Section 3(4) in The West Bengal Salaries And Allowances Act, 1952
(4)[] [Sub-Section (4) inserted by W.B. Act 24 of 1989.] There shall be paid to the Chief Minister [and the Deputy Chief Minister] [Words inserted by W.B. Act 8 of 2000.] and to each of the Ministers, Ministers of State, Deputy Ministers and Parliamentary Secretaries a [constituency allowance of] [Words, letters and figures Substituted for the words, letters and figures 'constituency allowance of Rs. 500 per month' by W.B. Act 8 of 1997.] [(Rs. 48,000)] [Substituted '(Rs. 30,000)' by West Bengal Act No. 17 of 2017, dated 1.4.2017.] per year in their capacity as Member of the West Bengal Legislative Assembly.[Provided that the Chief Minister [or the Deputy Chief Minister] [Proviso inserted by W.B. Act 8 of 1997.] or a Minister, Minister of State, Deputy Minister or Parliamentary Secretary may, at his option draw the constituency allowance a aforesaid proportionately either monthly or bimonthly or quarterly.]
