CHAPTER-U
2. THE PUNJAB LEGISLATIVE ASSEMBLY SPEAKER'S AND DEPUTY SPEAKER'S SALARIES ACT 1QT7 SALARIES ACT,1937 PUNJAB ACT NO. Ill OF 1937
AN
ACT
Io provide for the salaries of the Speaker and the Deputy Speaker of the Legislative Assembly of the Punjab Wl 1LREAS by the Government of India Act,1935, provision Preamble, has been made for the determination of the salaries of the Speaker and the Deputy Speaker of the Punjab Legislative Assembly by Act ol the Provincial Legislature, it is hereby enacted as follows:-
1. 1 his Act may be called the Punjab Legislative Assembly Short tide. Speaker's and Deputy Speaker's Salaries Act, 1937 1 -A. (a) "House" includes the staff quarters and other building appurtenant thereto, and the gardens thereof.
(b) "Maintenance" in relation to a house shall include the payment of local rates and taxes, and charges for electricity and water.
112. There shall be paid to the Speaker of the Punjab Legislative Satan ofihe Assembly a salary at the rate of fifteen thousand rupees per Speaker, mensem, ^sumptuary allowance and compensatory allowance each] at the rate of five thousand rupees per mensem and a conveyance allowance at the rate of ten thousand rupees per mensem or, in lieu thereof, a state car, the expenses on the maintenance and propulsion of which shall be borne by State Government and there shall in addition be provided by the State Government a free furnished house at Chandigarh for him, the maintenance charges of which shall be borne by the State Government. The State Government may also allow him to continue in free occupation of the house for a period not exceeding fifteen days from the date of his ceasing to be the Speaker:
Provided that if the Speaker does not avail of or surrenders his State car and wishes to use his private vehicle for official purpose, he will be paid such allowance, as may be specified in the rules made in this behalf by the Stale Government under this Act from time to time].
'Substituted vide Punjab Act No. 5 of 2003 (w.e.f. 25-4-2003). ■Amendment vide Punjab Act No. 19 of 2003 ( w.e.f. 25-4-2003).
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Salary ol the Deputy Speaker Free
installation of
telephones. 1|"3. There shall be paid to the Deputy Speaker of the Punjab Legislative Assembly a salary at the rate of fifteen thousand rupees per mensem, sumptuaiy allowance and compensatory allowance eachjat. the late ol live thousand rupees per mensem and conveyance allowance at the rate often thousand rupees per mensem or, in lieu thereof, a State car , the expenses on the maintenance and propulsion of which shall be borne by the State Government mid there shall in addition be provided by the State Government a free lurnished house at Chandigarh for him the maintenance charges of which shall be borne by the State Government or in lieu thereof he shall be paid such allowance not exceeding three hundred rupees per mensem as the State Government may fix. The State Government may also allow him to continue in free occupation of the house for a period not exceeding fifteen days from the date of his ceasing to be the Deputy Speaker:
Provided that if the Deputy Speaker does not avail of or surrenders his State car and wishes to use his private vehicle for official purpose, he will be paid such allowance, as may be specified in the rules made in this behalf by the State Government under this Act from time to time"]. 2[3A (1) The Speaker and the Deputy Speaker shall each be entitled to have a telephone installed at any place within his constituency or at his place of residence or at Chandigarh and all charges in respect of installation and security deposit shall be paid by the Speaker and the Deputy Speaker themselves and the amount so paid shall be reimbursed to the Speaker and the Deputy Speaker by the Government on production of receipts obtained from the Posts and Telegraph Department].
(2) The charges in respect of rental, local and outside calls made by the Speaker and the Deputy Speaker from one or more telephones installed in their names within the State ol Punjab and the Union Territory of Chandigarh shall be paid initially by the Speaker and the Deputy Speaker themselves and the amount so paid shall be reimbursed to them by the Government on production of receipts obtained from the Posts and Telegraph Department:
"Substituted UdL pUn-iab Act No-19 of 2003 w.e.f. 25.4.2003. de [ unjab Act No.20 of 1995 w.e.f. 14.11.1995.
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Piovided that the reimbursement of charges referred »o in sub-section(l) and (2) shall not exceedhOne lac twenty thousand rupeesjper annum.
2[3-AA There shall be paid to the Speaker and the Deputy Speakei Constituency, Secretarial and Postal Facilities Allowance at the rate of * 3[eight thousand rupees] per mensem 4 5[and office allowance in constituency at the rate of five thousand rupees per mensem].
a[3-B The Speaker and the Deputy Speaker each along with his spouse and his dependent children accompanying either of them and an attendant accompanying him 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 outside India by an air-conditioned coach or by air and amount equivalent to the expenses incurred on such journey shall be reimbursed to him:
Provided that where the Speaker or the Deputy Speaker travels by his own motor-car and furnishes a cash receipt from a licensed dealers, indicating the name of the Speaker or the Deputy Speaker, as the case may be, quantity of petrol or diesel purchased by him for propulsion of his motor-car, the date on which it was purchased, the cost thereof and the registration number of his motor-car, the expenses so incurred shall be reimbursed to him:
Provided further that the total expenses incurred for the facilities specified in this section shall not exceed the amount of 6[one lac twenty five thcr-
4 (1) Subject to such conditions and limiteitions as may be prescribed by rules, there may be paid to the Speaker and the Deputy Speaker by way of a repayable advance
Constituency,
Secretarial
and Postal
facilities
Allowance.
Travelling
Concession.
Grant of
loan.
^Amended vide Punjab Act No. 3 of 2005 w.e.f. 7.1.2005. ^Inserted vide Punjab Acl NO. 5 of 1992 w.e.f. 29.7.1992. 4Amended vide Punjab Act No. 5 of 2003 w.e.t. 25.4.2003.
5 Amended vide Punjab Act No. 19 ol 2003 w.c.l. 25.4.2003. Substituted vide Punjab Act No.5 of 1992 w.e.f. 29.7.1998. Amended vide Punjab Act No.5 ol 2003 w.e.f. 25.4.2003.
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(a) a sum of money not exceeding '[ten lac rupees! for building or purchasing a house; and P SJ
(b) a sum of money not exceeding *[ six iac rUDeeql or the anticipated price, whichever be less, for purchas of a Motor-car or a jeep or for conversion of a petrol driven Motor-car or a jeep to a diesel driven vehicle or a sum of money not exceeding 3[twenty five thousand rupees] or the anticipated price, whichever be less, for purchase of a Motor-cycle or a Scooter. 4[( 1 -A) The Speaker and the Deputy Speaker may be paid second repayable advance for the purchase of a motor -car, if they have repaid the entire previous advance, subject to the conditions specified in sub- section(l)].
5[(1-B) If the Speaker or the Deputy Speaker does not avail of or surrenders his State Car, he may avail of a repayable advance of a sum of money not exceeding rupees six lac or the anticipated price of the vehicle, whichever is less, for the purchase of a motor-car or a jeep or for conversion of a petrol driven motor car or a jeep to a diesel driven vehicle;
Provided that the Speaker or the Deputy Speaker, as the case may be, will not be entitled to a State car till the full amount of a advance is recovered from him alongwith interest].
(2) On the acceptance of an application for an advance, the Speaker or the Deputy Speaker, as the case may be, shall, execute a deed in the form prescribed by rules, undertaking to use the advance for the purpose for which, and to fulfill the conditions, on which the advance is sanctioned, rendering himself and such property as may have been specified in the deed as security including the house purchased or built with the aid of the advance lia for the re-payment of the loan and interest clue theieon. Substituted vide Punjab Act No.5 of 2003 w.e.f. 25.4.2003. Substituted vide Punjab Act No.5 of 2003 w.e.f. 25.4.2003. Substituted vide Punjab Act No.5 of 1992 w.e.f. 27.9.1992. Inserted vide Punjab Act No.21 of 1998 w.e.f. 27.7.1998. inserted vide Punjab Act No.8 of 2001.
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Provided that no advance for building the house shall be sanctioned unless the plot or land on which the house is to be built, is exclusively owned and possessed by the Speaker or the Deputy Speaker applying therefore, and is free from all encumbrances.
(3) No transfer assignment or change made or created after the execution of the deed under subsection (2), in relation to the property specified therein or the house purchased or built with the aid of the advance, shall be valid against the State Government, unless, it has been made or created with its previous consent in writing. (3-A) Where the Speaker or the Deputy Speaker having obtained an advance under sub-section(l) dies while holding office as such, the amount of the advance or any part thereof which would have accrued after the date of his death in accordance with the terms and conditions of the grant of the advance alongwith interest thereon shall be written off with the sanction of the prescribed authority.
(4) The State Government may make rules for carrying out the purposes of this section.
5. The salary and allowances payable to the Speaker and the Deputy Speaker and free furnished house and other perquisites admissible to them under this Act, shall be exclusive of income-tax which shall be payable by the State Government.
Salary,
Allowances
and
perquisites
to be
exclusive of
income tax.
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