PART I
GOVERNMENT OF PUNJAB
DEPARTMENTOF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 1Sth May, 2015 No. 23-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 28th Day of April, 2015, is hereby published for general information:
THE PUNJAB STATE LEGISLATURE MEMBERS
(PENSIONAND MEDICALFACILITIES REGULATION)
AMENDMENT ACT, 2015.
(Punjab Act No. 22 of 2015)
AN
105
ACT
further to amend the Purnjab State Legislature Members (Pension and Medical Facilities Regulation) Act, 1977.
Beit enacted by the Legislature of the State of Punjab in the Sixty-sixth Year of the Republic of India as follows:
1. () This Act may be called the Punjab State Legislature short title and Members (Pension and Medical Facilities Regulation) Amendment Act, 2015. commencement.
(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 Amendment in Facilities Regulation)Act, 1977, in section 3, in sub-section (1), forthe words section 3 of Punjab Act 5 of
"seven thousand five hundred rupees" and "five thousand rupees", the words 1977.
3. In the principal Act, in section 4-A, Amendment in section 4-A of
(i) in sub-section (), for the words "one lakh rupees", the words Punjab Act 5 of
"five lac rupees" shall be substituted; and
1977.
"ten thousand rupees" and "'seven thousand five hundred rupees", shall respectively be substituted.
PUNJAB GOVT. GAZ. (EXTRA), 1 , 201
(VYSK 25, 1937 SAKA)
'GOVERNMENT R
DEPARTMENT LEGISLATIVE AFFAIRS,
NOTIFICATION
The 15th ay, No. 23-Leg./ 015.-The owi ct h egislature f the State of nj h t h overnor nj b on the 28th Day of April, 2015, is hereby published for general information:-
BE
(PENSION AND MEDICAL FACILITIES RE ULATION)
ENT CT, 2 15.
(Punjab Act No. 22 of 2015) ct
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 Sixty-sixth Year of the Republic of India as follows:-
. I hi ct a h nj t egislat re Members (Pension and Medical Facilities Regulation) mendment Act, 2015. commencement. It al e it ct om t its
publication in the Official Gazette.
. nj t t egislature embers si n edical mendment Facilities egulation) Act, 197 , n 3, n -secti n (1), h or aryol i
"seven thousand five hundred rupees" and "five thousand rupees", the words 1977.
"ten thousand rupees" and "seven thousand five hundred rupees", shall respectively be substituted.
n ipal Act, in section 4-A,- endment n
4-A o
(i) insub-section (1), for the words "on a ees', h or j ct a es" al bstit ted; 1577.
1
(i) in sub-section (2), for the words "one lakh and fifty thousand rupees", the words "five lac rupees" shall be substituted.
H.P.S. MAHAL,
Secretary to Government of Punjab,
106
771/05-2015/Pb. Govt. Press, S.A.S. Nagar Department of Legal and Legislative Affairs.
PUNJAB GOVT. GAZ. (EXTRA), MAY 15, 2015
V 25, 1937 A)
(i) in sub-section (2), for the words "one lakh and fifty h ees", ords "five lac rupees" shall be
bstituted.
. . . AHAL,
ecretary o over ent njab, epart ent egal egislati e f airs. 1/05-2015/Pb. ovt. Press, S.A.S. Nagar
2