Section 3 in The Rajasthan Ministers Salaries and other Facilities Act, 1956
3. [ Salaries of Ministers. [Substituted by Rajasthan 5 of 1981.]
- There will be paid with effect from the [1st April 2017] or with effect from the date on which he may thereafter enter upon his office whichever may be later-(a)a salary of [fifty five thousand rupees] [Substituted 'thirty five thousand rupees' by Act No. 25 of 2017, dated 17.5.2017.] per mensem to the Chief Minister.(b)a salary of [forty five thousand rupees] [Substituted 'thirty thousand rupees' by Act No. 25 of 2017, dated 17.5.2017.] per mensem to a Minister other than a Minister of State and a Deputy Minister:(bb)[ a salary of ten thousand five hundred rupees per mensem to a Deputy Chief Minister;] [Inserted by Rajasthan 4 of 1998 [30-3-1998]:](c)a salary of [forty two thousand rupees] [Substituted 'twenty seven thousand rupees' by Act No. 25 of 2017, dated 17.5.2017.] per mensem to Minister of State, and(d)a salary of [forty thousand rupees] [Substituted 'twenty four thousand rupees' by Act No. 25 of 2017, dated 17.5.2017.] per mensem to a Deputy Minister.]
