Section 3 in Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000
3. [ Salaries and allowances. [Section 3 substituted vide Act No. 18 of 2003.]
- [(1) Each Minister shall be entitled to to receive a salary at the following rates, namely:-(a)Chief Minister Ninety five thousand rupees per mensem;(b)Cabinet Minister Eighty thousand rupees per mensem;(c)Minister of State Seventy eight thousand rupees per mensem; and(d)Deputy Minister Seventy five thousand rupees per mensem.](2)Each Minister shall be entitled to receive compensatory allowance at the rate of five thousand rupees per mensem.(3)Each Minister shall be entitled to receive an allowance for each day during the whole of his term at the same rate as specified in clause (ii) of sub-section (1) of section 4 of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971.]
