PUNJAB GOVT. GAZ. (EXTRA), APRIL 19, 1982
(CHTR. 29, 1904 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS
Notification
1942,
The 19th April, 1982 No, 11-Leg./82.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Pun jab on the 7th April, 1982 and is hereby published for general information :
Punjab Act No. 9 of 1982
THE PUNJAB LEGISLATORS (ALLOWANCES AND AMENITIES)
MODIFICATION ACT, 1982.
AN
ACT
23
to amend the laws relating to the grant of allowances and other amenities to the legislators of the State of Punjab.
BE it enacted by the Legislature of the State of Punjab in the Thirty third Year of the Republic of India, as follows :
1. This Act may be called the Punjab Legislators (Allowances and short title. Amenities) Modification Act, 1982.
2 In the Punjab Legislative Assembly (Allowances of Members) Act, Amendment
(6) in section 4-C, in sub-section (1),
(a) in section 4-A, in the proviso to sub-section (2), for the words "three 1942. thousand and six hundred rupees", the words four thousand and eight hundred rupees'" shall be substituted ;
(i) in clause (a), for the words one lac rupees", the words one lac and twenty-five thousand rupees" shall be substituted : and
(ii) in clause (b), for the words forty thousand rupees", the words seventy thousand rupees shall be substituted.
3. In the Punjab Legislative Assembly Speaker's 'and Deputy Speaker's Amendment Salaries Act, 1937, of Puajab Act 3 of
(a) in section 3-A, in the proviso to sub-section (1), for the words three thousand and six hundred rupees", the words four thousand and eight hundred rupees" shall be substituted :
(6) in section 4, in sub-section (7), of Punjab
Act 4 of
(i) in clause (a), for the words one lac rupees", the words one lac and twenty-five thousand rupees'" shall be substituted ; and
1937.
! PUNJAB GOVT. GAZ. (EXTRA), APRIL 19, 1982
. TR. 29, 1904 A)
| ENT I TI E I S : otificati n v 19th April, i No. 11-Leg./82.—The following Act of the Legislature of the State of ; Punjab received the assent of the Governor of Punjab on the 7th April, 1982 and is hereby published for general information :—
AY
j ct o. 9 of 1982 vi THE PUNJAB LEGISLATORS (ALLOWANCES AMENITIES) yy ODIFI TI N CT, 1982. "
] | 2
"
| to e the laws relating to the grant of allowances and other amenities to the legislators of the State of Punjab.
it enacted by the Legislature of the State of Punjab in the Thirty- third ear of the Republic of India, as follows —
1. This Act may be called the Punjab Legislators (Allowances and port title. menit es) odificati n ct, 82.
2. In j egislative s bly l ances embers) ct, mendment 1942, — ' of Punjab
ct o
(a) in section 4-A, in the proviso to sub-section (2), for the ords "three 1942. h dr ees", ords "four h
t dr ' al bstit ted ;
b section 4-C, in sub-section (/),—
i) n h or s "one es", h or s "one l c enty-five h d es' al bstit ted ; (i ) ), h or s "forty h d ees", or s
"seve h d r ees" shall bstit ted. 3.. the njab Legislative Assembly Speaker's "and Deputy Speaker's Amendment i — of nalari s ct, 1937, 2 iab
t 3-A, i ub-section), he or s 1937.
"three h dr pees", the words ''four h d t dr es" al bstit ted ; b ction 4, in sub-section (/),— = n ), h or s "one a ees", h or s "one lac wenty-five h " shall stit t d ;
1
Amendment of East Pun jab Act 6 of 1947. Amendment of Punjab Act 22 of
1956.
24 PUNJAB GOVT. GAZ, (EXTRA), APR IL 19, 1982
(CHTR, 29, 1904 SAKA)
(i) in clause (b), for the words "forty thousand rupees", the word
"seventy thousand rupees" shall be substituted.
4. In the East Punjab Ministers' Salaries Act, 1947,
(a) in section 2, in the proviso to sub-section (4), for the words "three thousand and six hundred rupees", the words four thousand and eight hundred rupces" shall be substituted.
(b) in section 2-D, in sub-section (), (() in clause (a), for the words "one lac rupees", the words "one lac and twenty-five thousand rupees'" shall be substituted; and
(it) in clause (b), for the words forty thousand rupees", the words
"seventy thousand rupees'" shall be substituted.
5. In the Salaries and Allowances of Deputy Ministers, Punjab Act,
1956,
(a) in secti on 5-A, in the proviso to sub-section (), for the words
"three thousand and six hundred rupees, the words four thousand and eight hundred rupees" shall be substituted.
(b) in section 5-C, in sub-section (), () in clause (a), for the words "one lac rupees", the words on and
(ii) in clause (b), for the words forty thousand rupees", the words
"seventy thousand rupees" shall be substituted.
AFTAB SINGH BAKHSHI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. lac and twenty-five thousand rupees" shall be substituted ;
24 PUN AB G G . (EX ), A R L 19, 1982
(CH . 29 1904 SA
(i¥) in clause (8), for the words "forty thousan rup ", the or $
"seventy thousand rup " sh be su . Sp i 4. In the East Punjab Ministers' Salaries Act, 1947,— Punjab , '
hig (4) in sec ion 2, in the p o to su (4), for the w "three thou a and six h ru ", the w "four thousand and eight hundred rupees" shall be substituted.
(b) in section 2-D, in sub-section (/),—
(9) in clause (a), for the words "one lac rupees", the *'one lac and twenty-five thousand rup " sh b su u ed ;nd (it) in clause (b), for the words "forty thousand rupees", the words
" t ho u " s l s sti t d. Amendment S. In the Salaries and Allowances of Deputy Ministers, Punjab Act, of Punjab 1956,— nn
22 of
1956,
n sectio , n h i o - cti n 7), h or
"three thousand and six hundred rupees", he ] "four thousand and eight hundred rupees" shall be substituted.
(b) in section 5-C, in sub-section /),—
i) au or " " or "on lac and twenty-five thousand rupees" shall be substituted ;
(ii) in clause (b), for the words "forty th d pe s", ords
"seventy thousand rupees" shall be substituted.
B AKHSHI,
Secretary t overnment f unjab,
. Department of Legal Legislative Affairs.
2