Section 41 in The Constitution of Jammu and Kashmir
41. Salaries and allowances of Ministers and Deputy Ministers.
- The salaries and allowances of Ministers and Deputy Ministers shall be such as the Legislature may from time to time by law determine and, until so determined, shall be such as are payable respectively to the Ministers and the Deputy Ministers under the Jammu and Kashmir Ministers' Salaries Act, 1956 (Act VI of 1956), the Jammu and Kashmir Ministers' Travelling Allowances Rules for the time being in force, and the Jammu and Kashmir Deputy Minister's Salaries and Allowances Act, S. 2010 (Act VIII of S. 2010).The Advocate General
