1THE PUNJAB LEGISLATORS (MODIFICATION OF ALLOWANCES AND OTHER AMENITIES) ACT, 1978.
[ Received the assent of the Govern r of Punjab on the 26th September, 1978, and was first published for general information in the Funjab Goyernment Gazette (Extraordinary), Legislative Supplement, datcd the 27th September, 1978.] Punjab Act No. 25 of 1978
An Act to amend the laws relating to the grant of allowances and other anenities to the Ministers, Speaker, Deputy Ministers, Deputy Speaker, Chief Parliamentary Secretary, Parliamentary Secretaries and other members of the State Legislature. BE it enacted by the Legislature of the State of Punjab in the Twenty ninth Year of the Reputblic of India as follows
1. This Act may be called the Punjab Legislators (Modification Allowances and Other Amenities) Act, 1978. -
2. In the Punjab Legislative Assembly Speaker's and Deputy Spcaker's Amendment Salaries Act, 1937, Priçe
of Short title
Free transit
by railway.
the Punjab Legis
(a) in sub-section (1) of section 3-A, the words if such facility is lative Assembly available at such place at normal rates and without incurring Deputy Speaker's Speaker's and any additional cost" shal! be omitted and in the proviso, for Salaries Act, 1937.
the words fifty rupces", the wordsthree hundred rupces" shall be substituted ;
(b) after section 3-A, the following section shall be inserted, namely; <3-B. The Speaker and the Deputy Speaker shall cach be provided with two free non-transferable first-class passes, valid during the term of their office, which shall cntitle cach as well as his spouse or any other person
accompanying him to look after and assist him to
travel at any time by any railway in India, provided the aggregate distance so travelled in any financial year on the passes provided to each docs not excced twenty thousand kilometres :
Provided that if the journ:y is performed by an air-conditioned railway coach or by air he shall be paid an amount equivalent to one first-class fare for such journey and if he is accom panied by his spouse or any other person to look after and
assist him, he shall be paid an amount cquivalent to two
first-class fares for such journey."
3. In the Punjab Legislative Assembly (Allowances of Members) Act, Amendnient oi (ho
1942,
1For Statement of Objects and Reasons, See Punjuh Government Gzette (Extrdordinary), 973, paye 1490,
of
(a) in section 3-A, for the words stwo hundred twenty five rupees". ances of el bers) Act, [942. the words 1hre hundrel rupces" shall be substituted; Punjab Leg'slativo
Assembly (Allov
THE P NJAB LEGISLATORS (MODIFICATION OF
ym ~4> LL WANCES ND THER AMENITIES) ACT, 1975. Punjab Act No. 25 of 1978
[Received the assent of the Governcr of Punjab on the 26th September, 1978, and was first published f r general i f r ation in the Punjab Government Gazei e (Ixtraordinary), Legislative up lement, dated t e 27th September, 1978] ' n ct to amend the laws relating to the grant of allowances and other
anenities to the Ministers, Speaker, Deputy Ministers, Deputy Speaker,
hief Parliamentary Secretary, Parliamentary Secretaries and other
members f State Legislature.
, EIt acted Legislature f the State of Punjab in the Twenty-
i t ear f Republic India follows {—
. his ct a al Punjab Legislators (Modification hort title l ances ther Amenities) Act, 1978.
. unj Legislative Assembly Speaker's and Deputy Speaker's Amendment of Salaries Act, 1937,— the Punjab Legis-
lative Assembly
(@) sub-section I t , words "if such facility is Speaker's and ail ble pl al it ut rr g peput peaker's
ad iti nal " all it vi , alaries Act, 7.
h or s "fifty r pees", h words "three hundred rupees"
shall be substituted ;
, h following section shall be inserted, namely: —
" . aker h eput Speaker shall each be provided transit Wi w re -t sf r l rst-cla ses, a lw h erm their , hi l e tit
el p any other person
accompanying him to look after and assist him to rav im a lw n India, provided
the aggregate distance so travelled in any financial he p p o d o e e e
w housand k lomet :
P that if he o is form an air-conditioned ailw oacho b he sh ll d an amount equivalent to first-c fare for such jou n and if h is co - panied by his spouse or any other person to look after and as st , he sh be p d an am cq to two
first-cla fares for such jou n ".
3. In he P egislative A m l (A low o Me bers A t A e ment of (he 19 — Punjab Logishitive
: Asscibly (Allow
: 3 . o. » ances of Meme
in sec ion , for the w *"two hu tw five rup ", hor) ret, 19 the or "t e hun e | rupees" sha l be sub ituted 5 a
'For Statem of O s und R See P ily G nm Gazelle (Ex d i ary), (97% page 1490
Price :
1
Amendment of the EaSt Punjab Minig. ters? Salaries Act,
1947.
Amendment of the Salaries and Allowances of Deputy Ministers, Punjab Act,
1956,
(b)in the proviso to sub-section (2) of scction 4-A, for the worda 6"one hundred rupees', the words three hndred rupees siall be substituted ;
(c) for clause (a) of sub-scction (7) of section 4-B, the following clause shall be substituted, namely:
<(a) two free non-transferable first-class passes which shall entitle him and his spouse or any other pcrson accompanying him to look after and assist him to travel at any time by anv railwey in India, provided the aggregate distance so travclled in any financial year on these passes does not excecd twenty Providcç that if the journey is pcrformed by n air-conditioned railway coach or by air Ihe shall be paid an amount equiva lent to one first-class fare for each suchjourney and if he is
accompaniedby his' spouse or any other person to look after and assist him, he shall be paid an amount equivalent to two first-class fares for such journey ; and ".
4. In the East Punjab Ministers' Salaries Act, 1947,
(a) in sub-section (4) of section 2, the words "if such facility is available at such place at normal rates and without incurring any additional cost" shall be omitted and in the proviso, for the words fifty rupees, the words "three hundred rupees" shall be substituted;
(b) after section 2-B, the following section shall be inserted, namely :
"2-BB. Each Minister shall be provided with two free non transferable first class passes, valid during the term of his Free transit office, which shall entitle him and his spouse or by railway. any other person accompanying him to look after and assist him to travel at any time by any railway in India, provided the aggregate distance so travelled in any financial year on these passes does not exceed twenty thousand kilometres:
Provided that if the journey is performed by an air-conditioned railway coach or by air he shall be paid an amount equivalent to one first class fare for such journey and if he is accompanied by his spouse or any other persOn to look after and assist him, he shall be paid an amount equivalent to two first-class fares s In the Salarics and Allowances of Dpuly Ministcrs, Funjab Act, 1956,
(a)in sub-section (1) of section 5-A, the Words if such facility is available at such place at normal rates and without incurring any additional cost" shall be omitled and in the proviso, for the words *fifty rupces", thc words "hree hundred rupces" shall b¹ sybstituted ;
thousand kilometres :
for such journey.".
2 }
(b) inthe proviso to sub-section (2) of section 4-A, for the words
"ane hundred rupees', the words 'thre hundred rupees" sta ll
be substituted ;
(©) for clause (a) of sub-section (I) of section 4-B, the following clause shall be substituted, namely: —
A
"(a) two free non-transferable first-class passes which shall entitle | EN him and his spouse or any other person accompanying him to lo k after and assi t him to travel at any time by any railwey inTndia, provided the aggregate distance so travelled in any financial year on these passes does not exceed twenty thousand kilometres :
Provide that if the journcy is performed by an air-conditioned railway coach or by air he shall be paid an amount equiva- lent to one first-class fare for each such journey and if he is accompanied by his spouse or any other person to look after and as ist him, he shall be paid an amount equivalent to t o first-class fares for such journey ; and ".
Amendment of the 4
Est Punjab Minis :
ters' Salaries Act,
1947.
In t e East Punjab Ministers' Salaries Act, 1947,—
(a) i sub-section (4) of section 2, the words "if such facility is available t ch pl ce at normal rates and without incurring any additional ost" hal e omitted and in the proviso, for the words "fifty pe s", words "three hundred rupees" shall be substituted;
(b) r section 2-B, the following section shall be inserted, namely :—
" B . Minister shall be provided with two free non- transferable first class passes, valid during the term of his F ee tran Office, which shall entitle him and his spouse or by railw . any other person accompanying him to l ok after and a him to travel at any time by any railway in India, p o d the aggregate distance so travelled in any financial y on these pa does not exceed twenty thousand kilometres:
Prov ded that if the journey is performed by an air-conditioned railway coach or air he shall be paid an amount equ valent to one first cla s fare for such journey and if he is accompanied by his spouse or any other person to look after and assist h m, he sha l be paid an amount equivalent to two first-class fares for such journe "
Amendm nt of 5. In the Salarics and Allowances of Deputy Ministers, Punjab Act, the Salarics and 1956,—
Allowances of
Deputy Ministers, '
Punjab Act, -
10:6. (a) in sub-section (1) of section 5-A, the words "if such citi is available at such place at normal rates and without incurring any a ditional cost" shall be omitted and in the proviso, for the words " ifty rup es", the words "three hundred rupees' shall be substituted §
2
3
after section 5-A, the following section namely-
shall be inserted,
"5-B. Each Deputy Minister shall be provided with two frec non transferable first class passes valid during the term of his office which shall cntit le him and his spouse or any other person accompanying hinm to look after and assist Free transit him to travel at any time by any railway in India, by railway. provided the aggregate distance so travelled in any
financial year on these passes docs not cxcced twenty thousand
kilometres:
Provided that if the journey is performed by an air-conditioncd
railway coach or by air he shall be paid an amount cquivalent
to one first-class fare for such journey and if he is accompanied
by his spouse or any other person to look after and assist him,
he shall be paid an amount equivalent to two first-class fares
for such journey.".
34376 L.R. Govt. Pross, Chd.
1] 3
v (b) after section S-A, t e f l ing section shall be inserted, g
J
namely :—
"5-8. Each Deputy Min ster shall be provided with t o fr e non- transferable first class passes valid during the term of his of ice which shall entitle hi and his spouse or any other Free transit Porson accompanying him to look after and assist by railway, WM t t vel at any time by any railway in India, ' © provided the aggregate distance so travelled in any financial year on these passes does not exceed twenty thousand i etres :
r vi ed at i r ey i er ed air-conditioned
w y r ir al ai ount equivalent
t las r r j r ey i accompanied
by his spouse or any other person to lookafter and assist him, he shall be paid an amount equivalent to two first-class fares journey."
343 L R Govt, P e , C ,