Section 3(2) in The Punjab Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1937
(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.]
