(CHTR 14, 1933 SAKA)
PART-I
DEPARTMENTOF LEGAL ANDLEGISLATIVE AFFAIRS, PUNJAB
Notification
The 4th April, 2011
No. 11-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
THE SALARY AND ALLOWANCES OF LEADER OF OPPOSITION
IN LEGISLATIVE ASSEMBLY (AMENDMENT) ACT, 2011
(Punjab Act No. 7 of 2011)
AN
19
ACT
Salary and allowances further to amend the Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978.
BE it enacted by the Legislature of the State of Punjab in the Sixty second Year of the Republic of India as follows:
1. (1) This Act may be called the Salary and Allowances of Leader of Short tite and Opposition in Legislative Assembly (Amendment) Act, 2011.
(2) It shall be deemed to have cone into force on and with effect from the 4th day of November, 2010.
2. In the Salary and Allowances of Leader of Opposition in Legislative Substitution of Assembly Act, 1978 (hereinafter referred to as the principal Act), for section 3, the following section shall be substituted, namely :
"3. The Leader of Opposition shall be paid a salary, sumptuary allowance and compensatory allowance as are Commcncement.
of Lcader of admissible to a Minister under clause (b) of sub-section Opposition. () of section 2 of the East Punjab Ministers' Salaries Act, 1947.".
section 3 of
Punjab Act 12 of
1978.
PUNJAB GOVT GAZ. (EXTRA.), APRIL 4, 2011 19
(CHTR 14, 1933 SAKA)
PART-1
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 4th April, 201
No. 1 -Leg./2011.—The fol owing 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 :—
THE SALARY AND ALLOWANCES OF LEADER OF OPPOSITION
IN LEGISLATIVE ASS BLY (AMENDMENT) ACT, 2011
unjab Act No. 7 of 2011)
AN
further to amend the Salary and Allowances of Leader ppositi n n
Legislative Assembly Act, 978.
Be it enacted by the L gisl r o the S e o Punjab in the Sixty- second Year of the Republic of India as follows —
1. (1) This A m be ca led the Sa a y and Allowances o f Leader of
Oppositio in egislat ss bl Amendment
) Act, 2011.
(2) 1t shall be deemed to have come into force on an d with effect
from the 4th day of November, 2010.
2. In the Salary and A lowan of Leader of Opp osition in Legislative
Assembly Act, 1978 (hereina e referred to as the principa l Act), for section 3,
the following section sha l be substituted, namely :
—
"3 The Leader of Opp tion shall be pa id a salary, sumptuary
Salary and allowance and compensatory allowance as are
N admissible to a Minister under clause (b) of sub-section
Opposition. (7) of section 2 of the East Punjab Min isters' Salaries
Act, 1947.7.
Short title and
commencement,
Substitution of
section 3 of
Punjab Act 12 of
1978.
1
(CHTR14, 1933 SAKA)
3. In the principal Act, for section 4, the following section shall be Substitution of substituted, namely:
4. The Leader of Opposition shall be provided with a rent free Residence for Government house at the State Headquarter or the house rent allowance and other allowances, as are
admissibleto a Minister under sub-sections (2), (2-4), (2-B) and (2-C) of section 2 of the East Punjab Minister's Salaries Act, 1947, and the rules framed thereunder.".
Leader of
Opposition.
20
"2) The Leader of Opposition shall be entitled to the same facilities for travelling concession, constituency, secretarial and postal facilities allowance and ofice allowance in constituency, as are admissible to a Minister under sections 2-BB and 2-BBB of the East Punjab Ministers' Salaries Act, 1947.".
4. In the principal Act, in section 6, for sub-section (2), the following Amendment in sub-section shall be substituted, namely:
"(1) The Leader ofOpposition shall be entitled to the same telephone facility, as is admisible to a Minister under sub-section (4) of section 2 of the East Punjab Ministers' Salaries Act, 1947.".
5. In the principal Act, in section 8, for sub-section (1), the following Amendment in sub-section shall be substituted, namely: section 8 of Punjab Act 12 of 1978.
section 4 of
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub section (7), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
T8 LR(P)-Govt. Press, U. T., Chd.
Punjab Act 12 of
1978.
6. In the principal Act, in section 10, in sub-section (2), clause (a) Amendment in shall be omitted.
GOBINDER SINGH,
section 6 of Punjao Act 12 of 1978.
7. (1) The Salary and Allowances of Leader of Opposition in Repeal and saving. Legislative Assembly (Amendmnent) Ordinance, 2011 (Punjab Ordinance No. 2 of 2011), is hereby repcaled.
Secretary to Government of Punjab,
Department of Legal and Legislative A ffairs.
section 10 of
Punjab Act 12 of
1978.
PUNJAB GOVT GAZ. (EXTRA.), APRIL 4, 2011 20
(CHTR 14, 193 SAKA)
ee
3. In the principal Act, for section 4, the following section shall be Substitution of substituted, namely :—
section 4 of
Punjab Act 12 of
"4. The Leader of Opposit on shall be provided with a rent free 1978 Lei for overnment house at the Sine Headquarter or the pposition. ce and other allowances, as are
admissible to a Minister under sub-sections (2), (2-4), (2-B) and (2-C) of section 2 of the East Punjab Minister's Salaries Act, 1947, and the rules framed thereunder.".
4. I the principal Act, in section 6, for sub-section (2), the following Amendment in sub-section shall be substituted, namely —
ge $ *,
unjao Act
"(2) The Leader of Opposition shal be entitled to the same facilities © f r t vel ing concession, constituency, secretarial and postal facilities o ance office allowance in constituency, as are admissible to a Minister nder cti ns 2-BB of t
East unjab inisters' alaries ct, 1947.".
5. Inthe principal Act, in t , b-secti n (1), owi mendment in sub-section shall be substituted, ely :
o OT aa
"(1) The Leader Oppositi n all entitled to the same telephone ilit , s missi le to a Minister under sub-section (4) of o of h st j inisters' Salaries Act, 1947.7.
6. In th p i al Act s o 1 in sub-section (2), claus e (a) Amendment in
.
section 10 of shall be omitted. Punjab Act 12 of
1978.
7. (1) The Sal and A ow s o L of Opposi tion in Repeal and saving.
Legislative ss bly (Am ent) Ordinance, 2011 (Punjab Ordinance No
.
20 2011), is hereby repealed.
(2) N it such repeal, anything d one or any action taken under the princ pal Act, as amended by the Ordinance refe rred to in sub-
section (7), sh l be d emed to have been done or take n under the principal
Act, as amended by this Act.
GOBINDER SINGH
Secretary to Governm of Punjab, Department of Legal und Leg slativ e Affairs.
18 LR(P)—Govt. Press, U.T, Chd.
2