Punjab Legislative Assembly (Allotment Of Mlas Flats, Servants Quarters 3 And Motor Garages) (Amendment) Rules, 2023

[29th March 2023]

In exercise of the powers conferred by Section 5 of the Punjab Legislative Assembly (Allowances of Members), Act, 1942 (Punjab Act No.IV of 1942), the Speaker, Punjab Legislative Assembly, hereby makes the following rules further to amend the Punjab Legislative Assembly (Allotment of MLAs' Flats, Servants' Quarters and Motor Garages) Rules, 1971, namely:-

Rule - 1.

These rules may be called the Punjab Legislative Assembly (Allotment of MLAs Flats, Servants Quarters 3 and Motor Garages) (Amendment) Rules, 2023.

Rule - 2.

In the Punjab Legislative Assembly (Allotment of MLAs Flats, Servants Quarters and Motor Garages) Rules, 1971, in rule 2 definition - "Member" means a Member of Punjab Legislative Assembly", may be added.

Rule - 3.

In the Punjab Legislative Assembly (Allotment of MLAs Flats, Servants Quarters and Motor Garages) Rules, 1971, in rule 3, clause(c), sub-clause(ii), for the word "immediately on allotment" may be replaced with "within fifteen days from the date of occupation" and for the word "double" may be replaced with the word "One hundred and sixty times of ".