Section 13A in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
13A. [ Prescribed Authority.] [Legislative Supplement Part III dated 3.1.1983.]
- For the purposes of sub-section (3-A) of section 4-C of the Act, the Secretary of the Punjab Vidhan Sabha or an officer authorised by him in this behalf not below the rank of Deputy Secretary, Punjab Vidhan Sabha, shall be the Prescribed Authority.
