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On Monday, the Salary, Allowances, and Pension of Members of Parliament (Amendment) Bill 2020, was passed by voice vote, the bill further was moved to the Minister of Parliament Affairs which stated that some amount of allowances should be deducted from the MP's which would stand very beneficial to support the expenditure which is made by the government for the people during the time of pandemic of COVID 19 in the nation and across the globe.
It would also help to meet the exigencies which have arrived because of the arrival of the pandemic.
This decision was also taken because the economy has been affected at the large because of the pandemic. This bill was tabled before the Rajya Sabha on Tuesday.
The bill issued seeks to amend that the salaries of the MP's should be deducted by 30% and to reduce the sumptuary allowance of Ministers also by 30%, and further to reduce the constituency allowance and office expenses allowance of MP's.
The Bill was supported by all the members in the parliament and they further said that it is a symbolic step that is to be taken in the account of the welfare of the public.
However there was constant demand which was made in the parliament that the Members of Parliament Local Area Development Scheme (MPLADS) should be restored, this scheme was formulated in 1993 and was recently suspended by the Central Government for two years and the reason for the suspension was because of the view of the economic impact on COVID-19,
This scheme enabled the MP's to recommend development works in their constituencies and the members submitted that the revival of MPLADS funds could be very useful and would be used for the welfare of the public which may be for the health-related purposes.
It was submitted that 93 percent of the funds have been utilized by the members and the bulk of them were used for the welfare of the Scheduled castes and Scheduled tribes and villagers.
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