Section 2 in The Punjab Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1937
2. [ Salary of the Speaker. [Substituted by Act No. 8 of 2001, dated 3.5.2001.]
- There shall be paid to the Speaker of the Punjab Legislative Assembly a salary at the rate of two thousand and five hundred rupees per mensem, Sumptuary allowance at the rate of two thousand rupees per mensem, sumptuary allowance at the rate of two thousand rupees per mensem and a State Car, the expenses on the maintenance and propulsion of which shall be borne by the State Government and there shall in addition be provided by Government free furnished house for him the maintenance charges of which shall be borne by the State Government. The State Government may also allow him to continue in free occupation of the house for a period not exceeding fifteen days from the date of his ceasing to be the Speaker:Provided that if the Speaker does 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 his behalf by the State Government under this Act from time to time.]
