Section 3 in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
3. Compensatory Allowance.
(1)Subject to the conditions hereinafter contained, there shall be paid to each member a compensatory allowance at the rate of [two thousand and five hundred rupees] [Substituted vide Act 21 of 1998.] per mensem during the whole of his term of office.Explanation. - In this sub-section, the expression "term of office" means, -(a)in relation to a person who is a member at the commencement of the Punjab Legislative Assembly (Allowances of Members) Second Amendment Act, 1986, the period beginning with the 29th day of September, 1985, and ending with the date on which his seat becomes vacant;(b)in relation to a new member, -(i)where such a new member is a member of the Assembly elected in general election held for the purpose of constituting a new Assembly, the period beginning with the date of publication of the notification of the Election Commission under section 73 of the Representation of the People Act, 1951; or(ii)where such new member is a member of the Assembly elected in a bye-election to that Assembly, the period beginning with the date of his election referred to in section 67-A of the said Act, and ending with the date on which his seat becomes vacant.(2)If a member -(a)fails to attend at least ninety per centum of the total number of meetings held in any month, or(b)elected during the course of a month fails to attend at least ninety per centum of the total number of meetings held in that month subsequent to the date on which he takes his oath,he shall not for that month be paid any compensatory allowance other than an allowance at the rate of twenty rupees for every meeting actually attended by him as such member unless he satisfies the Secretary of the Assembly that he was prevented by reason of ill-health or any other sufficient cause from attending the required number of meetings :Provided that no member who draws the compensatory allowance prescribed in this sub-section shall receive a sum greater than ninety per centum of the amount that would be due to him in any one month under sub-section (1) had he attended the requisite number of meetings.(3)Where in, any month there have been no meetings, the member shall be paid the full compensatory allowance for such month.(4)[ Notwithstanding anything hereinbefore contained, a member detained under any law for the time in force shall be paid full compensatory allowance in respect of the period during which he is so detained. ] [Substituted vide Punjab Act 4 of 1977.]
