Section 3 in The West Bengal Salaries And Allowances Act, 1952
3. Salaries and sumptuary allowances of Chief Minister, [Deputy Chief Minister,] [Words inserted by W.B. Act 8 of 2000.] Ministers, etc.
- [(1) There shall be paid to the Chief Minister a salary of [Rs. 15,001] [[Sub-Section (1) Substituted by W.B. Act 8 of 1997, which was earlier as under:'(1) There shall be paid to the Chief Minister a salary of Rs. 1,150 per month, to each Minister a salary of Rs. 900 per month, to each Minister of State a salary of Rs. 850 per month and to each Deputy Minister a salary of Rs. 750 per month.'.]] per month, [to the Deputy Chief Minister and] [Words in sub-Section (1) inserted by W.B. Act 8 of 2000. ] the each Minister a salary of [Rs. 11,000] [Substituted 'Rs. 1,800' by West Bengal Act No. 17 of 2017, dated 1.4.2017.] per month, to each Minister of State a salary of [Rs. 10,900] [Substituted 'Rs. 1,700' by West Bengal Act No. 17 of 2017, dated 1.4.2017.] per month and to each Deputy Minister a salary of [Rs. 10,900] [Substituted 'Rs. 1,500' by West Bengal Act No. 17 of 2017, dated 1.4.2017.] per month.](2)There shall be paid to each Parliamentary Secretary a salary of [Rs. 1,000] [Letters and figure Substituted for the letters and figures 'Rs. 500' by W.B. Act 8 of 1997.] per month:Provided that a salary of [Rs. 10,900] [Substituted 'Rs. 1,500' by West Bengal Act No. 17 of 2017, dated 1.4.2017.] per month may be paid to not more than one Parliamentary Secretary whom the Chief Minister selects in this behalf.(3)[ There shall be paid to the Chief Minister a sumptuary allowance of [Rs. 51,600 per year and [to the Deputy Chief Minister and] [[Sub-Section (3) first Substituted by W.B. Act 33 of 1983, then again Substituted by W.B. Act 8 of 1997. Previous sub-Section (3) was as under:-'(3) There shall also be paid to the Chief Minister a sumputuary allowance of Rs. 750 per month and to each Minister and each Minister of State a sumptuary allowance of Rs. 500 per month.'.]] to each Minister, each Minister of State and each Deputy Minister a sumptuary allowance of [Rs. 39,600] [Substituted 'Rs. 12,000' by West Bengal Act No. 17 of 2017, dated 1.4.2017.] per year:]Provided that the Chief Minister or [the Deputy Chief Minister or] [Words in proviso inserted by W.B. Act 8 of 2000. ] a Minister, Minister of State or Deputy Minister may, at his option, draw the sumptuary allowance as aforesaid proportionately either monthly or bimonthly or quarterly.(4)[] [Sub-Section (4) inserted by W.B. Act 24 of 1989.] There shall be paid to the Chief Minister [and the Deputy Chief Minister] [Words inserted by W.B. Act 8 of 2000.] and to each of the Ministers, Ministers of State, Deputy Ministers and Parliamentary Secretaries a [constituency allowance of] [Words, letters and figures Substituted for the words, letters and figures 'constituency allowance of Rs. 500 per month' by W.B. Act 8 of 1997.] [(Rs. 48,000)] [Substituted '(Rs. 30,000)' by West Bengal Act No. 17 of 2017, dated 1.4.2017.] per year in their capacity as Member of the West Bengal Legislative Assembly.[Provided that the Chief Minister [or the Deputy Chief Minister] [Proviso inserted by W.B. Act 8 of 1997.] or a Minister, Minister of State, Deputy Minister or Parliamentary Secretary may, at his option draw the constituency allowance a aforesaid proportionately either monthly or bimonthly or quarterly.](5)[ There shall be paid to the Chief Minister and to each of the Ministers, Ministers of State, Deputy Ministers and Parliamentary Secretaries a compensatory allowance of [Rs. 3,000] [Sub-Section (5) inserted by W.B. Act 10 of 1998.] per month.](6)[ There shall be paid to every Minister of the Council of Ministers sitting allowance of [Rs. 2000/-] [Inserted by Act No. 19 of 2011, dated 22.2.2011.] per day for attending office:Provided that such sitting allowance or daily allowance shall not be paid to any Minister of the Council of Ministers while he is on leave:Provided further that such sitting allowance or daily allowance shall not be paid to any Minister of the Council of Ministers while he is on Election Campaign:Provided also that sitting allowance or daily allowance under this sub-section or the daily allowance entitled as per section 7 of this Act, whichever is higher, shall be paid to the Minister of the Council of Ministers while he is on tour on public business.]
