Section 10(2) in The Salary and Allowances Of Leaders of Opposition in Parliament Act, 1977
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the rates at which rent shall be payable by the family of a deceased Leader of the Opposition to the use of the furnished residence occupied by him under clause (b) of sub-section (2) of section 4 ;(b)the travelling and daily allowances admissible to a Leader of the Opposition under section 5;(c)the medical treatment admissible to a Leader of the Opposition and the members of his family under section 6;(d)the telephone and secretarial facilities admissible to a Leader of the Opposition and the conditions subject to which he shall be entitled to conveyance allowance under section 8.(e)[ the advance payable to a Leader of the Opposition under section 8A.] [Inserted by Act 7 of 1991, S.4, (w.e.f. 1-10-1991)]
