Section 3 in The Salaries And Allowances Of Officers Of Parliament Act, 1953
3. [ Salaries etc.,of officers of Parliament. [Substituted by Act 75 of 1985, s.2 (w.e.f. 26.12. 1985) ]
(1)There shall be paid to the Chairman of the Council of States a salary of one lakh twenty-five thousand rupees per menses [and an allowance for each day during the whole of his terms as the Chairman at the same rate as is specified in section 3 of the Salary, Allowances and Pension of Members of Parliament Act,1954 with respect to members of Parliament.](2)Each officer of Parliament, other than the Chairman of the council of States shall be entitled to receive a salary per mensem and an allowance for each day during the whole of his term as officer at the same rates as are specified in section 3 of the Salaries, Allowances and Pension of Members of Parliament Act, 1954 with respect to members of Parliament.(3)Each officer of Parliament, other than the Chairman of the Council of States, shall be entitled to receive a constituency allowance at the same rate as is specified under section 8 of the said Act with respect to members of Parliament.] [Substituted by Act 75 of 1985, s.2 (w.e.f. 26.12. 1985) ]
