Section 4 in The Salary, Allowances and Pension of Members of Parliament Act, 1954
4. Travelling allowances.
(1)There shall be paid to each member in respect of every journey performed by him [in India] [Inserted by Act 26 of 1964, effective form 1.6.1964. ]for the purpose of attending a session of a House of Parliament or a meeting of a committee or for the purpose of attending to any other business connected with his duties as a member, from his usual place of residence to the place where the session or the meeting is to be held or the other business is to be transacted and for the return journey from such place to his usual place of residence[***] [Omitted 'clause (a)' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.](b)if the journey is performed by air, an amount equal to one [***] [Omitted 'and one-fourth of the' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] air fare for each such journey;(c)if the journey or any part thereof cannot be performed by rail or air-(i)[ where the journey or any part thereof is performed by steamer, an amount equal to one [***] [Subs by Act 55 of 1958, s.4 for the original sub-clause (i) (retrospectively) ] fare (without diet) for the highest class in the steamer for each such journey or part thereof, or, if there is no regular steamer service. such amount for each such journey or part thereof as may be prescribed by rules made under section 9 ;](ii)where the journey or any part thereof is performed by road, a road mileage at the rate of [sixteen rupees per kilometer] [Substituted for the word "a road mileage at the rate of thirteen rupees per kilometre" by Act 37 of 2010] for each such journey or part thereof:[Provided that when Parliament is in session and the spouse of a Member, if any, performs such journey or part thereof by road, unaccompanied by such Member, in respect of which such spouse has been allowed to travel by air or partly by air and partly by rail from the usual place of residence of the Member to Delhi or back under sub-section (2) of section 6B, the road mileage prescribed under this sub-clause shall be allowed to such Member for such journey or part thereof, subject to the condition that the total number of such journeys shall not exceed eight in a year;] [Substituted by Act 37 of 2010]Explanation.-For the purposes of sub-clause (ii) of clause (c) this sub-section, the expression "journey" shall include the journey from and to the railway station, port or aerodrome to and from the usual place of residence of the member or as the case may be, the residence of the member at the place where the session of the House of Parliament or a meeting of the committee is to be held or where any other business is to be transacted(2)Notwithstanding anything contained in sub-section (1), a member who performs a journey by road between places connected by rail or steamer, either wholly or in part, may draw the mileage allowance referred to in sub-clause (ii) of clause (c) of sub-section (1) in place of, the travelling allowance which would have been admissible to him if he had travelled by rail or steamer, as the case may be[* * * * * * * *] [Omitted by Act 28 of 1998 - effective form 20.8.1998.][Provided that the total amount of travelling allowance drawn by such member for the entire journey shall not exceed the amount which would have been admissible to him had he performed such journey by rail or by steamer, as the case may be.Provided further that the first proviso shall be applicable to such journey only where the places of the journey are connected by express, mail or superfast train]. [Inserted by Act 17 of 2000 - effective from 7.6.2000.][Provided also that the first proviso shall not be applicable to a member who, in the opinion of the Chairman of the Council of States or, as the case may be, the Speaker of the House of the People, is so incapacitated physically and cannot travel by air or train.] [Inserted by Act 40 of 2006 - effective from 15.9.2006.][Provided also that in case a member resides within a distance of three hundred kilometers from Delhi, he or his spouse, for the journey performed by him by road, may draw the mileage allowance referred to in sub-clause (ii) of clause (c) of sub-section (1) in place of the travelling allowance which would have been admissible to him had he performed such journey by rail or by road, as the case may be:Provided also that in case a member resides in the States of Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland, Sikkim or Tripura, he or his spouse may draw the mileage allowance referred to in sub-clause (ii) of clause (c) of sub-section (1) for journey performed by him by road from his residence in any of the said States to the nearest airport]; [Inserted by Act 9 of 2004 - effective from 9.1.2004.](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. ](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.]
