Constitution of India, 1949
97. Salaries and allowances of the Chairman
and Deputy Chairman and the Speaker and Deputy Speaker.-
There shall be paid to the Chairman and the
Deputy Chairman of the council of States, and to the Speaker and the Deputy
Speaker of the House of the People, such salaries and allowances as may be
respectively fixed by Parliament by law and, until provision in that behalf is
so made, such salaries and allowances as are specified in the Second Schedule.