Section 5 in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
5. Power to make rules.
(1)The [Speaker] [Substituted for the words 'State Govt.' by Punjab Act 23 of 1956, Section 4.] may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the [Speaker] [Substituted for the words 'State Govt.' by Punjab Act 23 of 1956, Section 4.] may make rules in respect of the following matters, namely :-(a)any matter which is required by this Act to be prescribed;(b)the rates on and circumstances under which travelling and halting allowances may be drawn and the circumstances under which such allowances may be withheld;(c)the manner in which distances between any two places should be calculated for the purposes of travelling allowance;(d)the shortest available route by which a journey can be performed;(e)the form in which claims may be presented, the method of scrutiny of claims and the authorities by and the manner in which such claims may be certified and paid; [-] [The word 'and' omitted and clause (ee) inserted by Punjab Act 43 of 1956, Section 3.](ee)provision for residential accommodation of members mentioned in section 4-A; and(f)any other matter connected with or incidental to matters aforesaid.(3)Until such rules come into force, all matters of detail not covered by this Act, shall be governed by the rules hitherto in force for the payment of allowances to members, so far as they are applicable.
