Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981
(U.P. Act No. 14 of 1981)
Last Updated 26th November, 2019 [up928]
(a) "Assembly" 'means' the Uttar Pradesh Legislative Assembly;
(b) "Council" means the Uttar Pradesh Legislative Council ;
(e) "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;
(d) "maintenance" in relation to a residence includes the payment of local rates and taxes and the provision for water and electricity including electricity duty;
(e) "Minister" means a member of the Council of Ministers of the Government of Uttar Pradesh and includes the Chief Minister, a Minister of State and a Deputy Minister of that State.
3. Salary. - (1) Every Minister and Minister of State shall be entitled throughout the term of his office, to a salary of [five thousand rupees] per month. (2) Every Deputy Minister shall be entitled, throughout the term of his office, to a salary of [four thousand rupees] per month. (3) The salary referred to in sub-sections (1) and (2) shall be exclusive of the tax payable in respect of such salary (including perquisites) under any law relating to income tax for the time being in force, and such tax shall be borne by the State Government. 4. Residence. - (1) Each Minister shall be entitled without payment of any rent to the use throughout the term of his office and for period of fifteen days thereafter, of a residence at Lucknow which shall be furnished and maintained at public expense at the prescribed scale. [(1-A) Each Minister for whose use a residence at Lucknow 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. Explanation. - For the purposes of this sub-section 'Minister' includes a person who has ceased to be a Minister and also includes a person who was given the status of a Minister.] (2) 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 a compensatory allowance at the rate of-(a) three hundred rupees per month in the case of Deputy Minister, and
(b) five hundred rupees per month in any other case.
[4A. Special provisions regarding certain accommodations. - (1) On and from the commencement of the Uttar Pradesh Ministers and State Legislatures, Officers and Members Amenities Laws (Amendment) Act, 1997, the State Government may, with a view to ensuring timely availability of residence to a minister under sub-section (1) of section 4 by a notified order, specify any type- VI accommodation or an accommodation in which a Minister was in occupation at any time, under the control and management of the Estate Department of the State Government, as Ministers residence and an accommodation so specified shall be allotted to a Minister only and not to any other person. (2) The State Government, or an officer authorized by it in this behalf may, if a person other than a Minister referred to in sub-section (1-A) of section 4 is in occupation of an accommodation specified as Ministers' residence under subsection (1) on the basis of any allotment order or otherwise, cancel the allotment order of such person if any, and by notice in writing require such person to vacate the said accommodation within fifteen days from the date of service upon him of such notice, and if such person fails to vacate the said accommodation within the said period, an officer authorized by the State Government in this behalf may take possession of the said accommodation and may for the purpose use such force as may be necessary in the circumstances.] 5. Conveyances. - (1) Each Minister shall, throughout the term of his office, be provided with a chauffeur driven motor vehicle 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 subsection (1) shall be such as may be prescribed. (3) 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. 6. Travelling allowance etc. - [(1) Each Minister other than a Deputy Minister shall be entitled for journeys (whether by land, sea or air) performed in connection with the discharge of his official duties to travelling 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 land, sea or air) performed in connection with the discharge of his official duties to [travelling allowance and out-of-pocket expense from such date, at such rates and upon such conditions as may be prescribed.] (3) Each Minister shall be entitled to travelling 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 Lucknow from his usual place of residence outside Lucknow for the purposes of assuming office; and
(b) in respect of the journey from Lucknow to his usual place of residence outside Lucknow on relinquishing office.
(4) Notwithstanding anything contained in sub-sections (1) to (3), no travelling allowance shall be payable to a Minister in respect of journeys performed in the motor vehicle referred to in section 5 or any other vehicle belonging to the State Government. 7. Use of Circuit house etc.. - 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. 8. Medical facility. - Every Minister and the members of his family shall be entitled, free of charge, to accommodation in hospitals maintained by the State Government and to medical attendance and treatment in accordance with such principles as may be prescribed. 9. Notification of appointment and vacancy in the office of a Minister. - 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. 10. Prohibition against practising and profession etc.. - No Minister shall during the tenure of his office for which he draws his salary and allowance, practise any profession or engage in any trade or undertake of remuneration any employment other than his duties as Minister. 11. Facilities under U.P. Act 23 of 1980. - Every Minister who is a member of the Assembly or council, as the case may be, shall continue to enjoy the benefits available to him under section 4,9,18 and Chapter VIII of the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980. 12. Relinquishment of salary etc.. - A Minister may, at any time, relinquish the whole or any part of the salary, allowance or other facilities to which he is entitled by making a written declaration to that effect: Provided that any such relinquishment may likewise be cancelled by him at any time with prospective effect. 13. Rules making power. - (1) The State Government may, by notification, make rules to carry out the purposes of this Act. (2) All rules made under the enactment repealed 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 be valid and effective until they are repealed by new rules made under sub-section (1). 14. Repeal. - The Uttar Pradesh Ministers and Deputy Ministers (Salaries and Allowances) Act, 1952, is hereby repealed.