'THE EAST PUNJAB MINISTERS' SALARIES (AMENDMENT)
ACT, 2015
(Punjab Act NO, 18 of 2015) [ Received the assent of the Governor of Punjab on the 29th April, 2015, and was first published for general information in the Punjab Government Gazette (Extraordinary), Legislative Supplement, dated the 7th May, 2015.]
AN
ACT
further to amend the the East Punjab Ministers'Salaries Act, 1947. Be it enacted by the Legislature of the State of Punjab in the Sixty- sixth Year of the Republic of India as follows:-
1. • (1) This Act may be called the East Punjab Ministers' Salaries (Amendment) Act, 2015.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the East Punjab Ministers' Salaries Act, 1947 (hereinafter referred to as the principal Act), in section 2,:-
Short title and
commencement,
for sub-section (/), the following sub-sectiOn shall be substituted, Amendment in section 2. ..of
Punjab Act 6 of
1947.
(a) to the Chief Minister, a salary at the rate of one lac rupees per mensem, sumptuary allowance and compensatory allowance each at the rate of five thousand rupees per mensem; and
(b) to the Deputy Ch iefMinister and every Minister, a salary at the rate of fifty thousand rupees per mensem, sumptuary allowance and compensatory allowance each at the rate of five thousand rupees per mensem."; and (i0 in sub-section (4), for clause (h), for the words "ten thousand rupees"; the words "fifteen thousand rupees" shall be substituted.
3. In the principal Act, in sub-section (/), in the second proviso, for the words "twc' lac rupees", the words "three lac rupees" shall be substituted.
4. In the principal Act, in section 2-BBB, for the words "fifteen thousand rupees" and "five thousand rupees", the words "twenty five thousand rupees" and "ten thousand rupees", shall respectively be substituted. Amendment in
section 2-BB of
Punjab Act 6 of
1947.
Amendment in section 2-BBB of Punjab Act 6 of 'For Statement of Objects and Reasons, see Punjab Government Gazettee(Extra Ordinary), dated the 25th, 2015, Page 2125.
8688/07-2015/Pb. Govt. Press, S.A.S. Nagar.
namely:-
"(I) There shall be paid,-
1
An Act to provide for the Salaries of Ministers of the -East Punjab Gcivernment
It is hereby enacted as follows :-
1. (1) This Act may be called the East Punjab Ministers' Salaries Act, 1947.
Short title and
oorrunencement.
(2) It shall come into force at once. '1-A. (a) "House" includes the staff quarters and other buildings Definition appurtenant thereto, and the gardens thereof.
(b) "Maintenance" in relation to tr house shall include the payment of local rates and taxes, and charges of electricity and water.
22. "(1) Thereshall be paid to each Minister a salary at the rate of *fifteen thousand rupees per mensem and a sumptuary allowance and compensatory allowance each at the rate of five thousand rupees per mensem".
32. In the East Punjab Ministers' Salaries Act, 1947 (hereinafter referred to as the principal Act), in section 2, for sub-sections (2) and
(3) the following sub-sections shall be substituted, namely :—
"(2) Each Minister shall be provided with a free furnished house, the maintence charges of which shall he borne by the State Government, or in lieu of such house, he shall be paid such monthly allowance, as may be specified in the rules framed by the State Government under this Act from time to time. The State Government may also allow him to continue in free occupation of the house provided to him for a.period not exceeding fifteen days from the date of his ceasing to be a Minister.
Each Minister shall be provided with a State Car, the expenses on the maintenance and propulsion'of which shall be borne by the State Government.
(3-A) If a Minister does not avail of or surrenders his State Car and wishes to use hid .private vehicle for official' purpose, he will be paid such allowance, as may he specified in the rules made in this behalf by the State Government under this Act from time to time".
civAc_Ac
b t c Q. t 64245
(3)
Amendment or Sections 2 of Punjab Act 6 of
1947,
'Added by Punjab Act III of 1952, section 2, It was deemed to be so added with effect from the 17th April, 1952.
iSeCtion 2 as amended by Punjab Act IX of 1951 and III of 1952, was substituted by Act XV of 1953,-Act XV of 1986 and further substituted by Act V of 1992
`Amended,-vide Notification I 2-PLA 2000/30 dated the 28th March, 2000 and further 'Amendment vide Notification No. 11-Leg./2003 dated 29th April, 2003
2
4
' (4). (a)
Each Minister shall be entitled to have a teleptione installed at any place within his Constituency or at Chandigarh and all charges in respect of irtstallation and seemity deposit shall be paid: by: the Minister himself and the amount so paid shall be reimbursed to the Minister, by the Government on production or receipts obtained from the Posts and Telegraph .PepArtnient.
(b)
The charges in respect of rental, !veal and outside calls made within the
by a Minister from one or more telephoeattid.:Wt..,1* amp* State of Punjab and the Union Tetritary,oftivitititrirli4 Lima be paid, initially •
by the Minister himself and the amount so paid shall also* reimbursed to the Minister by the GovernMent on production of receipts from the Posta
and Telegraph Department
• Provided that reimbursement of charges referred as is stab-Section (a) and (b) shall not exceed ten thousand rupees per mete. 22-A. (1) The travelling allowance of the M;attistem iipc hiding the Chief Minister, shall. be regulated in accordance with such irides as may be framed or adopted by the State Government from tine tieie.1 Provided that no mileage or travelling allowance shag be chargeable
in respect of journeys performed in a State Car.
(2)
Any expenditure incurred in relation to the traimillhog.altettance of Minister before the commencement of this Act shall be attniand to have been incurred in accordance with such rules as if the said rains usa'e framed and adopted under this Act.
Ministers not to 4 [2-B. No person in receipt of salary or allowance wader 1 Act shall
draw
allowansaces as ,
be entitled to receive. any sum out of the funds provided by due State lary or
members of the Legislature by way of salary or allowance in respect of his ,imearibership of State Legislative either House of the State Legislature.]
'New Sub-section 4 & 5 added at the end of sub-sect ion (3) of Saunas 2 lay rattpli Agit ?Ye. 4 of 1970. Sub-section 4 was modified,--vide Act No. 25 of 1978 and substiming att .ant 20 of
1995 and further substituted by Punjab Act 21 of 1998.
New section 2-A added by Punjab Act 111,of 1952.
3For rules framed under this Act, see Punjab Government
notification Nis 11433ita-P-511e 12124,
dated 1st June, 1953, published in Punjab Government Ga:ette,
1953, Part-L pro* 571-3,1 'New section inserted by Punjab Act 33 of 1957 and tIrther *Aineadmasat Isimillinaticn
No. I I-Leg /2003 dated 29th April, 2003.
2--)'S k_t \iv:). la 20 Is
Power to make or adopt rules.
5
'2B131. Every Minister along with his spouse and his dependentnialli" children accompanying either of them and an attendant accompanying him
T
ec . to look after and assist him shall, during the course of a financial year, be entitled to travel by any railway in India or within or out side India by an Air-conditioned coach or by air and an amount equivalent to the expenses ' incurred owsuch journey shall be re-imbursed to him :
Provided that where a Minister travels by his own motor car and furnishes a cash receipt from a licensed dealer indicating the name of the Minister, quantity of petrol or diesel purchased'hy'hitw for propulsion of his motor car, the date of which it was purchased, the cost thereof.and the registration number of his motor car, the expenses so incurred shall be Provided further that the total expensed incurred for the facilities Av.v, evoctex[ reimbursed to him :
specified in this section shall not exceed the amount of one lac twenty five
TV
2
2-TIBB. There shall be paid to the Minister constituency, secretarial coeithuracy,
,gez t Le-{) avneiykdel
thousand rupees in a financial year. and Postal facilities allowance at the rate of eight thousand rupees per s'c"eu racilitimitPd°"1 b,t „„0, d 2 ,0 Is-
tounsuin and offi
ce allowance in constituency at the rate of five thousand office 1110W111100/1. • a
rupees per mensetn.
3
2-C. The salary and allowances payable to a Minister, and free Salary Allewance vv)
furnished house and other perquisites admissible to him, under this Act, " db. =yr' of
shall be exclusive of income-tax. which shall be payable by the State income Tax. 0,14' Eecit
4
2-D. Subject to such condition and limitations as may be prescribed. Grand ofloarl. — Government.
by rules, there may be paid to each Minister by way of re-payable advance:—
(a) a sum of money not exceeding ton lac rupees for building or purchasing of house or for making major repairs additions or alterations in the house; and
(b)
a sum of money not exceeding six lac rupees or the anticipated price, which over be less, for purchase of a "Motor car , or a Jeep or for conversion of a petrol-driven Motor car or a Jeep to- diesel driven vehicle, or a sum of money not exceeding twenty five thousand rupees or the anticipated price, which ever be lass, for purchase of Motor Cycle or a Scooter". 'New section 2BB added by Punjab Ad 25 of 19711.and substituted by Punjab Act S of 1992 and further amended by Punjab Act 20 of 1995.
'New section 2BBB added by Punjab Act 5 of 1992 and substituted by Act No. 20 of 1995 and further amended by Punjab Act No. 21 of 199g.
'New section 2C added by Punjab Act 14 of 1976.
4Sectian
2D amended by Punjab Acf5 of 1992, Punjab Act 20 of 1995 and Maher amended by Punjab Act 21 of 1995 and furthcr Amendment vide Notification No. 11-Leg./2003 dated 29th April, 2003.
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6
HOME DEYAKTMEN
POLITICAL
NOTIFICATION
*THE PUNJAB MINSTERS TRAVELLING ALLOWANCE
RULES, 1953
1. TheSe rules may be called the Punjab Ministers Travelling --;ilowance Rules, 1953.
2. They shall be deemed to have come into force with effect from
•::le 1st April, 1953.
3. A Minister, when travelling by rail on duty, is entitled to— [(a) an air-conditioned 1st class coupe or if this be not available a First Class four-berth compartment or a single berth in an air-conditioned coach or a single seat in a rail-car between Kalka and Shimla ; .
(aa) recover the actual travelling expenses subject to a maximum of twelve pies per mile I
*Published.--vide l'unjab Government Notification No. 4436-P-53/32824, dated 1st June, 1953. 'Substituted by Punjab Government Notification No. 3408-PI(C)-58/36808, dated the 19th D+-.:ember, 1958 (with effect from the 1st April. 1955) and further amended.—vide Notification
••• G.S.R..-74/PA/6/47/S2A/Amd. (13)/92, dated 29th October. 1992. (with effect from 29th July, 1992).
7
14
(b) railway fare actually paid for not more than six personal servants at the lowest class rates; whether they travel with him or precede or follow him ;
(c) conveyance of all' [personal effects] including stores carried for consumption, whether taken in the luggage van of the train or sent by another train ;
the whole cost of conveyance of a motor car, when it has been employed for journeys made in the public interest and four-fifths of the cost of carriage where it has served personal convenience to an appreciable extent ; and in addition to the concessions mentioned above, a Minister may, for a journey by rail, draw half daily allowance for the days of departure from and arrival at Headquarters. Notes.—(i) if on any one day, two separate journeys are performed one ending at and the other commencing from Headquarters, one half daily allowance will be admissible in respect of each separate journey, '
(ii) Where, in these Rules 2(First Class) railway accommodation is referred to, it includes accommodation of the class next below (first Class) available on a particular route.
4. (1) When travelling by road or steamer, otherwise than by a conveyance provided at State expenses, a Minister may charge his actual travelling expenses on his own certificate that the amount charged has been actually paid and does not include any charge for refreshments, hotel or staging bungalows. In the alternative, he may, if he so chooses draw for journey by road—
, (a) mileage allowance of four rupees per kilometre ;
(b) actual expenses of the transport of—
(i) his personal servants up to a maximum number of six ; and
(ii) all luggage for which he vouches as his [personnel effects] including stores taken for consumption on tour ; and
(c) mileage allowance for carriage of empty cars by road, at six annas per mile.
'Substituted by Punjab Government Notification No. 4609/P-C/54/13430, dated the 12th June, 1954. 'Substituted by Punjab Government Notification No. 3408-P1-(C)-58/36808, dated the 19th De- cember, 1958. It was deemed to have taken effect from the let April, 1955. 'Vide Notification No. GSR/60/PA/6/47/S2A/Amd. (12)/86, dated 8th September, 1986, amended ,—Vide Notification No. GSR/74/PA/6/47/S2A/Amd. (13)/92,dated 29th October, 1992 and further amended,—vide Notification No. GS12/67/PA. 6/47/S2A/Amd. (16)/98, dated 9th September,
1998.
(d) (e)
15
(2) A Minister may while travelling by road or steamer draw half daily allowance for the days of departure from and arrival at Headquarters.
subject
'(3)
to the following A Minister. conditions,
usehtis own privalte vehicle for official purpose :—
(i) that this facility shall be available to a Minister who exercises his option to use his own private vehicle by surrendering Government vehicle allotted to him along with driver ;
(ii) that the Minister concerned shall be entitled to an amount of five thousand and five hundred rupees per month for maintenance and local journeys (including the salary of driver) ;
(iii) that a mileage allowance at the rate of five rupees per °` kilometer shall be paid to the Minister and this allowance is admissible for outstation journeys but not for local journeys at the headquarter or in the towns which are visited by him ; and
(iv) that the log book shall be maintained as maintained for Government vehicle by the personal office and the genuineness and correctness of the same shall be certified by the Special Secretary, Secretary or Private Secretary of the Minister.
2. In the Punjab Ministers Travelling Allowance Rules, 1953, in rule 4, in sub-rule (3) :—
(i) in condition (ii), for the words "three thousand five hundred rupees", the words "five thousand five hundred rupees"
shall be substituted.
(ii) in condition (iii), for the words "four rupees", the words
"five rupees" shall be substituted.
5. (a) A Minister may perform on duty, journey by air to any part of India, by the Executive class in a Government machine or in the machine of a Public Air Transport Company.
'New sub-rule added,—vide Notification No. GSRJ76/PA/6/47/S2A/Amd. (14)194, dated 23rd November, 1994 and further amended,—vide Notification No. GSR/67/PA. 6/47/32A/Aind. (16)/98, dated 9th September, 1998. and further amended,—vide Notification No. 1/10/2000 cabinet/2760, dated the 19th May, 2000.
j7, pro f-
Or 014-8. 2 chvic)2016
16
(h) When travelling by air, a Minister is entitled to draw the fare-' paid for the journey by air and, if actually paid, the cost of transporting all personal effects by rail at passenger rates or by road and railway fares, actually paid, for not more than six personal servants at the lowest class rates. He may in the alternative draw travelling allowance, as is admissible to a Government servant of Class I, under the rules contained in Chapter II of the Travelling Allowance Rules, Punjab Civil Services Rules (Volume-Ill) (First Edition, 1953). If, at either and of the journey by air, a Minister has to perform a connected journey by rail or road, he may draw travelling allowance admissible for such journeys under rule 3 and 4 above. No allowance may, however, be drawn in respect of the surface transport which forms part of the air journeys and included in the fare paid for the air journey.
6. A Minister is entitled to travel beyond the limits of the State of Punjab on official business.
'7. A Minister, may while on tour, draw daily allowance at the rate of three hundred rupees in addition to the above paymehts :
Provided that—
the daily allowance for the days of departure from and arrival at headquarters shall be such as provided under rules 3(e) and 4(2) ;
(ii) in the case of a Minister, who is treated as a State Guest during an official visit outside the State of Punjab, his daily allowance shall be limited to one-fourth, if he, is provided free Board and lodging officially, and one-half, if he is charged either for board or for lodging.
8. On proceeding to join office, a Minister may, in respect of the journey from his home to the headquarters of Government, avail himself of all the travelling allowance facilities under these- rules. Similar facilities from the headquarters of Government to his home, shall be allowed to a Minister on demitting office.
'Substituted,—vide Punjab Government Notification No. GSR/28/PA/6/47/S.2A/Amd. 7(75), dated 13th March, 1975 and further substituted,—vide Notification No. GSR/60/PA(6)/47/S.2A/Amd. (12)86, dated 8th September, 1986 and amended.—vide Notification No. GSR/74/PA(6)/47/S.2A/Amd. (13)/92, dated 29th October, 1992,—vide Notification No. GSR/6/47/S.2A/Amd. (15)196, dated 3rd January, 1996 and further amended,—vide Notification No. GSPJ67/PA 6/47/S.2A/Amd. (16)/98, dated 9th September, 1998.
(i)
-r
17
9. (1) Subject to sub-rule (2) below, when a Minister for whom special railway accommodation is provided or who is entitled, under these rules, to reserve railway accommodation by requisition, travels in such reserved accommodation on tour, the entire cost of haulage is borne by the Government.
(2) Unless it be otherwise expressly provided in these rules, any person travelling with the Minister in the reserved accommodation must pay the usual fares to the railway by the purchase of the required number of * [first class] tickets, and in every bill for travelling allowance in respect of journey performed in reserved accommodation, the Minister reserving the accommodation must specify the number of persons who travelled with him and certify that the necessary number of tickets were purchased by them.
Notes,—(1) The Minister reserving the accommodation shall be required before beginning the journey to have the number and other details of the tickets purchased for the persons travelling with him in the reserved accommodation entered or the requisition form by the Station Master of the Station from which the journey is commenced. This is necessary in order• to enable an adjustment to be made between the Civil and Railway Departments in respect of the fares realised by the Railways. When, in the case of a Minister who travels in reserved railway accommodations, no travelling allowance bills received, by the Audit Officer but only debits, are received on account of Railway Requisition the Audit Officer will call for a certificate from the Minister to the effect that the journey covered by the requisition was on public duty.
(2) If it is necessary in the public interest for a Private Secretary, a Stenographer or• a Clerk to accompany a Minister iri the reserved accommodation, then, he may do so, even when the number of persons travelling in the reserved accommodation already exceeds the number of fares charged by the Railway for reserving the accommodation; provided that he purchases a ticket for the class of accommodation in which he i3 entitled to travel. In such a case, the Minister shall certify in the bill for hi. travelling allowance that it was in the interest of the public service that the Private Secretary, Stenographer or Clerk travelled with him in the reserved accommodation and that he actually purchased a ticket of the class to which lie was entitled. The cost of the ticket will not be deducted from the charge on account 'of haulage of reserved accommodation payable to the Railway.
*Substituted by Punjab ( iovernment Notification No. 3408-14((')-58/36808, dated the 19th December, 1958 (with efIect from the 1st April, 1955).
11
18
10. (1) A Minister is entitled to a conveyance allowance of L. 300 per mensem. This is not subject to any reduction for any day for which ordinary travelling allowance is drawn. The State Government shall, however, be competent to provide for a Minister a State Car, in lieu of the conveyance allowance, and when a State Car is so provided, the expenses for maintenance and propulsion shall be borne by the State Government.
(2) While performing journeys on tour in a State Car, the Minister shall be entitled to daily allowance only. For Private journeys within a radius of ten miles from the place of halt while on tour or the headquarters, nothing shall be charged from the Minister but in respect of such portion of journeys as are beyond a radius of the aforesaid ten miles, the Minister shall provide petrol and mobil oil at his own expense; provided that if the place of halt is Delhi, 20 miles shall be substituted for ten in this sub-clause.
Note.—A Minister, who uses a State Car for a private journey beyond a radius of *10 or 20 miles as the case may be, shall record a certificate in the following form on the T.A, Bill :—
"Certified that the charges for the private journey (s) performed in the State Car beyond radius of *10/20 miles of ** on have
actually been paid to Government account,—vide Treasury Voucher/Challan No.
dated
*Strike off whichever is inapplicable.
**Herein indicate the place of halt."
(3) '[An advance may be made to a Minister, proceeding on a long and expensive tour, of an amount sufficient to cover his personal travelling expenses, subject to adjustment, on completion of the tour or the 31st day of March, whichever is earlier, against the amount of travelling allowance admissible to him].
'Added by Punjab Government Notification No.10237-P1-59/38859, dated the 15th December,
1959.
19
)4- '[11. (1) When a Minister goes to a place outside his headquarters at his own expense or at the expense of an Organisation other than Government 2[* * *], whether in connection with an. election to the State Legislature or Parliament or any local body or for any other private work, he may be allowed air-conditioned/1st Class railway fare or the fare for journey by air or for a single seat in a rail-car, as the case may be, if he is required in public interest to come back at the headquarters or at any other place in the State by interrupting the election or private work in connection with which he had gone :
Provided that if, in .the absence of railway service or train connections the journey is performed by the Minister by bus or private car or by ferry in part or in whole he may be allowed his actual travelling expenses on his certificate to the effect that the amount charged was actually paid and does not include any charges for refreshments, hotel or staging bungalow.
(2) The concession mentioned in sub-rule (1) will also be admissible to the Minister for his return journey to the place, from which he was required to come in public interest, provided such return journey is performed within twenty-four hours of his arrival at the headquarters or at any other place in the State, as the case may be.] Note—The Word "Minister" wherever occurring in these rules shall include "Chief Minister".
E. N. MANGAT RAI,
Chief Secretary to Government, Punjab.
'Added by Punjab Government Notification No. 9299-P-60/28887, dated the 21st November,
1960.
'The words "or on free railway pass admissible for journeys of such be" omitted by Punjab Government Notification No. Poi-2(2)-61/12233, dated the 20th May, 1961.
[Extract from the Punjab Govt. Gaz. (Extra), dated the 18th July, 2013] '
GOVERNMENT OF PUNJAB
DEPARTMENT OF GENERAL ADMINISTRATION
(CABINET AFFAIRS BRANCH)
NOTIFICATION
The 18th July, 2013 No. 2/2/2009-2Cabinet/3133.-In exercise of the powers conferred by sub-section (1) of section 2-A of the East Punjab Ministers' Salaries Act, 1947 (Punjab Act No.VI of 1947) , and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules further to amend the Punjab Ministers' Travelling Allowance Rules, 1953, namely: -
RULES
(1) These Rules may be called the Punjab Ministers' Travelling Allowance ( First Amendment)
Rules, 2013.
(2) They shall come into force on and with effect from the date of their publication in the Official Gazette.
In the Punjab Ministers' Travelling Allowance Rules, 1953 , in rule 4, in sub-rule (3), for clause (ii) and
(iii) the following shall be substituted, namely :-
(ii) that the Minister concerned shall be entitled to an amount of Ten Thousand rupees per month for maintenance including the salary of driver.
(iii)
that a mileage allowance at the rate of fifteen rupees per kilometer shall be paid to the Minister and this allowance is admissible for outstation journeys and for local journeys at the headquarter or in the towns which are visited by him
NAVREET SINGH KANG
Chief Secretary to Govt. of Punjab 0273/07-2013/Pb. Goi;i. Press, S.A.S. Nagar
14
1g7
PUNJAB
15
CiOV' (1AZ., JUN F, 5,2015
(JYST 15,1937 SAKA)
PART In
GOVERNMENT OF PUNJAB
' DEPARTMENT OF GENERAL, ADMINISTRATION
E (CABINT AFFAIRS BRANCH)
NOTIFICATION
The 25th May, 2015 No. G.S.R.34/P.A.V1/1947/S.2-A/Amd
A
.(20)
rth
0
e East 15.-In Pu
exerc njabiMini se of
sters
the'
powers conferred by sub-section (I) of section 2- o Salaries Act, 1947 (Punjab Act No. VI of 1947), and all other powers enabling him in this behalf, the GOvernor of Punjab is pleased to make e th Rules, e follo1953, wing
rules further to amend the Punjab Ministers' Travelling Allowanc namely :-
RULES
I , ( 1 )
These rules may he called the Punjab Ministers' Travelling Allowance (Amendment) Rules, 2015.
(2) They shall come into force on and with effect from the date of their publication in the Official Gazette.
2.
In the Punjab Ministers' Travelling Allowance Rules, 1953 (hereinafter referred to as the said rules), in rule 4, in sub-mile (3), in clause (iii), for the words "fifteen rupees," the words "eighteen rupees," shall be substituted.
3.
In the said rules, in rule 7, for the words "one thousand rupees", the words "one thousand live hundred rupees" shall be substituted.
SA RVESH KAU SHAL,
Chief Secretary to Government of Punjab 0783/06-20/5/Pb. Govt. Press, S.A.S. Nagar
15
PUNJAB GOVT. GAZ.; APRIL 29, 2016
457
(VYSK 9, 1938 SAKA)
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF GEN ERA1, ADMINISTRATION
(CABINET AFFAIRS BRANCH)
NOTIFICATION
The 20th April, 2016 No.G.S.R: 36/P.A.V1/1947/S.2-A/Amd.(21)12016.—In exercise of the powers conferred by sub-section (1) of section 2-A of the East Punjab Ministers' Salaries Act, 1947(Punjab Act No. VI of 1947), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules further to amend the Punjab Ministers' Travelling Allowance Rules, 1953, namely:-
RULES
These Rules may be called the Punjab Minister's Travelling Allowance (Amendment) Rules, 2016.
(2) They shall he deemed to have come into force on and with effect from the 21st day of March, 2016.
2.
In thefPu njab Ministers' Travel ling Allowance Rules, 1953, in rule 4, in sub-rule (3), in clause (iii), for the words "eighteen rupees" the words
"fifteen rupees" shall be substituted.
SARVESH KAUSHAL,
Chief Secretary to Government of Punjab. 0998/04-2016/Pb. Govt. Press, S.A.S. Nagar
(1 )
22
PUNJAB GOVERNMENT
POLITICAL DEPARTMENT
NOTIFICATION
The 4th February, 1966 No. G.S.R. 17/P.A. 26/65/S. 2/66.—In exercise of the powers conferred by sub-section (1) of section 2 of the Punjab State Legislature Officers, Ministers and Members (Medical Facilities) Act, 1965, the Governor of Punjab is pleased to make the following rules, namely
(1) These rules may be called the Punjab State Legislature Officers, Ministers and Members (Medical Facilities) Rules, 1966.
(2) They shall come into force at once.
2. Medical facilities admissible.—Every person holding for the time being, any of the offices mentioned in sub-section (1) of section 2 of the Punjab State Legislature Officers, Minister and Members (Medical Facilities) Act, 1965, shall be entitled, for himself and for members of his family, to the same medical facilities as are available to-Class I officers of the Punjab Government :
Provided that in Chandigarh such person shall be entitled to reimbursement only :
Provided further that--
(a) every such person shall be exempted from the production of essentiality certificate by the authorised medical attendant in support of his claim for reimbursement; and
(b) the authority competent to order reimbursement shall ensure that the claim for reimbursement is justified, is in respect of reimbursable medicines only and is otherwise in order. Explanation :--For the purpose of this rule the expression
"members of his family" shall mean the husband or the wife, as the case may be, of such person who is residing with and wholly dependent on such persons, his legitimate children, his step children, his legally adopted children his parents and his widowed daughters residing with and wholly dependent on him.
G;S. KAHLON,
Chief Secretary to Government,
Punjab.
\)111,All GOVT GAZ., FEB. 27. 2004 (PHGN
OOVERNMENT OF PUN:1AR
DEPARTMENT OF PARLIAMENl'ARY AFFAIRS
(RESEARCH CELL PARLIAMENTARY AFPALRS)
Nollficatien
Tho 20th February, 2004
No. G.S.R lt.,P,A. 26/65/S. 2/Auttl. (2)0114.—In exercise of the powers conferred by sub.section (.1) of nOntion 2 of aro Punjab State Legislature Offices.,,, ministers and Members (Medical Facilities) Act, 1965 (Punjab Act No. 26 of 1965), and all otiur powers enabling him in this behalf, ate Governor of Punjab is pleased to make the following rules further to arne:Sti the Punjab State 1.,e3islature Officers, Ministers and Members (Medical itules„ 1966 namely ;..r.
RULES
1. (1) These rules may ba called the Ptakjab State Legislature Officer; Ministers and Members (Medical 'Facilities) (Firit Amend- ment), Rules, 2004. • • .
(2) They shall be • deemed to have come h.to force .from the 23rd day of April, 2003. • •
In the Punjab State Legislatures Officers, Ministers, and Members (Medical Facilities • Ruka. 1966), .for 'the rule 2, erscept S.,* provisos and explanation, the fe/lowing shall be saabstituteck, 'namely ;— '2. Medical facilities admilssible.—Every person holdjng. for the time being any of Ebe (Jffic!es mentioned in sub-ucction 1(1), of section 2 of the Punjab State' Legislature Officers, Niinistent and Members (Medical Facilities) Act, 19e5 siva be entitled, for hin-alolf and for inernben Of his family, rdedivai reimbursement as per the actual metiosti bills submitLed."..
R. C. ItiAITAR,
• Secretary to Government of Punjab, 2Departmarit of •Parliatnentary Attains.. 4539 CS (P)—Govr.. Press, U.. T., .
. . . wavr.
18
23
GOVERNMENT OF PUNJAB
DEPARTMENT OF GENERAL ADMINISTRATION
(CABINET AFFAIRS BRANCH)
NOTIFICATION
The 3rd October, 2000 No. G.S.R. 89/P.A. IV/47/S. 2/2000.—In exercise of the powers conferred by sub-section (2) of section 2 of the East Punjab Ministers' Salaries Act, 1947 (Act No. VI of 1947) the Governor of Punjab is pleased to make the following rules, namely :—
I_ Short title and commencement—(1) These rules may be called the East Punjab Salaries (Provision forfurnished house to Min- isters) Rules, 2000..
(2) They shall be deemed to have come into force with effect from 31st December, 1999.
2. Definitions.—In these rules unless there is anything repugnant in the subject or contexts,—
(a) `Act' means the East Punjab Ministers' Salaries Act, 1947 (Punjab Act VI of 1947);
(b) 'Family members' means the spouse of the Minister, the legitimate children, step-children parents residing with him and wholly dependant upon the Minister ;
(c) 'State Government' means the Government of the State of Punjab in the Department of General Administration (Cabinet Affairs Branch) ; and
(d) 'Sanctioning Authority' means the Chief Secretary to Government of Punjab.
3. Provision for free furnished house.—Each Minister alongwith his family members shall be provided with a free furnished house, the maintenance charges of which shall be borne by the State Government or in lieu 'of such shall he paid monthly allowance not
24
exceeding Rupees thirty thousand as may be sanctioned by the
161 Yoevtoteat b
N63'1, 2_0 io Sanctioning Authority Provided that in the case of a Minister who has his own house within a radius from the headquarter as may be specified 'by the State Government from time to time, he shall be paid such monthly allowance not exceeding rupees thirty thousand as may be assessed by the Department of Public Works.
R.S. Mann,
Chief Secretary to Government, Punjab.
222 CS—Govt. Press. 1.1.7:, Chd.
20
1065
PUNJAB GOVT GAZ. (EXTRA.), NOV. 26, 2010
(AGHN 5, 1932 SAKA)
GOVERNMENT OF PUNJAB
DEPARTMENT OF GENERAL ADMINISTRATION
(CABINET AFFAIRS BRANCH)
Notification
The 25th November, 2010 No. G.S.R.40/P.A.6/ 1 9 476.2/Am d.(2)/2010.—In exercise o f the powers conferred by sub-section (2-A) of section 2 of the East Punjab Ministerhim in s' Salaries
this
Act, 1947 (Punjab Act No. VI of 1947) and all other powers enabling behalf, the Governor of Punjab is pleased to make the following rules further'to amend the East Punjab Salaries (Provision for furnished houses to Ministers), Rules, 2000; namely :----
RULES
I. (I) These Rules may be called the East Punjab Salaries (Provision for furnished houses to Ministers) (First Amendment) Rules, 2010.
(2) They shall come into force on and with effect from the date of their publication in the Official Gazette.
2. In the East Punjab Salaries (Provision for furnished houses to Ministers) Rules, 2000, in rule 3, for the words "rupees thirty thousand" the words "rupees fifty thousand" shall be substituted.
S. C. AGRAWAL,,
Chief Secretary to Government of Punjab. 13802 LR(P)—Govt. Press, UT, Chd.
Regd. No. NW/CH-22 Regd. No. CHD/0092/2018-2020
EXTRAORDINARY
Published by Authority
CHANDIGARH, FRIDAY, SEPTEMBER 27, 2019
(ASVINA 5, 1941 SAKA)
( xcvii )
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
The East Punjab Ministers' Salaries (Amendment) Act, 2019.
(Punjab Act No. 17 of 2019) .. 147
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil
22
PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 27, 2019
(ASVN 5, 1941 SAKA)
147
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 27th September, 2019
No.21-Leg./2019.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 12th day of September, 2019, is hereby published for general information:-
THE EAST PUNJAB MINISTERS' SALARIES (AMENDMENT)
ACT, 2019
(Punjab Act No. 17 of 2019)
AN
ACT
further to amend the East Punjab Ministers' Salaries Act, 1947. BE it enacted by the Legislature of the State of Punjab in the Seventieth Year of the Republic of India as follows:-
1. (1) This Act may be called the East Punjab Ministers' Salaries (Amendment) Act, 2019.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the East Punjab Ministers' Salaries Act, 1947, after section 2-BBB, the following section shall be inserted, namely:-
"2-C.The free furnished house and other perquisites admissible to the Minister under this Act, shall be exclusive of income tax, which shall be payable by the State Government.".
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Perquisites to be
exclusive of
income-tax.
Short title and
commencement.
Insertion of
section 2-C in
Punjab Act 6 of
1947.
1870/9-2019/Pb. Govt. Press, S.A.S. Nagar
23