A Member (Other than the Chief Minister or a Minister or a Minister of State or a Deputy Minister or the Speaker or the Deputy Speaker or the Leader of opposition or Chief Parliamentary Secretary or Parliamentary Secretary) is entitled to a compensatory allowance at the rate of Rs. 5,000/- per mensem from the date on which he takes his oath as Member.
If a Member –
(a) fails to attend at least ninety per centum of the total number of meetings held in any month; or
(b) elected during the course of a month fails to attend at least ninety per centum of the total number of meetings held in that month subsequent to the date on which he takes his oath.
He shall not for that month be paid any compensatory allowance other than an allowance at the rate as may be prescribed (at present Rs. 100/-) for every meeting actually attended by him as such member unless he satisfies the Secretary of the Assembly that he was prevented by reasons of ill health or for any other sufficient cause from attending the required number of meetings :
Provided that no member who draws the compensatory allowance prescribed shall receive a sum greater than ninety per centum of the amount that would be due to him in any one month had he attended the requisite number of meetings.
When in any month there have been no meetings or no meeting is held after the election of a Member during the course of a month, the Member shall be paid full compensatory allowance for such month.
Notwithstanding anything herein before contained, no compensatory allowance shall be paid to any Member in respect of any period during which he was under legal detention (under any law other than the Maintenance of Internal Security Act, 1971) for the time being in force.