Deputy Speaker and 
the Deputy Chairman] shall each be entitled to, through out the term of 
his office, a free furnished residence at Lucknow 3[***]. The residence 
shall be maintained at public expense at such scale or scales as may 
be prescribed by rules t o be made by the State Government in this 
behalf.] 
4[(2) Every person referred to in sub -section (1) for whose use 
accommodation has been provided under sub -section (1) shall 
immediately after the expiration of the period referred to in that sub-
section vacate such accommodation and an officer authorised by the 
State Government in this behalf may take possession of the 
accommodation and may for the purpose use such force as may be 
necessary in the circumstances.] 
5[(3) The Speaker and the Chairman shall each be entitled to 
receive 6[fifteen thousand rupees] per month for the maintenance of his 
his private residence at his home district with effect from the date of 
his election as such Speaker or the Chairman as the case may be:] 
7[Explanation For the purpose of this section: "maintenance", in 
in relation to a residence, includes the payment of local rates and taxes 
and the provision of water and also subject to a maximum limit of 
Rs.100 per mensem (including electricity duty) the provision of 
electricity.] 
Special 
provisions 
regarding 
certain 
accommodation 
4A. 8[(1) On and from the commencement of the Uttar Pradesh 
Pradesh Ministers and State Legislature, Officers and Members 
Amenities Laws (Amendment) Act, 1997 the State Government may, 
with a view to ensuring timely availability of residence to a person 
referred to in sub- section (1) of Section 4, by a notified order specify 
any type VI accommodation or an accommodation in which a Speaker 
or a Chairman or a Deputy Speaker or a Deputy Chairman was in 
occupation at any time u nder the control and management of the 
Estate Department of the State Government as Speaker’s residence, 
Chairman’s residence, Deputy Speaker’s residence or Deputy 
Chairman’s residence and an accommodation so specified shall be 
allotted to a person as the case may be referred to in sub-section (1) of 
Section 4 only, and not to any other person. 
 (2) The State Government, or an officer authorized by it in this 
behalf, may, if a person other than a person referred to in  
sub-section (2)  of  Section 4  is  in  occupation  of  an accommodation  
1. Sub section (1) numbered as such and sub-section (2) added by section (4) of U.P. Act no 5 of 1990 
(w.e.f. 31-12-1989).  
2. Substituted by sec 4  U.P Act No 41 of 1972.  
3. Omitted by sec. 13 (a) of U.P. Act No. 30 of 1998. 
4. Sub section (1) numbered as such and sub-section (2) added by section (4) of U.P. Act no 5 of 1990.  
5. Inserted by sec. 13 (b) of U.P. Act No. 30 of 1998.  
6. Subs. by sec.  9 of U.P. Act No. 9, 2010. 
7. Ins. by sec. 4 of U.P.Act No.7 of 1969. 
8. Added by sec. 4 of U.P. Act No. 8 of 1997. 
Free furnished 
residence for the  
[Chairman, 
Speaker, Deputy 
Speaker and 
Deputy 
Chairman] 
 
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[The Uttar Pradesh State Legislature (Officers’ Salaries and Allowances) Act, 1952]   
 specified as Speaker’s resid ence, Chairman’s residence, Deputy 
Speaker’s residence or Deputy Chairman’s residence under sub -
section (1) on the basis of any allotment order or otherwise, cancelled 
the allotment order of such person if any, and by notice in writing 
required such person s to vacate the said accommodation within 15 
days from the date of service upon him of such notice, and if such 
person fails to vacate the said accommodation within the said period, 
an officer authorised by the State Government in this behalf may take 
possession of the said accommodation and may for the purpose use 
such force as may be necessary in the circumstances.       
Government 
conveyance for 
the 1[Speaker, 
Chairman. 
Deputy 
Speaker and 
Deputy 
Chairman] 
5. There shall further be provided to 1[the Spea ker. the 
Chairman. Deputy Speaker and the Deputy Chairman] for their use 
suitable conveyances purchased and maintained at public expense in 
accordance with the rules to be framed by the State Government in 
that behalf. 
5A. 2[  ***  ] 
6. The Speaker, the Chairman, the Deputy Speaker and the 
Deputy Chairman shall be entitled, for journeys in connection with 
public business, to travelling and daily allowances at such rates and 
upon such conditions as may be determined by rules made by the 
State Government. 
7. The U.P. Legislature (Officers' Salaries) Act, 1937 shall be 
and is hereby repealed. 
8. (1) The State Government may make rules for the purpose of 
carrying into effect the provisions of this Act. 
(2) Without prejudice to the generality of foregoing pow er, such 
rules may provide for reimbursement and payment by the State 
Government of 
3[the taxes referred to in section 2 to 4-A] 
4[(3) All rules made under this Act, shall, as soon as may be after 
after they are made, be laid before each house of the State Legislature, 
while it is in session for a total period of not less than fourteen -days 
extending in its one session or more than one successive sessions and 
shall, unless some later date is appointed take effect from the date of 
their publication in the Gazette,  subject to such modifications or 
annulments as the two houses of the Legislature may during the said 
period agree to make; so, however, that any such modification or 
annulment shall be without prejudice to the validity of anything 
previously done there under.] 
——— 
1. Subs. by sec. 2 of U.P. Act No. 32 of 1970. 
2. Omitted by sec. 3 of U.P. Act No. 32 of 1970. 
3. Substituted by sec. 6 (1) of U.P. Act No. 7 of 1969. 
4. Inserted by sec. 6(2) U.P. Act No. 7 of 1969. 
Repeal of U.P. 
Act V of 1937 
Rule making 
power 
Travelling 
Allowance for the 
9[Speaker. 
Chairman. 
Deputy Speaker 
and Deputy 
Chairman] 
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[The Uttar Pradesh State Legislature (Officers’ Salaries and Allowances) Act, 1952]   
 
 
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