PUNJAB GOVT GAZ. (EXTRA.), NOV, 16, 2011 89
(KRTK 25, 1933 SAKA)
PART I
DEPARTMENT OF LEGALAND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 16th November, 2011
No. 42-LLeg./2011.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 11th November, 2011, is hereby published for general information :
THE PUNJAB LEGISLATIVE ASSEMBLY (SALARIES AND
ALLOWANCES OF MEMBERS) AMENDMENTACT, 2011
(Punjab Act No. 29 of 2011)
AN
ACT
further to amend the Punjab Legislative Assembly (Salaries and Allowances of Members) Aci, 1942.
BE it enacted by the Legislature of the State of Punjab in the Sixty second Year of the Republic of India as follows :
1. () This Act may be called the Punjab Legislative A ssembly (Salaries Short tite and and Allowances of Members) Amendment Act, 2011.
(2) It shall come into force on and with effect from the date of its publication in the Officia! Gazette.
2. In the Punjab Legislative Assembly (Salaries and Allowances of Members) Act, 1942 (hereinafter referred to as the principal Act), in section 4-B, for sub-section () excepting the second proviso, the following sub-section shall be substituted, namely
"() Every member alongwith 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 or by private taxi or by his own motor car and an amount equivalent to the expenses incurred on such journey, shall be reimbursed to the mnember :
Provided that a member furnishes a certificate in respect of the journey undertaken and the sum of money spent thereupon:".
commencement.
Amendment of
Section -8 of Punjab Act 4 of
1942.
PUNJAB GOV GA (EX A.), N . 16 2011 89
(KRTK 25, 1933 SA
PAR 1
DEPARTMENT OF LEGA A LE SL AFFAIRS, PUNJAB
N ti o
The 16 h N ber, 2011
No. 42-Leg./2011.—The following Act o the Legislature o the S a e of Punjab received the assent of the Governor o Punjab on the 11 h November,2011, is hereby published for general information +—
THE PUNJAB LEGISLATIVE ASSEMBL (SALA I
ALLOWANCES MEMBERS) A MENT ACT, 2011
(Punjab Act
Jurther to amend the Pu j egislati e s bl l ries nd Allowances of Members) Aci, 1942.
BE it enacted by the egislature h j in the Sixty- second Year of the Republic of India as follows —
1. (1) This Act may be called the Punjab Legislative A bly alaries and Allowances of Members) Amendment Act, 201 .
(2) 1t shall come into force it f ct om at f publication in the Official Gazette.
2. In the Punjab Legislative s e bly alaries l ances f Members) Act, 1942 (hereinafter referred to as the principal Act), in cti n - , r sub-section (1) excepting the second proviso, the fol o ing b-section hal e substituted, namely :—
"(1) Every member alongwith his spouse and his dependent chil ren accompanying either of them and an attendant mpanying him to look after and assist hi shall, during t e course of a financial year, be entitled to travel by any r i ay in I dia or within or outside India by an air onditioned coach or by air or by private taxi or by his o n motor car and an amount equivalent t t e expenses i cur ed on s ch j urney, shal be r bursed t t member :
Provided that a member furnishes a certificate in respect of the journey undertaken and the sum of money spent thereupon ;".
Short title and
c mence e
mendment
section 4-B of
unjab ct of
1942
3.
PUNJAB GOVT GAZ. (EXTRA.), NOV. 16, 2011
(KRTK 25, 1933 SAKA)
In the principal Act, in section 4-C,
90
(i) for sub-sections (1) and (1-4), the following sub-section shall 1942. be substituted, namely:
"() Subject to such conditions and limitations, as may be prescribed, there may be paid to each member by way of repayable advance
i) a sum of money not exceeding fifty lac rupees for building or purchasing a house/flat :
Provided that a member, who had drawn repayable advance for building or purchasing a house/flat and on the repayment thereof alongwith interest thereon, he may draw second repayable advance not exceeding thirty-one lac rupees for the said purpose :
(ii) a sum of money not exceeding three lac rupees for repairs of the house ; and
(iii) a sum of money not exceeding rupees fifteen lac or anticipated price, whichever is less for purchee of a motor car and on the repayment of this ivance alongwith interest thereon, a member may draw cond repayable advance which may be for a period of five years or less depending on the tenure of the Vidhan Sabha."; and
(i) in sub-section (3-4), for the words, brackets, figures and letter
*sub-sections (1) and (1-A)", the words, brackets and figure
"sub-section (1)" shall be substituted.
GOBINDER SINGH,
Secretary to Government of Punjab, Department of Legal and Legislative A ffairs. Amendment of
section 4-C of
Punjab Act 4 of
PUNJAB GOVT GA (EX A.) NO 16, 201 ] 90
(KRTK 25, 1933 SA )
3. In the principal Act, in section 4-C. Amendment of section 4-C of
(i) for sub o (1) and (1-4), the following sub-section shall Pooh Actdo be substituted, namel —
"(1) Subject to such co o and lim a o s, as may be prescribed, there may be paid to each membe w y of repayable advance—
(i) a sum of money not exceeding fifty lac rup for building or purchasing a house/flat :
Provided that a member, who had aw rep l advance for building or purchasing a house/flat n o th repayment thereof alongwith interest there n, aw second repayable advance not exceedi th ty e la rupees for the said purpose ;
(ii) a sum of money not exceeding three lac rupees for air h ;
(iii) a sun of one t di g s ftee anticipated price, whichever is less urch 2 of a ot h p ym of . i ince
alongwith interest reon, a ember a repayable advance hic a er Hf
years or less pending re the Vidhan abha.";
(ii) in sub-section (3-A), for the ords, brackets, f ures d letter
"sub-sections (7) d ( -A)", t e words, brackets nd figure
"s b-section (/) shal be substituted.
GOBI SI H,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
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