Section 3B in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
3B. [ Recovery of Government dues.] [Substituted vide Punjab Act 5 of 1992.]
- If any person to whom any amount is admissible under this Act, has been a member during any period earlier to his existing term and has not paid to the State Government any amount payable by him on account of any residential accommodation or any other facility of whatever nature provided to him by the State Government during such earlier period in his capacity as Minister, Leader of the Opposition as defined in the Salary and Allowances of Leader of Opposition in Legislative Assembly, 1978, Speaker, Deputy Ministery, Deputy Speaker, Chief parliamentary Secretary. parliamentary Secretary or member, the amount referred to above due from him may be recovered from the amount admissible to him under this Act and if no amount is admissible or the admissible to him nder this Act and if no amount is admissible or the amount so admissible is insufficient, in that case, the amount so due shall be recovered as arrears of land revenue.
