Section 2(b) in The Salaries And Allowances Of Officers Of Parliament And Leaders Of Opposition In Parliament (Amendment) Act, 2002
(b)the Deputy Chairman and the Deputy Speaker at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952 ), to a Minister of State.". CHAP AMENDMENT TO THE SALARY AND ALLOWANCES OF LEADERS OF OPPOSITION IN PARLIAMENT ACT, 1977 CHAPTER III AMENDMENT TO THE SALARY AND ALLOWANCES OF LEADERS OF OPPOSITION IN PARLIAMENT ACT, 1977
