Section 3(3) in The West Bengal Salaries And Allowances Act, 1952
(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.
