Section 15A in The Punjab Agricultural Produce Markets (General) Rules, 1962
15A. [ Other allowances of the Chairman of the Board. [Inserted vide Notification No. GSR 24/PA 23/61/S. 43/Amd. (15)/71, dated 18/3/1971.]
(1)There shall be paid to the Chairman of the Board a monthly allowance not exceeding rupees 1800/- (Rs. one thousand and eight hundred only) as the State Government may fix.](2)The Chairman of the Board shall be provided with free furnished house, the maintenance charges thereof shall be borne by the Board subject to the condition that electricity and water charges payable by the Board shall not exceed Rs. 1,500/- per annum. Any amount in excess shall be the responsibility of the incumbent. [He shall not retain the possession of the house after 14 days from the date he ceases to hold the office of the Chairman.] [See Punjab Government Gazette Lesgislative supplement Part III, dated 21.2.74.](3)The Chairman of the Board shall also be provided with a motor car, to be maintained by the Board. The expenses on the propulsion of the car incurred in connection with the affairs of the Board only shall be borne by the Board.
