Section 4(3) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(3)[ There shall be paid to a member in respect of a journey performed by him in the course of a tour outside India undertaken in the discharge of his duties as such member, such travelling and daily allowances as may be prescribed by rules made under section 9.] [Inserted by Act 55 of 1958, Section 2. ]
