Section 27 in The Salaries And Allowances Of Minister Act, 1952
27.
/1387Ministers of Government have subjected themselves since November, 1949 to a voluntary cut in their salary fixed by the Salaries of Ministers Act, 1947, as amended by the Salaries of Ministers (Amendment) Act, 1950. It has been decided that the salaries should not he statutorily reduced. In addition to their salaries Ministers have, by the issue of executive instructions, been given certain privileges, such as free medical attendance and advances for the purchase of motor cars. It is considered necessary that such privileges should he formally laid down by Statute instead of being regulated by Executive Orders. The Bill seeks to achieve these purposes." - Gazette of India. 2-8-1952. Pt. II-S. 2. p. 332.Amending Act 37 of 1977.- The salaries and allowances of the Union Ministers are governed by the Salaries and Allowances of Ministers Act, 1952 (58 of 1952) and the rules made thereunder. Sub-section (1) of section 11 of the Act empowers the Central Government to make rules for carrying out purposes of this Act.2. In exercise of the powers so conferred, the Central Government had been making rules from time to time and respect of certain rules amending the Ministers' (Allowances, Medical Treatment and other Privileges) Rules, 1957, retrospective effect was given, though the Act does not provide for such retrospective effect.3. On the recommendations of the Committee on Subordinate Legislation which examined these rules, it is now proposed to amend section 11 of the Act so as to provide that every rule made tinder that section shall he laid before each House of Parliament and so such rules shall come into force until it has been approved, with or without modifications, by each House of Parliament and published by the Central Government in the Official Gazette. It is also proposed to validate the rules which have been given retrospective effect.4. The Bill seeks to achieve the above objects.- Gazette of India, 1-8-1977, Pt. II-S. 2. Ext., p. 529.[12th August, 1952]An Act to provide for the salaries and allowances of Ministers. Be it enacted by Parliament as follows:-
