The East Punjab Ministers' Salaries Act, 1947

GOVERNMENT OF PUNJAB 
 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS 
 
         THE EAST PUNJAB MINISTERS` SALARIES ACT 
 
(EAST PUNJAB ACT No. 6 OF 1947) 
(As amended upto the 6th March 
                                            

         THE EAST PUNJAB MINISTERS` SALARIES ACT 
 
CONTENTS 
  SECTION  
1. Short title and commencement. 
1-A.  Definitions. 
2-A.  Power to make or adopt rules. 
2-B.  Ministers not to draw salary or allowance as member of the State Legislature. 
2-BB.  Travelling Concession. 
2-BBB.  Constituency,Secretarial,Postal facilities allowance. 
2-C.  Perquisites to be exclusive of income tax. 
2-D and 2DD omitted 
3.  Repeal of Punjab Act II of 1937 and Ordinance No.XI of 1947. 
 
 
 
 
  
THE EAST PUNJAB MINISTERS' SALARIES ACT, 1947 
(East Punjab Act No. 6 of 1947) 
[Received the assent of His Excellency  the Governor of East Punjab on the 23rd 
November, 1947, and was first published in the East Punjab Government Gazette 
(Extraordinary) of Ist December, 1947]. 
  
1 2 3 4 
Year No. Short Title Whether repealed or otherwise affected by 
legislation. 
1947 6 THE EAST 
PUNJAB 
MINISTERS' 
SALARIES 
ACT, 1947 
 
1. Amended in part,Punjab Act 9 of 1951. 
2. Amended in part,Punjab Act 3 of 1952. 
3. Amended in part,Punjab Act 15 of 1953. 
4. Amended in part,Punjab Act35 of 1953 
5. Extended to Pepsu Territory and amended 
by Punjab Act 33 of 1957. 
6. Amended by Punjab Act 4 of 1970. 
7. Amended by Adaptation of Punjab Laws 
Order, 1970. 
8. Amended by Punjab Act No 14 of 1976. 
9. Amended by Punjab Act 25 of 1978. 
10. Amended by Punjab Act No.20 of 1995. 
11. Amended by Punjab Act No.21 of 1998. 
12. Amended by Punjab Act No.8 of 2003 
13. Amended by Punjab Act No.18 of 2004. 
14. Amended by Punjab Act No.11 of 2009. 
15. Amended by Punjab Act No.15 of 2010. 
16. Amended by Punjab Act No.18 of 2015. 
17. Amended by Punjab Act No.13 of 2018. 
18. Amended by Punjab Act No.17 of 2019. 
 
 
 
 
 
 
An Act to provide for the Salaries of Ministers of the East Punjab 
Government. 
It is hereby enacted as follows:- 
 
1. (1) This Act may be called the East Punjab Ministers' Salaries  
 Act, 1947.  
(2) It shall come into force at once. 
 
     1[1-A.     (a) "House" includes the staff quarters and other buildings appurtenant 
thereto, and the gardens thereof. 
(b) "Maintenance" in relation to a house shall include the payment of 
local rates and taxes, and charges of electricity and water.] 
      2. 2[(1) There shall be paid,- 
(a) to the Chief Minister, a salary at the rate of one lac rupees 
per mensem, sumptuary allowance and compensatory 
allowance each at the rate of five thousand rupees per mensem; 
and 
(b) to the Deputy Chief Minister and every Minister, a salary at 
the rate of fifty thousand rupees per mensem, sumptuary 
allowance and compensatory allowance each  at the rate of five 
thousand rupees per mensem; and] 
             3[(2)   Each Minister shall be provided with a rent -free Government 
house at the State Headquarter, the furnishing and maintenance charges of 
which, shall be borne by the State Government. 
         (2-A)  In case, a Minister is not provided with a rent free Government 
house, as stated in sub-section (2), by the State Government due to non-availability 
of the Government house, and he resides in a house, taken by him on rent at the 
                                                           
1 Added vide Punjab Act 3 of 1952, section 2 .It was deemed to be so added with effect from 17 th April ,1952. 
2 Substituted by Punjab Act no.18 of 2015, section 2, w.e.f 7 th May, 2015. 
3 Substituted by Punjab Act no. 11 of 2009 ,section 2. 
Short title and 
commencement 
Definitions. 
State Headquarter, then he shall be entitled to such monthly allowance, as may be 
specified by the State Government in the rules framed in this regard.  
         Apart from the monthly allowance, a Minister  shall also be entitled to the 
facility of free furnishing at the Government expenses: 
Provided that the maintenance charges, other than the actual charges of 
electricity and water in respect of the rented house, shall be borne by the owner of 
the house. 
          (2-B)  In case , a Minister opts to reside in his own  house or in the 
house owned by his spouse, which is situated within such radius from the State 
Headquarter, as may be specified in the rules, then he shall be entitled to such 
monthly allowance, as may be specified by the State Government in the rules 
framed in this regard.  
Apart from the monthly allowance, a Minister shall also be entitled to the 
facility of free furnishing at the Government expenses: 
Provided that the maintenance charges, other than the actual charges 
of electricity and water of the house, shall be borne by the owner of the house. 
       (2-C) The State Government may, allow a Minister to continue in free 
occupation of the house, provided to him under sub -section (2) or sub -section (2-
A), as the case may be, for a period, not exceeding fifteen days from the date of his 
ceasing to be a Minister.] 
            (3)  Each Minister shall be provided with the State Car, the 
expenses on the maintenance and propulsion of which shall be borne by the State 
Government. 
         (3-A)  If a Minister d oes not avail of or surrenders his State Car and 
wishes to use his private vehicle for official purpose, he will be paid such 
allowance, as may be specified in the rules made in this behalf by the State 
Government under this Act from time to time". 
1[Provided that the maintenance and propulsion expenses of the State Car in 
use by Minister shall not be subject to the limit of three hundred rupees] 
 
                                                           
1 Provsio added at the end of sub-section (3) of section 2 by Punjab Act No.33 of 1957. 
         1[(4) (a) Each Minister shall be entitled to have a telephone installed at 
any place within his constituency or at Chandigarh and all charges in respect of 
installation and security deposit shall be paid by the Minister himself and the 
amount so paid shall be reimbursed to the Minister, by the Government on 
production of receipts obtained from the Posts and Telegraph Department. 
      2{(b) The Chief Minister, Deputy Chief Minister and every Minister, 
shall be paid a telephone allowance at the rate of 3[ fifteen thousand rupees] per 
mensem}. 
     4(Provided that reimbursement of charges referred to in  clauses (a) and 
(b), shall not exceed one lac twenty thousand rupees per annum.)] 
 
5[2-A.      (1) The travelling allowance of the Ministers, including the Chief 
Minister, shall be reg ulated in accordance with such 6{rules as may be framed or 
adopted by the State Government from time to time:} 
Provided that no mileage or travelling allowance shall be chargeable in 
respect of journeys performed in a State Car. 
(2) Any expenditure incurred in relation to the travelling allowa nce of 
Minister before the commencement of this Act shall be deemed to have been 
incurred in accordance with such rules as if the said rules were framed and adopted 
under this Act.] 
 
 7[2-B.     No person in receipt of salary or allowance under this Act shall be 
entitled to receive any sum out of the funds provided by the State Legislature by 
way of salary or allowance in respect o f his membership of 8(***) of the State 
Legislature.] 
                                                           
1 New Sub section 4 and 5 added at the end of sub-section (3) of section 2 vide Punjab Act no.4 of 1970, sub 
section 4 was modified vide Act No.25 of 1978 and substituted , Punjab Act No.20 of 1995 and further substituted , 
vide Punjab Act No.21 of 1998. 
2 Substituted Vide Punjab Act No.15 of 2010, w.e.f. 04-11-2010. 
3 Substituted vide Punjab Act No.18 of 2015,w.e.f. 07-05-2015. 
4 Amended vide Punjab Act no.18 of 2004,w.e.f. 14-07-2004 
5 Added Vide Punjab Act III of 1952. 
6 For rules framed under this Act ,see Punjab Government Notification No.4436 -p-53/32824,dated 1st June,1953 
published in Punjab Government Gazette 1953,Part-1,page 531-32 
7 Inserted vide Punjab Act 33 of 1957. 
8 The words 'either House of ',were omitted by the Adaptation of Punjab Laws Order,1970.  
Ministers not 
to draw 
salary or 
allowances as 
Members of 
the State 
Legislature. 
Power to 
make or 
adopt 
rules. 
1[2BB   (1) Every Minister alongwith his spouse and his dependent children 
accompanying either of them and an attendant accompanying him to look after and 
assist him shall, during the course of a financial year, be entitled to travel by any 
railway in India or within or outside India by an Air -conditioned coach or by air 
and an amount equivalent to the expenses incurred on such journey shall be 
reimbursed to him: 
Provided that where a Minister travels by his own moto r car and furnishes a 
cash receipt from a licensed dealer indicating the name of the Minister, quantity of 
petrol or diesel purchased by him for propulsion of his motor car, the date on 
which it was purchased, the cost thereof and the registration number o f his motor 
car, the expenses so incurred shall be reimbursed to him: 
Provided further that the total expenses incurred for the facilities specified in 
this section shall not exceed the amount of 2{three lac rupees} in a financial year).] 
3[(2) The Chief Minister, Deputy Chief Minister and every Minister, may get 
an advance for performing the journey abroad by Air.] 
 
4[2-BBB. There shall be paid to the Minister, Constituency, Secretarial, 
Postal Facilities Allowance at the rate of 5[twenty five thousand rupees] per 
mensem and Office Allowance in constituency at the rate of 6[ten thousand rupees] 
per mensem.] 
 
7[2-C.      The salary and allowances payable to a Minister, and free furnished 
house and other perquisites admissible to him, under this Act, shall be exclusive of 
income-tax which shall be payable by the State Government.] 
 
                                                           
1 Added by Punjab Act of 1978 and substituted ,vide Punjab Act 5 of 1992 and further amended  by Punjab Act 20 of 
1995. 
2 Substituted for words "two lac rupees "vide Punjab Act No.18 of 2015,w.e.f 7 -05-2015,section 3. 
3 Added By Punjab Act No.15 of 2010 vide Notification No. Leg./2010, dated 4th November ,2010. 
4 Added by Punjab Act 5 of 1992 and substituted by Punjab Act no.20 of 1995 and further amended by Punjab Act 
No.21 of 1998. 
5 Substituted for words "fifteen thousand rupees" vide Punjab Act No.18 of 2015 ,section 4.  
6 Substituted for words "five thousand rupees" vide Punjab Act No.18 of 2015 ,section 4. 
 
7 Inserted vide Punjab Act No.17 of 2019,section 2. 
 
Travelling 
concession. 
Constituency
,Secretarial, 
Postal 
Facilities 
Allowance 
Perquisites to 
be exclusive 
of income -
tax. 
1[2-D and 2-DD.  XXX  XXX  XXX] 
 
3.     The Punjab Ministers' Salaries Act, 1937, and the East Punjab Ministers' 
Salaries Ordinance, 1947, are hereby repealed. 
 
 
 
 
 
 
 
 
 
 
                                                           
1 Omitted by Punjab Act No.15 of 2010 ,section 5. 
 
Grant of 
Loan. 
Repeal of 
Punjab Act II 
of 1937 and 
Ordinance 
no.XI of 
1947. 
 

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