LexThe UTTAR PRADESH MINISTERS (SALARIES, ALLOWANCES AND MISCELLANEOUS PROVISIONS) ACT, 1981
Uttarakhand · state statute
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mRrj izns”k ea=h ¼osru] HkRrk vkSj izdh.kZ micU/k½ vf/kfu;e] 1981
¿mRrj izns”k vf/kfu;e la[;k 14 lu~ 1981À
THE UTTAR PRADESH MINISTERS (SALARIES, ALLOWANCES AND
MISCELLANEOUS PROVISIONS) ACT, 1981
[U.P. ACT NO. 14 OF 1981]
156
mRrj izns”k ea=h ¼osru] HkRrk vkSj izdh.kZ micU/k½ vf/kfu;e] 19811
¿mRrj izns”k vf/kfu;e la[;k 14 lu~ 1981À
¿mÙkj izns”k fo/kku lHkk us fnukad 18 flrEcj] 1981 rFkk mÙkj izns”k fo/kku ifj’kn~
us fnukad 22 flrEcj] 1981 cSBd esa Lohd`r fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds vUrxZr jkT;iky us fnukad 0 1 vDVwcj]
1981 dks Lohd`f r iznku dh rFkk mÙkj izns”kh; ljdkjh vlk/kkj.k xtV eas fnukad 3
vDVwcj] 1981 dks izdkf”kr gqvkAÀ
mRrj izns”k jkT; ds eaf=;ksa ds osru] HkRrksa vkSj vU; lqfo/kkvksa ls lEcfU/kr fof/k
dk lesdu vkSj la”kks/ku djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds cRrhlosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&&
1&& ;g vf/kfu;e mRrj izns”k ea=h ¼osru] HkRrk vkSj izdh.kZ micU/k½ vf/kfu;e]
1981 dgk tk;xkA
laf{kIr uke
2&& bl vf/kfu;e esa] ifjHkk’kk;sa
¼d½ ^^lHkk** dk rkRi;Z mRrj izns”k fo/kku lHkk ls gS(
¼[k½ ^^ifj’kn** dk rkRi;Z mRrj izns”k fo/kku ifj’kn~ ls gS(
¼x½ ^^ifjokj** dk rkRi;Z fdlh ea=h ds l aca/k esa mlds ifr ;k mldh
iRuh] iq=] iq=h] firk] ekrk] HkkbZ ;k cgu ls gS] tks ,sls ea=h ds lkFk jgrs gksa vkSj
ml ij iw.kZ:i ls vkfJr gksa(
¼?k½ ^^vuqj{k.k** ds vUrxZr fdlh fuokl LFkku ds lEcU/k esa] LFkkuh; jsV
vkSj djksa dk Hkqxrku djuk vkSj ty vkSj fo|qr~ “kqYd lfgr fo|qr dh O;oLFkk
djuk Hkh gS(
¼³½ ^^ea=h** dk rkRi;Z mRrj izns”k ljdkj ds eaf= ifj’kn~ ds fdlh lnL;
ls gS vkSj blds vUrxZr eq[;ea=h] jkT; ea=h vkSj jkT; ds miea=h Hkh gSaA
3&& ¼1½ izR;sd ea=h vkSj jkT; ea=h viuh inkof/k esa vk|ksikUr ¿ikap gtkj :Ik;sÀ2
izfr ekl ds osru dk gdnkj gksxkA
osru
¼2½ izR;sd miea=h viuh inkof/k esa vk|ksi kUr ¿pkj gtkj :i;sÀ3 izfr ekl ds
osru dk gdnkj gksxkA
¼3½ mi/kkjk ¼1½ vkSj ¼2½ esa fufnZ’V osru ml dj ds vfrfjDr gksxk ] tks ml osru
¼ftlds vUrxZr ifjyfC/k;ka Hkh gSa½ ds laca/k esa vk;dj ls lacaf/kr rRle; izo`Rr fdlh fof/k
ds v/khu ns; gks vkSj ,sls dj dk ogu jkT; ljdkj ds }kjk fd;k tk;xkA
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 16 flrEcj] 1981 dk ljdkjh vlk/kkj.k xtV nsf[k;sA
2- mÙkjk[k.M vf/kfu;e la[;k 13] 2005 dh /kkjk 12 ¼d½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 12 ¼[k½ }kjk izfrLFkkfirA
157
¿mRrj izns”k ea=h ¼osru] HkRrk vkSj izdh.kZ micU/k½ vf/kfu;e] 1981À ¿/kkjk 4&5À
4&& ¼1½ izR;sd ea=h viuh inkof/k esa vk|ksikUr vkSj mlds i”pkr~ iUnzg fnu dh
vof/k ds fy;s y[kuÅ esa fuokl&LFkku dk] fdjk;s dk Hkqxrku fd;s fcuk] mi;ksx djus
dk gdnkj gksxk] ftls fofgr ekun.M ds vuqlkj ljdkjh O;; ij lqlfTtr vkSj vuqjf{kr
fd;k tk;xkA
fuokl LFkku
¿¼1&d½ izR;sd ea=h] ftlds mi;ksx ds fy, mi/kkjk ¼1½ ds v/khu y[kuÅ esa
fuokl&LFkku dh O;oLFkk dh xbZ gks] mDr mi/kkjk esa fufnZ’V vof/k dh lekfIr ds Bhd
Ik”pkr~ ,sls okl&LFkku dks fjDr dj nsxk vkSj jkT; ljdkj }kjk bl fufeÙk izkf/kd`r dksbZ
vf/kdkjh ml okl&LFkku dk dCtk ys ldsxk vkSj bl iz;kstu ds fy, ,sls cy dk iz;ksx
dj ldsxk] tks mu ifjfLFkfr;ksa esa vko”;d gksA
Li’Vhdj.k&& bl /kkjk ds iz;kstuksa ds fy, ^^ea=h** ds vUrxZr ,slk O;fDr Hkh gS]
tks ea=h u jg x;k gks vkSj blds vUrxZr ,slk O;fDr Hkh gS] ftls ea=h dk ntkZ fn;k x;k
FkkAÀ1
¼2½ tgka fdlh ea=h dks mi/kkjk ¼1½ ds vuqlkj fuokl LFkku dh O;oLFkk u dh x;h
gks] ;k og mDr mi/kkjk ds ykHk dk miHkksx u djs] ogka og ¼d½ miea=h dh fLFkfr esa] rhu
lkS :i;s izfr ekl] vkSj ¼[k½ fdlh vU; fLFkfr esa ikap lkS :i;s izfr ekl dh nj ij
izfrdj HkRrk ikus dk gdnkj gksxkA
¿4&d&& ¼1½ mÙkj izns”k ea=h vkSj jkT; fo/kku e.My vf/kdkjh vkSj lnL;
lq[k&lqfo/kk fof/k ¼la”kks/ku½ vf/kfu;e] 1997 ds izkjEHk ds fnukad dks vkSj ls] jkT; ljdkj
/kkjk 4 dh mi/kkjk ¼1½ ds v/khu fdlh ea=h dks le; ij fuokl&LFkku dh miyC/krk
lqfuf”pr djus dh n`f’V ls vf/klwfpr vkns”k }kjk jkT; ljdkj ds jkT; lEifÙk foHkkx ds
fu;a=.k vkSj izcU/k ds v/khu fdlh Vkbi&N% vko kl dks ;k ,sls vkokl dks] tks fdlh
le; fdlh ea=h ds v/;klu esa Fkk] ea=h vkokl ds :Ik esa fofufnZ’V dj ldrh gS vkSj bl
izdkj fofufnZ’V dksbZ vkokl dsoy ea=h dks vkoafVr fd;k tk;sxk vkSj fdlh vU; O;fDr
dks ugha fd;k tk;sxkA
dfri; vkoklksa ds lEcU/k
esa fo”ks’k micU/k
¼2½ ;fn /kkjk 4 dh mi/kkjk ¼1&d½ esa fufnZ’V ea=h ls fHkUUk fdlh O;fDRk ds
v/;klu esa fdlh vkoaVu vkns”k ds vk/kkj ij ;k vU;Fkk mi/kkjk ¼1½ ds v/khu ea=h vkokl
ds :Ik esa fofufnZ’V dksbZ vkokl gks rks jkT; ljdkj ;k mlds }kjk bl fufeÙk izkf/k d`r
dksbZ vf/kdkjh] ,sls O;fDr ds vkoaVu vkns”k dks] ;fn dksbZ gks jn~n dj ldrk gS vkSj
fyf[kr uksfVl }kjk ,sls O;fDr ls ,slh uksfVl dh ml ij rkehy fd, tkus ds fnukad ls
iUnzg fnu ds Hkhrj mDr vkokl dks [kkyh djus dh vis{kk dj ldrk gS vkSj ;fn ,slk
O;fDr mDr vkokl dks mDr vof/k ds Hkhrj [kkyh djus esa foQy jgrk gS rks jkT; ljdkj
}kjk bl fufeÙk vf/kd`r dksbZ vf/kdkjh mDr vkokl dk dCtk ys ldsxk vkSj bl iz;kstu
ds fy, ,sls cy dk iz;ksx dj ldsxk] tks mu ifjfLFkfr;ksa esa vko”;d gksAÀ2
5&& ¼1½ izR;sd ea=h dks v iuh inkof/k esa vk|ksikUr ,d eksVj xkMh+ vkSj mls
pykus ds fy;s “kksQj dh O;oLFkk dh tk;xh ] ftldk Ø; vkSj vuqj{k.k ljdkjh O;; ij
bl fufeRr cuk;s x;s fu;eksa ds vuqlkj fd;k tk;xkA
lokjh
¼2½ mi/kkjk ¼1½ esa fufnZ’V eksVj xkMh+ dk mi;ksx djus ds fy;s fuca/ku vkSj “krsZa
,slh gksaxh tSlh fofgr dh tk;saA
1- mÙkj izns”k vf/kfu;e la0 05 o’kZ 1990 dh /kkjk 2 }kjk c<+k;k x;kA
2- mÙkj izns”k vf/kfu;e la0 8 o’kZ 1997 dh /kkjk 2 }kjk c<+k;k x;kA
158
¿mRrj izns”k ea=h ¼osru] HkRrk vkSj izdh.kZ micU/k½ vf/kfu;e] 1981À ¿/kkjk 6&10À
¼3½ bl vf/kfu;e ds izkjEHk gksus ds iwoZ fdlh le; fdlh mi ea=h dk s nh x;h
eksVj xkMh+ fof/kekU; :i ls nh x;h le>h tk;xhA
6&& ¿¼1½ mi ea=h ls fHkUu izR;sd ea=h vius inh; drZO;ksa ds ikyu ds lEcU/k esa
¼LFky] leqnz ;k ok;q ekxZ }kjk½ dh xbZ ; k=k gsrq vius vkS j vius ifjokj ds lnL;ksa ds
fy, ml nj ij vkSj mu “krksZa ij] tks fofgr dh tk;a] ;k=k HkRrk vkSj QqVdj [kpZ dk
gdnkj gksxkAÀ2
;k=k HkRrk vkfn
¼2½ izR;sd mi ea=h vius inh; drZO;ksa ds ikyu ds laca/k esa] ¼LFky] leqnz ;k ok;q
ekxZ }kjk½ dh xbZ ;k=k gsrq ¿,sls fnukad ls] ,slh nj ij vkSj ,slh “krksZa ij] tks fofgr dh
tk;a] ;k=k HkŸkk vkSj QqVdj [kpZÀ1 dk gdnkj gksxkA
¼3½ izR;sd ea=h&&
¼d½ in xzg.k djus ds iz;kstukFkZ y[kuÅ ds ckgj vius lkekU; fuokl
LFkku ls y[kuÅ ds fy;s ;k=k djus ds laca/k esa] vkSj
¼[k½ in R;kx djus ij y[kuÅ ls y[kuÅ ds ckgj vius lkekU; fuokl
LFkku rd ;k=k djus ds laca/k esa] vius fy;s vkSj vius ifjokj ds lnL;ksa ds fy;s
vkSj vius ifjokj ds lkeku ds ifjogu ds fy;s ;k=k&HkRrk dk gdnkj gksxkA
¼4½ mi/kkjk ¼1½ ls ¼3½ esa fdlh ckr ds gksrs gq, Hkh fdlh ea=h dks /kkjk 5 esa
fufnZ’V eksVj xkMh+ ;k jkT; ljdkj dh fdlh vU; xkMh+ ls dh x;h ;k=k ds fy;s dksbZ
;k=k&HkRrk ns; ugha gksxkA
7&& izR;sd ea=h vius inh; drZO;ksa ds ikyu ds laca/k esa dh x;h] ;k=kvksa ds
nkSjku fdlh fdjk;s ;k f o|qr izHkkj dk Hkqxrku fd;s fcuk jkT; ljdkj }kjk vuqjf{kr
lfdZV gkml] fujh{k.k x`g ;k vU; foJke x`g dk iz;ksx djus dk gdnkj gksxkA
lfdZV gkml vkfn dk
mi;ksx
8&& izR;sd ea=h vkSj mlds ifjokj ds lnL; jkT; ljdkj }kjk vuqjf{kr
vLirkyksa esa fu%”kqYd vkokl vkSj mu fl)kUrksa ds vuqlkj tks fofgr fd;s tk;a] fpfdRlk ]
ifjp;kZ vkSj mipkj ds gdnkj gksaxsA
fpfdRlk lqfo/kk
9&& ftl fnukad ls dksbZ O;fDr ea=h curk gS ;k ugha jgrk gS mls ljdkjh xtV
esa vf/klwfpr fd;k tk;xk vkSj dksbZ ,slh vf/klwpuk bl rF; dk fu”pk;d lk{; gksxh fd
og ml fnukad ls ea=h cuk ;k ugha jg x;kA
ea=h ds in ij fu;qfDr
vkSj mldh fjfDr dh
vf/klwpuk
10&& dksbZ ea=h viuh inkof/k ds nkSjku ftlds fy;s og osru vkSj HkRrk ysrk gS]
ea=h ds :i esa vius drZO;ksa ls fHkUu dksbZ o`fRr ;k dksbZ O;kikj ;k ikfjJfed ds fy;s dksbZ
fu;kstu Lohdkj ugha djsxkA
dksbZ o`fRr djus dk
fu’ks/k
1- mÙkj izns”k vf/kfu;e la0 15 o’kZ 1989 dh /kkjk 10 }kjk izfrLFkkfirA
2- mÙkjk[k.M vf/kfu;e la[;k 26] 2005 dh /kkjk 2 }kjk izfrLFkkfirA
159
¿mRrj izns”k ea=h ¼osru] HkRrk vkSj izdh.kZ micU/k½ vf/kfu;e] 1981À ¿/kkjk 11&14À
11&& izR;sd ea=h tks] ;FkkfLFkfr] lHkk ;k ifj’kn~ dk lnL; gks] mRrj izns”k jkT;
fo/kku eaMy ¼lnL;ksa dh miyfC/k;ka vkSj isa”ku½ vf/kfu;e] 1980 dh /kkjk 4] 9] 18 vkSj
v/;k; vkB ds v/khu miyC/k ykHkksa dk miHkksx djrk jgsxkA
mRrj izns”k vf/kfu;e
la[;k 23] lu~ 1980 ds
v/khu lqfo/kk;sa
12&& dksbZ ea=h] fdlh le;] ,sls osru] HkRrk ;k vU; lqfo/kkvksa dk] ftudk og
gdnkj gS] iw.kZr;k ;k mlds fdlh Hkkx dk R;kx bl vk”k; dh fyf[kr ?kks’k.kk }kjk dj
ldrk gS %
ijUrq ,slk dksbZ R;kx mlh izdkj fdlh Hkh le; vxzxkeh izHkko ls fujLr fd;k tk
ldrk gSA
osru vkfn dk R;kx
13&& ¼1½ jkT; ljdkj vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;ZkfUor
djus ds fy;s fu;e cuk ldrh gSA
¼2½ /kkjk 14 }kjk fujflr vf/kfu;fefr ds v/khu cuk ;s x;s vkSj bl vf/kfu;e ds
izkjEHk ls Bhd iwoZorhZ fnukad dks izo`Rr lHkh fu;e] tgka rd os bl vf/kfu;e ds micU/kksa
ls vlaxr u gksa] bl vf/kfu;e ds v/khu cuk;s x;s le>s tk;saxs] vkSj os rc rd fof/kekU;
vkSj izHkkoh cus jgsaxs tc rd fd mUgsa mi/kkjk ¼1½ ds v/khu cuk;s x;s fu;eksa }kjk fujflr
u fd;k tk;A
fu;e cukus dh “kfDr
14&& mRrj izns”k ds eaf=;ksa vkSj mi eaf=;ksa ¼ds osru rFkk HkRrksa½ dk vf/kfu;e]
1952 ,rn~}kjk fujflr fd;k tkrk gSA
fujlu
160
THE UTTAR PRADESH MINISTERS (SALARIES, ALLOWANCES
AND MISCELLANEOUS PROVISIONS) ACT, 1981
[U. P. ACT NO. 14 OF 1981]
[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. This Act may be called the Uttar Pradesh Ministers (Salaries, A llowances and
Miscellaneous Provisions) Act, 1981.
Definitions 2. In this Act,-
(a) "Assembly' 'means' the Uttar Pradesh Legislative Assembly;
(b) 'Council' means the Uttar Pradesh Legislative Council ;
(e) "family' in relation to a Minister means h is or her spouse, son,
daughter, father, mother, brother or sister residing with and wholly dependent
on such Minister;
(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;
(e) 'Minister' means a member of the Council of Ministers of the
Government of Uttar Pradesh and includes the Chief Minister, a Minister of
State and a Deputy Minister of that State.
Salary 3. (1) Every Minister and Ministe r of State shall be entitled throughout the term of
his office, to a salary of [five thousand rupees]2 per month.
(2) Every Deputy Minister shall be entitled, throughout the term of his office, to a
salary of [four thousand rupees]3 per month.
(3) The salary referred to in sub -sections (1) and (2) shall be exclusive of the tax
payable in respect of such salary (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.
1. For Statement of Objects and Reasons. see Uttar Pradesh Gazette Ex traordinary, dated
September 16, 1981.
2. Subs. by section 12 (a) of Uttarakhand Act No. 13 of 2005.
3. Subs. by section 12 (b) ibid.
161
[The Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous [Section 4-5]
Provisions) Act, 1981]
Residence 4. (1) Each Minister shall be entitled without payment of any rent to the use
throughout the term of his office and for period of fifteen days thereafter, of a
residence at Lucknow which shal l be furnished and maintained at public
expense at the prescribed scale.
[(1-A) Each Minister for whose use a residence at Lucknow 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
authorized 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.
Explanation— For the purposes 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 of a Minister.]1
(2) Where a Minister has not been provided with a residence in accordance with
sub-section (1), or does not avail o f the benefit of the said sub -section, he
shall be entitled to a compensatory allowance at the rate of-
(a) three hundred rupees per month in the case of Deputy Minister, and
(b) five hundred rupees per month in any other case.
[Special
provisions
regarding
certain accom -
modations
4-A (1) On and from the commencement of the Uttar Pradesh Ministers and State
Legislatures, Officers and Members Amenities Laws (Amendment) Act, 1997, the
State Government may, with a view to ensuring timely availability of r esidence 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 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 authorized by it in this behalf may, if
a person other than a Minister referred t o in sub -section (1-A) of section 4 is in
occupation of an accommodation specified as Ministers’ 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 re quire 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 authorized 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.]2
Conveyances 5. (1) Each Minister shall, throughout the term of his office, be provided with a
chauffeur driven motor vehicle which shall be purchased and maintained at
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.
1. Added by section 2 of U.P. Act No. 05 of 1990.
2. Added by section 2 of U.P. Act No. 8 of 1997.
162
[The Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous [Section
6-10]
Provisions) Act, 1981]
(3) The motor vehicle provided to a Deputy Minister at a ny time before the
commencement of this Act shall be deemed to have been validly provided.
Travelling
allowance etc.
6. [(1) Each Minister other than a Deputy Mini ster shall be entitled for journ eys
(whether by land, sea or air) performed in connection w ith the discharge of
his official duties to travelling allowance and out of pocket expenses for
himself and the members of his family at such rates and upon such conditions
as may be prescribed.]2
(2) Each Deputy Minister shall be entitled for journeys (w hether by land, sea or
air) performed in connection with the discharge of his official duties to
[travelling allowance and out-of-pocket expense from such date, at such rates
and upon such conditions as may be prescribed.]1
(3) 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 purposes of assuming office; and
(b) in respect of the journey from Lucknow to his usual place of residence
outside Lucknow on relinquishing office.
(4) Notwithstanding anything contained in sub -sections (1) to (3), no travelling
allowance shall be payable to a Minister in respect o f journeys performed in
the motor vehicle referred to in section 5 or any other vehicle belonging to the
State Government.
Use of Circuit
house etc.
7. Every Minister shall be entitled and be deemed always to 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 journeys performed in connection with the discharge of
his official duties.
Medical
facility
8. Every Minister and the members of his family 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.
Notification of
appointment
and vacancy in
the office of a
Minister
9. The date on which any person became or ceased to be a Minister shall be
notified in the official Gazette and any such notification shall be conclusive
evidence of the fact that he became, or ceased to be a Minister, on that date.
Prohibition
against
practising and
profession etc.
10. No Minister shall during the tenure of his office for which he draws his salary
and allowance, practise any profession or engage in any trade or undertake of
remuneration any employment other than his duties as Minister.
1. Substituted by section 10 of U.P. Act No. 18 of 1989.
2. Subs. by section 2 of Uttarakhand Act No. 26 of 2005.
163
[The Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous [Section 11-14]
Provisions) Act, 1981]
Facilities under
U.P. Act 23 of
1980
11. 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 section 4,9,18
and Chapter VIII of the Uttar Pradesh State Legislature (Member s’
Emoluments and Pension) Act, 1980.
Relinquishment
of salary etc.
12. 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 the
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 unde r 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.