LexThe SALARIES AND ALLOWANCES OF DEPUTY MINISTERS PUNJAB ACT, 1956
Punjab · state statute
Open in Lexace · Ask the AI about this act6 1 THE SALARIES AND ALLOWANCES OF DEPUTY MINISTERS, PUNJAB ACT, 1956 PUNJAB ACT No.22 OF 1956 Received the assent of the Governor of Punjab on the 15th September, 1956 and was first published in the Punjab Government Gazette (Extraordinary) of 19th September, 1956] An Act to provide for the Salaries and Allowances of Deputy Ministers in the State of Punjab Be it enacted by the Legislature of the State of Punjab in the Seventh Year of the Republic of India as follows:— Definition. 1. (1) This act may be called the Salaries and Allowances of Deputy Ministers, Punjab, Act, 1956. (2) It shall be deemed to have come into 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 shall include the payment of local rates and taxes and charges for electricity and water. Residence of Deputy Ministers. [“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 mensem and compensatory allowance at the rate of five thousand rupees per mensem.”] 3 p I Each Deputy Minister shall be provided with ee tumished house, the maintenance charges of which shall e borne by the State Government, or in lieu of such house, • e ? i such monthly allowance, as may be specified, S as be framed by the State Government under aii™xriv time. The State Government may also tn u;™ r tO COI?tu1lue i*1 free occupation of the house provided hi^ PRncJra PeP°d pot exceeding fifteen days from the date of his ceasing to be a Deputy Minister. ^Punjab ActP33 of 1957? JavL80*16 °f PunJab b>’ the Punjab Laws (Application) Act, 1957 Amended by Punjab Act ‘nl° f°rcc °n the lst November, 1956. substituted vide Punjab LhNm 9 or2706338UbStitUted V’d<? Punjab Act N°‘ 5 °f 1992 a"d ubstituted vide notification No.12-PLA/30 dated 28-3-2000. 26 5.(1) J (2) Sha11 be Prided mainten'inro dJ\tle exPenses on the S h, h fnd, Propulsion of which shall be borne by the State Government. If a Deputy Minister does not avail of or surrenders his State Car and wishes to use his private vehicle for official purpose, ne will be paid such allowance, as may be specified in the rules made in this behalf by the State Government under mis Act from time to time.”] Conveyance Allowance 5-A. (1) Every Deputy Minister shall be entitled to have a telephone installed at any place within his constituency or at his place of residence or at Chandigarh and all charges in respect of installation and security deposit shall be paid by Deputy Minister himself and the amount so paid shall be reimbursed to the Deputy Minister by the Government, on production of receipts obtained from the Posts and Telegraph Department; (2) The charges in respect of rental, local and outside calls made by a Deputy Minister from one or more telephone installed in his name within the State of Punjab and the Union Territory of Chandigarh shall be paid initially by the Deputy Minister himself and the amount so paid shall also be reimbursed to the Deputy Minister by the Government on production of receipts obtained from the Posts and Telegraph Department. Provided that the reimbursement of charges referred to in sub-sections (1) and (2) shall not exceed 2[“one lac twenty thousand rupees per annum.”] 35-B. Every Deputy Minister along with 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: ’New Section 5-A added by Punjab Act No. 5 of 1970, which was modified by Act No. 25 of 1978 and substituted, vide Punjab Act No. 5 of 1992, Punjab Act No. 20 of 1995, amended vide Punjab Act No. 21 of 1998 and further amended vide Punjab Act No.9 of 2003. Amended by Punjab Act No. 19 of 2004. ‘ Amended by Punjab Act No 5 of 1992 and further amended by Punjab Act No. 20 of 1995 tree Installation of telephone. Free transit by railway. 27 Constituency Secretarial and Postal Facilities Allowance. Grant of Loan Provided that where a Deputy Minister travels by his own motor car and furnishes a cash receipt from a licensed dealer indicating the name of the Deputy 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 of 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 '[“one lac twenty five thousand rupees”] in a financial year. 2[“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 thou sand rupees per mensem”]. 35-C. (1) Subject to such conditions and limita tions as may be prescribed by rules, there may be paid to each Deputy Minister by way of a re-payable advance:- In the principal Act, in Section 5-C, after sub-section (1), the following sub-sections shall be inserted, namely:— 4[“ (1-A) If a Deputy Minister does not avail of or surrenders his State Car, he may avail of a repayable ad vance of a sum of money not exceeding rupees six lac or the anticipated price, whichever be less, for the purchase of a motor car or a jeep or for conversion of a petrol driven motor car or a jeep to a diesel driven vehicle. (1-B) If a Deputy Minister avails of the advance referred to in sub-section (1-A), he will not be entitled to a State Car till the full amount of advance is recovered from him alongwith interest.”] 5[ (a)a sum of money not exceeding ten lac rupees for building or purchasing of house or for making major repairs, additions or alterations in the house;”] and ‘Inserted vide Punjab Act No.9 of 2003. New'secl‘O11 inserted, vide Punjab Act No.5 of 1992, amended by Punjab Amended “rnended b-Y Punjab Act No. 9 of 2003. ther amended vi(k.npWb N°‘ 5 of 1992‘ PunJ»b Act No. 20 of 1995 and fur- tliei amended vide Punjab Act No. 21 of 1998 ’Inserted vide notification No 19 pi a , 1 ino. J2-PLA/30, dated 28-3-2000. ^Substituted vide Punjab AcfNo.9 of 2003. Act 28 (b) a sum of money not exceeding 1 [“six lac rupees’^ or the anticipated price, whichever be less for pu chase of a Motor-car or a jeep or for conversion of a petrol-driven Motor-car or a jeep to a diesel driven vehicle, or a sum of money not exceeding twenty five thousand rupees or the anticipated price, which ever be less, for purchase of a Motor Cycle or a Scooter. 25-CC. A Deputy Minister may be paid second re-payable 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 fulfill 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: Provided that no advance for building the house shall be sanctioned unless the plot or land on which the house is to be built, is exclusively owned and possessed by the Deputy Minister applying therefor, and is free from all encumbrances. (3) No transfer, assignment or change made or created after the execution of the deed under sub-section (2) in relation to the property specified therein or the house purchased or built with the aid of the advance, shall be valid against the State Government, unless it has been made or created with its previous consent in writing. (3-A) Where a Deputy Minister having obtained an advance under sub-section (1) dies while holding office as such, the amount of the advance or any part, thereof which would have accrued after the date of his death in accordance with the terms and conditions of the grant of advance along with interest thereon shall be written off with the sanction of the prescribed authority. ’Inserted vide Punjab Act No. 9 of 2003. ew Section 5CC inserted vide Punjab Act No. 21 Of 1998. 29 (4) The State Government may make rules for carrying out the purposes of this section. Power 10 6. The travelling allowance of the Deputy mate rules, Minister shall be regulated in accordance with such 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 journey performed in a State car. Salaries and allowances of chief Parliamentary Secretary and Parliamentary Secretary'. ^-A. The Chief Parliamentary Secretary and the Parliamentary Secretary shall be entitled to the same salary, allowances, amenities and privileges as are admissible to a Deputy Minister under this Act. Deputy Ministers * 27. No person in receipt of a salary or allowance not to draw salary' x or allowances as under this Act shall be entitled to receive any sum out of members ot the , . /» i state legislature. funds provided by the State Legislature by way of salary or allowance in respect of his membership of either House of the State Legislature. Salary, allowances and perquisites to be exclusive of income tax 3[“7-A. The salary and allowances payable to a Deputy 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.”] 8. The Salaries and Allowances of Deputy Minister Punjab, Ordinance, 1956, is hereby repealed. ’Section 6A omitted vide Punjab Act No. 10 of 2006. 2New Section 7A added vide Punjab Act No. 9 of 1976. Substituted vide Act No. 10 of 2006.