The UTTAR PRADESH MINISTERS (SALARIES,ALLOWANCES AND MISCELLANEOUS PROVISIONSION) ACT, 1981

  THE UTTAR PRADESH MINISTERS (SALARIES, ALLOWANCES 
AND MISCELLANEOUS PROVISIONS) ACT, 19811 
[ U. P. ACT No. 14 of 1981 ] 
Amended by
U. P. Act No. 15 of 1989 
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. 09 of 2010 
U. P. Act No. 22 of 2016
U. P. Act No. 19 of 2019 
U.P. Act No. 13 of 2020 
U.P. Act No. 13 of 2025 
[Passed in Hindi by the Uttar Pradesh Legislative Assembly 
on September 18, 1981 and by the Uttar Pradesh Legislative 
Council on September 22, 1981. 
Received the assent of the Governor on October 1, 1981 
under Article 200 of the Constitution of India and was published 
in the Uttar Pradesh Gazette, Extraordinary, dated October 3, 
1981. ] 
AN
ACT 
to consolidate and amend the law relating to the salaries, 
allowances and other facilities to Ministers of the State of Uttar 
Pradesh. 
IT IS HEREBY enacted in the Thirty-second Year of the Republic 
of India as follows :— 
Short title 1. (1) This Act may be called the Uttar Pradesh Ministers 
(Salaries, Allowances and Miscellaneous Provisions) Act, 1981. 
Definitions 2. In this Act, —  
(a) “Assembly” means the Uttar Pradesh Legislative Assembly ; 
2[ (a-1) Chief Minister means the Chief Minister of Uttar Pradesh;] 
(b) “Council” means the Uttar Pradesh Legislative Council ;   
3[ (c) “family” in relation to Chief Minister or a Minister means 
his or her spouse, son, daughter, father, mother, brother or sister 
residing with and wholly dependent on such Chief Minister or 
Minister;]
1.  For Statement of Objects and Reasons see U. P. Gazette Extraordinary, dated September 16, 1981. 
2.  Ins. by sec. 2 (a-1) of U. P. Act No. 22 of 2016. 
3.  Subs. by sec. 2 (c) of U. P. Act No. 22 of 2016.
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[The Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981]  
(d) “maintenance” in relation to a residence includes the 
payment of local rates and taxes and the provision for water and 
electricity including electricity duty ;  
1[(e) “Minister” means a member of the Council of Ministers of 
the government of Uttar Pradesh and includes the Minister of State 
(Independent Charge), Minister of State and a Deputy Minister of that 
State. ] 
Salary 3. 2[(1) The Chief Minister, every Minister, Minister of State 
(Independent charge) and Minister of State shall be entitled, 
throughout the term of his office, to a salary of for 3[Fifty thousand] 
rupees per month. 
4[Provided that the Chief Minister, every Minister, Ministerof 
State (Independent Charge) and Minister of State shall be from April, 
2020 to March, 2021 entitled to only seventy per cent of the Salary, 
Constituency Allowance and Secretariat Allowance payable to them 
per month.] 
(2) Every Deputy Minister shall be entitled, throughout the 
term of his office, to a salary of the 5[forty five thousand] rupees per 
month.] 
 (3)  6 [  *  *  *  *  ]  
Residence 7[ 4. (1) The Chief Minister and each Minister shall be entitled, 
entitled, without payment of any rent to the use, throughout the term 
of his office and for a period of fifteen days thereafter, of a residence at 
Lucknow which shall be furnished and maintained at public expense 
at the prescribed scale.  
(2) Where the Chief Minister or a Minister has not been 
provided with a residence in accordance with sub-section (1) or does 
not avail of the benefit of the said sub-section, he shall be entitled to a 
compensatory allowance at the rate of —  
(a) ten thousand rupees per month in the case of the Chief 
Minister, a Minister, a Minister of State (Independent Charge) and a 
Minister of State ;  
(b) eight thousand rupees per month in the case of a Deputy 
Minister.  
8[ x x x ] 
Special 
provisions 
regarding 
certain 
accommodations 
9[4-A. (1) On and from the commencement of the Uttar 
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 Minister 
under sub-section (1) of section 4, by a notified order. specify any 
type-VI accommodation or an accommodation in which a Minister was in  
1.  Subs. by sec. 2 (e) of U. P. Act No. 22 of 2016.
2.  Subs. by sec. 3 (1) and (2) of U. P. Act No. 22 of 2016. 
3. Subs. by sec. 11(a) of U.P. Act No. 13 of 2025.
4. Ins. by sec. 2 of U.P. Act No. 13 of 2020. 
5. Subs. by sec. 11(b) of U.P. Act No. 13 of 2025.
6.  Omit. by sec. 3 (3) of U. P. Act No. 19 of 2019. 
7.  Subs. by sec. 4 of U. P. Act No. 22 of 2016. 
8. Omitted by Sec. 3 of U.P. Act No. 13 of 2020. 
9.  Ins. by sec. 2 of U. P. Act No. 08 of 1997. 
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[The Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981]
occupation at any time, under the control and Management of the 
Estate Department of the State Government, as Ministers residence and 
an accommodation so specified shall be allotted to a Minister only and 
not to any other person. ]
(2) The State Government, or an officer authorised by it in this 
behalf, may, if a person other than a Minister referred to in sub-section 
(1-A) of section 4 is in occupation of an accommodation specified as 
Minister’s residence under sub-section (1) on the basis of any allotment 
order or otherwise, cancel the allotment order of such person, if any, 
and by notice in writing require such person to vacate the said 
accommodation within fifteen 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 accommodation and may for the 
purpose use such force as may be necessary in the circumstances’’. 
Conveyance 5. 1[ (1) The Chief Minister and each Minister shall, throughout 
the term of his office, be provided with a chauffeur driven motor vehicle 
which shall be purchased and maintained at the public expense in 
accordance with the rules made in that behalf. ] 
(2) The terms and conditions for the use of the motor vehicle 
referred to in sub-section (1) shall be such as may be prescribed.  
(3) The motor vehicle provided to a Deputy Minister at any time 
before the commencement of this Act shall be deemed to have been 
validity provided.  
Travelling 
allowance 
etc. 
6. 2[ (1) The Chief Minister and each Minister shall be entitled for 
for journeys (whether by land, sea or air) performed with in connection 
with the discharge of his official duties to travelling allowance and out of 
pocket expenses for himself at such rate and upon such conditions as 
may be prescribed. ] 
(2)  3 [  *  *  *  *  ] 
4[ (3) The Chief Minister and each Minister shall be entitled to 
travelling allowance for himself and the members of his family and for 
the transport of his and his family’s effects — 
(a) in respect of the journey to Lucknow from his usual place of 
residence outside Lucknow for the purpose of assuming office ; and 
(b) in respect of the journey from Lucknow to his usual place of 
residence outside Lucknow on relinquishing office.  
1.  Subs. by sec. 5 (1) of U. P. Act No. 22 of 2016. 
2.  Subs. by sec. 6 (1) of U. P. Act No. 22 of 2016. 
3.  Omit. by sec. 6 (2) of U. P. Act No. 22 of 2016. 
4.  Subs. by sec. 6 (3) and (4) of U. P. Act No. 22 of 2016. 
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[The Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981]
(4) Notwithstanding anything contained in sub-section (1) to (3), 
no travelling allowance shall be payable to the Chief Minister or any 
Minister in respect of journeys performed in the Motor vehicle referred to 
in section 5 or any other vehicle belonging to the State Government.] 
1[ 7.The Chief Minister and every Minister shall be entitled to 
the use of the circuit house, inspection house or other rest houses 
maintained by the State Government without payment of any rent or 
electricity charges during the course of journey performed in connection 
with the discharge of his official duties. ] 
2[ 8.The Chief Minister or every Minister and the members of the 
family thereof shall be entitled, free of charge, to accommodation in 
hospitals maintained by the State Government and to medical 
attendance and treatment in accordance with such principles as may be 
prescribed.]  
3[ 9. The date on which any person became or ceased to be the 
Chief Minister or a Minister shall be notified in the Gazette and any such 
notification shall be conclusive evidence of the fact that he became, or 
ceased to be the Chief Minister or a Minister, on that date. ] 
4[ 10. No Minister including the Chief Minister shall during the 
tenure of his office for which he draws his salary and allowance, practice 
any profession or engage in any trade or undertake for remuneration 
any employment other than his duties as Chief Minister or Minister. ]
5[ 11. The Chief Minister or every Minister who is a member of 
the Assembly or Council, as the case may be, shall continue to enjoy the 
benefits available to him under sections 4, 9, 18 and Chapter VIII of the 
Uttar Pradesh State Legislature (Members Emoluments and Pension) 
Act, 1980. ] 
6[ 12. The Chief Minister or a Minister may, at any time, 
relinquish the whole or any part of the salary, allowance or other 
facilities to which he is entitled by making a written declaration to that 
effect : 
Provided that any such relinquishment may likewise be cancelled 
by him at any time with prospective effect. ] 
Rules making 
power. 
13.(1) The State Government may, by notification, make rules to 
carry out the purposes of this Act. 
(2) All rules made under the enactment repealed by section 14 
and in force on t he date immediately preceding the date of 
commencement of this Act shall, in so far as they are not inconsistent 
with the provisions of this Act, be deemed to have been made under this 
Act and they shall continue to be valid and effective until they are 
repealed by new rules made under sub-section (1).   
Repeal. 14.The Uttar Pradesh Ministers and Deputy Ministers (Salaries 
and Allowances) Act, 1952, is hereby repealed.  
1.  Subs. by sec. 7 of U. P. Act No. 22 of 2016. 
2.  Subs. by sec. 8 of U. P. Act No. 22 of 2016. 
3.  Subs. by sec. 9 of U. P. Act No. 22 of 2016. 
4.  Subs. by sec. 10 of U. P. Act No. 22 of 2016. 
5.  Subs. by sec. 11 of U. P. Act No. 22 of 2016. 
6.  Subs. by sec. 12 of U. P. Act No. 22 of 2016. 
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