Section 5(2) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(2)[ In addition to the salary payable under sub-section (1), there shall be paid, with effect from [1st April 2017] [Substituted by Rajasthan F2 (25) vidhi-2/2006, dated 24.4.2006.] or with effect from the date on which he may thereafter enter upon his office, whichever may be later, to the Government Chief Whip and Deputy Government Chief Whip, a sumptuary allowance of [forty five thousand rupees] [Substituted 'thirty thousand rupees' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] per mensem.]Explanation. - For the purpose of this section "Government Chief Whip" or "Deputy Government Chief Whip" means that member of the Rajasthan Legislative Assembly who is Chief Whip or Deputy Chief Whip for the time being in the Assembly of the party in Government having the greatest numerical strength in that Assembly.
