Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Salaries And Allowances Of Ministers (Amendment) Act, 2001 44 of 2001 [11 September 2001] CONTENTS 1. Short Title And Commencement 2. Substitution Of New Section For Section 5 3. Amendment Of Section 6 Salaries And Allowances Of Ministers (Amendment) Act, 2001 44 of 2001 [11 September 2001] An Act further to amend the Salaries and Allowances of Ministers Act, 1952. BE it enacted by Parliament in the Fifty-second Year of the Republic of India as follows: -- 1. Short Title And Commencement :- (1) This Act may be called the Salaries and Allowances of Ministers (Amendment) Act, 2001. (2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint. 2. Substitution Of New Section For Section 5 :- For section 5 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952) (hereinafter referred to as the principal Act), the following section shall be substituted, namely: -- "5. Sumptuary allowance to Ministers. -- There shall be paid a sumptuary allowance to each Minister at the following rates, namely; -- (a) The Prime Minister Rupees three thousand per mensem; (b) Every other Minister who is a Rupees two thousand member of the Cabinet per mensem; - (c) Minister of Slate Rupees one thousand per mensem; (d) A Deputy Minister Rupees six hundred per mensem." 3. Amendment Of Section 6 :- In section 6 of the principal Act, for sub-section (1A), the following sub-section shall be substituted, namely: -- "(1A) A Minister shall be entitled to traveling allowance in respect of not more than twelve return journeys performed, during each year, within India, for himself and his family, whether traveling together or separately at the same rates at which traveling allowance is payable to such Minister under clause (b) of subsection (1) in respect of tours referred to in that clause, subject to the overall entitlement of forty eight single journeys in each year."