In section 5 of the Salaries and Allowances of Officers of Parliament Act, 1953 , the following proviso shall be inserted, namely:-" Provided that on and from the 17th day of September, 2001 , the sumptuary allowance shall be paid to-(a)the Speaker of the House of the People at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952 ), to every other Minister who is a member of the Cabinet;(b)the Deputy Chairman and the Deputy Speaker at the same rate at which the sumptuary allowance is payable, under section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952 ), to a Minister of State.". CHAP AMENDMENT TO THE SALARY AND ALLOWANCES OF LEADERS OF OPPOSITION IN PARLIAMENT ACT, 1977 CHAPTER III AMENDMENT TO THE SALARY AND ALLOWANCES OF LEADERS OF OPPOSITION IN PARLIAMENT ACT, 1977
