Section 3A in The Gujarat Ministers' Salaries and Allowances Act, 1960
3A. [ Consolidated Allowance to Ministers. [Section 3A was inserted by Gujarat 6 of 1992, Section 2, Schedule, Sr. No. 3.]
- There shall be paid to each Minister during the whole of his terms of office per month a sum of Rs. [7,000] as a consolidated allowance for all matters not specifically provided for by or under the provisions of this Act.]
