1 [(1)] A member shall be entitled to receive 2 [a salary at the the rate of 3 [one lakh rupees] per mensem] during the whole of his term of office 4 [and subject to any any rules made under this Act] 5 [an allowance at the rate of two thousand rupees for each day] during any period of residence on duty: 6 [(1A) Notwithstanding anything contained in sub-section (1), the salary payable to Members of Parliament under sub-section (1) shall be reduced by thirty per cent. For a period of one year commencing from the 1st April, 2020, to meet the exigencies arising out of Corona Virus (COVID19) pandemic.] 7 [Provided that no member shall be entitled to the aforesaid allowance unless he signs the register, maintained for this purpose by the Secretariat of the House of the People or, as the case may be, Council of States, on all the days (except intervening holidays for which no such signing is required) of the session of the House for which the allowance is claimed.] 8 [Provided further that the rates of salary specified in this section shall be applicable from the 18th 18th day of May, 2009.] 9 [(2) The salary and daily allowance of members shall be increased after every five years commencing from 1st April, 2023 on the basis of Cost Inflation Index provided under clause (v) of Explanation to section 48 of the Income-tax Act, 1961 (43 of 1961).]Open in Lexace · Ask the AI about this section
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