The Leader of the Opposition, in addition to the allowances payable under the Haryana Legislative Assembly (Allowances and Pension of Members) Act, 1975, is as per the provisions of section 4 of the said Act, paid in salary of Rs.50,000/- per mensem and a sumptuary allowance of Rs. 15,000/- per mensem w.e.f 7-9-2010. Besides, he is entitled, without payment of rent to the use of a furnished residence at the head-quarters of the State Government throughout his term of office and no charge shall fall on him personally in respect of the maintenance of such residence or, in lieu of such residence, he shall be paid such allowance not exceeding Rs. 500/- per mensem as the State Government may determine. He is entitled to a conveyance allowance at the rate of Rs. 10,000/- per mensem or in lieu thereof a State car, the expenses on the maintenance and propulsion of which are borne by the State Government subject to such restrictions, as may be imposed by the State Govt. from time to time, for the use of State car by the Ministers. Provided that the maintenance and propulsion expenses of the State car in use by him shall not be subject to the limit of Rs. 10,000/- per mensem. He is also provided an office allowance to maintain office in his Constituency/District at such rate as is admissible to a Minister under the Haryana Salaries and Allowances of Ministers Act, 1970. He is further provided with a Telephone at his residence at the headquarters of State Government, at the expense of the State Government, subject to such restrictions as may be imposed by the State Government, from time to time, for the use of residential telephones by the Minister. Additionally, he is entitled to a daily allowance while on tour as admissible to a Minister. However, he is not entitled to daily allowance for attending the meetings of the Committees of the Haryana Legislative Assembly. He is also provided with Secretarial facilities, stationery and stamps or incur expenditure thereon upto the value of not more than Rs. 2,400/- per annum. He is also provided with a Personal Assistant and a Peon.
The salary and allowances drawn by the Leader of the Opposition under the said Act during any financial year are deemed to be his only income for that financial year and are exclusive of the tax payable in respect thereof under any law relating to income tax for the time being in force and such tax is borne by the State Government.