Section 3(1) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
(1)Subject to the conditions hereinafter contained, there shall be paid to each member a compensatory allowance at the rate of [two thousand and five hundred rupees] [Substituted vide Act 21 of 1998.] per mensem during the whole of his term of office.Explanation. - In this sub-section, the expression "term of office" means, -(a)in relation to a person who is a member at the commencement of the Punjab Legislative Assembly (Allowances of Members) Second Amendment Act, 1986, the period beginning with the 29th day of September, 1985, and ending with the date on which his seat becomes vacant;(b)in relation to a new member, -(i)where such a new member is a member of the Assembly elected in general election held for the purpose of constituting a new Assembly, the period beginning with the date of publication of the notification of the Election Commission under section 73 of the Representation of the People Act, 1951; or(ii)where such new member is a member of the Assembly elected in a bye-election to that Assembly, the period beginning with the date of his election referred to in section 67-A of the said Act, and ending with the date on which his seat becomes vacant.
