1 [3. Salaries, etc., of officers of Parliament.-- 2 [(1) There shall be paid to the Chairman of the Council of States a salary of 3 [ four lakh rupees] per mensem.] (2) Each officer of Parliament, other than the Chairman of the Council of States, shall be entitled to receive a salary per mensem and an allowance for each day during the whole of his term as such officer at the same rates as are specified in section 3 of the Salaries, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954) with respect to members of Parliament. (3) Each officer of Parliament, other than the Chairman of the Council of States, shall be entitled to receive a constituency allowance at the same rate as is specified under section 8 of the said Act with respect to members of Parliament.]Open in Lexace · Ask the AI about this section
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