Section 5A in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956
5A. [ [Substituted by Act 20 of 1995.]
(1)Every Deputy Minister 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 Deputy Minister himself and the amount so paid shall be reimbursed to the Deputy Minister, by the Government, on production of receipts obtained from the Posts and Telegraph Department;(2)The charges in respect of rental, local and outside calls made by a Deputy Minister 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 Deputy Minister himself and the amount so paid shall also be reimbursed to the Deputy Minister by the Government on production of receipts obtained from the Posts and Telegraph Department :Provided that the reimbursement of charges referred to in sub- sections (1) and (2) shall not exceed [forty eight thousand] rupees per annum.]
