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THE SALARIES AND ALLOWANCES OF MINISTERS (AMENDMENT) ACT, 2009
(No. 2 of 2010)
[21st January, 2010.]
An Act further to amend the Salaries and Allowances of Ministers Act, 1952.
BE it enacted by Parliament in the Sixtieth Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the Salaries and Allowances of Ministers (Amendment) Act, 2009.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of section 6 of Act 58 of 1952.
2. In section 6 of the Salaries and Allowances of Ministers Act, 1952, for sub-section (1A), the following sub-section shall be substituted, namely:—
"(1A) A Minister shall be entitled to an amount equal to the fare for a single journey performed by him, during each year, within India, either alone or along with spouse or legitimate or step children, residing with and wholly dependent on him, or any number of companions or relatives, at the same rates at which travelling allowance is payable to such Minister under clause (b) of sub-section (1) in respect of tours referred to in that clause, subject to a maximum of forty-eight such fares per year:
Provided that the spouse or legitimate or step children residing with and wholly dependent on the Minister, as the case may be, may undertake such journey alone.''.
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