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President promulgates — Salaries and Allowances of Ministers (Amendment) Ordinance, 2020 | Minister’s Sumptuary allowance to be reduced by 30%

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]

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