Section 9 in The Salaries And Allowances Of Minister Act, 1952
9. Ministers not to draw salary or allowances as Members of Parliament.
No person in receipt of a salary or allowance under this Act shall be entitled to receive any sum out of funds provided by Parliament by way of salary or allowance in respect of his membership of Or either House of Parliament.Note.- The salaraies and allowances of Memebers of Plarliament Act 1954 does not apply to Ministers "Member" of Parliament does not include a Minister; see section 2(b)(i) of the Salaries and Allowances of Members of Parliament Act, 1954.
