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State of Haryana - Section
Section 5 in The Punjab Laws (Application) Act, 1957
5. Act not to affect provision of certain Ordinances.
- Nothing contained in this Act shall affect the provisions of the Punjab Legislative Assembly (Allowances of Members) Ordinances, 1957 (4 of 1957), and the Punjab Legislative Council (Allowances of Members) Ordinance, 1957 (5 of 1957).The Schedule(See section 3)| Serial No. | Year | Name of Act | Short title | Amendments |
| 1 | 2 | 3 | 4 | 5 |
| 1 | 1937 | (Act No. III of 1937) | The Punjab Legislative Assembly Speaker's and Deputy Speaker'sSalaries Act, 1937 | ..... |
| 2 | 1939 | (Act No. VII of 1939) | The Punjab Legislative Assembly (Offices) Act, 1939 | In clause (iii) of section 2, for the words "section 65of the Government of India Act, 1935" substitute the words"Articles 178 and 180 of the Constitution of India" |
| 3 | 1942 | (Act No. IV of 1942) | The Punjab Legislative Assembly (Allowances of Members) Act,1942 | .... |
| 4 | 1947 | (Act No. VI of 1947) | The East Punjab Ministers Salaries Act, 1947 | (1) In sub-section (3) of section 2, add the followingproviso at the end namely - "Provided that the maintenanceand propulsion expenses of the State car in use by the Ministershall not be subject to the limit of three hundred rupees.,(2)After section 2-A, insert the following section namely :-"2-B. Ministers not to draw salary or allowances asmembers of the State Legislature. - No person in receipt of asalary or allownace under this Act shall be entitled to receiveany sum out of the funds provided by the State Legislature by wayof salary or allowance in respect of his membership of eitherHouse of the State Legislature." |
| 5 | 1952 | (Act No. IV of 1952) | The Punjab Legislative Council Chairman's and DeputyChairman's Salaries and Allowances Act, 1952 | .... |
| 6 | 1952 | (Act No. V of 1952) | The Punjab Legislative Council (Allowances of Members) Act,1952 | (1) For sub-section (1) of section 3, substitute thefollowing, namely :-"Subject to the conditions hereincontained, there shall be paid to each member with effect fromthe commencement of this Act, up to the 6th November, 1956,and thereafter from the date on which he takes his oath, acompensatory allwance at the rate of three hundred rupees permensem".(2) In section 4-A, for the word "Assembly"substitute, "Council." |
| 7 | 1952 | (Act No. VII of 1952) | The Punjab Sate Legislature (Preventon of Disqualification)Act, 1952 | For clause (b) of section 2, substitute the following,namely :-"(b) Sub-Registrar whether departmental orhonorary, notary public, oathcommissioner, an officialreceiver who is not a whole- time salaried Government servant,or any person who holds any office of profit under an insurer themanagement of whose controlled business has vested in the CentralGovernment under the Life Insurance (Emergency Provisions) Act,1956 (Central Act No. 9 of 1956)." |
| 8 | 1956 | (Act No. 22 of 1956) | The Salaries and Allowances of Deputy Ministers, PunjabAct, 1956 | ... |