Section 3 in The Salaries And Allowances Of Minister Act, 1952
3. [ (1) Salaries, and daily and constituency allowances. [Substituted by Act 76 of 1985, s.2 (w.e.f. 26.12.1985) ]
Each Minister shall be entitled to receive a salary per mensem, and allowance for each day during the whole of his term as such Minister at the same rates as are specified in section 3 of the Salaries, Allowances and Pension of Members of Parliament Act, 1954 with respect to members of Parliament, (2) Each Minister shall be entitled to receive a constituency allowance at the same rate as is specified under section 8 of the said Act with respect to members of Parliament.]
