Section 7(4) in The Bureau of Indian Standards Rules, 2018
(4)Any member who is a Member of Parliament shall not be entitled to any allowance other than compensatory allowance, as defined in clause (a) of section 2 of the Parliament (Prevention of Disqualification) Act, 1959 (10 of 1959) :Provided that such member shall be entitled to such allowance for meetings held during the intersession period.Explanation. - For the purposes of this sub-rule, "intersession period" means the interval between the adjournment of a House of Parliament of which he is a Member and the reassembly of that House.
