Section 1A in The Punjab State Legislature (Prevention of Disqualifications) Act, 1952
1A. [ Definition. [Inserted by Punjab Act No. 25 of 2018, dated 1.11.2018.]
- In this Act, unless the context otherwise requires,-(a)"compensatory allowance" means any sum of money payable to the holder of an office by way of daily allowance (such allowance not exceeding the amount of daily allowance to which a Member of Legislative Assembly is entitled under the Punjab Legislative Assembly (Salaries and Allowances of Members) Act, 1942), any conveyance allowance, house-rent allowance or travelling allowance for the purpose of enabling him to recoup any expenditure incurred by him in performing the functions of that office;(b)"statutory body" means any corporation, committee, commission, council, board or other body of persons, whether incorporated or not, established by or under any law for the time being in force; and(c)"non-statutory body" means anybody of persons other than a statutory body.]
