Section 32 in The Assam Reorganisation (Meghalaya) Act, 1969
32. Salaries and allowances of members.
Members of the Legislative Assembly shall be entitled to receive such salaries and allowances as may from time to time be determined by the Legislature of Meghalaya by law and, until provision in that respect is so made, such salaries and allowances as the Governor may, by order, determine. Legislative powers and procedureLegislative Powers And Procedure
