Section 7 in The Leaders of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978
7. [ Free transit by any railway and steamer. - (1) Each Leader of the Opposition shall [* * * *] [Section 7 was substituted by Maharashtra 72 of 1981 section 6.] be provided with facilities, which shall entitle him at any time to travel singly by [first class or, as the case may be, by air-conditioned two-tier] [These words were substituted for the words 'first class' by Maharashtra 6 of 1991, section 3(a)(ii).] by any railway in any part of India, or by steamer in any part of the State of Maharashtra, in such manner, and subject to such conditions, as may by rules or orders be prescribed in that behalf:
Provided that such travel by railway, in any part of India whether within the State or outside the State, may be availed of by the Leader of the Opposition either singly or jointly with his spouse or with his minor children [or companion] [These words were inserted by Maharashtra 8 of 2001, section 7(a), (w.e.f. 8.1.2001).] jointly with his spouse and minor children, so, however, that the distance so travelled by him outside the State, and by the members of his family [or companion] [These words were inserted by Maharashtra 8 of 2001, section 7(a), (w.e.f. 8.1.2001).] whether within or outside the State in any financial year does not in the aggregate exceed [fifty thousand kilometres] [These words were substituted for the words 'thirty thousand kilometres' by Maharashtra 32 of 2010, section 24 (w.e.f. 1.4.2010).].Explanation.- For the purpose of calculating the maximum limit of [fifty thousand kilometres] [These words were substituted for the words 'thirty thousand kilometres' by Maharashtra 32 of 2010, section 24 (w.e.f. 1.4.2010).] for travelling, the number of kilometres travelled by the Leader of the Opposition outside the State, and the number of kilometres travelled by the members of his family [or companion] [These words were inserted by Maharashtra 8 of 2001, section 7(a), (w.e.f. 8.1.2001).] from the place of their residence, whether within or outside the State, shall be counted separately.(2)(a)Notwithstanding anything contained in this Act, where a Leader of the Opposition, either singly or jointly with his spouse or with his minor children [or companion] [These words were inserted by Maharashtra 8 of 2001, section 7(a), (w.e.f. 8.1.2001).] or jointly with his spouse and minor children, undertakes a journey by air, in any part of India, whether within or outside the State, instead of by railway as provided in this section, he shall be entitled, subject to the maximum limit of [fifty thousand kilometres] [These words were substituted for the words 'thirty thousand kilometres' by Maharashtra 32 of 2010, section 24 (w.e.f. 1.4.2010).] travelling, to claim travelling allowance as if he or both or all of them, as the case may be, had undertaken the [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 1913, section 7 (w.e.f. 1.4.2013).]. In such cases, the difference between the fare for the journey by air and the fare for [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 1913, section 7 (w.e.f. 1.4.2013).] will have to be borne by the Leader of the Opposition.(b)Where a Leader of the Opposition, either singly or jointly with the members of his family [or companion] [These words were inserted by Maharashtra 8 of 2001, section 7(b)(ii), (w.e.f. 8.1.2001).] as aforesaid undertakes a journey by steamer or road transport, in any part of India outside the State, he shall be entitled, subject to the maximum limit of [fifty thousand kilometres] [These words were inserted by Maharashtra 8 of 2001, section 7(a), (w.e.f. 8.1.2001).] of travelling, to claim the fare for journey by steamer or road transport if it is less than the fare for [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 1913, section 7 (w.e.f. 1.4.2013).] for the same distance or, if the fare for journey by steamer or road transport is more than the fare for [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 1913, section 7 (w.e.f. 1.4.2013).] for the same distance, to claim the fare for [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 1913, section 7 (w.e.f. 1.4.2013).] for the distance, and he shall have to bear the difference between the two fares.(3)In this section, where facilities are given to a Leader of the Opposition to travel jointly with the spouse (with or without minor children, [or companion] [These words were inserted by Maharashtra 8 of 2001, section 7(b)(ii), (w.e.f. 8.1.2001).] then in the case of a lady Leader of Opposition, she shall be entitled to have these facilities to travel from time to time, jointly with her spouse or, instead, with any other member of her family as defined in the Explanation to section 8.]
