Section 32 — Salaries and allowances of members.
The Assam Reorganisation (Meghalaya) Act, 1969
Members of the Legislative Assembly shall be entitled to receive such salaries and allowances as may from time to time be determined by the Legislature of Meghalaya by law and, until provision in that respect is so made, such salaries and allowances as the Governor may, by order, determine.Open in Lexace · Ask the AI about this section