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State of Goa - Section

Section 3 in The Goa Salaries and Allowances of Ministers Act, 1964

3. [ Salaries and conveyance allowance of Minister. [This section was amended vide Amendment Acts 10 of 1970, 3 of 1975, 5 of 1983, 4 of 1987, 2 of 1989, 18 of 1990, 26 of 1997 and finally substituted by the above entry by Amendment Act 25 of 2000. Thereafter vide Amendment Act 25 of 2002 entries of sub-section 2 were amended, and entries of Rs. 7000, 6500 and 6000/- were substituted vide new figures Rs. 1000/-. Thereafter vide Act 24 of 2004 further Rs. 15000/- substituted in place of Rs.10000/-.]

(1)There shall be paid to each Minister a monthly salary as laid down below, namely-
1. Chief Minister Rs. 8,000/-
2. Deputy Chief Minister Rs. 7,000/-
3. Ministers Rs. 6000/-
4. Minister of State/Deputy Minister Rs. 5000/-.
(2)Every Minister shall also be entitled to a monthly sumptuary allowance as laid down below, namely:-
1. Chief Minister Rs. 15,000/-
2. Deputy Chief Minister Rs. 9,500/-
3. Ministers Rs. 9,000/-
4. Minister of State/Deputy Minister Rs. 5000/-].
(3)[ The amount payable as monthly salary and monthly sumptuary allowance under subsection (1) and (2) respectively, shall be increased from time to time, at the rate arrived after deduction of the rate of dearness allowance as was applicable on the first day of April, 2012 from the rate of dearness allowance, as notified from time to time in terms of the Sixth Central Pay CommissionÂ’s Recommendations.] [Inserted by Goa Act No. 13 of 2018, dated 5.9.2018.]