Section 4(4) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(4)[ There shall be paid to a person-(a)who has been elected in a biennial election as a member of the Council of States but the notification in the Official Gazette notifying his name under section 71 of the Representation of the People Act, 1951 has not been published in the Official Gazette; or(b)who has been elected as a member of the House of the People in a general election held for the purpose of constituting a new House of the People but the notification in the Official Gazette notifying his name under section 73 of the Representation of the People Act, 1951 has not been published in the Official Gazette; or(c)who has been elected in a bye-election as a member of either House of Parliament or nominated as a member to either House of Parliament,an amount equivalent to the fare in respect of every journey performed by him for coming to Delhi before the publication of notification referred to in clause (a) or clause (b), or election or nomination under clause (c):Provided that in case the journey is performed by rail or steamer or road, he shall be entitled to the reimbursement of the fare or road mileage to which a member is entitled:Provided further that in case he performs the journey by air, such journey shall be included for the purpose of counting thirty-four journeys referred to in the first proviso to sub-section (2) of section 5.] [Inserted by Act 9 of 2004 - effective from 9.1.2004.]
