Section 4(1) in The Punjab Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1937
(1)Subject to such conditions and limitations as may be prescribed by rules, there may be paid to the Speaker and the Deputy Speaker by way of a repayable advance -](a)a sum of money not exceeding [six lac rupees] [Substituted vide Act 21 of 1998.] for building or purchasing a house; and(b)a sum of money not exceeding [three lac rupees] [Substituted vide Act 21 of 1998.] or the anticipated price, whichever be less, for purchase of a Motor-car or a Jeep or for conversion of a petrol driven Motor- car or a Jeep to a diesel driven vehicle, or a sum of money not exceeding ten thousand rupees or the anticipated price, whichever be less, for purchase of a Motor-cycle or a Scooter.[(1-A) The Speaker and the Deputy Speaker may be paid second repayable advance for the purchase of a motor-car, if they have repaid the entire previous advance, subject to the conditions specified in sub-section (1).] [Added vide Punjab Act 21 of 1998.]
