Section 12 in The Gujarat Ministers' Salaries and Allowances Act, 1960
12. Ministers and Deputy Ministers not entitled to salaries and allowances as members of State Legislature.
- Notwithstanding anything contained in any law for the time being in force determining the salaries and allowances of members of the State Legislature a Minister or a Deputy Minister shall not be entitled to receive any salary or allowances under such law although he is a member of the Gujarat Legislative Assembly.
