Rajasthan act 001 of 1950 : The CONSTITUTION OF INDIA

Section 186.Salaries and allowances of the Speaker and Deputy Speaker and the Chairman and Deputy Chairman.

There shall be paid to the Speaker and the Deputy Speaker of the Legislative Assembly, and to the Chairman and the Deputy Chairman of the Legislative Council, such salaries and allowances as may be respectively fixed by the Legislature of the State by law and, until provision in that behalf is so made, such salaries and allowances as are specified in the Second Schedule.

Section 187.Secretariat of State Legislature.

(1) The House or each House of the Legislature of a State shall have a separate secretarial staff: Provided that nothing in this clause shall, in the case of the Legislature of a State having a Legislative Council, be construed as preventing the creation of posts common to both Houses of such Legislature.

(2) The Legislature of a State may by law regulate the recruitment, and the conditions of service of persons appointed, to the secretarial staff of the House or Houses of the Legislature of the State.

(3) Until provision is made by the Legislature of the State under clause (2), the Governor may, after consultation with the Speaker of the Legislative Assembly or the Chairman of the Legislative Council, as the case may be, make rules regulating the recruitment, and the conditions of service of persons appointed, to the secretarial staff of the Assembly or the Council, and any rules so made shall have effect subject to the provisions of any law made under the said clause.

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
04-02-1992	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) Rules, 1992
05-06-2009	The Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) Rules, 2009
21-11-2019	The Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) Rules, 2019

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
18-01-2010	The Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) (Amendment) Rules, 2009
29-03-2012	The Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) (Amendment) Rules, 2012
05-09-2013	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Second Amendment) Rules, 2013
30-06-2015	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2015
14-12-2016	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2016
05-05-2017	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2017

Year	Description	Hindi Description	Files(Eng)	Files(Hindi)
14-03-2008	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2008
12-09-2008	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (2nd Amendment) Rules, 2008
23-08-2011	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2011
23-12-2011	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment II) Rules, 2011
08-07-2013	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2013
15-07-2014	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2014 dated 15.07.2014
06-08-2014	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2014 dated 06.08.2014
20-10-2014	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2014 dated 20.10.2014
03-06-2015	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2015
17-11-2016	The Rajasthan Legislative Assembly Secretariat (Recruitment and Conditions of Service) (Amendment) Rules, 2016

Section 195.Salaries and allowances of members.

Members of the Legislative Assembly and the Legislative Council of a State shall be entitled to receive such salaries and allowances as may from time to time be determined, by the Legislature of the State by law and, until provision in that respect is so made, salaries and allowances at such rates and upon such conditions as were immediately before the commencement of this Constitution applicable in the case of members of the Legislative Assembly of the corresponding Province.