Section 3 in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954
3.
There shall be paid and delivered a salary;(a)at the rate of [five thousand rupees] [Substituted vide O.A. No. 4 of 2003, O.G.E. No. 163 dated 1.2.2003.] to every Member, other than the Leader of the Opposition, the Chief Whip and the Deputy Chief Whip;(b)at the rate of [six thousand rupees] [Substituted vide O.A. No. 4 of 2003, O.G.E. No. 163 dated 1.2.2003.] to the Leader of the Opposition and the Chief Whip and(c)of [five thousand rupees] [Substituted vide O.A. No. 4 of 2003, O.G.E. No. 163 dated 1.2.2003.] to the Deputy Chief whip;Provided that a Member may, if he so desires, forgo either in full or in part, his salary for any period not less than three consecutive months at a time during the tenure of his office, communicating the intention forthwith so to do the Secretary of the Assembly.
