Section 3(2) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(2)The salary fixed by sub-section (1) shall be payable to the Speaker or Deputy Speaker, as the case may be [1st April 2017] [Substituted '1st April, 2012' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] or with effect from the date on which he is chosen as such Speaker or Deputy Speaker under Article 178 of the Constitution, whichever may be later, and until he vacates or resigns or is removed from his office as such Speaker or Deputy Speaker in accordance with law.
