PUNJAB GOVT. GAZ. (EXTRA), OCTOBER 26, 2016 103 (KRTK 4, 1938 SAKA)
PART I GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB a NOTIFICATION
The 26th October, 2016 No. 37-Leg./2016.-The follow
Punjab received the assent of the October, 2016, is hereby
ing Act of the Legislature of the State of Governor of Punjab on the 17th Day of
published for general information:- THE PUNJAB STATE LEGISLATURE MEMBERS (PENSION AND MEDICAL FACILITIES REG ULATION) AMENDMENT
ACT, 2016.
(Punjab Act No. 30 of 2016)
AN
ACT
Jurther to amend the Punjab State Legislature Members (Pension and Medical Facilities Regulation) Act, 1977.
BE it enacted by the Legislature of the State of p unjab in the Sixty- seventh Year of the Republic of India as follows:- I. (1) ThisActmay be called the Punjab State Legislature Members Short title and (Pension and Medical Facilities Regulation) Amendment Act, 2016. commencement.
(2) Itshall 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 Amendment in Facilities Regulation) Act, 1977, in section 3, in sub-section (1), for the words Ay al of "ten thousand rupees" and "seven thousand five hundred rupees" » the words 1977. "fifteen thousand rupees" and "ten thousand rupees" shall, respectively, be substituted. |
VIVEK PURI, Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
1123/10-2016/Pb. Gow. Press, S.A.S. Nagar