Section 8 in The Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978
8. Amenities to Leader of Opposition.
(1)Subject to any rules made in this behalf by the State Government the Leader of the Opposition shall be entitled to telephone and secretarial facilities.(2)The Leader of the Opposition shall also be paid a conveyance allowance at the rate of three hundred rupees per mensem, or, in lieu thereof, a State car, the expenses on the maintenance and propulsion of which shall be borne by the State Government:Provided that the maintenance and propulsion expenses of the Stat car in use by the Leader of the Opposition shall not be subject to the limit of three hundred rupees.(3)[ If leader of the Opposition does not avail of or surrenders his State car and wishes to use his private vehicle for official purpose then he shall be entitled to the same facilities as are admissible to a Minister under sub-section (3-A) of section 2 of the East Punjab Ministers' Salaries Act, 1947 and the rules framed thereunder.] [Added by Punjab Act No. 21 of 2018 dated 26.9.2018.]
