Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in The Punjab Legislative Assembly Members (Free Transit by Railways) Rules, 1979

(2)[ On receipt of requisition, under sub-rule (1) the General Manager, Northern Railway, New Delhi, shall supply the Coupon Books to the Secretary and raise necessary debit against the Punjab Vidhan Sabha Secretariat for the price of such Coupon Books.] [Published vide Punjab Government Gazette Extra dated 5.12.1979.][4. Supply of Coupon Books to Members. - The Secretary shall issue Coupon Books to every Member to enable him and his spouse and his dependent children accompanying either of them and an attendant accompanying him to travel by First Class, or if they so desire, by First Class Air-conditioned Coach at any time by any Railway in India:] [Published vide Punjab Government Gazette Extra dated 23.12.1981]Provided that the cost of aggregate distance travelled on such Coupons in any financial year does not exceed the money value of twenty thousand kilometres in first class computed in the manner mentioned in Explanation to Sub-rule (1) of Rule 5.[5. Money Value for which Coupon Books will be available. - (1) The Coupons shall be available in books. Each Book will contain the Money Value Coupons as under:-] [See Punjab Government Gazette Extra dated 23.12.1981.]
  Rs.
(1) 30 Coupons of 50 Paise each20 Couons of 1 Re. Each13 Coupons of 5 Rs. each 15.0020.0065.00
  100
(2) 50 Coupons of 50 Paise each50 Coupons of 1 Re.each25 Coupons of 5 Rs. each 25.0050.00125.00
  200
(3) 100 Coupons of 50 Paise each100 Coupons of 1 Re.Each70 Coupons of 5 Rs. each 50.00100.00350.00
  500
(4) 50 Coupons of 50 Paise each 25
  25
(5) 5 Coupons of 1 Re. each10 Coupons of 50 Paiseeach 5.005.00
  10
Explanation :- For purpose of computing the money value of twenty thousand kilometres, referred to in part (a) of sub-section (1) of section 4-B of the Act, cost of one hundred kilometres calculated according to the Railway Tarrifs in force at the time will form the basis.