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East Punjab Salaries (Provision for Furnished House to Ministers) Rules, 2000
Published vide Punjab Notification No. G.S.R. 89/P.A.4/Section 2/2000, dated 3.10.2000
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(a) 'Act' means the East Punjab Ministers' Salaries Act, 1947 (Punjab Act VI of 1947);
(b) 'Family members' means the spouse of the Minister, the legitimate children, stepchildren parents residing with him and wholly dependant upon the Minister;
(c) 'State Government' means the Government of the State of Punjab in the Department of General Administration (Cabinet Affairs Branch); and
(d) 'Sanctioning Authority' means the Chief Secretary to Government of Punjab.
3. Provision for free furnished house. - Each Minister alongwith his family members shall be provided with a free furnished house, the maintenance charges of which shall be borne by the State Government or in lieu of such a house shall be paid monthly allowance not exceeding Rupees thirty thousand as may be sanctioned by the Sanctioning Authority; Provided that in the case of a Minister who has his own house within a radius from the headquarter as may be specified by the State Government from time to time, he shall be paid such monthly allowance not exceeding rupees thirty thousand as may be assessed by the Department of Public Works.
