Section 4 in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956
4. Residence of Deputy Ministers.
- Each Deputy Minister shall be entitled [-] [See Punjab. Act 16 of 1982.] throughout his term of office and for a period of fifteen days immediately thereafter to the use of a house for residence furnished and maintained by the State Government or in lieu thereof, he shall be paid such allowance not exceeding one hundred and fifty rupees per mensem as the State Government may fix.Explanation. - The Deputy Minister shall not become liable personally for any payment in case the standard rent of the house allotted to him for residence exceeds one hundred and fifty rupees per mensem.
