President promulgated — Salaries and Allowances of Ministers (Amendment) Ordinance, 2020 on 09-04-2020.
Amendment of Section 5
In the Salaries and Allowances of Ministers Act, 1952, section 5 shall be numbered as sub-section (1) thereof, and after sub—section (1) as so numbered, the following sub—section shall be inserted, namely:—
“(2)Notwithstanding anything contained in sub—section (1), the sumptuary allowance payable to each Minister under that sub—section 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 (COVID—19) pandemic.”
Ministry of Law and Justice
[Ordinance dt. 09-04-2020]
