Himachal Pradesh Parliamentary Secretaries (Appointment, Salaries, Allowances, Powers, Privileges and Amenities) Act, 2006
(Act No. 1 of 2007)
Last Updated 13th March, 2020 [hp260]
LEGISLATIVE HISTORY 6 |
(a) "Chief Minister" means the Chief Minister of Himachal Pradesh;
(b) "member" means a member of the Legislative Assembly of Himachal Pradesh;
(c) "notification" means a notification published under proper authority in the Official Gazette;
(d) "Parliamentary Secretary" means a member of the Legislative Assembly of Himachal Pradesh appointed as the Parliamentary Secretary or the Chief Parliamentary Secretary under section 3 of this Act;
(e) "prescribed" means prescribed by rules made under this Act; and
(f) "specified" means specified by notification published in the Official Gazette.
3. Appointment. - The Chief Minister may appoint such number of the Parliamentary Secretaries, and assign to each of them such duties and functions, as he may deems fit. 4. Powers and functions. - (1) A Parliamentary Secretary shall exercise such powers, discharge such functions and perform such duties as may be specified by the Chief Minister. (2) A Parliamentary Secretary shall not have the powers to approve the action proposed by a Secretary or any other subordinate functionary of the Government, except recording his note in the form of proposal on the file for the consideration of the Minister-In-Charge. 5. Privileges and amenities. - A Parliamentary Secretary shall be entitled to such privileges and amenities as available to the members. 6. Oath of office and secrecy. - Before a Parliamentary Secretary enters upon his office, the Chief Minister shall administer to him oath of office and secrecy in the following manner : -"I, _________________________, do swear in the name of God that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as a Parliamentary Secretary for the State except as may be required for the due discharge of my duties as such Parliamentary Secretary."
7. Salaries and Allowances. - A Chief Parliamentary Secretary shall be entitled to the salary of Rs. [65,000/-] per month, while a Parliamentary Secretary shall be entitled to a salary of Rs. [60,000/-] per month. In addition, the Parliamentary Secretary shall be entitled to compensatory allowance and other perquisites as are admissible to the members. 8. Residence. - (1) A Parliamentary Secretary shall be provided with furnished house, the maintenance charges of which shall be borne by the State Government or in lieu of such house, shall be paid an allowance at the following rates, namely, -
(a) |
a Chief Parliamentary Secretary |
Rupees three thousand per mensem; and |
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(b) |
a Parliamentary Secretary |
Rupees two thousand and five hundred per mensem; |
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