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THE SALARIES AND ALLOWANCES OF OFFICERS OF PARLIAMENT AND LEADERS OF OPPOSITION IN PARLIAMENT (AMENDMENT) ACT, 2002
No. 29 of 2002
[27th May, 2002]
An Act further to amend the Salaries and Allowances of Officers of Parliament Act, 1953 and the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977.
BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
Short title and commencement
1. (1) This Act may be called the Salaries and Allowances of Officers of Parliament and Leaders of Opposition in Parliament (Amendment) Act, 2002.
(2) It shall be deemed to have come into force on the 17th day of September, 2001.
CHAPTER II
AMENDMENT TO THE SALARIES AND ALLOWANCES OF OFFICERS OF PARLIAMENT ACT. 1953
Amendment of section 5 of Act 20 of 1953.
2. In section 5 of the Salaries and Allowances of Officers of Parliament Act, 1953, the following proviso shall be inserted, namely:—
"Provided that on and from the 17th day of September, 2001, the sumptuary allowance shall be paid to—
(a) the Speaker of the House of the People at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, 1952, to every other Minister who is a member of the Cabinet; 58 of 1952.
(b) the Deputy Chairman and the Deputy Speaker at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, 1952, to a Minister of State.".
CHAPTER II
AMENDMENT TO THE SALARY AND ALLOWANCES OF LEADERS OF OPPOSITION IN PARLIAMENT ACT. 1977
Amendment of section 3 of Act 33 of 1977.
3. In section 3 of the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977, in sub-section (3), the following proviso shall be inserted, namely:—
"Provided that on and from the 17th day of September, 2001, the sumptuary allowance shall be paid to each Leader of the Opposition at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, ] 952, to every other Minister who is a member of the Cabinet.".
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