PUNJAB GOVT. GAZ. (EXTRA), AUGUST 11, 2022
(SRVN 20, 1944 SAKA)
60
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, AUGUST 11, 2022
(SRAVANA 20, 1944 SAKA)
( lxxvi )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Amendment Act, 2022
(Punjab Act No. 17 of 2022)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil _____ .. 61-62
1
61
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 11th August, 2022
No.17-Leg./2022.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 4th day of August, 2022, is hereby published for general information:-
THE PUNJAB STATE LEGISLATURE MEMBERS
(PENSION AND MEDICAL FACILITIES REGULATION)
AMENDMENT ACT, 2022
(Punjab Act No. 17 of 2022)
AN
ACT
further to amend the Punjab State Legislature Members (Pension and Medical Facilities Regulation) Act, 1977. BE it enacted by the Legislature of the State of Punjab in the Seventy-third Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab State Legislature Members (Pension and Medical Facilities Regulation) Amendment Act, 2022.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab State Legislature Members (Pension and Medical Facilities Regulation) Act, 1977, in section 3, for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) There shall be paid to every person, who remained as a member, a pension of sixty thousand rupees per mensem plus Dearness Allowance thereon (as admissible to the Punjab Government pensioners), irrespective of the number of terms he had served as a member and irrespective of the tenures of the Punjab Vidhan Sabha, in which he had served as a member:
Short title and
commencement.
Amendment in
section 3 of
Punjab Act 5 of
1977.
62
2634/8-2022/Pb. Govt. Press, S.A.S. Nagar Provided that when a person, who had served as a member, attains the age of sixty-five years, seventy-five years and eighty years, he shall, respectively, be entitled to an increase of five per cent, ten per cent and fifteen per cent of the basic pension, admissible to him at the attainment of such age.".
NAVAL KUMAR,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.