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THE UTTARANCHAL (EMOLUMENTS AND PENSION OF THE STATE ASSEMBLY MEMBERS, MINISTERS AND OFFICERS) (FIRST AMENDMENT) ACT, 2006
THE UTTARANCHAL (EMOLUMENTS AND PENSION OF THE STATE ASSEMBLY MEMBERS, MINISTERS AND OFFICERS) (FIRST AMENDMENT) ACT, 2006
[Act No. 9 of 2006]
PREAMBLE
An Act further to amend the Uttar Pradesh State Legislature (Members, Emoluments and Pension) Act, 1980 and the Uttar Pradesh State Legislature (Officers and Allowances) Act, 1952 (as applicable to Uttaranchal)
Be it enacted by the State Assembly in the Fifty-seventh Year of the Republic of India as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Uttaranchal (Emoluments and Pension of the State Assembly Members, Ministers and Officers) (First Amendment) Act, 2006.
(2) It shall come into force on the 1st day of November, 2005 except Sections 4 and 8, which shall come into force on the 1st day of June, 2005 and 1st day of May, 2006 respectively.
Section 2 - General Amendments in U.P. Act No. 23 of 1980
In the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980, hereinafter referred to in this chapter as the principal Act, for the word "Secretary" wherever occurring including definitions the words. "Secretary/Principal Secretary" shall be substituted.
Section 3 - Amendment of Section 4
In Section 4 of the principal Act, for the words "Seven thousand five hundred rupees" the words "Fifteen thousand rupees" shall be substituted.
Section 4 - Amendment of Section 5
In Section 5 of the principal Act--
(a) In sub-section (1) for the words "Expenses of diesel equivalent to that amount of Railway Coupon for Ninety-six thousand rupees and the balance Twenty-four thousand rupees as Railway Coupon," the words "Expenses of diesel equivalent to the amount of the Railway Coupon for One lakh twenty thousand rupees and the balance Thirty thousand rupees as Railway Coupon" shall be substituted.
(b) In sub-section (2) for the words "Twenty thousand rupees" the words "Thirty thousand" shall be substituted.
Section 5 - Amendment of Section 13
For Section 13 of the principal Act, the following section shall be substituted, namely:-
"13.(1) Every member shall be entitled in the manner prescribed with a free nontransferable pass to travel at any place by the Uttaranchal Transport Corporation bust including air conditioned or deluxe bus without payment of the passenger tax due under any law for the time being in force.
(2) The facility referred to in sub-section (1) may also be availed by a member for taking one companion along with him in the bus.
(3) Every person who is entitled to pension under Chapter VIII shall be entitled in the manner prescribed with a free non-transferable pass to travel at any place by the Uttaranchal Transport Corporation bus without payment of the passenger tax due under any law for the time being in force.
(4) The pass referred to in sub-section (3) may also be used by such person for taking one companion along with him in the bus:
Provided that if a person referred to in sub-section (3) travels in air-conditioned bus or a deluxe bus, he shall pay himself the excess amount of fare difference.".
Section 6 - Amendment of Section 15
In Section 15 of the principal Act, in sub-section (1) for the words "Three hundred rupees" the words "Five hundred rupees" shall be substituted.
Section 7 - Amendment of Section 15-A
In Section 15-A of the principal Act, for the words "Two thousand five hundred rupees" the words "Six thousand rupees" shall be substituted.
Section 8 - Amendment of sub-section (2) of Section 16
For sub-section (2) of Section 16 of the principal Act, the following sub-section shall be substituted, namely:--
"(2) where a member has not been provided with any accommodation, he shall be entitled to an accommodation allowance at the rate of Three hundred rupees per month and paid house rent allowance up to April 30, 2006 shall not be recovered.".
Section 9 - Amendment of Section 18-A
In Section 18-A of the principal Act, in clause (A) for the words "Two thousand rupees" the words "Six thousand rupees" shall be substituted.
Section 10 - Amendment of Section 24
In Section 24 of the principal Act--
(a) In sub-section (1) for the words "Two thousand rupees" the words "Three thousand rupees" shall be substituted.
(b) In the proviso for the words "Two hundred fifty rupees" the words "Three hundred rupees" shall be substituted.
Section 11 –
In Section 23 of the principal Act, in sub-section (1-A) the following proviso shall be inserted at the end, namely:-
"Provided that if any other Government dues are reported against such person whether it is for the period of the membership or for the period he is not to a member shall also be deducted from the pension of such person."
Section 12 -
In Section 4 of the Uttar Pradesh State Legislature (Officers' Salaries and Allowances) Act, 1952, in sub-section (3) for the words "Five thousand rupees" the words “Ten thousand rupees" shall be substituted.
