Section 5 in The Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978
5. Travelling and daily allowances to Leader of Opposition
. - Subject to any rules made in this behalf by the State Government, the Leader of the Opposition shall be entitled to -(a)travelling allowances for himself and the members of his family and for the transport of his and his family's effects -(i)in respect of the journey to Chandigarh from his usual place of residence outside Chandigarh for assuming office; and(ii)in respect of the journey from Chandigarh to his usual place of residence outside Chandigarh on relinquishing office; and(b)travelling and daily allowances in respect of tours undertaken by him in the discharge of his duties as the Leader of the Opposition, whether by sea, land or air.[6. Medical and other facilities to Leader of Opposition. - (1) The Leader of the Opposition and the members of his family shall be entitled to the same medical facilities as are admissible to a Minister under the Punjab State Legislature Officers, Ministers and Members (Medical Facilities) Act, 1965, and the rules framed thereunder.] [Sybstituted vide Punjab Act 11 of 1979.](2)The Leader of the Opposition shall be entitled to the same facilities, subject to the same conditions and limitations, for the grant of loan for building or purchasing a house or for the purchase of [motor-vehicle or its conversion from petrol-driven vehicle to a diesel-driven vehicle] [Substitued by Punjab Act 18 of 1986.] as are admissible to a Minister under the East Punjab Ministers, Salaries Act, 1947, and the rules framed thereunder. [for travelling concession and constituency, secretarial and postal facilities allowance.] [Substitued by Punjab Act 5 of 1982.](3)[ Where the Leader of the Opposition having obtained and advance under sub-section (2) dies while holding office as such, the amount of the advance or any part thereof which would have accrued after the date of his death in accordance with the terms and conditions of the grant of the advance along with interest thereon shall be written off with the sanction of the prescribed authority] [Added by Punjab Act 18 of 1986.]
