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State of Odisha - Section

Section 4B in The Orissa Ministers' Salaries and Allowances Act, 1952

4B. [ Sitting allowance. [Inserted vide Orissa Act No. 11 of 1998 O.G.E.No. 1280 dated 8 10.1998.]

- There shall be paid to each Minister a sitting allowance for attending the Assembly of rupees one hundred and fifty per day of sitting of the Orissa Legislative Assembly :Provided that where a Minister remains absent for a consecutive period not exceeding three days, he shall be entitled to half-day sitting allowance for each day of absence and shall not be entitled to any sitting allowance, if he remains absent for more than three days consecutively for those days of absence.]