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THE SALARY, ALLOWANCES AND PENSION OF MEMBERS OF PARLIAMENT (AMENDMENT) ACT, 2000
No. 17 of 2000
[1th June, 2000.]
An Act further to amend the Salary, Allowances and Pension of Members of Parliament Act, 1954.
BE it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the Salary, Allowances and Pension of Members of Parliament (Amendment) Act, 2000.
(2) Save as otherwise provided in this Act, it shall come into force at once.
Amendment of section 4.
2. In the Salary, Allowances and Pension of Members of Parliament Act, 1954 (hereinafter referred to as the principal Act), in section 4,—
(a) in sub-section (1), in clause (c), in sub-clause (ii), for the first proviso, the following proviso shall be substituted, namely:—
"Provided that where the spouse of a member, if any, performs such journey or part thereof by road twice in a budget session of Parliament and once during every other session of Parliament unaccompanied by such member in respect of which such spouse has been allowed to travel by rail or air or partly by air and partly by rail from the usual place of residence of the member to Delhi and back under sub-section (2) of section 6B, the road mileage prescribed under this sub-clause shall be allowed to such member for such journey or part thereof:";
(b) in sub-section (2), the following provisos shall be inserted at the end, namely:—
"Provided that the total amount of travelling allowance drawn by such member for the entire journey shall not exceed the amount which would have been admissible to him had he performed such journey by rail or by steamer, as the case may be:
Provided further that the first proviso shall be applicable to such journey only where the places of the journey are connected by express, mail or superfast train.".
Amendment of section 6B.
3. In section 6B of the principal Act,—
(a) section 6B shall be renumbered as sub-section (1) thereof, and in sub-section (1) as so renumbered, after clause (ii), the following proviso shall be inserted, namely:—
"Provided that where a member has no spouse, such member may be accompanied by any person in place of the spouse, and notwithstanding anything contained in. clause (i), the person so accompanying shall be entitled to every facility available to the spouse.";
(b) after sub-section (1), the following sub-section shall be inserted, namely:—
"(2) Notwithstanding anything contained in clause (ii) of sub-section (1), the spouse of a member shall be entitled to travel by railway, in first class airconditioned or executive class in any train or by air or partly by rail and partly by air from the usual place of the residence of the member to Delhi and back once during every session and twice in budget session of Parliament subject to the condition that total number of each such journey either to Delhi or back shall not exceed eight in a year:
Provided that where any such journey or part thereof is performed by air from any place other than usual place of residence of the member to Delhi and back, then, such spouse shall be entitled to an amount equal to the fare by air for such journey or part thereof, as the case may be, or to the amount equal to the journey performed by air from the usual place of residence of the member to Delhi and back, whichever is less.".
Substitution of new section for section 6D.
4. For section 6D of the principal Act, the following section shall be substituted, namely:—
Special facilities to blind and physically incapacitated Members
"6D. A member who is blind or who is, in the opinion of the Chairman of the Council of States or, as the case may be, the Speaker of the House of the People, so incapacitated physically as to require the facility of an attendant shall, with respect to each such journey—
(i) by air as is referred to in clause (b) of sub-section (1) of section 4 or clause (b) of sub-section (1) or sub-section (2) of section 5 or section 6C which he performs along with an attendant be entitled (in addition to the allowances which he is entitled under section 4 or section 5 or, as the case may be, section 6C) to an amount equal to one fare by air for such journey;
(ii) by rail as is referred to in section 4, section 5, section 6 or section 6B be allowed the facility of one free railway pass for an attendant, to attend such member, in the same class in which such member travels in lieu of one free air- conditioned two-tier class railway pass under clause (i) of sub-section (1) of section 6B".
5. In section 8 of the principal Act, the following provisos shall be inserted and shall be deemed to have been inserted at the end with effect from the 26th day of April, 1999, namely:—
"Provided that where the House of the People is sooner dissolved before completing five years from the date appointed for its first meeting, the member of such House may be allowed without payment, to such extent of the quota of free telephone calls or free units of electricity or free units in kilolitres of water, available to him for a year in which such dissolution of such House takes place, as remains unutilised on the date of such dissolution, to avail during the period commencing on and from the date of such dissolution and ending on the date immediately preceding the date on which the notification under section 73 of the Representation of the People Act, 1951 has been issued for the constitution of subsequent House of the People subject to the condition that such Member shall be liable to pay for any telephone calls, in excess of the calls so allowed to be made during such period on the telephone provided to him by the Government for such purpose, and units of electricity or kilolitres of water consumed in excess of the free electricity or kilolitres of water allowed:
Provided further that where the member referred to in the first proviso becomes. Member of the subsequent House of the People as referred to be constituted in that proviso, then, he shall be entitled for the adjustment of the excess telephone calls, units of electricity, kilolitres of water for the payment of which he is liable under the first proviso against the quota of free telephone calls, units of electricity and kilolitres of water for which he is entitled during the first year of the duration of such subsequent House of the People.".
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