Section 2(iii) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(iii)[] [Sub-clause (ii) re-numbered as sub-clause (iii) thereof by Act 33 of 1977, s.11 (w.e.f. 1-11-1977) ]an officer of Parliament as defined in the Salaries and Allowances of Officers of Parliament Act, 1953; (20 of 1953)
