Section 3(2) in The Salaries And Allowances Of Officers Of Parliament Act, 1953
(2)Each officer of Parliament, other than the Chairman of the council of States shall be entitled to receive a salary per mensem and an allowance for each day during the whole of his term as officer at the same rates as are specified in section 3 of the Salaries, Allowances and Pension of Members of Parliament Act, 1954 with respect to members of Parliament.
