Section 4A in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
4A. [ Amenities. - [(1) A member shall be entitled to such residential accommodation on concessional rates at the place of sitting of the Assembly as may be prescribed by rules under section 5.] [Added by Punjab Act 43 of 1956, Section 2.]
(2)[] [Substituted vide Section 9 of Act No. 20 of 1995.] Every Member shall be entitled to have a telephone installed at any place within his Constituency or at his place of residence or at Chandigarh and all charges in respect of installation and security deposit shall be paid by the Member himself and the amount so paid shall be reimbursed to the Member, by the Government, on production of receipts obtained from the Posts and Telegraph Department;(3)The charges in respect of rental, local and outside calls made by a Member from one or more telephones installed in his name within the State of Punjab and the Union Territory of Chandigarh shall be paid initially by the Member himself and the amount so paid shall also be reimbursed to the Member by the Government on production of receipts obtained from the Posts & Telegraph Department :Provided that the reimbursement of charges referred to in sub- sections (2) and (3) shall not exceed [fourty eight thousand rupees] [Substituted vide Punjab Act 21 of 1998.] per annum.
