TEXT :
THE MINISTER OF HOME AFFAIRS (SHRI L.K. ADVANI): I beg to move:
"That this House approves the draft Ministers' (Allowances, Medical Treatment and Other Privileges) Amendment Rules, 1998 framed under section 8 and sub-section (1) of section 11 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952) and laid on the Table of the House on the 15th December, 1998."
This is a simple Resolution, which seeks to amend Rule 31 of this particular Act and this relates to advance car allowance. It has already been done in the case of Members of Parliament. While earlier, the advance used to be Rs.50,000, it has been increased to Rs.1,00,000. This was done in 1987. Correspondingly, for the Ministers also, the advance is being increased from Rs.50,000 to Rs.1,00,000. This is the only purpose of this Bill. I, therefore, commend it to the House for adoption.
MR. CHAIRMAN : Motion moved:
"That this House approves the draft Ministers' (Allowances, Medical Treatment and Other Privileges) Amendment Rules, 1998 framed under section 8 and sub-section (1) of section 11 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952) and laid on the Table of the House on the 15th December, 1998."
SHRI L.K. ADVANI: I am aware of it.
SHRI P. SHIV SHANKER: Will you kindly look into this and try to help them under some rules so that their grievances are alleviated.
SHRI L.K. ADVANI: The Government is conscious of it. Now that you have drawn our attention to it, I will certainly convey it to the Government.
MR. CHAIRMAN: The question is:
"That this House approves the draft Ministers' (Allowances, Medical Treatment and Other Privileges) Amendment Rules, 1998 framed under section 8 and sub-section (1) of section 11 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952) and laid on the Table of the House on the 15th December, 1998."
The motion was adopted.
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