Section 4 in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
4. [ Other allowances.] [Substituted vide Punjab Act 30 of 1976.] -(1) Subject to such conditions and limitations as may be imposed by rules made under this Act, there shall be paid :
(a)to the [Speaker and the Deputy Speaker] [Subsitituted for 'Speaker' by Punjab Act, 17 of 1964, Section 3(1).] such travelling and halting allowances as may be prescribed; and(b)[] [Substituted for clause (b) by Punjab Act 22 of 1953, Section 2(1).] to each member -(i)such travelling allowance as may be prescribed;(ii)[ a halting allowance at the rate of [three hundred rupees] [Substituted vide Punjab Act 11 of 1983.] per day for each day of attendance at a meeting of the Assembly or the Committee and for each day of journey undertaken by him from the usual place of his residence for attending such a meeting and for return journey and for journeys undertaken to attend such meetings as per tour programme approved by the Speaker and for journeys undertaken under the orders of the Speaker for any other business connected with his duties as a member;Provided that where a member while on tour outside the State of Punjab and Union Territory of Chandigarh has to stay in a hotel or tourist bungalow run on commercial lines, he shall be reimbursed the actual hotel or tourist bungalow expenses subject to the maximum of one hundred and fifty rupees per day.[Provided further that in case of meeting attended or journeys undertaken outside the State of Punjab and the Union Territory of Chandigarh, the rate of halting allowances shall be increased by twenty-five per centum : [Substituted vide Punjab Act 11 of 1983.]Provided further that where a member while on tour outside the State of Punjab and Union Territory of Chandigarh has to stay in a hotel or tourist bungalow run on commercial lines, he shall be reimbursed the actual hotel or tourist bungalow-expenses at such rates as are admissible to Punjab Government Officers drawing pay exceeding two thousand rupees but not exceeding two thousand and five hundred rupees ] :Provided further that if a member has been ordered to absent himself from a meeting or meetings of the Assembly under the Rules of Procedure and Conduct of Business in the Punjab Legislative Assembly for the time being in force, he shall not be entitled to get allowance for such period of absence.(iii)Omitted by Punjab Act 14 of 1981.(2)[ Nothing in sub-section (1) shall debar a member from claiming halting allowance under that sub-section for the day of the meeting merely on the ground that the meeting was adjourned for want of quorum or the meeting was cancelled for any reason whatsoever and the member came to know of such cancellation after the arrival at the place of meetings.] [Substituted vide Punjab Act 30 of 1976.]
