Section 5 in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954
5. Amenities.
(1)A member shall be entitled to such medical facilities for himself and for members of his family and to such housing, telephone and postal facilities as may be prescribed by rules under Section 7 :Provided that a member who is Leader of the Opposition shall, so long he continues to be such leader and for a period of fifteen days immediately thereafter, be entitled without payment of rent to the use of residence.Explanation. - For the purpose of this provision 'residence' includes the staff quarters and other buildings appurtenant thereto.(2)The Chief Whip and the Deputy Chief Whip shall, throughout the period they continue in office as such and for a period of fifteen days thereafter, each be entitled without payment of rent, to the use of a furnished residence or in lieu thereof to a house rent allowance of one hundred rupees per month and no charge shall fall on them personally in respect of the maintenance of such furnished residence provided to them.Explanation. - For the purpose of this Sub-section 'residence' includes the staff quarters and other buildings appurtenant thereto and 'maintenance' in relation to a residence shall mean only the payment of Municipal tax and the installation of electricity and water taps.
