BE IT ENACTED BY THE LEGISLATIVE ASSEMBLY OF THE NATIONAL CAPITAL TERRITORY OF DELHI IN THE FIFTY-FOURTH YEAR OF THE REPUBLIC OF INDIA AS FOLLOWS:- 

1.  Short title and commencement. -   (1)         This Act may be called the Salary and Allowances of the Chief Whip in the
                                                                                 Legislative Assembly of the National Capital Territory of Delhi Act, 2003. 

                                                                    (2)        It shall come into force on such date as the Lt. Governor may, by notification in the official
        Gazette, appoint. 

2.  Definitions.- :                                 In this Act, unless the context otherwise requires, - 

(a) “Chief Whip” in relation to the Legislative Assembly of the National Capital Territory of Delhi means that Member of the Legislative Assembly who is, for the time being , declared by the majority party to be the Chief Whip in that House of the party forming the Government and recognized as such by the Speaker of the Legislative Assembly;

(b) “Speaker” means the Speaker of the Legislative Assembly of the National Capital Territory of Delhi.

3. Salary and Allowances                         (1)    The Chief Whip shall be entitled to receive a salary,

 of the Chief Whip.-                                   Constituency allowance and daily allowance at the same   rates as  are admissible to a Minister under the Ministers of the Government of the National Capital Territory of Delhi Act, 1994 (Delhi Act No. 8 of 1995).  

      (2)    The Chief Whip shall be entitled to receive sumptuary allowance at the same rate as is admissible to a Minister under the Ministers of the Government of the National Capital Territory of Delhi Act, 1994 (Delhi Act No. 8 of 1995).               

(3)   The Chief Whip  shall also be paid such conveyance allowances, travelling allowances and daily allowances for tour outside Delhi and shall be entitled to such amenities regarding residence or compensatory allowance in lieu thereof and use of motor car, as are admissible to a Minister under the Ministers of the Government of the National Capital Territory of Delhi   Act, 1994 (Delhi Act No. 8 of 1995): 

Provided that the Chief Whip shall not be entitled to any travelling allowance in case the journey is performed by him in a free official transport. 

4.  Medical facilities to Chief Whip.-               The Chief Whip and members of his family shall be entitled to such medical facilities on similar terms as provided to a Minister under the Ministers of the Government of the National Capital Territory of Delhi Act, 1994 (Delhi Act No. 8 of 1995). 

5.  Telephone Facilities to Chief Whip.- :       The Chief Whip shall be entitled to such telephone facilities as are admissible to a Minister under the Ministers of the Government of the National Capital Territory of Delhi Act, 1994 (Delhi Act No. 8 of 1995). 

6.  Chief Whip not to draw salary or   -            The Chief Whip shall not be entitled to receive any sum by way of salary or allowances as a

     allowances as Member of                             Member of Legislative Assembly except what is specifically provided for by this Act. 

     Legislative Assembly.-             

7.  Notification respecting the date                     The date on which any person became or ceased to be Chief Whip shall

    on which person became or cease                   be published in the official Gazette, and any such notification shall be

    to be Chief Whip to be conclusive                  conclusive evidence of the fact that he became, or ceased to be, the Chief

    evidence thereof.-                                               Whip on that date for all

8.  Amendment of Delhi Act No. 6 of 1995 -    In the Members of Legislative Assembly of the National    Capital Territory of Delhi (Salaries, Allowances, Pension, etc.)     Act, 1994,- 

                                                                                (i)    in clause (f) of section 2,- 

(a)     in sub-clause (ii), the word “and” at the end shall be        omitted and added at the end of  sub-clause (iii);           

(b)     after sub-clause (iii), the following sub-clause shall be inserted, namely:- 

                                                                                                            “(iv) The Chief Whip as defined in the Salary and Allowances of the Chief      Whip in the Legislative Assembly of the National Capital Territory  of Delhi Act, 2003.”; 

(ii)   in sub-section (4) of section 9, after the words “Leader of Opposition as defined in the Leader of Opposition in the Legislative Assembly of the National Capital Territory of Delhi (Salary and Allowances) Act, 2001”, the words “or the Chief Whip as defined in the Salary and Allowances of the Chief Whip in the Legislative Assembly of the National Capital Territory of Delhi Act, 2003,” shall be inserted. 

9 Amendment of Delhi Act No. 6 of 1997.-    In the Delhi Members of the Legislative Assembly (Removal of Disqualification) Act, 1997, in the Schedule, after the entry      at serial number 3, the following new entry shall be inserted,    namely:- 

    “4. The office of the Chief Whip in the Legislative Assembly of the National Capital Territory of  Delhi. 

                                                                                                   Explanation.-  The expression “Chief Whip” shall have the meaning assigned to it in the Salary and Allowances of the Chief Whip in the Legislative Assembly of the    National Capital Territory of Delhi Act, 2003.”

                This Bill has been passed by the Legislative Assembly of the National Capital Territory of Delhi on the 24th day of March, 2003. 

(CH. PREM SINGH)

Speaker, Legislative Assembly of the

National Capital Territory of  Delhi.

DELHI

Dated the            , 2003.