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1[3. Salaries, etc., of officers of Parliament.- 2[(1) There shall be paid to the Chairman of the Council of States a salary of 3[ four lakh rupees] per mensem.] (2) Each officer of Parliament, other than the Chairman of the Council of States, shall be entitled to receive a salary per mensem and an allowance for each day during the whole of his term as such officer at the same rates as are specified in section 3 of the Salaries, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954) with respect to members of Parliament. (3) Each officer of Parliament, other than the Chairman of the Council of States, shall be entitled to receive a constituency allowance at the same rate as is specified under section 8 of the said Act with respect to members of Parliament.] 1. Subs. by Act 75 of 1985, s. 2, for section 3 (w.e.f. 26-12-1985). 2. Subs. by Act 26 of 1998, s. 2 for sub-section (1) (w.e.f. 1-1-1996). 3. Subs. by Act 13 of 2018, s. 140, for "one lakh twenty-five thousand rupees" (w.e.f. 1-1-2016). 4. Section 4 re-numbered as sub-section (1) thereof by Act 49 of 1970, s. 2 (w.e.f. 1-11-1969). 5. Subs. by s. 2, ibid., for "fifteen days" (w.e.f. 1-11-1969). 6. Ins. by s. 2, ibid. (w.e.f. 1-11-1969).    |
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