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OFFICERS OF PARLIAMENT (PENSION, HOUSING AND MEDICAL FACILITIES TO THE SPOUSE OF THE SPEAKER OF THE HOUSE OF THE PEOPLE, DYING WHILE HOLDING SUCH OFFICE) RULES, 2002
G.S.R. 535(E).—In exercise of the powers conferred by Sec. 11 of the Salaries and Allowances of Officers of Parliament Act, 1953 (20 of 1953), the Central Government, in consultation with the Chairman of the Council of States and the Speaker of the House of the People, hereby makes the following rules, namely:—
RULE 01: SHORT TITLE AND COMMENCEMENT
:(1) These rules may be called the Officers of Parliament (Pension, Housing and Medical Facilities to the Spouse of the Speaker of the-House of the People, Dying While Holding Such Office) Rules, 2002.
(2) They shall be deemed to have come into force on 3rd day of March, 2002.
RULE 02: DEFINITION
In these rules unless the context otherwise requires.—
(a) "medical attendant" means any registered medical practitioner practising any system of medicine;
(b) "medical attendance and treatment" means medical consultation, hospitalisation, cost of medicines, clinical and pathological tests, other methods of medical examination and surgical operations, which the spouse of the Speaker dying while holding such office and minor children of such Speaker may require;
(c) "residence" means a residential accommodation of—
(i) the Type VII bungalow at a place where Central Government owned accommodation is available or the next highest type of accommodation if Type VII bungalow is not available; or
(ii) the nature having a living area of not exceeding two thousand square feet at a place where Central Government owned accommodation is not available;
(d) "Speaker dying while holding such office" means a person who dies while holding the post of the Speaker of the House of the People;
(e) "spouse" means a person, who is legally married to the Speaker dying in office;
(f) "travelling expenses" means.—
(i) in the case of Government medical officers, such travelling allowances as may be admissible to them under the rules of their services; and
(ii) in the case of persons other than Government medical officers, expenditure incurred on travel not exceeding the maximum amount admissible to a Group A Government servant.
RULE 03: PENSION
The Lok Sabha Secretariat shall issue the pension payment order which shall include the amount of family pension and other facilities to which the spouse and the minor children shall be entitled.
RULE 04: HOUSING
(l) The Directorate of Estate, Ministry of Urban Development shall provide the spouse for the remainder of life, an unfurnished residence either owned or hired by the Central Government without payment of licence fee, anywhere in India at the choice of the spouse.
(2) The electricity and water charges for the residence shall be borne by the spouse.
RULE 05: MEDICAL ATTENDANCE AND TREATMENT
(1) The spouse or minor children or both of the Speaker dying while holding such office shall be entitled to medical attendance and treatment at the residence, or at the clinic, nursing home or institution of similar nature or consulting room of the medical attendant in India.
(2) All expenses incurred on service referred to in sub-rule (1) shall be borne by the Lok Sabha Secretariat on production of a certificate by the spouse in Form-I.
RULE 06: TRAVELLING EXPENSES
(1) All travelling expenses incurred by the spouse or minor children or a medical practitioner or a medical specialist or a medical attendant in connection with the medical attendance or treatment of the spouse or minor children or both of the Speaker dying while holding such office shall be borne by the Lok Sabha Secretariat on production of a certificate by the spouse to that effect in Form II.
(2) A Central Government medical officer who performs journey to attend on the spouse or minor children or both of such Speaker shall be entitled to travelling expenses as per the rules for the time being in force and a medical officer who belongs to a State Government may claim reimbursement on such account directly from the Lok Sabha Secretariat.
RULE 07: INTERPRETATION AND REMOVAL OF DIFFICULTY
If any question arises relating to the interpretation of these rules or any difficulty arises in complying with the provisions of these rules, it shall be referred to the Central Government, whose decision shall be final.
FORM 1 FORM
(See Rule 5(2)] Certified that the amount of Rs...............(Rupees...........) drawn has been expended in connection with the medical treatment/attendance/consultation of Shri/Shrimati ............spouse/minor child of late Sh...................former Speaker of the House of the People, who died while holding such office on............... Signature:................... Designation:................. Date:....................... Place:......................
FORM 2 FORM
[See Rule 6(1)] It is certified that the amount of Rs............................(mention in figure)
(Rupees..................................................) (mention in words) drawn by hri/Shrimati...............................................being spouse of late Sh/Smt..................................................the former Speaker of the House of the People who died while holding the office as such, has been incurred as travelling expenses by the spouse or his/her minor children or his/her medical practitioner or medical specialist or medical attendant in connection with the medical attendance or treatment of the spouse or his/her minor children. Signature:................... Designation:................. Date:....................... Place: ......................
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