Section 10(2) in The Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978
(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 for the use of furnished residence occupied by him under clause (b) of sub-section (2) of section 4;(b)the travelling and daily allowances admissible to the Leader of the Opposition under section 5;(c)the telephone and secretarial facilities admissible to the Leader of the Opposition.
