Section 8 in THE ASSAM PARLIAMENTARY SECRETARIES (APPOINTMENT, SALARIES, ALLOWANCES AND MISCELLANEOUS PROVISIONS) ACT, 2004
8. Parliamentary Secretary not to draw salary and allowances as Member:- Notwithstanding anything contained in any other law for the time being in force a Parliamentary Secretary shall not, while he draws salary and allowances for his office as such Secretary, be entitled to any salary or allowances as a Member of the Assam Legislative Assembly.
