3. Salaries and daily allowances.-

3[(1)] A member shall be entitled to receive 4[a salary at the the rate of 5[one lakh rupees] per mensem] during the whole of his term of office 6[and subject to any any rules made under this Act] 7[an allowance at the rate of two thousand rupees for each day] during any period of residence on duty:

1[Provided that no member shall be entitled to the aforesaid allowance unless he signs the register, maintained for this purpose by the Secretariat of the House of the People or, as the case may be, Council of States, on all the days (except intervening holidays for which no such signing is required) of the session of the House for which the allowance is claimed.]

2[Provided further that the rates of salary specified in this section shall be applicable from the 18th day of May, 2009.]

3[(2) The salary and daily allowance of members shall be increased after every five years commencing from 1st April, 2023 on the basis of Cost Inflation Index provided under clause (v) of Explanation to section 48 of the Income-tax Act, 1961 (43 of 1961).]

1. Ins. by Act 48 of 1993, s. 2 (w.e.f. 9-6-1993).

2. Subs. by Act 37 of 2010, s. 2, for the second proviso (w.e.f. 1-10-2010).

3. Ins. by Act 13 of 2018, s. 142 (w.e.f. 1-4-2018).

4. Ins. by Act 55 of 1958, s. 4 (w.e.f. 1-4-1955).

5. Clause (a) omitted by Act 13 of 2018, by s 143 (w.e.f. 1-4-2018).

6. The words "and one fourth of the" omitted by s. 143, ibid. (w.e.f. 1-4-2018).

7. Subs. by Act 55 of 1958, s. 4, for sub-clause (i) (w.e.f. 1-6-1954).

8. The words "and three-fifth of the" omitted by Act 13 of 2018, s. 143 (w.e.f. 1-4-2018).

9. Subs. by Act 37 of 2010, s. 3, for "a road mileage at the rate of thirteen rupees per kilometer" (w.e.f. 1-10-2010).

10. Subs. by s. 3, ibid., for the first proviso (w.e.f. 1-10-2010).

11. Ins. by Act 48 of 1993, s. 3 (w.e.f. 9-6-1993).

12. The third proviso omitted by Act 37 of 2010, s. 3 (w.e.f. 1-10-2010).

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