Regd. No. NW/CH-22 Regd. No. CHD/0092/2018-2020
EXTRAORDINARY
Published by Authority
CHANDIGARH, FRIDAY, SEPTEMBER 27, 2019
(ASVINA 5, 1941 SAKA)
( xcvii )
LEGISLATIVE SUPPLEMENT
Contents Pages
Part - I Acts
The East Punjab Ministers' Salaries (Amendment) Act, 2019.
(Punjab Act No. 17 of 2019) .. 147
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil
1
PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 27, 2019
(ASVN 5, 1941 SAKA)
147
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 27th September, 2019
No.21-Leg./2019.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 12th day of September, 2019, is hereby published for general information:-
THE EAST PUNJAB MINISTERS' SALARIES (AMENDMENT)
ACT, 2019
(Punjab Act No. 17 of 2019)
AN
ACT
further to amend the East Punjab Ministers' Salaries Act, 1947. BE it enacted by the Legislature of the State of Punjab in the Seventieth Year of the Republic of India as follows:-
1. (1) This Act may be called the East Punjab Ministers' Salaries (Amendment) Act, 2019.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the East Punjab Ministers' Salaries Act, 1947, after section 2-BBB, the following section shall be inserted, namely:-
"2-C.The free furnished house and other perquisites admissible to the Minister under this Act, shall be exclusive of income tax, which shall be payable by the State Government.".
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Perquisites to be
exclusive of
income-tax.
Short title and
commencement.
Insertion of
section 2-C in
Punjab Act 6 of
1947.
1870/9-2019/Pb. Govt. Press, S.A.S. Nagar
2