Section 2(a) in The Salaries And Allowances Of Officers Of Parliament And Leaders Of Opposition In Parliament (Amendment) Act, 2002
(a)the Speaker of the House of the People at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952 ), to every other Minister who is a member of the Cabinet;
