Section 5(2) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(2)[ Every member shall be entitled to an amount equal to the fare by air for each single journey by air (other than a journey referred to in section 4 or the second proviso to sub-section (1) of this section or section 6C) performed by him from [either alone or along with companion or spouse,] [Substituted by Act 18 of 1985, s.2] any place in India to any other place in India during his term of office as such member:[Provided that the total number of such journeys under this sub-section shall be thirty-four journeys per year] [Substituted by Act 40 of 2006 - effective from 15.9.2006.][Provided further that where the number of journeys performed by any member by air is [less than thirty-four, then, such number of journeys not performed by him shall be carried over to the following year."] [Inserted by Act 28 of 1998 - effective from 20.8.1998.][Provided also that the spouse or companion of a member, as the case may be, may alone perform maximum eight journeys by air from any place of India to the place in India for the purpose of visiting such member and such journey shall be included for the purpose of counting [thirty-four journeys] [Inserted by Act 9 of 2004 - effective from 09.1.2004.] referred to in the first proviso to sub-section (2).][Provided also that in case any member avails a total number of journeys by air more than thirty-four, such journeys permissible to him, in the year, he may be allowed to adjust not exceeding eight such journeys from the entitled number of journeys which may accrue in his credit in the next following year.
