Section 3(3) in The Salaries And Allowances Of Officers Of Parliament Act, 1953
(3)Each officer of Parliament, other than the Chairman of the Council of States, 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.] [Substituted by Act 75 of 1985, s.2 (w.e.f. 26.12. 1985) ]
