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5[6B. Travel facilities to members.- 6[(1)] Without prejudice to the other provisions of this Act, Act, every member shall be entitled to- (i) one free air-conditioned two-tier class railway pass for one person to accompany the member when he travels by rail; and (ii) free travel by any railway in India in first class air-conditioned or executive class in any train with the spouse, if any, of the member from any place in India to any other place in India and if 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, to an amount equal to the fare by air for such journey or part thereof or the amount equal to the journey performed by air from the usual place of the residence of the member to Delhi and back, whichever is less:] 7[Provided that where a member has no spouse, such member may be accompanied by any person person in place of the spouse, and notwithstanding anything containing in clause (i), the person so accompanying shall be entitled to every facility available to the spouse.] 8[(2) Notwithstanding anything contained in clause (ii) of sub-section (1), the spouse of a Member Member shall be entitled to travel,- (a) any number of times, by railway in first class air-conditioned or executive class in any train from the usual place of residence of the Member to Delhi and back; and (b) when Parliament is in session, by air or partly by air and partly by rail, from the usual place of residence of the Member to Delhi or back, subject to the condition that the total number of such air journeys 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 the 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.] 1. Subs. by Act 60 of 1988, s. 5, for "once during every session" (w.e.f. 1-4-1988). 2. Ins. by s. 5, ibid. (w.e.f. 1-4-1988). 3. Ins. by Act 30 of 1989, s. 2 (w.e.f. 28-8-1989). 4. Ins. by Act 60 of 1988, s. 6 (w.e.f. 1-4-1988). 5. Subs. by Act 16 of 1999, s. 4, for section 6B (w.e.f. 22-3-1999). 6. Section 6B renumbered as sub-section (1) by Act 17 of 2000, s. 3 (w.e.f. 7-6-2000). 7. Ins. by s. 3, ibid. (w.e.f. 7-6-2000). 8. Subs. by Act 37 of 2010, s. 4, for sub-section (2) (w.e.f. 1-10-2010).    |
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