THE SALARIES AND ALLOWANCES OF OFFICERS OF PARLIAMENT

 AND LEADERS OF OPPOSITION IN PARLIAMENT
(AMENDMENT) BILL, 2002

a

BILL

further to amend the Salaries and Allowances of Officers of Parliament Act, 1953 and the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977.

Be it enacted by Parliament in the Fifty-third Year of the Rupublic of India as
follows:—

CHAPTER I

Preliminary

1. Short title and commencement.-(1) This Act may be called the Salaries and Allowances of Officers of Parliament and Leaders of Opposition in Parliament (Amendment) Act, 2002.

(2) It shall be deemed to have come into force on the 17th day of September, 2001.

CHAPTER II

Amendment to the Salaries and Allowances of Officers of Parliament

Act, 1953

2. Amendment of section 5 of Act.-In section 5 of the Salaries and Allowances of Officers of Parliament Act, 1953, the following proviso shall be inserted, namely:—

“Provided that on and from the 17th September, 2001, the sumptuary allowance shall be paid to—

(a) the Speaker of the House of the People at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952), to every other Minister who is a member of the Cabinet;

(b) the Deputy Chairman and the Deputy Speaker at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952), to a Minister of State.”.

 

CHAPTER III

Amendment to the Salary and Allowances of Leaders of Opposition in
Parliament Act, 1977

3. Amendment of section 3 of Act 33 of 1977.-In section 3 of the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977, in sub-section (3), the following proviso shall be inserted, namely:—

“Provided that on and from the 17th September, 2001, the sumptuary allowance shall be paid to each Leader of the Opposition at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952), to every other Minister who is a member of the Cabinet.”.

 

 

 

STATEMENT  OF  OBJECTS  AND  REASONS

The amount of sumptuary allowance payable to the Prime Minister, every other
Minister who is a member of the Cabinet, a Minister of State and a Deputy Minister has
been increased with effect from the 17th September, 2001 by amending the Salaries and Allowances of Ministers Act, 1952.

2. The Speaker of the House of the People and each Leader of the Opposition in Lok Sabha and Rajya Sabha are being paid a sumptuary allowance of one thousand rupees per mensem as per provisions contained in section 5 of the Salaries and Allowances of Officers of Parliament Act, 1953 and sub-section (3) of section 3 of the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977. The Deputy Chairman of the Council of States and the Deputy Speaker of the House of the People are being paid a sumptuary allowance of five hundred rupees per mensem each as per provisions contained in section 5 of the Salaries and Allowances of Officers of Parliament Act, 1953.

3. The Speaker of the House of the People and each Leader of the Opposition in Lok Sabha and Rajya Sabha were being paid, before the commencement of the Salaries and Allowances of Ministers (Amendment) Act, 2001, a sumptuary allowance equal to the amount payable to every other Minister who is a member of the Cabinet. Similarly, the Deputy Chiarman and the Deputy Speaker were being paid, before the commencement of the Salaries and Allowances of Ministers (Amendment) Act, 2001, a sumptuary allowance equal to the amount payable to a Minister of State. Since the sumptuary allowance payable to every other Minister who is a member of the Cabinet and to a Minister of State has been increased by the said Act, it is proposed to provide that the sumptuary allowance shall be paid, with effect from the 17th September, 2001, to—

(a) the Speaker of the House of the People at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, 1952, to every other Minister who is a member of the Cabinet;

(b) the Deputy Chairman and the Deputy Speaker at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, 1952, to a Minister of State;

(c) each Leader of the Opposition at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and  Allowances of Ministers Act, 1952, to every other Minister who is a member of the Cabinet.

4. The Bill seeks to achieve the above objects.

 

New  Delhi;                PRAMOD  MAHAJAN.

The 15th February, 2002.

—————

FINANCIAL  MEMORANDUM

Clauses 2 and 3 of the Bill seek to amend sections 5 and 3 of the Salaries and Allowances of Officers of Parliament Act, 1953 and the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977 respectively and these have financial implications.

2. The proposed provisions provide for increased amount of rupees two thousand per mensem as sumptuary allowance to the Speaker of the House of the People and each Leader of the Opposition in Lok Sabha and Rajya Sabha respectively at par with a cabinet Minister. Similarly, the Deputy Chairman of the Council of States and the Deputy Speaker of the House of the People have been allowed a sumptuary allowance of rupees one thousand per mensem each at par with a Minister of State. These provisions would involve expenditure to the tune of rupees sixty-four thousand out of which rupees forty-eight thousand will be recurring expenditure and rupees sixteen thousand non-recurring expenditure as the increased amount of sumptuary allowance is proposed to be allowed retrospectively from 17-9-2001.

3. The provisions of the Bill do not involve any other recurring or non-recurring expenditure.

 

 

 

 

ANNEXURE

Extract from the Salaries and Allowances of Officers of Parliament Act, 1953

(20 of 1953)

* * * * *

5. Sumptuary allowance.-There shall be paid to the Speaker of the House of the People a sumptuary allowance of one thousand rupees per mensem and to the Deputy Chairman and the Deputy Speaker a sumptuary allowance of five hundred rupees per mensem.

* * * * *

————

Extract from the Salary and Allowances of Leaders of Opposition in Parliament
Act, 1977

(33 of 1977)

* * * * *

3. Salary, and daily, constituency and sumptuary allowances.-(1) Each Leader of the Opposition shall, so long as he continues as such Leader, be entitled to receive a salary per mensem and allowance for each day at the same rates as are specified in section 3 of the Salary, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954) with respect to members of Parliament.

(2) Each Leader of the Opposition shall also be entitled to receive a constituency allowance at the same rate as is for the time being specified under section 8 of the said Act with respect to members of Parliament.

(3) There shall be paid to each Leader of the Opposition a sumptuary allowance of one thousand rupees per mensem.

* * * * *