Section 3 in The Bengal Legislative Assembly (Members' Emoluments) Act, 1937
3. [ Salaries] [[Section 3 substituted by Bengal Act 1 of 1945, w.e.f. 1.1.1944, which was earlier as under:-
'3. Salaries. - There shall be paid to each Member a salary at the rate of one hundred and fifty rupees per mensem with effect from the date on which he takes his oath.'.]]. - There shall be paid to each member a salary at the rate of [(one thousand and five hundred rupees) per mensem] [Words 'two hundred and fifty rupees per mensem' first substituted for the words 'two hundred rupees per mensem' by West Bengal Act 8 of 1965 w.e.f. 1.4.1965, then the words 'three hundred and fifty rupees' substituted for the words 'two hundred and fifty rupees' by West Bengal Act 30 of 1983, thereafter the words 'six hundred and fifty rupees' substituted for the words 'three hundred and fifty rupees' by West Bengal Act 10 of 1997, and finally the words within the first brackets substituted for the words 'six hundred and fifty rupees' by West Bengal Act 12 of 1998.] with effect from the date on which he takes his oath:Provided that the salary of any member in respect of [any period prior to (the first day of September, 1983,] [Words and figures substituted for the words and figures 'any period prior to the 1st day of January, 1944, shall be paid at the rate of one hundred and fifty rupees per mensem' by West Bengal Act 8 of 1965, w.e.f. 1.4.1965.] shall be paid at the rate of] (two hundred and fifty rupees)] [Words substituted for the words 'two hundred rupees' by West Bengal Act 30 of 1983.] per mensum:[Provided further that there shall be paid to the member, who is the Leader of the Opposition, such salaries and allowances as are admissible to a Minister under the West Bengal Salaries and Allowances Act, 1952] [[Proviso first inserted by West Bengal Act 24 of 1957, then substituted by West Bengal Act 30 of 1983, which was earlier as under:-'Provided further that there shall be paid to the member, who is the Leader of the Opposition, salaries and allowances as specified below:-Salary - Rs. 750 per month.House allowance - Rs. 250 per month.Conveyance allowance - Rs. 200 per month.'.]].[Provided also that there shall be paid to the Chief Government Whip such salaries and allowances as are admissible to a Minister of State under the West Bengal Salaries and Allowances Act, 1952] [Proviso inserted by West Bengal Act 10 of 1997, w.e.f. 1.4.1997.].Explanation I. - "Leader of the Opposition" means that member of the West Bengal Legislative Assembly who is for the time being the Leader in the State Assembly of the party in opposition to the State Government having the greatest numerical strength in the said Assembly;Explanation II. - If any doubt arises as to which is or was at the material time the party in opposition to the State Government having the greatest numerical strength in the West Bengal Legislative Assembly, or as to who is or was at any material time the Leader in the said Assembly of such a party, the question shall be decided for the purposes of this Act, by the Speaker of the said Assembly, and his decision, certified in writing under his hand, shall be final and conclusive.
