U.P. Avas Evam Vikas Parishad (Remuneration Payable to The Adhyaksh and Allowances Payable to The Members of The Board) Rules, 1967

U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

U.P. Avas Evam Vikas Parishad (Remuneration Payable to The Adhyaksh and Allowances Payable to The Members of The Board) Rules, 1967

Published vide Notification No. O-367-HIXXXVII-10 (HB)-65, dated December 23, 1967, published in U.P. Government Gazette, Part I-ka, dated 6th July, 1968, p. 1967.

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In exercise of the powers under clause (a) of sub-section (2) of Section 94 read with sub-sections (1) and (2) of Section 6 and sub-section (3) of Section 7 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 (U.P. Act No. I of 1966 ), the Governor is please to make the following rules regarding Remuneration Payable to the Adhyaksh and Allowances payable to the Members of the Board:

1. Short title and commencement. - (1) These rules may be called the Uttar Pradesh Avas Evam Vikas Parishad (Remuneration Payable to the Adhyaksh and Allowances Payable to the Members of the Board) Rules, 1967.

(2) They shall come into force with effect from the date of their publication in the official Gazette.

2. Definitions. - In these rules unless there is anything repugnant in the subject or context -

(a) 'Act' means the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965; and

(b) 'Board' means the Uttar Pradesh Avas Evam Vikas Parishad established under the Act.

3. Remuneration, honorarium, leave, etc. to the Adhyaksh. - (1) The Adhyaksh of the Board shall be entitled to -

(a) an honorarium of Rs. 1,000 per mensem, provided that he is not in receipt of any salary or monthly honorarium from the State Government on any other account;

(b) travelling and daily allowance as admissible to First Class Government Officer,

(2) Notwithstanding anything contained in these rule, where the Adhyaksh receives an honorarium or holds office in an honorary capacity, he shall receive such of the following facilities as the State Government may, in each case, specify in this behalf:

(a) An official residence, costing Rs. 40,000 approximately and furnishings (as in enclosed Schedule) not exceeding Rs. 5,000, without payment of rent. The items of furnishings shall not be replaced unless they have, been declared unserviceable by the Housing Commissioner on the expiry of the period of normal wear and tear. The expenditures on account of annual white washing and repairs and house tax will be paid by the Board. All other taxes and charges of service nature shall be payable by the Adhyaksh;

a residence carrying a standard rent not exceeding Rs.200 per mensem;

if a residence is not provided, a compensatory allowance or Rs. 100 per mensem;

(b) a telephone at his residence;

(c) the use of board's motor car and such allowance fro the maintenance, and running of the car as may be fixed by the State Government or in lieu of such allowance, the actual charges for the maintenance and running thereof, subject to condition that such charges do not exceed Rs. 3,000 per annum;

(d) authority to incur expenditure of a sum not exceeding Rs. 600 per annum on light refreshments to be served in the meetings of the Board.

4. Remuneration to Adhyaksh and Housing Commissioner. - Notwithstanding anything contained in these rules or in the rules regarding condition of service of the Housing Commissioner, the Housing Commissioner appoint as Adhyaksh in addition to his own duties shall receive such of the facilities mentioned in sub-rules (1) and (2) of Rule 3 as the State Government may, in each case specify in this behalf.

5. Allowances to members of the Board. - The members of the Board shall receive travelling and daily allowances for their journeys in connection with the meeting of the Board as admissible to Government Officers of the first class, provided that the members of the Boards who are also members but of the Vidhan Sabha or Vidhan Parishad, shall not draw any railway fare but shall draw daily allowance and incidental charges only when they are not entitled to draw the same from Government.

SCHEDULE

Serial No.	Accommodation	Items of furniture and furnishings	Scale
1	2	3	4
1	Front verandah	Cane semi easy chairs	4
		Tat purdahas (canvas)	As required.
		Cane centre table	…........1
2	Drawing room-cum-office room	Sofa set	3 pieces to seat 4 with two seat covers.
		Frog chairs with cushions and back duplicate covers.	2
		Central table	1
		Peg table	4
		Takhar or dewan with gadda and masnad and two set covers for each	1
		Tea table	2
		Carpet 12 x 9	1
		Writing table	1
		Officer chair	1
		Book cased or rack	1
		Table fan	1
		Room heater	1
		Table lamp	1
		Telephone carrier	1
		Pelmets	1
		Curtains and chicks for doors and windows blinds and door mats	As necessary.
3	Dining room	Dining table for 6 with 3 covers	1
		Dining chairs	6
		Slide board	1
		Crockery almirah
		Curtains to all doors window chacks and door mats and chicks	As necessary.
4	Bed room (each) Newar (two bed rooms)	Beds without head with mosquito curtain poles	2
		Bed side table	2
		Wardrobe	1
		Frog chairs with cushion and two sets of cushion and back covers	1
		Small writing table	1
		Writing chair	1
		Table lamp	1
		Peg rails	2
		Durrie	1
		Curtains to all doors, window blinds and door mats and chicks	As necessary
5	Guest room	Newar beds with mosquito certain poles	2
		Bed sided tables	2
		Wardrobe	1
		Frog chairs with cushion and two set of cushion and back	1
		Dressing table with stool	1
		Table lamp	1
		Peg rails	1
		Durrie	1
		Curtainss for door and window blinds and door mats	As necessary
6	Dressing room	Dressing table with stool	1
		Chest of drawers	1
		Dirty linen box	1
		Shoe shelf	1
		Curtain to all doors and windows and chicks	As necessary
7	Bath room (each) (two bathroom's)	Bath mat or bath board	1
		Towel rack	1
		Peg rails	1
8	Kitchen	Kitchen almirahs	1
8	Kitchen	Kitchen table	1


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