Section 3B in The Punjab Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1937
3B. Travelling Concession.
- The speaker and the Deputy Speaker each alongwith his spouse and his dependent children accompanying either of them and an attendant accompanying him to look after and assist him shall, during the course of a financial year, be entitled to travel by any railway in India or within or outside India by an air-conditioned coach or by air and an amount equivalent to the expenses incurred on such journey shall be reimbursed to him :Provided that where the Speaker or the Deputy Speaker travels by his won motorcar and furnishes a cash receipt from a licensed dealer, indicating the name of the Speaker or the Deputy Speaker, as the case may be, quantity of petrol or diesel purchased by him for propulsion of his motorcar the date on which it was purchased, the cost thereof and the registration number of his motorcar, the expenses so incurred shall be reimbursed to him :[Provided further that the total expenses incurred for the facilities specified in this section shall not exceed the amount of[fifty thousand rupees in a financial year.] [Substituted vide Punjab Act 5 of 1992.]
