LexThe Salaries and Allowances of Deputy Ministers, Punjab, Act, 1956
Punjab · state statute
Open in Lexace · Ask the AI about this act7 'THE SALARIES AND ALLOWANCES OF DEPUTY MINISTERS, PUNJAB, ACT, 1956 PUNJAB ACT -No. 22 or 1956 1Received the assent of the Governor of Punjab on the 15th Septem- ber. 1956 and was first published in the Punjab Government Ga- zelle (Extraordinary) of 19th September, 19561. 2 3 . 4 Year No. Short title Whether repealed or otherwise affected by legislation 1956 XXII The Salaries and Allowances of Deputy Ministers. Punjab Act. 1956 Amended in part, Punjab Act No. 5 of 1970 2. Amended in part, Punjab Act No. 25 of 1973'. Amended in part. Punjab Act No. 9 of 1976^. Amended in part, Punjab Act No. 25 of 1978'. Amended in part, Punjab Act No. 16 of 1983". Amended in part, Punjab Act No. 5 of 1992'. Amended in pan. Punjab Act No. 20 of 1995 8. Amended in part. Punjab Act No. 21 of 1998 8. 'This Act applied to thegew State of Punjab by the Punjab Laws (Application) Act, 1957 (Punjab Act 33 of 1957). which came into force on the 1st November. 1956. 'For Statement of Objects and Reasons see Punjab Government Gazette (Extraordinary), 1970, page 768. For proceedings in the Assembly, see Punjab Vidhan Sabha Debates for July, 1970, Volume II, No. 1, Pages 132 133. 'For Statement of Objects and Reasons see Punjab GOvernment Gazette (Extraordinary), 1973. page 332. For proceedings in the Assembly. see Punjab Vidhan Sabha Debates fbr 16th April, 1973, Volume I, No. 25. Official Report Pages 151 152. °For Statement of Objects and Reasons see Punjab Government Gazette (Extraordinary). 1976. page 226. For proceedings in the Assembly, see Punjab Vidhan Sabha Debates for 11th February. 1976. Volume I, No. 15, Pages 100-103. - 'For Statement of Objects and Reasons see Punjab Government Gazette (Extraordinary), 1978, page 1490. For proceedings in the Assembly, see Punjab Vidhan Sabha Debates for 16th September. 1978. `For Statement of Objects and Reasons see Punjab Government Gazette (Extraordinary), dated 6th Eeptember, 1983, page 1074 'For Statement of Objects and Reasons see Punjab Government Gazette (Extraordinary), -dated 14th July, 1992, page 1099. 'For Statement of Objects and Reasons see Punjab Government Gazette (Extraordinary), dated 20th September, 1995, page 1551. 'For Statement of Objects and Reasons see Punjab Government Gazette (Extraordinary), dated 6th July, 1998, page 1036. 2. , d fi -FF. Z'S-t 2 yy An Act to provide for the Salaries and Allowances of Deputy Ministers in the Slate Qf Punjab BE it enacted by the Legislature of the State of Punjab in the Seventh Year of the Republic of India as follows :- 1. (1) This act may be called -the Salaries and Allowances of Deputy Minister. Punjab, Act, 1956. (2) It shall be deemed to have come in to force with effect from 23rd April. 1956. 2. In this Act unless the context otherwise requires .- (a) • "House" includes the staff . quarters and other buildings appurtenant thereto and the gardens thereof. (b) "Maintenance" in relation to a house shalt include the payment of local rates and taxes and charges for electricity and water. '3. There shall be paid to each Deputy Minister, a salary at the rate of ten thousand rupees per mensem, sumptuary allowance at the rate of three thousand five hundred rupees per mens.em and compensatory allowance at the rate of five thousand rupees per mensem. '2. In the Salaries and Allowances of Deputy Ministers, Punjab Act. 1956 (hereinafter referred to as the principal Act). for sections 4 and 5, the following sections shall be substituted, namely:- ' "4. Each Deputy Minister shall be provided with free furnished Nouse. the maintenance charges of which shall be Residence of Deputy borne by the State Government, or in lieu of such ministers. house, he shall be paid such monthly allowance, as may be specified, in the rules as my b$framed by the State Government under this Act from time to time. The State Government may also allow him to continue in free occupation of the house provided to him for a period not exceeding fifteen days from the date of his ceasing to be a Deputy Minister. (/) Each Deputy Minister shall be provided with a State Car, Conveyance the expenses on the Maintenance and propulsion of allowance. which shall be borne by the State Government. ' (2) If a Deputy MiniSter does not avail,of or surrenders his State Car and wishes to use his private vehicle for official purpose, he win 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". Short Otte and - ommencement. Definition. Substitution of sections 4 and of Punjab Act 22 of ose. 'Amended by Punjab Act No. 9 of 1976 and substituted hy Punjab Act No. 5 of 1992. 'Amended,—eide Notification No. 13-81_A-2000/30 dated the 28th March. 2000 and further Amendment vide Notification No. 12-Les./2003 dated 29th April. 2001 5-A. (1) Every Deputy Minister shall be entitled to have a of telephone. hreopstallation hone installed at any place within his constituency or at his place-of idence or at-Chandigarh and-all charges in respect of installation and urity deposit shall be paid by the Deputy Minister himself and the ount so paid shall be reimbursed to the Deputy Minister, by the vernment, on production of receipts obtained from the Posts, and legraph Depaitment, , (2) The charges in respect of rental, local and outside calls made a Deputy Minister from one or more telephones installed in his me within the State of Punjab and the Unjon Territory of Chandigarh all be paid initially by the Deputy Minister himself and the amount paid shall also be reimbursed to the Deputy Minister by the overnment on production of receipts obtained from the Posts and legraph Department : Provided that the reimbursement of charges ,referred to-in sub- ions ( 1 ) and (2) shall not exceed ten thousand rupees per mensem. '5-B. Every Deputy Minister alongwith his spouse and his rai lway. Free trasit by pendent children 'accompanying either-of them and an attendant ' companying him to look after and assist him shall, during the course a financial year, be entitled to travel by any railway in India or within outside India by'an Air-conditioned coach or by air and an amount trivalent to the expenses incurred on such journey shall be reimbursed him : Provided that where a Deputy Minister travels by his own motor car nd furnishes a cash receipt from a licensed dealer indicating the name of e Deputy Minister, quantity of petrol or diesel purchased by him 'for opulsion of his motor car, the date on which it was purchased, the -cost ereof and the registration number of his motor car, the expenses so incurred all be reimbursed to him : Provided further that the total expenses incurred for the facilities ecified in this section shall not exceed the amount of one lac twenty five ousand rupees in a financial year, 'New Section 5-A added by Punjab Act 5 of 1970. which was modified ti!,. Act No. 25 of 1978 d substituted by Acr -No S of 1992. Punjab Act No 20 of 1995 and further amended tqyunjab t No. 21 of 1998. 'Amended by Punjab Act 5 of 1992 and ihrther amended by Punjab Act 20 of 1995 and further endment vide Notification No. 12-1.eg.'2003 dated 29th April, 2003. 10 '5-BB. There shall be paid to the Deputy Minister, constituency, secretarial and postal facilities allowances at the rate of eight thousand rupees per mensem and office *allowance in constituency at the rate of five thousand rupees per mensem. 25-C. (I) Subject to such conditions and limitations as may be Grant of Loan prescribed by rules, there may be paid to each Deputy Minister by way of a re-payable advance :— *(a) a sum of money not exceeding ten lac rupees for building or purchasing of house or for making major repairs, additions or 'alteration in the house," and (b) a sum of money not exceeding six lac rupees or the anticipated price; whichever be less, for purchase of a Motor-car or a Jeep .or for conversion of a petrol-driven' Motor-cat or a Jeep to a diesel driven vehicle, or a 'sum of money not exceeding twenty- five thousand rupees or the anticipated price, whichever be less, for purchase of a Motor Cycle or a Scooter. 33. In the principal Act, in section 5-C, after sub-section (/), the Amendment of following sub-sections shall be inserted, namely :- section 5-C of Punjab Act 22 of "(1-A) If a Deputy Minister does not avail of or surrenders his 1956. State Car, he may small ofa re-payable advance of a sum of money not exceeding rupees six lac or the anticipated price, whichever be less, for the purchase-of a Motar Car ora jeep or for conversion of a petrol-driven motor car or a jeep to a diesel — driven vehicle. (I-B) If a Deputy Ministeravails of the advance referred to in sub-section (I-A),-he will not be entitled to a State Car till the full amount of advance is recovered from him alongwith interest". 45-CC. A Deputy Minister may be paid second repayable advance for the purchase of a motor-car, if he has repaid the entire previous advance subject to the conditions specified in Section 5-C. 5-C (2) On the acceptance of an application for an advance, the Deputy Minister shall execute a deed in the form prescribed by rules, • undertaking to use the advance for the purpose for which, and to fulfil the conditions on which, the advance is sanctioned, rendering himself and such property as may have been specified in the deed as security, including the house purchased or built with the aid of the advance liable for the repayment of the loan and interest due thereon : Constituency, Secretariat,. . Postal Facilities and Office Allowances. 'New section inserted by Punjab Act 5 of 1992 and amended by Punjab Act No. 21 of 1998. 'Amended by Punjab Act 5 of 1992, Punjab Act No. 29 of 1995 and further amended by Punjab Act No. 21 of 1998. • 'Added, vide Notification No. 13-PI .A-2000/20 dated the 28th March, 2000. , 'New section 5CC inserted by Punjab Act No. 21 . of 1998 and Amendment vide Notification No. 12-Leg./2003 dated 29th April, 2003. 11 Provided that no advance for building the house shall be sanctioned nless the plot or land on which the house is to be built, is exclusively wned and possessed by the Deputy Minister applying therefore, and is ee from all encumbrances. 1New section inserted by Punjab Act 5 of • • 992 and amended by Punjab Act No,21 of 1998. (3) No transfer, assignment or charge made or created after' the xecution of the deed under sub-section (2). in relation to the property ecified therein or the house purchased or built with the aid of the advance, hall be valid against the State Government, unless it has been made or reated with its previous consent in writing. (3-A) Where a Deputy Minister having obtained an advance under ub-section (1) dies while holding office as such, the amount of the advance r any part, thereof which would have accrued after the date of his death in cordance with the terms and conditions of the grant of advance along ith interest thereon shall be written off with the sanction of the prescribed uthority. (4) The State Government may make rules for carrying out the urposes.of this section -. 6. The travelling allowance of the Deputy Ministers shall be gulated in accordance with such rules as may be framed or adopted by e State Government from time to time Provided that no mileage or travelling allowance shall be chargeable Salary, allowances and perquisites to - be exclusive of income-tax_ Repeal of Punjab Ordinance No. 3 of 1956. 'New Section 6-A added by Punjab Act 25 of 1973. =New Section`/-A added by Punjab Act 9 of 1976. respect of journey performed in a State car. '6-A. The Chief Parliamentary Secretary and the Parliamentary ecretary shall be entitled to the same salary , allowances, amenities, and rivileges as'are,admissible to a Deputy Minister under this Act. 7. No person in receipt of a salary or allowance under this Act all be entitled to receive any sum out of funds provided by the State egislature by way of salary or allowance in respect of his membership of ither House of the State Legislature. 27-A. The salary and allowances payable to a Deputy Minister, hief Parliamentary Secretary and Parliamentary Secretary and free rnished house and other perquisites admissible to them under this Act, all be exclusive of income-tax which shall be payable by the State overnment. 8. The Salaries and: Allowances of Deputy Ministers, Punjab. rdinance, 1956, is hereby repealed. Power to make • rules, etc. ' Salaries and allow- ances of Chief Par- liamentary Secre- tary and Parlimen- tary Secretary. Deputy Ministers ' not to draw salary or allownces as members of the State Legislative. THE SALARIES AND ALLOWANCES OF DEPUTY MINISTERS, ACT, (Punjab Act No. 10 of 2006) AN ACT further to amend the Salaries and Allowances of Deputy Ministers, Punjab Act, 1956. BE it enacted by the Legislature of the State of Punjab in the 1970. Fifty- seventh Year of the Republic of India as follows :- /be substituted, namely :— Salary, allowances an and perquisites to be exclusive of admissible t income-tax. exclusive o payable by the State Government.". Ordinance, 1956, is hereby repealed. 1. 1nserte;1 by Punjab Act 25 of 1973, section 2. 2 Inserted by Punjab Act 9 01 - 1976, Section 4. The wolile "of either house" were omitted by A.0 o him under this Act, shall be f income-tax, which shall be Iy '1v 1. (1) This Act may be called the Salaries and Allowances of Short title and commencement. Deputy Ministers, Punjab (Amendment) Act, 2006. (2) It shall come into force at once. 2. In the Salaries and Allowances of Deputy Ministers, Punjab Omission of section 6-A Act, 1956 (hereinafter referred to as the principal Act), section 6-A shall \ of be omitted. to pi .1,A44 .4 . 0 A-e4 4,) c l e f t 1924;1:4 -7 - 4 -N,--iptecou. Punjab Act 22 of 1956. "7-A. The salary and allowances payable to a Deputy Minister `' f 1956. d free furnished house and other perquisites acv ces Punjab Act 22 • LKOManCe 3 ----- of 1956. * * * 4702 1_,R(P)—Guvl Press, UT, C'hd, PUNJAB GOVT GAZ. (EXTRA.), AUG. 1.0, 2009 111 (SRVN 19, 1931 SAKA) PART-I DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB Notification The 10th August, 2009 No. 14-Leg./2009.--The followingAct of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 29th July, 2009, and is hereby published for general information :— THE SALARIES AND ALLOWANCES OF DEPUTY MINISTERS, PUNJAB (AMENDMENT) ACT, 2009 (Punjab Act No. 12 of 2009) AN ACT further to amend the Salaries and Allowances of Deputy Ministers, Punjab, Act 1956. BE it enacted by the Legislature of the State of Punjab in the Sixtieth Year of the Republic of India, as follows :- 1. (1) This Act may be called the Salaries and Allowances of Deputy Ministers, Punjab (Amendment) Act, 2009. (2) It shall come into force at once. 2. In the Salaries and Allowances of Deputy Ministers, Punjab, Act 1956, for section 4, the following section shall be substituted, namely :— "4. (1) Each Deputy Minister shall be provided with a rent-free Providing of Government house at the State Headquarter, the residence. furnishing and maintenance charges of which, shall be borne by the State Government. (2) In case, a Deputy Minister is not provided with a rent-free Government house, as stated in sub-section (1), 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 State Headquarter, then Short title and commencement. Substitution of section 4 of Punjab Act 22 of 1956. PUNJAB GOVT GAZ. (EXTRA.), AUG.. 10, 2009 112 (SRVN 19,• 1931 SAKA) 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 Deputy 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. (3) In case, a Deputy Minister opts to reside in his own house or m 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 Deputy 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. (4) The State Government may, allow a Deputy Minister to continue in free occupation of the house, provided to him under sub- section (1) or sub-section (2), as the case may be, for a period, not exceeding fifteen days from the date of his ceasing to be a Deputy Minister.". REKHA MITTAL, Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 12152 LR(P)—Govt. Press, LIT, Chd. PUNJAB GOVT GAL. (EXTRA.), NOV. 04, 2010 75 (KRTK. 13, 1932 SAKA) PART-1 DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB Notification The 4th November, 2010 No. 24-Leg./2010,—The followingAct of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 1st November, 2010 and is hereby published for general information :— THE SALARIES AND ALLOWANCES OF DEPUTY MINISTERS, PUNJAB (AMENDMENT ) ACT, 2010 (Punjab Ac No. 16 of 2010) AN ACT further to amend the Salaries and Allowances of Deputy Ministers, Punjab Act, 1956. BE it enacted by the Legislature of the State of Punjab in the Sixty- first Year of the Republic of India as follows :- 1. (1) This Act may be called the Salaries and Allowances of Deputy Ministers, Punjab (Amendment) Act, 2010. (2) It shall come into force at once. 2. In the Salaries and Allowances of Deputy Ministers, Punjab Act, 1956 (hereinafter referred to as the principal Act), for section 3, the following section shall be substituted, namely :— "(3) There shall be paid to each Deputy Minister, a salary at the rate of twenty thousand rupees per mensem, sumptuary allowance and compensatory allowance each at the rate of five thousand rupees per mensem.". Short title and commencement. Amendment in section 3 of Punjab Act 22 of 1956. PUNJAB GOVT GAZ. (EXTRA.), NOV. 04 2010 76 (KRTK. 13, 1932 SAKA) sub-section shall be substituted, namely :— Punjab Act 22 of 1956. "(2) Every Deputy Minister shall be paid a telephone allowance at the rate of ten thousand rupees per mensem.". 4. In the principal Act, in section 5-B,-- (a) in sub-section (1), in the second proviso, for the words "one lac twenty-five thousand rupees", the words "two lac rupees" shall be substituted ; and (b) after sub-section (I), the following sub-section shall be added, namely :— " (2) A Deputy Minister may get an advance for performing the journey abroad by Air.". 5. In the principal Act, in sections 5-BB, for the words "eight thousand rupees" the words "fifteen thousand rupees" shall be substituted. 6, In the prineipal Act, sections 5-C and 5-CC shall be omitted. REKHA MITTAL, Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 3. In the principal Act, in section 5-A, for sub-sections (2), the following Amendment in section 5-A of Amendment m section 5-B of Punjab Act 22 of 1956. Amendment in section 5-BB of Punjab Act 22 of 1956. Omission of sections 5-C and 5-CC of Punjab Act 22 of 1956. 13729 LR (P)—Govt. Press, U.T., Chd.