Section 3(5) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977
(5)[ No person shall be entitled to pension under this Act for or in respect of [the term and during the period for which he has incurred disqualification] [See Act No. 10 of 1986 (Published in Extraordinary Gazette of 21st April, 1986).] under the Representation of People Act, 1951 or any other law for the time being in force.][3A. Recovery of Government dues from pension. - If any person to whom pension is admissible under this Act 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 in his capacity as Minister, [Leader of the Opposition as defined in the Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978] [See Punjab Act 23 of 1978.], Speaker, Deputy Minister, Deputy Speaker, Chief Parliamentary Secretary, Parliamentary Secretary, or member, the above referred to amount due from him may be recovered from his pension.
