Details of Salaries & Allowances

Amendment Bills Year 2023 Passed by Assembly On 20.03.2023

Speaker/Deputy Speaker/Leader of Opposition of Chhattisgarh Legislative Assembly

S.No.

Particulars

Speaker

Leader of Opposition

Deputy Speaker

1.

Salary

Rs. 47000/- Per Month

Rs.45000/- Per Month

Rs. 35000/- Per Month

2.

Constituency Allowance

Rs.73000/- per month

Rs.70000/- per month

Rs. 70000/- per month

3.

Daily Allowance

Rs. 2500/- per day

Rs. 2500/- per day

Rs.2500/- per day

 

 

 

 

 

Hon'ble Ministers

S.No.

Particulars

Chief Minister

Ministers

State Ministers

Parliamentry Secretary

1.

Salary

Rs. 50000/-

Rs. 45000/-

Rs. 35000/-

Rs. 30000/-

2.

Constituency Allowance

Rs. 80000/-

Rs. 70000/-

Rs. 70000/-

Rs. 70000/-

3.

Daily Allowance

Rs. 2500/- per day

Rs. 2500/- per day

Rs. 2500/- per day

Rs. 2500/- per day

Details of Pay, Allowances and facilities provided to Hon’ble Member of Chhattisgarh Legislative Assembly

1.

Salary

:

Rs. 20000.00 per month

2.

Constituency Allowance

:

Rs. 55000.00 per month

3.

Telephone Allowance

:

Rs. 10000.00 per month

4.

Orderly Allowance

:

Rs. 15000.00 per month

5.

Daily Allowance

:

Rs. 2000.00 per day

6.

Medical Allowance

:

Rs. 15000.00 per month

1. Daily Allowance for attendance of Vidhan Sabha and  Committee meetings :

For the days in which a member attend the meetings of Vidhan Sabha/Committees in Capital or out of State, for such meetings member entitle additional daily allowance at the rate of Rs. 1000 per day before a day and after a day of date of such meetings.

2. Vehicle Allowance :

Members are paid @Rs. 20.00  per km for attending meetings of Vidhan Sabha and Committees if he uses vehicle, registered on his own name.

3. Accidental Insurance :

Accidental Insurance up to Rs. 10.00 lacs.

4. Railway / Air Journey :

Each member is entitled to avail Railway/Air coupons worth to Rs. 10,00,000.00 (with Boarding) per financial year for travelling with one companion. Provided that his total journeys of Rail & Air should not be more than his annual entitlement  i.e., Rs. Rs. 10,00,000.00 (with Boarding).

5. Bus pass Facility  :

Hon'ble members with one companion are entitled to free bus journey within the state, through the private buses plying in the State. For the above, prescribed Bus-pass Coupons are issued to Members from this secretariat and the concerned bus operator on the base of collected coupons shall produce a bill to concerned district collector once in a month and receive the payments form there only.

6. Residence facility :

At a rent Recovery of licence fee @ of Rs. 3.00 per day, member is provided a furnished accommodation in MLA rest house in the State Capital.

If Hon'ble member will take a house in Raipur instead of MLA Rest house than he will be entitled to get Rs. 30,000.00 per month.

7. Postal and Banking Facilities  :

Extension counters of State Bank of India and Post Office are available at the Secretariat premises.

8. Railway Reservation Counter :

For the convenience of members, there is a Computerized Railway Reservation facility available at the Secretariat premises.

9. Facility of Dispensaries :

For the facilities of members a Allopathic, Homeopathic & Ayurvedic dispensary at Secretariat premises and Allopathic dispensary at MLA rest house in state capital is available.

10. Gym Facility :

A Gym with modern Gymnasium Equipments is available at Secretariat Premises.

11. Vehicle Loan:

Each member is entitled to avail maximum vehicle loan of Rs. 35.00 lacs from any nationalized banks/cooperative Banks, on which from the total payable interest, initially 3% interest shall be borne by Hon'ble Members while rest interest is payable by State government as "interest subsidy". (except pennal Interest). Public sector and private sector banks notified by the Reserve Bank have also been eligible for providing vehicle loans.

12. Interest Subsidy payable by State Government, on loan taken by Honourable Member for house building/purchasing :

Each member is entitled to availe House building/House purchasing loan, maximum to Rs. 50.00 lac per tenure, from State Bank of India, on which from the total payable interest, initial 2% interest shall be borne by Hon'able Member, while rest interest is payable by State Government as 'Interest Subsidy'. (except pennal Interest)

13. Provision of Crockery Items in residence provided in MLA rest house :

Lum sum amount of Rs. 6000.00 per tenure (Five year) is provided to each member for purchase of Kitchen crockery and Bathroom items.

14. Medical Facility :

Member and his dependent family members are entitled to free medical treatment is State Government's Hospitals. Further he is also entitled for medical facility out of the state, if so is essential in view of Doctor PHS provided that Member has obtained approval of Director, Public Health Services and bills against such out side treatment shall be reimbursed as per rules.

15. Family Pension :

There shall be paid Rupees Twenty Five Thousand per month to the Spouse, from the date of demise. Dependents of a deceased member get Twenty Five Thousand per month for 15 years.

Entitlement of Family Pension shall be as under -

Firstly : Spouse
Secondly : If spouse not alive then son or unmarried daughter less than age of twenty five years.
Thirdly : If there is no living spouse or son or unmarried daughter of less than twenty five years of the age then mother/father or married daughter or widow/divorced daughter till re-marriage, or up to the age of twenty five years fully dependent on members having no other source of income.

16. Supply of Defence Disposed Vehicle  :

           In reference to order No. 10(4)95/O-II, Dated 16th August, 1995 of Ministry of Defense, Government of India, sitting member is entitled to purchase total three disposed vehicle viz., Jeep/Jonga/Motor cycle, in any combination during his tenure.

Details of Pension, Allowances and facilities provided to  Ex-members of Chhattisgarh legislative Assembly

 Pension

Every Ex-member is entitled to get pension Rs. 58,300.00 per month, for his first tenure of membership, while for excess tenure more than five years, rate of additional pension as follow :

1- Additional pension of Rs. 1000.00 per month for every completed one year is payable for period of more than 5 years

Medical Allowance :

        Rupees 15000.00  per month.

Orderly Allowance :

        Rupees 15000.00  per month.

Telephone Allowance :

        Rupees 10000.00  per month.

Medical Facility :

        Member and his dependent family members are entitled to free medical treatment is State Government's Hospitals. Further he is also entitled for medical facility out of the state, if so is essential in view of Doctor provided that Member has obtained approval of Director, Public Health Services and bills against such out side treatment shall be reimbursed as per rules.

Railways Coupons/Air Travel :

Each Ex member is entitled to avail Railway/Air coupons worth to Rs.4,00,000.00 (with Boarding) per financial year for travelling with one companion. Provided that his total journeys of Rail & Air should not be more than his annual entitlement  i.e., Rs. Rs. 4,00,000.00 (with Boarding).

Bus-Pass Facility :

        Hon'ble ex-members with one companion are entitled to free bus journey within the state, through the private buses plying in the State. For the above, prescribed Bus-pass Coupons are issued to Ex-Members from this secretariat and the concerned bus operators on the base of collected coupons shall produce a bill to concerned district collector once in a month and receive the payments form there only.

Air Travel :-

Family Pension :

There shall be paid Rupees Twenty Five Thousand per mensem to the Spouse, from the date of demise. Dependents of a deceased member get Twenty Five Thousand per month for 15 years.

Entitlement of Family Pension shall be as under -

Firstly : Spouse,
Secondly: If spouse not alive then son or unmarried daughter less than age of twenty five years.
Thirdly: If there is no living spouse or son or unmarried daughter of less than twenty five years of the age then mother/father or married daughter or widow/divorced daughter till re-marriage, or up to the age of twenty five years fully dependent on members having no other source of income.