PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 15th May, 2015 No. 21-Leg./2015.-The following Act of the Legislature of the Stateof
Punjab received the assent of the Governor of Punjab on the 28th Day of April, 2015, is hereby published for general information:
101
THE PUNJAB LEGISLATIVE ASSEMBLY
SPEAKER'S AND
DEPUTY SPEAKER'S SALARIES (AMENDMENT) ACT,
2015.
(Punjab Act No. 20 of 2015)
AN
4.
ACT
further to amend the Punjab Legislative Assembly Speaker's and
Deputy Speaker's Salaries Act, 1937. BE it enacted by the Legisiature of the State of Punjab in the Sixty
sixth Year of the Republic of lndia as follows:
1. (1) This Act may be called the Punjab Legislative Assembly Short title and
Speaker's and Deputy Speaker's 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 Punjab Legisiative Assembly Speaker's and Deputy Speaker's Salaries Act, 1937 (hereinafter referred to as the principal Act), in section2.
for the words "thirty thousand rupees", the words "fifty thousand rupees"
shall
be substituted.
In the principal Act, in section 3-A, in sub-section (2), for the words
"ten thousand rupees", the words "fifteen thousand rupees" shall be substituted.
commencement.
3. In the principal Act, in section 3, for the words "thirty thousand Amendment in
Amendment in
section 2 o!
Punjab Act 3 of
1937.
section 3 of Punjab Act 3 of
1937.
Amendment in sectton 3-A of Punjab Act 3 of
1937.
rupees", the words "fifty thousand rupees" shallbe substituted.
S
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PUNJAB GOVT. GAZ. (EXTRA), MAY 15, 2015 101
V , A)
1
GOVERNMENT AB
DEPARTMENT OF LEGAL AND GISLATIVE FFAIRS,
NOTIFICATION
ay,
No. - eg./2015.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 28th D ay of
pril, 5, bl for eneral n ormation:-
I TI E ER'
KER'S RI S AM MENT) T,
2015.
(Punja ct o. 5) ct
r to e the nj egislative s bly eaker's
Deputy eaker's alaries ct, 7. it t h egislature of t t nj in h Sixty-
ea h epublic f Indi o s:-
y Short title
m e m t. I hi ct a
h nj egislative s bl
peaker's eput eaker's alari s A endm ent) ct, 5.
It hall i t rom
s
blicati n n h f icial azet e. n nj egislati e s bl eaker's eput eaker's endment in
section 2 of
C alari s Act, reinafter o h princi al Act), in section 2, Puniab Act 3 of 3 h or i h ees", h or
h s all .
be substituted.
h i al ct, n h or i h
endment n
ees", h or s h es" al bstituted. section 3 of
j ct
.
4. n i al ct, n , n -secti n ), h or endment n
s h ees", h or s e h s" al substituted. ssclod l j ct of
7.
1
5. In the principal Act, in section 3-AA, for the words "fifteen thousand Amendment in rupees" and "five thousand rupees", the words "twenty five thousand rupees"
and "ten thousand rupees" shall respectively be substituted.
102
6. In the principal Act, in section 3-B, in sub-section (), in the second Amendmentin
proviso, for the words "two lac rupees", the words "three lac rupees" shallbe substituted.
H.P.S. MAHAL,
771/05-2015/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Punjab Act 3 of
1937.
section 3-B of Punjab Act 3 of
1937.
P UNJAB VT. Z. E RA), 15, 2015 102
V 25, A)
nthe principal Act, in section 3-AA, for t he words "fifteen tho endment in
ees" "fiv h nd ees", the words "twenty five thousand rupees" sectio n 3-AA of
and " "
:
Punjab ct of d "ten thousand rupees" shall respectively be substituted. . or
5. In the principal Act, in section 3-B, in -section (1), in endment n
viso, h or s w a ees", he
or s "three lac rupees" shall be section 3- of
.
nj ct st u ed
H.P.S. L
ecretary to over ment f unjab, epart ent of egal and egislat ive f airs.
771/ 5-2015/Pb. ovt. Press, .S. Nagar
2