Salaries and Allowances of Ministers (Amendment) Ordinance, 2020
Promulgated by the President in the Seventy-first Year of the Republic of India.
An Ordinance further to amend the Salaries and Allowances of Ministers Act, 1952.
WHEREAS, India, as the rest of the world, is grappling with Corona Virus (COVID-19) pandemic which has severe health and economic ramifications for the people of the country;
AND WHEREAS, the Corona Virus (COVID-19) pandemic has shown the importance of expeditious relief and assistance and therefore, it is necessary to take certain emergency measures to prevent and contain the spread of said pandemic;
AND WHEREAS, in order to manage and control such situation, it has become necessary to raise resources by reduction of sumptuary allowances of Minister;
AND WHEREAS, Parliament is not in session and the President is satisfied that circumstances exist which render it necessary for him to take immediate action;
NOW, THEREFORE, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, the President is pleased to promulgate the following Ordinance:
Section 1. Short title and commencement
(1) This Ordinance may be called the Salaries and Allowances of Ministers (Amendment) Ordinance, 2020.
(2) It shall come into force at once.
Section 2. Amendment of section 5
In the Salaries and Allowances of Ministers Act, 1952 (58 of 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. .
1. Ministry of Law and Justice (Legislative Department), Extra., Part II, S. 1, dated 9-4-2020, published in the Gazette of India, No. 23, dated 9-4-2020.