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State of Rajasthan - Section

Section 3 in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956

3. Salaries of Officers.

(1)There shall be paid-
(a)a salary of [fifty thousand rupees] [Substituted 'thirty three thousand rupees' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] rupees per mensem to the Speaker, and
(b)a salary of [forty five thousand rupees] [Substituted 'thirty thousand rupees' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] per mensem to the Deputy Speaker of the Legislative Assembly of the State.
(2)The salary fixed by sub-section (1) shall be payable to the Speaker or Deputy Speaker, as the case may be [1st April 2017] [Substituted '1st April, 2012' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] or with effect from the date on which he is chosen as such Speaker or Deputy Speaker under Article 178 of the Constitution, whichever may be later, and until he vacates or resigns or is removed from his office as such Speaker or Deputy Speaker in accordance with law.