Section 3(3) in The Goa Salaries and Allowances of Ministers Act, 1964
(3)[ The amount payable as monthly salary and monthly sumptuary allowance under subsection (1) and (2) respectively, shall be increased from time to time, at the rate arrived after deduction of the rate of dearness allowance as was applicable on the first day of April, 2012 from the rate of dearness allowance, as notified from time to time in terms of the Sixth Central Pay CommissionÂ’s Recommendations.] [Inserted by Goa Act No. 13 of 2018, dated 5.9.2018.]
