Orissa Ministers' (Free Travel by Road) Rules, 1976

Orissa Ministers' Salaries and Allowances Act, 1952

The Orissa Ministers' (Free Travel by Road) Rules, 1976

Published vide Notification No. 17061 /MEI-34/76-Gen., Orissa Gazette Extraordinary No. 1484/11-9-1976

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Notification No. 17061 /MEI-34/76-Gen., dated 11th September, 1976. - In exercise of the powers conferred by Section 10 read with Section 8-A of the Orissa Ministers' Salaries and Allowances Act, 1952 (Orissa Act 20 of 1952), the State Government do hereby make the following rules, namely :

1. Short title and commencement. - (1) These rules may be called the Orissa Ministers' (Free Travel by Road) Rules, 1976.

(2) They shall come into force at once.

2. Definitions. - In these rules, unless the context otherwise requires-

(a) "Act" means the Orissa Ministers' Salaries and Allowances Act, 1952;

(b) "Form" means a Form appended to these rules;

(d) "Secretary" means the Secretary of the Orissa Legislative Assembly or any other officer authorised by him for the purposes of these rules;

(e) "identity card" means the identity card issued by the Orissa Legislative Assembly Secretariat to the Minister for the term of his office with the photo of such Minister affixed thereto;

(f) all other words and expressions used in these rules but not detained herein shall have the same meanings as have been respectively assigned to them under the Act.

3. Ministers to be provided with coupon books. - Subject to the provisions of these rules, every Minister shall be provided by the Secretary with coupon books which shall entitle him to travel by any stage carriage within the State for a distance not exceeding ten thousand kilometres in the aggregate in a year.

4. Requisition for supply of coupon books. - The Secretary shall, whenever necessary, issue coupon books for use by the Minister under and in accordance with these rules. The coupon books shall be supplied to the Minister free of cost.

5. Number of coupons in each book. - (1) The coupons shall be issued in triplicate.

(2) Each coupon book shall be numbered with the book number and coupon number, in serial order.

(3) The road travel coupons shall be available to the Minister for an aggregate distance of 2,500 Kms., at a time in one book, with the denominations, namely :

(i)	20 coupons for 25 Kms. each	500 Kms.
(ii)	35 coupons for 20 Kms. each	700 Kms.
(iii)	70 coupons for 1 0 Kms. each	700 Kms.
(iv)	100 coupons for 5 Kms. each	500 Kms.
(v)	100 coupons for 1 Km. each	100 Kms.
	Total	2,500 Kms.

The coupons shall be in Form I and the distance in kilometre shall be printed in each coupon.

(4) The coupons for the next and subsequent aggregate distance of 2,500 kilometres each, shall be made available to the Minister when the distance covered by the balance of the coupons earlier issued amounts to less than 100 Kms. The earlier coupons shall be used first and counterfeits returned to the Secretary at the earliest opportunity.

(5) Before issue of the subsequent coupon book, the Secretary shall certify on the cover thereof the progressive total kilometerage of journey performed by the Minister up to the date of issue of that coupon book and the kilometres left, if any, to be covered by the coupons issued earlier.

6. Availability of coupon books. - (1) A coupon book will be available for use only by the Minister whose name will be recorded on the coupon book.

(2) The coupon book may be obtained on any date, by a Minister but it can be used by him only so long as he continues to be a Minister.

(3) In the event of the holder of the coupon books ceasing to be a Minister the coupon books shall be returned to the Secretary.

7. Coupons not transferable. - Coupons shall not be transferable.

8. Form of Certificate. - Each coupon books shall contain the following certificate :

"I hereby certify that Shri/Shrimati............above in my presence, is a Minister and tickets may be issued in exchange of the road travel coupons for journeys to be undertaken by him/her within the State of Orissa.

Seal :

Secretary,

Orissa Legislative Assembly"

9. Undertaking by the Minister. - (1) The Minister using the book shall fill in an undertaking in the following form which will be printed on the cover of every coupon book :

"I, Shri/Shrimati........... hereby declare that the concession shall be availed by me only for journeys undertaken within the State of Orissa.

Signature of the Minister"

(2) The above undertaking shall be obtained from the Minister before the book is handed over to him by the Secretary.

10. Method of obtaining tickets. - (1) Any Minister desiring to undertake a journey shall present the coupon book to the Conductor or Officer-in-charge of issuing tickets without detaching any coupon therefrom. Coupons detached from a coupon book shall not be presented in any circumstances and the Conductor or Officer-in-charge of issuing tickets shall not accept any such coupons.

(2) The Conductor or Officer-in-charge shall personally remove from the coupon book the counterfoils and indicate the distance of the journey and progressive kilometerage of journeys performed by the Minister till the termination of the instant journey in the counterfoil as well as the two counterfoils.

(3) In exchange for the coupon or coupons, as the case may be, the Conductor or Officer-in-charge shall issue such single journey ticket as may be required by the Minister.

(4) A Minister when travelling with the ticket issued to him under these rules shall keep with him his identity card containing his photograph duly attested by the Secretary and produce the same when demanded by the Conductor or Officer-in-charge.

(5) in the case of Transport undertaking vehicles, the Conductor or Officer-in-charge of issuing tickets shall hand over all coupons received by him along with the credit tickets to the Officer-in-charge of the unit of the Transport undertaking who shall, at the end of every month, produce the said coupons and the credit tickets before the Secretary along with an account in Form II.

(6) On receipt of the documents and other papers under Sub-rule (5) the Secretary shall reimburse the value of the tickets to the concerned Officer-in-charge of the unit within two months from the date of receipt of the said documents.

(7) The operators of stage carriages, other than those referred to in Sub-rule (5) shall furnish to the Secretary all used coupons on completion of the journey by the Minister in their stage carriages for reimbursement of the value of the tickets issued to the Minister in exchange of such coupons together with an account in Form II. The Secretary shall reimburse the value of the tickets to the said operators within two months from the date Of receipt of the used coupons.

11. Terminal taxes. - When issuing tickets in exchange for coupons for any journey in respect of which terminal tax is leviable, the tax shall be collected in cash from the person presenting the coupons. The amount of tax so collected shall be shown on the face of the ticket, below the space provided for showing the fare.

12. Luggage. - Free allowance of luggage as per ordinary tickets shall be allowed. Excess over the free allowance shall be charged at normal luggage rates and the amount recovered in cash.

13. The Secretary may confiscate the coupon book on proof that the conditions, subject to which it has been issued, have not been observed.

Form II

[See Rule 10(5)]

Sl. No.	Date of the journey	Name of the Minister	No. of coupon with book No.	From	To	Distance in Kms.	Ticket No. with Book No.	Fare excluding Terminal Tax	Passage Tax	Total
1	2	3	4	5	6	7	8	9	10	11

Date.....................

Signature of the Officer-in-charge