4. ITHE PUNJAB LEGISLATIVE ASSEMBLY (OFFICES)
ACT, 1939
(Act 7 of 1939)
1. Short Title.-This Act may be called the Punjab Legislative Assembly (Offices) Act, 1939.
2. Definitions.- In this Act-
(i) "Assembly" means the Punjab Legislative Assembly;
(ii) "Assembly building" means the Assembly Chamber, the lobbies and all other portions of the Assembly building, and includes its precincts; and
(iii) "Speaker" includes a person acting as such under 2[Article 178 and 180 of the Constitution of India] or under the Rules of Procedure of the Assembly except for the purposes of Sections 7 and 9.
3. Appointment of Sergeant- at-Arms and his deputies.- The Governor or such person as he may appoint a Sergeant-at-Arms and one or more Deputy Sergeant-at-Arms. .
4. Power of the Speaker to order removal or expulsion of persons.- The Speaker shall have the power to dire~i the-Sergeant-at- Arms or any of his deputies to remove or exclude from the Assembly building or any part thereof any person who in the opinion of the Speaker inf~inges the Rules of Procedure ofthe Assembly or otherwise behaves in a disorderly manner.
Provided that this power shall not be exercised against a Member of the Assembly unless he has first been directed by the Speaker to withdraw,
5. Duties of Sergeant-at-Arms and his deputies.- The duties of the Sergeant-at-Arms and his deputies, if any, shall be to attend on the Speaker, to keep the doors of the Assembly building and to execute the orders given by the Speaker under Section 4 for which purpose they may IReceived the assent of His Excellency, the Governor General on the 4th June, 1939 and was first published in the Punjab Government Gazette, Extraordinary, dated the 14thJune, 1939. For Statement of Objects and Reasons, see Punjab Government Gazettee, Extraordinary. 1939, page 6; for the Select Committee report, see ibid 1939, part IV, pages f6; and for Proceedings in Assembly, see Punjab Legislative Assembly Debates, 1939, Volume VII,pages 811-59, Volume VIIi. page 47, Volume IX, pages 175-85, 215-56, 283-303, 308-23, 447-82, 527-62 and 642-78. 'Substituted, Vide Punjab Act 33 of 1957 S. 3(b) and Sch.
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enlist to their aid such servants of the '[Government] or of the Assembly, as they may consider necessary,
6. Appointment of officers and messengers, etc.; as assistants of Sergeant-at-Arms and conditions of their service.- The Governor or such person as he may direct may appoint such officers, messengers and other persons as may be required to assist the Sergeant- at-Arms in the proper execution of his duties.
7 . Bar to civil or criminal proceedings.- Except with the sanction of the Speaker, no court shall entertain any proceedings, either civil or criminal, which may be instituted against the Sergeant-at-Arms or any of his deputies in respect of any act done or purporting to be done by them in execution oftheir duty or against any person in respect of the carrying out of orders given to him by the Sergeant-at-Arms or any of his deputies within the scope of their authority. 8. Persons who are to be deemed public servants within the meaning of the Indian Penal Code.- The Sergeant-at-Arms and his deputies; and any person appointed under Section 6 or enlisted in aid under Section S!shall be deemed to be public servants for the purposes of the Indian Penal Code. 9. Power to make rules:- The Speaker may frame rules for the purposes of carrying out the provisions of this Act. 'Substituted for the word "Crown" by the adaptation of Laws Order, 1950.
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