PUNJAB GOVT GAZ. (EXTRA.), APRIL 4, 2011 (CHTR 14, 1933 SAKA)
PART-I
DEPARTMENTOF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 4th April, 2011
No. 10-Leg./2011.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 31st March, 2011 and is hereby published for general information :
17
THE PUNJAB LEGISLATIVE ASSEMBLY SPEAKERS AND DEPUTY SPEAKER'S SALARIES (AMENDMENT) ACT, 2011 (PunjabAct No. 6 of 2011)
AN
ACT
furtherto amend the Punjab Legislative Assembly Speaker 's and Deputy Speaker 's Salaries Act, 1937. Be it enacted by the Legislature of the State of Punjab in the Sixty second Year of the Republic of Indja as follows
1. (1) This Act may be called the Punjab Legislative Assembly Speaker's Short title and and Deputy Speaker's Salaries (Amendment) Act, 2011.
(2) It shall be deemed to have come into force on and with effect from the 4th day of November, 2010.
Commencement.
2. In the Punjab Legislative Assembly Speaker's and Deputy Speaker's Amendment in Salaries Act, 1937 (hereinafter referred to as the principal Act), in section 2. for section 2 of Punjab the words *fifteen thousand rupees", the words "thirty thousand rupees" shall be Act 3 of 1937.
3. In the principal Act, in section 3, for the words fifteen thousand Amendment in rupees", the words thirty thousand rupees" shall be substituted.
"(2) The Speaker and Deputy Speaker shall be paid a telephone allowance at the rate of ten thousand rupees per mensem. section 3 of Punjab
Act 3 of 1937.
4. In the principal Act, in section 3-A, for sub-section (2), the following Amendment in sub-section shall be substituted, namely i
section 3-A of
Punjab Act 3 of
1937.
substituted.
PUNJAB GOVT GAZ. (EXTRA.), APRIL 4, 2011 17
(CHTR 14, 1933 SAKA)
PART-1
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 4th April, 2011
No- 10-Leg./2011.—The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 31st March, 2011 and is hereby published for gen ral information :—
'
THE PUNJAB LEGISLATIVE AS EMBLY SPEAKER'S AND DEPUTY
SPEAKER'S SALARIES (AMENDMENT) ACT, 2011
(Punjab Act No. 6 of 2011)
AN
further to amend the Punjab egislative Assembly Speak er s and Deputy Speaker §
Salaries Act, 1937.
Be it enacted by the egislat re h State of Punjab in the Sixty-
second Year of the Republic of India as fo low :—
Short title and
c mmencement. 1. (1) This Act may be called the Pu ab Legi slative Assembly Speaker's
and Deputy Speaker's Salaries (Am e
nt A 2011.
(2) It shall be deemed to have com e into force on and with effect from the 4th day of November, 2010.
2. In the Punjab Legislative As sembly Speaker's and Deputy Sp eaker's Amendment in
section 2 of Punjab
Salaries Act, 1937 (hereinafter referred to as the principal Act), in section 2, for 3 of 1937. the words "fifteen thousand ru pees", the words "thirty thousa nd rupees" shall be
substituted.
n 3. for the words "fifteen thousand Amendment in
'
section 3 of Punjab
3. In the principal Ac t, in sectio
hall be substituted. Act 3 of 1937.
rupees", the words "thi rty thousand rupees" S Lo. y . y
_section (2), the following Am endment in
4. In the principal Act, In section 3-A, for sub -se¢ @ B ction TA of
Punjab Act 3 of
sub-section shall be
substituted, namely
—
on
er and Deputy Sp
eaker shall be pa
id a telephone
"r2) The Speak ;
at the rate of ten thousand rupees per mensem.
allowance
1
PUNJAB GOVT GAZ. (EXTRA.), APRIL 4, 2011
(CHTR 14, 1933 SAKA)
5. In the principal Act, in section 3-AA, for the words eight thousand Amendment in rupees", the words *fifleen thousand rupees" shall be substituted.
6. In the principal Act,-
18
(a) section 3-B shall be re-numbered as section 3-B (1), and in sub- section (1), as s0 re-numbered, in the second proviso, for the words one lac twenty-five thousand rupees", the words two lac rupees" shall be substituted and
(b) after sub-section (), as so re-numbered, the following sub section shall be added, namely :
"(2) The Speaker and Deputy Speaker may get an advance for performing the journey abroad by Air:".
7. In the principal Act, section 4 shall be omitted.
2) Notwithstanding such repeal, anything done or any action taken under
the principal Act, as amended by the Ordinance referred to in sub-section (1),
shall be deemed to have been done or taken under the principal Act,as amended
by this Act.
GOBINDER SINGH,
section 3-AA of Punjab Act 3 of
1937.
8. (1) The Punjab Legislative Assembly Speaker's and Deputy Speaker's Repeal and saving.
Salaries (Amendment) Ordinance, 2011 (Punjab Ordinance No. 3 of 2011),is hereby repealed.
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
Amendment in
section 3-B of
Punjab Act 3 of
1937.
Omission of section 4 of Punjab Act 3 of 1937.
PUNJAB G G E TRA.), A 4 18
(CH 14, 19 SA )
S. In the principal Act, in section 3-AA, for the w "eigh tho rupees", the words "fifteen thousand rupees" shall be substi t d.
6. In the principal Act,—
(a) section 3-B shall be re-numbered as sectio B (7), in u o (1), o e-nu bered, in h ec iso, o h
or "one lac twenty-fi e ho rupees", the or "two lac u " hal s st ; n
(b) after sub-section (17), as so re-numbered, the following sub- section shall be added, namely —
"(2) The Speaker and Deputy Speaker may get an advance mi g h o ir.".
n h i al ct, l it d.
8. (1) The Punjab Legislative s bly eaker's eput eaker's Salaries mendment) rdinance, 011 j r i ce o. 11), hereby repealed.
(2) otwithstanding such repeal, t i g er the principal Act, as ended rdi ance -secti n
),
shall ed to der ri cipal ct, ended
this Act.
N ,
ecretary to overnment f unjab, epart ent of egal egislative f airs. Amendment in
section 3-AA of
Punjab Act 3 of
1937.
Amendment in section 3-B of Punjab Act 3 of
1 7.
Omission of section 4 of Punjab Act 3 of 1937. Repeal and saving.
2