The Punjab Ministers and Deputy Ministers Salaries and Allowances (Validation) Act, 1965
Act 9 of 1965
pu386
Received the assent of the GovernoR of Punjab on the 25th April, 1965, and was first published in the Punjab Government Gazette Extraordinary, dated the 26th April, 1965.An Act to validate the acts of furnishing a guarantee by the State Government to the Central Bank of India, Limited, Chandigarh, in respect of loans raised by certain Ministers and Deputy Ministers from that Bank for the purchase of motor cars.
Be it enacted by the Legislature of the State of Punjab in the Sixteenth Year of the Republic of India as follows :-
1. Short title. - This Act may be called the Punjab Ministers and Deputy Ministers Salaries and Allowances (Validation) Act, 1965.
Object & Reasons6
Statement of objects and reasons. - In the year 1962 the State Government stood guarantee to the advancing of loans by the Central Bank of India Limited, Chandigarh, to certain Ministers and Deputy Ministers for the purchase of motor cars. This Bill is designed to validate that action.
Published vide Punjab Government Gazette Extraordinary, dated the 8-4-1965, page 596.
2. Validation. - Every Act of furnishing a guarantee by the State Government to the Central Bank of India Limited, Chandigarh, in respect of a loan, amounting to a sum of Rs. 14,500/- (Rupees fourteen thousand and five hundred only), raised in the year 1962 by a Minister or a Deputy Minister for the purchase of a motor car is hereby validated and shall not be called into question on the ground that no provision exists for such purpose in the East Punjab Ministers, Salaries Act, 1947, or the Salaries and Allowances of Deputy Ministers Act, 1956.
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