PUNJAB GOVT, GAZ. (EXTRA), MAY 15, 2015
(VYSK 25, 1937 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 15th May, 2015 No. 22-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 28th Day of April, 2015, is hereby published for general information:
THE PUNJAB LEGISLATIVE ASSEMBLY (SALARIES AND
ALLOWANCES OF MEMBERS) AMENDMENT ACT, 2015
(Punjab Act No. 21 of 2015)
3.
103
AN
AcT further to amend the Punjab Legislative Assembly (Salaries and Allowances of Members) Act, 1942.
BEitenacted by the Legislature of the State ofPunjab in the Sixty-sixth Year of the Republic ofIndia as follows:
1. (4) This Act may be called the Punjab Legislative Assembly Short title and (Salaries and Allowances of Members) Amendment Act, 201s.
(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 (hereinafter referred to as the principal Act),in section 2-A, for the words "fifteen thousand rupees", the words "twenty five thousand rupees" shall be substituted.
In the principal Act, in section 3-A,
() in sub-section (), in clause (a), for the words "fifteen thousand rupees", the words "twenty five thousand
rupees"
shall be substituted;
(ü) in sub-section (1), in clause (b), for the
words "five
thousand rupees", the words "ten thousand rupees" shallbe substituted; and
Commencement.
Amendment in
Senon 2-A of
Punjab Act 4 of
1942.
Amendment in section 3-A of Punjab Act 4 of
1942.
PUNJAB GOVT. GAZ. (EXTRA), MAY 15, 2015 103
(VYS 25, )
ENT
ENT I TI E FFAIRS,
NOTIFICATION
ay,
| o. - eg./ 015.-The owi ct h egislature h t nj h t h overnor nj h
April, 2015, is hereby published neral in o ation:-
I TI E SA RI S
ALLOWANCES OF MEMBERS) AMENDMENT ACT, 2015
(Punjab Act No. 21 of 2015)
C
further 10 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 Sixty-sixth Year of the Republic of India as follows:-
. 1) A l the Punjab Legislative Assembly Shon title and (Salaries l ances o Members) endment ct, 15. Bommencsient.
(2) al n i t rom h publication n h f icial azet e.
2. Inthe Punjab Legislative s bly alari s l ances endment in
oo . section 2-A of
ofMembers) ct, reinafter o h i al ct), n Ponda to ; section 2-A, for the words "fifteen th ees", h or w nt ve 1942.
thousand es" al bstituted.
Inthe cipal Act, in tion 3-A,-
i n -secti n 1), n h or
e endment n
h ees", h or s w nt v h d es"
HaSA
shall bstit ted;
1942.
ii) -secti n ), n ), h or s
h ees", or s h es"
shall
substituted;
1
PUNJAB GOVT. GAZ. (EXTRA), MAY 15,2015
(VYSK25, 1937 SAKA)
(iüi) in sub-section (2), for the words "five thousand rupees", the words "ten thousand rupees" shall be substituted.
104
4. In the principal Act, in section 4, in sub-section (1), in clause (b), in sub-clause (ii), for the words "one thousand rupees", the words
5. In the principal Act, in section 4-A, in sub-section (3), for the words "ten thousand rupees", the words "ifteen thousand rupees" shall be substituted.
"one
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. Amendment in
section 4 of
Punjab Act 4 of
1942.
Amendment in section Aor
6. In the principal Act, in section 4-B, in sub-section (1), in the Amendment in second proviso, for the words "two lac rupees", the words "three lac rupees"
shall be substituted.
Punjab Act 4 of
1942.
section 4-B of Punjab Act 4 of
1942.
thousand and five hundred rupees" shall be substituted.
PUNJAB GOVT. GAZ. (EXTRA), M 15, 2015
(VYSK 25, 1937 SAKA)
(iii) in sub-section (2), for th words "five thousand rupees", th words "ten thousand rupees" shall b substituted
4. Inthe principal Act, in section 4, in sub-section ), n i -cl se , or s h e s", or s "one
h d v dred es" al bstituted.
. ct, i , - ct ), ords h d ees", ords fiftee h d r ees al substituted.
6. the principal Act, in section 4-B, in sub-section (1), in the second proviso, for the words "two lac rupees", the words "three lac rupees"
shall bstit t d.
. . . AHAL,
cret r o over ent njab, epart ent of Legal egislati e f airs. 771/05-2015/Pb. ovt. r ss, . . agar Amendment in
section
nj ct
Amendment in
section 4-A of
nj ct
2,
Amendment in ion B
nj ct
.
2