Section 3B in The Gujarat Ministers' Salaries and Allowances Act, 1960
3B. [ Dearness allowance to Ministers. [Section 3B inserted by Gujarat 23 of 2005, dated 23rd March 2005 (w.e.f. 01-04-2005).]
- There shall be paid to each Minister during the whole of his term of office per month the dearness allowance on the aggregate amount of the salary, consolidated allowance and the conveyance allowance referred to in sections 3, 3A and sub-section (2) of section 5 respectively, at the rate of dearness allowance applicable to the employees of the State Government.Explanation. - For the purpose of this section, `dearness allowance' means the dearness allowance as may be increased by the State Government from time to time after the 1st April, 2005 but does not include dearness allowance already declared prior to the said date.]
