PUNJAB GOVT. GAZ. (EXTRA), MAY 7,2015
(VYSK I7, 1937 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
GOVERNMENT OF PUNJAB
2..
to as the
()
NOTIFICATION
No. 18-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 29th Day of April, 2015, is hereby published for general information:
The 7th May, 2015
THE EAST PUNJAB MINISTERS' SALARIES
(AMENDMENT) ACT, 2015
(Punjab Act No. 18 of 2015) namely:
AN
further to amend the East Punjab Ministers'Salaries Act, 1947.
BE it enacted by the Legislature of the State of Punjab in the Sixty
sixth Year of the Republic of India as follows:
97
AcT
1. () This Act may be called the East Punjab Ministers' Salaries Short title and (Amendment) Act, 2015.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette. In the East Punjab Ministers' Salaries Act, 1947 (hercinafter eferred Amendment in
principal Act), in section2,:
"(4) There shall be paid, Commencement.
for sub-section (1), the following sub-section shallbe substituted, 1947.
(a) to the Chief Minister, a salary at the rate of one lac
rupees per mensem, sumptuary allowance and
compensatory allowance each at the rate of five thousand rupees per mensem; and
section 2-A of
(b) to the Deputy Chief Minister and every Minister, a salary at the rate of fifty thousand rupees per mensem, sumptuary allowance and compensatory allowance each at the rate of five thousand rupees per mensem."; and Punjab Act 6 of
J GOVT. GAZ. (EXTRA), 7, 2015 97
V 17, 1937 A)
1
ENT OF J
ENT LEGISLATIVE AFFAIRS, PUNJAB
ICATION
7th ay, No. eg./ 015.-The following Act of the egislature of the State of
Punjab ceived the ent he overnor j h
April, 2015, is hereby published for general formation:-
A I
AM ENT) T,
j ct o. 8 ) t
e h ast nj inisters' Salaries ct,
7.
e it cted y the egislature of the State o f nj b in the ixty-
ear of e epublic f i s:-
I) hi ct a h ast j inisters' al r ort (Amendment) Act, 5. commencemen .
l al n i t rom h
bli t h f i i l azet e. n ast nj inisters' Salaries Act, re inafter r endment n
ion A
j ct
(i) -secti n ), h lowi -secti n shall bstituted, 7. he principal Act), in t , :-
namely:-
n(1) her al paid,-
o h hi f inister, h
rupees per ens , pt a low pensatory low ce h v thous ens ;
(b) o eput hiefMinister inister, lary h nd rupees per mensem,
ptuary low ce pensatory low ce v h d es per ensem."; and
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PUNJAB GOVT. GAZ. (EXTRA), MAY 7, 2015
(VYSK 17, 1937 SAKA)
() In sub-section (4), for clause (b), for the words "ten thousand
4.
98
rupees", the words "fifteen thousand rupees" shall be substituted.
3. In the principal Act, in sub-section (), in the second proviso, for Amendment in the words "two lac rupees", the words "three lac rupees" shall be substituted; In the principal Açt, in section 2-BBB, for the words "fifteen nousand rupees" and "five thousand rupees", the words "twenty five thousand rupees" and "ten thousand rupees", shall respectively be substituted. 765/05-2015/Pb. Gov!. Press, S.A.S. Nagar
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. section 2-BB of
Punjab Act 6 of
1947.
Amendment in section 2-BBB of Punjab Act 6 of
1947.
PUNJAB GOVT. GAZ. (EXTRA), MAY 7, 2015 98
(V 17, A)
(i) In sub-section (4), for clause (b), for the words "ten thousand rupees", the words "fifteen thousand rupees" shall be substituted. In the principal Act, in sub-section (1), in the second proviso, for Amendment in he wo " " o"
2 s ction rds "two lac rupees", the words "three lac rupees" shall be substituted; section 2-BB of Punjab ct
.
h ci al ct, n B, for the words "fifteen Amendment in thousand rupees" and "five thousand rupees", the words "twenty five h B a
: . j c
t
rupees" and "ten thousand rupees", shall respectively be substituted. iy
. . AL
ecretary o over ent njab, Department of Legal and Legislative Affairs. 5/ 5-2015/Pb. ovt. Press, S.A.S. Nagar
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