Section 3 in The Orissa Ministers' Salaries and Allowances Act, 1952
3. [ [Substituted vide Orissa Act No. 15 of 1995 O.G.E.No. 994 dated 28.8.1995.]
There shall be paid to the Chief Minister, Deputy Chief Minister, Minister, Minister of State and Deputy Minister, a salary at the rate of [rupees seven thousand", "rupees six thousand and five hundred", "rupees six thousand", "rupees five thousand and five hundred", and "rupees five thousand"] respectively per month.]
