Section 4 in The Punjab Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1937
4. [ Grant of loan. [Substituted vide Punjab Act 11 of 1979.]
(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.](1B)[ If the Speaker and the Deputy Speaker does not avail of or surrenders his State Car, he may avail of a repayable advance of a sum of money not exceeding rupees sic lacs or the anticipated price of the vehicle, whichever is less, for the 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:Provided that the Speaker or the Deputy Speaker, as case may be, will not be entitled to a State Car till the full amount of advance is recovered from him alongwith interest.] [Inserted by Act No. 8 of 2001, dated 3.5.2001.](2)On the acceptance of an application for an advance, the Speaker or the Deputy Speaker, as the case may be, shall execute a deed in the form prescribed by rules, undertaking to use the advance for the purpose for which, and to fulfil the conditions on which the advance is sanctioned, rendering himself and such property as may have been specified in the deed as security including the house purchased or built with the aid of the advance liable for the repayment of the loan and interest due thereon :Provided that no advance for building the house shall be sanctioned unless the plot or land on which the house is to be built, is exclusively owned and possessed by the Speaker or the Deputy Speaker applying therefor, and is free from all encumbrances.(3)No transfer, assignment or charge made or created after the execution of the deed under sub-section (2), in relation to the property specified therein or the house purchased or built with the aid of the advance, shall be valid against the State Government, unless it has been made or created with its previous consent in writing.(3-A) Where the Speaker or the Deputy Speaker having obtained an advance under sub-section (1) dies while holding office as such, the amount of the advance or any part thereof which would have accrued after the date of his death in accordance with the terms and conditions of the grant of the advance along with interest thereon shall be written off with the sanction of the prescribed authority.(4)The State Government may make rules for carrying out the purposes of this section.
