The Punjab Legislator (Allowances and Amenities Modifications) Act, 1982

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 23 
. (CHTR. 29, 1904 SAKA) 
PART I 
| DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS 
: Notification 
v The 19th April, 1982 
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 
Punjab Act No. 9 of 1982 vi 
THE PUNJAB LEGISLATORS (ALLOWANCES AND AMENITIES) yy 
MODIFICATION ACT, 1982. ” 
] | 2 
AN " 
ACT 
| 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 port title. 
Amenities) Modification Act, 1982. 
2. In the Punjab Legislative Assembly (Allowances of Members) Act, Amendment 
1942, — ’ of Punjab 
Act 4 of 
(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 ; 
(b) in section 4-C, in sub-section (/),— 
(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 
i — of Punjab Salaries Act, 1937, of 2 iab 
(a) in section 3-A, in the proviso to sub-section (1), for the words 1937. 
“three thousand and six hundred rupees”, the words ‘‘four 
thousand and eight hundred rupees” shall be substituted ; 
(b) in section 4, in sub-section (/),— = 
(i) in clause (a), for the words “one lac rupees”, the words “one 
lac and twenty-five thousand rupees” shall be substituted ; 
and
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 PUNJAB GOVT. GAZ. (EXTRA), APRIL 19, 1982 
(CHTR. 29, 1904 SAKA) 
(i¥) in clause (8), for the words “forty thousand rupees”, the word$ 
“seventy thousand rupees” shall be substituted. 
Speniment 4. In the East Punjab Ministers’ Salaries Act, 1947,— 
Punjab , ‘ hig (4) 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 rupees” shall be substituted. 
(b) in section 2-D, in sub-section (/),— 
(9) 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. 
Amendment S. In the Salaries and Allowances of Deputy Ministers, Punjab Act, 
of Punjab 1956,— nn 
Act 22 of 
1956, (a) in section 5-A, in the proviso to sub-section (7), 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 (/),— 
(i) in clause (a), for the words “one lac rupees”, the words “on 
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. 
AFTAB SINGH BAKHSHI, 
Secretary to Government of Punjab, 
. Department of Legal and Legislative Affairs.

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