Orissa Lokpal (Conditions of Service) Rules, 1998

Published vide Notification SRO No. 309/98, Orissa Gazette Extraordinary No. 860 dated 4.7.1998

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S.R.O. No. 399/2nd July, 1998. - In exercise of the power conferred by Section 20 of the Orissa Lokpal and Lokayuktas Act, 1995 (Orissa Act 8 of 1995), the State Government do hereby make the following rules, namely :

1. Short title and commencement. - (1) These rules may be called the Orissa Lokpal (Conditions of Service) Rules, 1998.

(2) They shall be deemed to have come into force on the 1st August 1995.

2. Definition. - (1) In these rules, unless the context otherwise requires-

(a) "Act" means the Orissa Lokpal and Lokayuktas Act, 1995;

(b) "Government" means the Government of Orissa;

(2) All other words and expressions used but not defined in these rules shall have same meaning as respectively assigned to them in the Act.

3. Residential Accommodation. - [(3) The Lokpal shall be entitled to residential accommodation or house rent allowance as the case may be, equal to such benefits admissible to Chief Justice of a High Court.]

4. Conveyance. - [(4) The Lokpal shall be entitled to conveyance as is admissible to Chief Justice of a High Court]

5. Travelling and Daily Allowance. - The Lokpal shall be entitled to travelling allowance and daily allowance for journey undertaken by him for the purpose of his duties at the rates admissible to the Chief Justice of a High Courts.

6. Leave. - The Lokpal shall be entitled to leave in accordance with the provisions of the High Court Judges (Conditions of Services) Act, 1954 (28 of 1954) and the rules made thereunder as applicable to the Chief Justice of a High Court.

7. [If at the time of his appointment as Lokpal, a Judge is in receipt of a pension in respect of any previous service as a Judge of a High Court or Supreme Court or as Chairman/Member of any Commission/Tribunal, the pension payable to him under the Act and Rules shall be an additional pension per mensum for service as the Lokpal equal to the difference between his original pension and the pension not less than to Chief Justice of a High Court is entitled for completion of full term i.e. five years :

Provided in computing the proportionate pension for a part of the full term only monthly period of completed service shall be taken into account.]

8. Dearness Allowance. - The Lokpal shall be entitled to Dearness Allowance and Additional Dearness Allowance at the rates admissible to the Chief Justice of a High Court.

9. Leave encashment benefit. - The Lokpal shall be entitled to leave encashment benefit as is admissible to the Chief Justice of a High Court.

10. Leave Travel Concession. - The Lokpal shall be entitled to leave travel concession as is admissible to the Chief Justice of a High Court.

11. Medical Facilities. - The Lokpal shall be entitled to medical facilities as is admissible to the Chief Justice of a High Court.

12. Water and Electricity Charges. - The Lokpal shall be entitled to reimburse the charges on account of water and electricity consumed at his residence as is admissible to the Chief Justice of a High Court.

13. Sumptuary Allowance. - Lokpal shall be entitled to receive the sumptuary allowance as is admissible to the Chief Justice of a High Court.