The Punjab Legislature (Modification of Allowances and Other Amenities) Act, 1978

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. 
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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 PUNJAB LEGISLATORS (MODIFICATION OF ym ~4> ALLOWANCES AND OTHER 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 for general information in the Punjab Government Gazeite (Ixtraordinary), Legislative Supplement, dated the 27th September, 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. 
, BEIt enacted by the Legislature of the State of Punjab in the Twenty- ninth Year of the Republic of India as follows {— 
1. This Act may be called the Punjab Legislators (Modification of Short title Allowances and Other Amenities) Act, 1978. 
2. In the Punjab Legislative Assembly Speaker’s and Deputy Speaker's Amendment of 
Salaries Act, 1937,— the Punjab Legis- 
lative Assembly (@) in sub-section (I) of section 3-A, the words “if such facility is Speaker's and 
available at suchplace at normal rates and without incurring peputy Speaker's 
any additional cost” shall be omitted and in the proviso, for Salaries Act, 1937. 
the words “fifty rupees”, the words “three hundred rupees” 
shall be substituted ; 
(b) after section 3-A, the following section shall be inserted, namely: — 
“3-B. The Speaker and the Deputy Speaker shall each be provided 
Free transit With two free non-transferable first-class passes, valid 
by railway. during the term of their office, which shall entitle 
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 does not exceed 
twenty thousand kilometres : 
Provided that if the journ:y is performed by an air-conditioned 
railway coach or byair 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. Inthe Punjab Legislative Assembly (Allowances of Members) Act, Amendment of (he 
1942, — Punjab Logishitive 
: Asscibly (Allow 
: 3 . o. » ances of Meme 
(a) in section 3-A, for the words *“two hundred twenty five rupees”, hor) ret, 19 
the words “three hundre | rupees” shall be substituted 5 
a 
'For Statement of Objects und Reasons, See Punjily Government Gazelle 
(Extrdordinary), (97%, page 1490, 
Price : 
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 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 ; 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” stall 
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 look after and assist 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 : 
Provided 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 assist him, he shall be paid an amount equivalent to 
two first-class fares for such journey ; and ”. 
Amendment of the 4 
Est Punjab Minis : 
ters’ Salaries Act, 
1947. 
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 
for such journey.”. 
Amendment 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 additional cost” shall be omitted and in the proviso, for the 
words “fifty rupees”, the words “three hundred rupees’ shall be 
substituted §
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, the following section shall be inserted, g 
J 
namely :— 
“5-8. Each Deputy Minister shall be provided with two free non- 
transferable first class passes valid during the term of his 
office which shall entitle him and his spouse or any other 
Free transit Porson accompanying him to look after and assist 
by railway, WM 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 lookafter and assist him, 
he shall be paid an amount equivalent to two first-class fares 
for such journey.”. 
34376 L.R. Govt, Press, Chd,

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