Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com East Punjab Ministers Salaries (Amendment) Act, 2015 18 of 2015 [07 May 2015] CONTENTS 1. Short title and commencement. 2. Amendment in section 2-A of Punjab Act 6 of 1947. 3. Amendment in section 2-BB of Punjab Act 6 of 1947. 4. Amendment in section 2-BBB of Punjab Act 6 of 1947. East Punjab Ministers Salaries (Amendment) Act, 2015 18 of 2015 [07 May 2015] AN ACT further to amend the East Punjab Ministers' Salaries Act, 1947. BE it enacted by the Legislature of the State of Punjab in the Sixtysixth Year of the Republic of India as follows:- 1. Short title and commencement. :- (1) This Act may be called the East Punjab Ministers Salaries (Amendment) Act, 2015. (2) It shall come into force on and with effect from the date of its publication in the Official Gazette. 2. Amendment in section 2-A of Punjab Act 6 of 1947. :- I n the East Punjab Ministers Salaries Act, 1947 (hereinafter referred to as the principal Act), in section 2, :- (i) for sub-section (1), the following sub-section shall be substituted, namely:- "(1) There shall be paid,- (a) to the Chief Minister, a salary at the rate of one lac rupees per mensem, sumptuary allowance and compensatory allowance each at the rate of five thousand rupees per mensem; and (b) to the Deputy Chief Minister and every Minister, a salary at the rate of fifty thousand rupees per mensem, sumptuary allowance and compensatory allowance each at the rate of five thousand rupees per mensem."; and (ii) In sub-section (4), for clause (b), for the words "ten thousand rupees", the words "fifteen thousand rupees" shall be substituted. 3. Amendment in section 2-BB of Punjab Act 6 of 1947. :- I n the principal Act, in sub-section (1), in the second proviso, for the words "two lac rupees", the words "three lac rupees" shall be substituted; 4. Amendment in section 2-BBB of Punjab Act 6 of 1947. :- I n the principal Act, in section 2-BBB, for the words "fifteen thousand rupees" and "five thousand rupees", the words "twenty five thousand rupees" and "ten thousand rupees", shall respectively be substituted.