PUNJAB GOVT GAZ. (EXTRA.), JAN. 7, 2005
(PAUSA 17, 1926 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
Notification The 7th January, 2005 No. 2-Leg. /2005.-The following Act of the Legislature of the state of Punjab received the assent of the Governor of Punjab on the 31st December, 2004, and is hereby published for general Information :
THE SALARY AND ALLOWANCES OF LEADER OF OPPOSI
TION IN LEGISLATIVE ASSEMBLY (AMENDMENT) ACT, 2004
(PUNJAB ACT NO. 2 OF 2005)
AN
ACT
further to amend the Salary and Allowances of Leader of Opposit ion in Legislative Assembly Act, 1978. BE it enacted by the Legislat ure of the State of Pnjab in the Fifty-fifth Year of the Republic of India as follows :
1. (l) This Act may be called the Salary and Allowances of Loader of Opposition in Legislative Assembly (Amendment) Act, 2004.
(2) It shall be doemed to have come into force on and with effect from the 25th day of March, 2004.
2. In the Salary and Allowances of Leader of Opposition in Logislative Assembly Áct, 1978, after section 3, the following now section shall be inserted, namely:
"3-A. The salary and allowances payable to the Leader of Opposition and free furnished house Salary, allowances and perquisites to be and other perquisites admissible to eXclusive of income tax. him under this Áct, shall be exclusive of the income tax, payable in respect thereof under any law relating to income tax for the time being in force, and such tax shall be payable by the State Government, ".
Short title and
Commencement.
Insertionof
new section
3-A in Punjab
Act 12 of
1978.
PUNJAB GOVT GAZ. (EXTRA.), JAN. 7, 2005 5
( SA 17, 1926 SAKA)
P RT 1
EP RTMENT OF AL LEGISLATIVE AFFAIRS,
NJ B
Notification he 7t January, 2005 No. - eg. 2 .— e following Act of the Legislature of the t t f unjab i ed ssent f overnor f unjab the 31st ecember, 004, is er y ubli ed for eneral m ati —
AND ANCES OP OSI-
I TI E L A DMENT) CT, 2004
PU O. 5)
r o e h l l ances eader Oppositi n in Legislative s bly Act, 1978. it the Legislature the State unjab in the i -fifth e h epubli n o low —
1. (I) i c e h l o ances e er ppositi n egislati e bl A endment) ct .
(2) It shall be deemed to have come into force on and with effect rom h arch, .
2. In the Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978, after section 3, the following new sec ion sh l be in , m y: —
«3.A., The salary and a low s p l to the L o
Se sloweron 8 wl O posit and free furn sh ho
perquisites to be and o h p uisit s ad issi l to exclusive of incom tax. him under this Act, shall be exclusive o the incom tax pa in resp there un any law
relatin to incom tax for the time be ng in forc and such tax sh be pay by the S a e G r ent.",
Short title and
Commencement.
Insertion of
S i Punjab - mn
A 12 o
1978.
1
PUNJAB GOVT GAZ. (EXTRA.), JAN. 7, 2005 (PAUSA 17, 1926 SAKA) 6
3. (I) The Salary and Alowances of Leader of Opposition in Legislative Assembly (Ámendment) Ordinance, 2004 (Punjab Ordinamce No. 14 of 2004), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-secticn (2), shall be deemed to haye been done or takun under the principal Act, as amended by this Act.
HARBANS SINGH,
Secretaryto Government of Punjab, Departmentof Legal and Legislative Affairs. Repeai and
saviag.
(PAUSA 17, 1926 SAA) hb JAN. 7, 2008 6 a ———
3. (I) The Salary and Allowances of Leader of Oppositi on in
Legislative Assembly (Amendment) Ordinance, 2004 (Punjab Ordinance No. 14 of 2004), is hereby repeal d.
(2) Notwiths anding such rep al, anything done or any action taken under the principal Act, as amende by the Ordinance referred to in sub-secticn (I), shall be deemed to
have been done or taken
under the principal Act, as amende by
this Act.
HARBANS SINGH,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Repeal
saving.
and
2