PUNJAB GOVT. GAZ., APRIL 13, 2023
(CHTR 23, 1945 SAKA)
24
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, APRIL 13, 2023
(CHAITRA 23, 1945 SAKA)
( xl )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Salaries and Allowances of Chief Whip in Punjab Legislative Assembly Act, 2023. (Punjab Act No. 5 of 2023)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil ______ .. 25-27
1
25
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 13th April, 2023
No. 5-Leg./2023.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 5th day of April, 2023, is hereby published for general information:-
THE SALARIES AND ALLOWANCES OF CHIEF WHIP IN
PUNJAB LEGISLATIVE ASSEMBLY ACT, 2023
(Punjab Act No. 5 of 2023)
AN
ACT
to provide for the salaries and allowances of the Chief Whip in the Punjab Legislative Assembly.
BE it enacted by the Legislature of the State of Punjab in the Seventy- fourth Year of the Republic of India as follows:-
1. (1) This Act may be called the Salaries and Allowances of Chief Whip in Punjab Legislative Assembly Act, 2023.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In this Act, unless there is anything repugnant in the subject or context,-
(a) "Legislative Assembly" means the Punjab Legislative Assembly;
(b) "Chief Whip" means that member of the Legislative Assembly, who is, for the time being, declared by the majority party to be the Chief Whip in the Legislative Assembly, of the party forming the Government and recognized as such by the Speaker of the Legislative Assembly; and
(c) "Speaker" means the Speaker of the Punjab Legislative Assembly.
3. The Chief Whip shall be paid a salary, sumptuary allowance and compensatory allowance as are admissible to a Minister under clause (b) of sub-section (1) of section 2 of the East Punjab Ministers' Salaries Act, 1947. Short title and
commencement.
Definitions.
Salary, sumptuary
allowance and
compensatory
allowance.
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4. The Chief Whip shall be provided with a rent free Government house at the State headquarter or the house rent allowance and other allowances, as are admissible to a Minister under sub-sections (2), (2-A), (2-B) and (2-C) of section 2 of the East Punjab Ministers' Salaries Act, 1947, and the rules framed thereunder.
5. (1) The Chief Whip shall be provided with a State car as admissible to a Minister under sub-section (3) of section 2 of the East Punjab Ministers' Salaries Act, 1947.
(2) If the Chief Whip does not avail of or surrenders his State car and wishes to use his private vehicle for official purpose, he shall be paid such allowance, as admissible to a Minister under sub-section (3-A) of section 2 of the East Punjab Ministers' Salaries Act, 1947.
6. The Chief Whip shall be entitled to travelling allowance, daily allowance as per the Punjab Ministers' Travelling Allowance Rules, 1953 made under the East Punjab Ministers' Salaries Act, 1947.
7. The Chief Whip and the members of his family shall be entitled to the same medical facilities as are admissible to a Minister under the Punjab State Legislature Officers, Ministers and Members (Medical Facilities) Act, 1965, and the rules framed thereunder.
8. The Chief Whip shall be entitled to the same facilities for travelling concession as are admissible to a Minister under section 2-BB of the East Punjab Ministers' Salaries Act, 1947.
9. The Chief Whip shall be entitled to constituency, secretarial and postal facilities allowance and office allowance in constituency, as are admissible to a Minister under section 2-BBB of the East Punjab Ministers' Salaries Act,
1947.
10. No Chief Whip in receipt of a salary or allowance under this Act shall be entitled to receive any sum out of the funds provided by the Legislative Assembly by way of salary or allowance in respect of his membership of the Legislative Assembly.
11. The Chief Whip shall be entitled to have the same telephone facility, as is admissible to a Minister under sub-section (4) of section 2 of the East Punjab Ministers' Salaries Act, 1947.
12. The Chief Whip shall be having the rank of a Cabinet Minister of the State Government. However,-
Rent free Govern-
ment house at the
State headquarter
or the house rent
allowance and
other allowances.
State car.
Travelling and
daily allowance
to Chief Whip.
Medical and
other facilities to
Chief Whip.
Travelling
concession.
Constituency,
secretarial and
postal facilities
allowance .
Chief Whip not to
draw salary or
allowances as
Member of
Legislative
Assembly.
Amenities to
Chief Whip.
Rank of a Cabinet
Minister.
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(a) the State Government shall not meet income tax liabilities of the Chief Whip as being done in respect of Cabinet Minister of the State; and
(b) the Chief Whip shall not be entitled to any discretionary grants as being given to a Cabinet Minister of the State.
13. The date on which any person became or ceased to be the Chief Whip shall be published in the Official Gazette, and any such notification shall be conclusive evidence of the fact that he became, or ceased to be the Chief Whip on that date for all the purposes of this Act.
MANDEEP PANNU,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Notification
respecting the date
on which any
person became or
ceased to be Chief
Whip to be
conclusive
evidence thereof.
2810/4-2023/Pb. Govt. Press, S.A.S. Nagar