Section 3(1) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
(1)A member shall be entitled to receive salary at the rate of five thousand rupees per month during his term of office and shall also be entitled to receive daily allowances at the rate of [one thousand rupees] [Substituted in place of words 'seven hundred and fifty rupees' by the Amendment Act 23 of 2009.] for each day during any period on duty.[Provided that, the amount payable as salary and daily allowances shall be increased from time to time, at the rate arrived after deduction of the rate of dearness allowance as was applicable on the first day of April, 2012, from the rate of dearness allowance as notified from time to time, in terms of the Sixth Central Pay CommissionÂ’s Recommendations.] [Inserted by Goa Act No. 12 of 2018, dated 4.9.2018.]Explanation: - Daily allowance shall be admissible to a member for each day on duty irrespective of the time of his arrival or departure.
