Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6]

Union of India - Act

The Salaries And Allowances Of Ministers (Amendment) Act, 2001

UNION OF INDIA
India

The Salaries And Allowances Of Ministers (Amendment) Act, 2001

Act 44 of 2001

  • Published on 1 January 2001
  • Commenced on 1 January 2001
  • [This is the version of this document from 1 January 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Salaries and Allowances of Ministers Act,1952.
BE it enacted by Parliament in the Fifty- second Year of the Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Salaries and Allowances of Ministers (Amendment) Act, 2001 .
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Substitution of new section for section 5.-

For section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952)(hereinafter referred to as the principal Act), the following section shall be substituted, namely:-

5. Sumptuary allowance to Ministers.-

There shall be paid a sumptuary allowance to each Minister at the following rates, namely:-
(a)the Prime Minister Rupees three thousand per mensem;
(b)every other Minister who is Rupees two thousand a member of the Cabinet per mensem;
(c)a Minister of State Rupees one thousand per mensem;
(d)a Deputy Minister Rupees six hundred per mensem.".

3. Amendment of section 6.-

In section 6 of the principal Act, for sub- section (1A), the following sub- section shall be substituted, namely:-
(1A)A Minister shall be entitled to travelling allowance in respect of not more than twelve return journeys performed, during each year, within India, for himself and his family, whether travelling together or separately at the same rates at which trav lling allowance is payable to such Minister under clause (b) of sub- section (1) in respect of tours referred to in that clause, subject to the overall entitlement of forty- eight single journeys in each year.