Section 10 in The Salaries And Allowances Of Officers Of Parliament Act, 1953
10. Notification respecting appointment etc.,of officers of parliament to be conclusive evidence thereof.
The date on which any person became or ceased to be an officer of Parliament shall be published in the Official Gazette and any such notification shall be conclusive evidence of the fact that he became, or ceased to be, an officer of Parliament on that date for all the purposes of this Act.
