Section 7 in The Haryana Salaries and Allowances of Ministers Act, 1970
7. Ministers not to draw salaries or allowances as members of State Legislature.
- No person in receipt of any salary or allowance under this Act shall be entitled to receive any sum out of the funds provided by the [State Legislature except as specifically provided in the Haryana Legislative Assembly (Allowances and Pension of Members) Act, 1975.] [Substituted for State Legislature' by Haryana Act No. 8 of 2002.] by way of salary or allowance in respect of his membership of the House of the State Legislature.[8. Travelling and daily allowances to Ministers. - (1) The travelling allowance of Ministers shall be regulated in accordance with such rules as may be framed by the State Government from time to time :Provided that no mileage or travelling allowance shall be chargeable in respect of journeys performed in a State car.(2)A daily allowance at the rate of rupees [six hundred] [Substitued by Haryana Act No. 8 of 2002.] per day or at such rate as may be prescribed shall be paid to a Minister while on tour.]
