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State of Gujarat - Section

Section 6 in The Gujarat Ministers' Salaries and Allowances Act, 1960

6. Salaries of Deputy Ministers.

- There shall be paid to each Deputy Minister a salary of Rs. [10,000] [Substituted for the figures '4,500' by Gujarat 23 of 2005, dated 23rd March 2005 (w.e.f. 01-04-2005).] per month.[Provided that where the salary of the Members of the Assembly increases by virtue of the provisions of sub-section (1) of section 3 of the Gujarat Legislative Assembly Members' Salaries and Allowances Act, 1960 (Gujarat II of 1960), the salary to be paid to the Deputy Minister shall be increased in proportion to the increase in the salary of the Member of the Assembly.] [Proviso added by Gujarat 23 of 2005, dated 23rd March 2005 (w.e.f. 01-04-2005).]