Section 27 in The Salaries And Allowances Of Officers Of Parliament Act, 1953
27.
/1384Under Article 97 of the Constitution, read with paragraph 7 of the Second Schedule, the Chairman and the Speaker are each at present entitled to the same salary and allowances as were payable to the speaker of the Constitution Assembly (Legislative) before the 26th January 1950, that is to say, a salary of Rs. 3000 per mensem, a sumptuary allowance of Rs. 500 per mensem and the use of a fully furnished residence in New Delhi free of rent throughout his term of office. Similarly the Deputy Chairman and the Deputy Speaker are entitled to the same salary and allowances as were payable to the Deputy Speaker of the Constitution Assembly (Legislative), namely a salary of Rs. 1500 per mensem for the period during which engaged on work connected with the business of the House and of a Daily allowance of Rs. 40 as admissible to a Member of the House. All these officers of Parliament are also entitled in respect of journeys on duty to travelling and daily allowances.Paragraph 7 of the Second Schedule is a transitional provision and article 97 contemplates a law of Parliament providing for the salaries and allowances of all these four officers of Parliament. When the salary and allowances of the speaker of the Constituent Assembly (Legislative) were fixed by a statutory order in February, 1945, they were equated the position of the speaker and the Chairman to that of a Cabinet Minister with respect to their salaries, allowances and other facilities as envisaged in the Salaries and Allowances of Ministers Act, 1952.With respect to the Deputy Speaker and the Deputy Chairman, a salary of Rs. 2,000 per mensem is proposed and in addition they would be entitled to the use of a fully furnished residence." - Gazette of India, 11-3-1953, Extra, Pt. II, section 2, p. 121.[16th May, 1953]An Act to provide for the salaries and allowances of certain Officers of Parliament.BE it enacted by Parliament as follows:-
