The UTTARAKHAND MINISTERS (SALARIES, ALLOWANCES AND MISCELLANEOUS PROVISIONS) ACT,

THE UTTARAKHAND MINISTERS (SALARIES, ALLOWANCES AND MISCELLANEOUS 
PROVISIONS) ACT, 2009  
 
[UTTARAKHAND ACT No. 12 OF 2010] 
 
to consolidate the law relating to the salaries, allowances and other facilities to Ministers of the 
State of Uttarakhand  
AN 
Act 
  Be it is enacted by the Legislative Assembly of the State of Uttarakhand in the Sixtieth Year of the 
Republic of India as follows:- 
 
Short Title and  
Commencement  
 
1- (1) This Act may be called t he Uttarakhand Ministers (Salaries, Allowances and 
Miscellaneous Provisions) Act, 2009.  
(2) It shall come into force at once.  
 
Definitions 2- In this Act-          
(a) 'Maintenance' in relation to a residence includes the payment of local rates     
and taxes and the provision for water and electricity including electricity     
duty; and          
(b) 'Family' in relation to a Minister means his or her spouse, son, daughter,     
father, mother, brother or sister residing with and wholly dependent on such     
Minister;          
(c) 'Minister' means a member of the Council of Ministers of the Government of 
Uttarakhand and includes the Chief Minister , a Minister of State and a  
Deputy Minister of the State;        
(d) 'Assembly' means the Uttarakhand Legislative Assembly.       
  
Salary    3- (1) The Chief Minister and Minister shall be entitled,  throughout the term of his   
office, to a salary of {Ninety thousand}1 rupees per month.        
(2) Every Minister of State shall be entitled, througho ut the term of his office, to  
a salary of {Eighty four thousand}2 rupees per month.        
(3) Every Deputy Minister shall be entitled, throughout  the term of his office, to 
a salary of {Seventy two thousand}3 rupees per month.        
(4) 4{×××} 
  
-------------------------- 
1- Subs. by section 13(a) of Uttrakhand Act no. 15 of 2018. 
2- Subs. by section 13(b) of Uttrakhand Act no. 15 of 2018. 
3- Subs. by section 13(c) of Uttrakhand Act no. 15 of 2018. 
4- Omitted by section 2 of Uttarkhand Act no. 02 of 2020. 
 
 
 
 
Residence 4- (1) Each Minister shall be 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 Dehradun or Capital of State which shall be furnished and     
maintained at public expense at the prescribed scale.        
(2) Each Minister for whose use a residence at Dehradun of Capital of State 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.        
  (3) Where 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 compensatory allowance at the rate of Rupees {Forty 
thousand}1 per month. 
(4) The motor vehicle provided to a Deputy Minister at any time before the     
commencement of this Act shall be deemed to have been validly provided.    
 
Conveyance 5- (1)   Each Minister shall, throughout the term of his office, be provided with a      
motor vehicle with chauffeur (driver) 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.        
 
Traveling  
allowance etc.  
 
6- (1) Each Minister other than a Deputy Minister  shall be entitled for journey s 
(whether by road, sea or air) performed in connection with the discharge of 
his official duties to traveling 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) Each Deputy Minister shall be entitled for journeys (whether by road, sea or 
air) performed in connection with the discharge of his official duties to 
traveling and daily allowance at such rates and upon such conditions as may 
be prescribed.  
(3) Each Minister sha ll be entitled to traveling 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 Dehradun or Capital of the State from his 
usual place of residence outside Dehradun for  the purposes of assuming 
office; and  
(b)  in respect of the journey to Dehradun or Capital of the State to his usual 
place of residence outside Dehradun on relinquishing office.  
(4)   Notwithstanding anything contained in sub -sections (1) to (3), no traveling 
allowance shall be payable to a Minister in respect of journeys performed by 
the motor vehicle referred to in section 5 or any other vehicle belonging to 
the State Government.  
 
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1-Subs. by section 13(a) of Uttrakhand Act no. 15 of 2018. 
 
 
Use of circuit  
houses 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 facilities  
 
8- Every Minister and the members of his family shall be entitled, free of 
charge, to accommodation in hospitals during the period of treatment 
maintained by the State Government and to medical attendance and 
treatment in accordance with such principles as may be prescribed for the 
highest class officers of the State Government.  
 
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 practi -
cing any 
profession etc.  
 
10- No 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 
Minister.  
Facilities under 
Uttarakhand 
Act 06 of 2008  
 
11- Every Minister who is a member of the Assembly shall continue to enjoy the 
benefits available to him under section 4, 7, 11, 16, 17 and Chapter XI of the 
Uttarakhand State Legislature (Members' Emoluments and Pension) Act, 
2008 (as amended from time to time).  
 
Relinquishment 
of salary etc.  
 
12- A Minister may, at any time, relinquish the whole or any part of the salary, 
allowances or other facilities to which he is entitled by making a written 
declaration to that 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 r epealed 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 under this Act and they shall continue to b e 
valid and effective until they are repealed by new rules made under sub­ 
section (1).  
 
Repeal and 
saving  
 
 
14- (1) The Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous 
Provisions) Act, 1981, (As applicable to the State of the Uttarakhand) i s 
hereby repealed in its application to the State of Uttarakhand. 
(2) Notwithstanding such repeal of the Act as amended Act specified in sub­ 
section (1) anything done or any action taken under the provisions shall be 
deemed to have been done or taken under th e corresponding provisions of 
this Act, as if this Act were in force at all material times.  
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