Section 3 in The Punjab Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1937
3. [ Salary of the Deputy Speaker. [Substituted by Act No. 8 of 2001, dated 3.5.2001.]
- There shall be paid to the Deputy Speaker of the Punjab Legislative Assembly a salary at the rate of two thousand and five hundred rupees per mensem, Sumptuary allowance at the rate of one thousand and five hundred rupees per mensem and a State Car, the expenses on the maintenance and propulsion of which shall be borne by the State Government and there shall in addition be provided by the State Government and there shall in addition be provided by the State Government a free furnished house at Chandigarh for him, the maintenance charges of which shall be borne by the State Government or, in lieu thereof, he shall be paid such allowance not exceeding three hundred rupees per mensem as the State Government may fix. The State Government may also allow him to continue in free occupation of the house for a period not exceeding fifteen days from the date of his ceasing to be the Deputy Speaker:Provided that if the Deputy Speaker does not avail of or surrenders his State Car and wishes to use his private vehicle for official purpose, he will be paid such allowance, as may be specified in the rules made in this behalf by the State Government under this Act from time to time.][3A(1). Free installation of telephone. - The Speaker and Deputy Speaker shall each be entitled to have a telephone installed at any place within his constituency or at his place of residence or at Chandigarh and all charges in respect of installation and security deposit shall be paid by the Speaker and the Deputy Speaker themselves and the amount so paid shall be reimbursed to the Speaker and the Deputy Speaker by the Government on production of receipts obtained from the Posts & Telegraph Department.] [Substituted vide Punjab Act No. 20 of 1995.](2)The charges in respect of rental, local and outside calls made by the Speaker and the Deputy Speaker from one or more telephones installed in their names within the State of Punjab and the Union Territory of Chandigarh shall be paid initially by the Speaker and the Deputy Speaker themselves and the amount so paid shall be reimbursed to them by the Government on production of receipts obtained from the Posts & Telegraph Department:Provided that the reimbursement of charges referred to in sub- sections (1) and (2) shall not exceed [fourty eight thousand rupees per mensem.] [Substituted vide Act No. 21 of 1998.]
