(5)The salaries and allowances of Ministers shall be such as the Legislature of the state may from time to lime by law determine and, until the Legislature of the State so determines, shall be as specified in the Second Schedule.[Editorial comment-The Constitution (Ninety-fourth Amendment) Act, 2006, mandates the appointment of a minister in charge of tribal welfare in the states of Chhattisgarh and Jharkhand. Bihar was exempted from the requirement to have a minister for tribal welfare under the Constitution, and Jharkhand and Chhattisgarh were granted the same relief. As per Article 164, Jharkhand, Chhattisgarh, Madhya Pradesh, and Odisha are now covered under the scope of this provision.Also Refer]
