The Salaries and Allowances of Ministers Act, 1952

[Act No. 58 of 1952]

[12th August, 1952.]

Contents
Title	The Salaries and Allowances of Ministers Act, 1952
Sections	Particulars
1.	Short title
2.	Definitions
3.	Salaries and daily constituency allowances
4.	Residence of Ministers
5.	Sumptuary allowance to Ministers
6.	Travelling and daily allowances to Ministers
7.	Medical treatment, etc., to Ministers
8.	Advances to Ministers for purchase of motor-cars
9.	Ministers not to draw salary or allowances as Members of Parliament
10.	Notification respecting appointment, etc., of Ministers to be conclusive evidence thereof
10A.	Exemption from liability to pay income-tax on certain perquisites received by a Minister
11.	Power to make rules
12.	Regularisation of certain payments
13.	[Repeald.]