Section 5(2) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
(2)In particular and without prejudice to the generality of the foregoing power, the [Speaker] [Substituted for the words 'State Govt.' by Punjab Act 23 of 1956, Section 4.] may make rules in respect of the following matters, namely :-(a)any matter which is required by this Act to be prescribed;(b)the rates on and circumstances under which travelling and halting allowances may be drawn and the circumstances under which such allowances may be withheld;(c)the manner in which distances between any two places should be calculated for the purposes of travelling allowance;(d)the shortest available route by which a journey can be performed;(e)the form in which claims may be presented, the method of scrutiny of claims and the authorities by and the manner in which such claims may be certified and paid; [-] [The word 'and' omitted and clause (ee) inserted by Punjab Act 43 of 1956, Section 3.](ee)provision for residential accommodation of members mentioned in section 4-A; and(f)any other matter connected with or incidental to matters aforesaid.
