LexSection 19 — Salaries and allowances of members.
The Government of National Capital Territory of Delhi Act, 1991
Members of the Legislative Assembly shall be entitled to receive such salaries and allowances as may from time to time be determined by the Legislative Assembly by law and until provision in that behalf is so made, such salaries and allowances as the Lieutenant Governor may, with the approval of the President, by order determine.Open in Lexace · Ask the AI about this section