Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(7) in The M.P. Legislative Assembly Ex-Members (Free Transit By Railway) Rules, 1996

(7)If the coupon book of an ex-member is lost or stolen and the ex-member gives an information in writing to the Secretary to that effect and if the Speaker is satisfied, he may write-off such coupons valuing upto Rs. 2,500/-. The Speaker shall exercise this power once only in respect of such ex-member :Provided that in the event of the death of the ex-member, the Speaker may write-off coupons valueing upto Rs. 5,000/-.