Regd. No. NW/CH-22 Regd. No. CHD/0092/2018-2020
EXTRAORDINARY
Published by Authority
CHANDIGARH, FRIDAY, APRIL 5, 2019
(CHAITRA 15, 1941 SAKA)
(xxxix)
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
The Punjab Legislative Assembly (Salaries and Allowances of Members) Amendment Act, 2019.
(Punjab Act No. 9 of 2019) .. 45
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil
1
PUNJAB GOVT. GAZ. (EXTRA), APRIL 5, 2019
(CHTR 15, 1941 SAKA)
45
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 5th April, 2019
No.11-Leg./2019.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th day of March, 2019, is hereby published for general information:-
THE PUNJAB LEGISLATIVE ASSEMBLY (SALARIES AND
ALLOWANCES OF MEMBERS) AMENDMENT ACT, 2019
(Punjab Act No. 9 of 2019)
AN
ACT
further to amend the Punjab Legislative Assembly (Salaries and Allowances of Members) Act, 1942.
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 Punjab Legislative Assembly (Salaries and Allowances of Members) 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 Punjab Legislative Assembly (Salaries and Allowances of Members) Act, 1942, for section 3-AAA, the following section shall be substituted, namely:-
"3-AAA. All the Members shall declare their immovable properties in the month of January of every calendar year.".
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Declaration of
immovable
properties.
Short title and
commencement.
Substitution of
section 3-AAA in
Punjab Act 4 of
1942.
1744/4-2019/Pb. Govt. Press, S.A.S. Nagar
2