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State of Odisha - Section

Section 4 in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954

4. Allowances.

- There shall be paid to every member the following allowances, except the allowances mentioned in [clauses (a),(d), (e) and (f)] [Substituted vide O.A. No. 4 of 2003, O.G.E. No. 163 dated 1.2.2003.] in case of the Leader of the Opposition, the Chief Whip and the Deputy Chief Whip, at the rates specified against each :-
(a)Consolidated Allowance inclusive of secretarial and medical allowance, at the rate of [five thousand rupees] [Substituted vide O.A. No. 7 of 2007, O.G.E. No. 1484 dated 23.8.2007.] per mensem for all members not otherwise provided for by or under the provisions of this Act.
(b)Daily allowance of -
(i)[five hundred rupees] [Substituted vide O.A. No. 7 of 2007, O.G.E. No. 1484 dated 23.8.2007.] a day for each day of actual residence at the place where the Assembly or a Committee meets or at a place to make an oath or affirmation as required by Article 188 of the Constitution of India; and
(ii)[six hundred rupees] [Substituted vide O.A. No. 7 of 2007, O.G.E. No. 1484 dated 23.8.2007.] a day for going out-side the State to attend Conferences and Meetings and on Study Tours.
(c)Travelling Allowance for the journey each way between the member's place of residence and the place of meeting of the Assembly, or a Committee, or between such place of residence and the place where the Member makes an oath or affirmation as aforesaid;
(i)in case of a journey by railway double the fare of the Air-conditioned, two tier and in case of journey by steamer double the second class fare; and
(ii)in case of journey by road [one rupee and fifty paise] [Substituted vide O.A. No. 4 of 2003, O.G.E. No. 163 dated 1.2.2003.] per each kilometer travelled:
Provided that if a Member performs the journey in his [own car or hired car] [Substituted vide O.A. No. 7 of 2007, O.G.E. No. 1484 dated 23.8.2007.], he shall draw road mileage at the rate of [seven rupees] [Substituted vide O.A. No. 7 of 2007, O.G.E. No. 1484 dated 23.8.2007.] per kilometer.
(d)Conveyance Allowance at the rate of [two thousand rupees] [Substituted vide O.A. No. 4 of 2003, O.G.E. No. 163 dated 1.2.2003.] a month.
(e)[ Books, journals and periodicals allowance at the rate of two hundred rupees per month. [Substituted vide O.A. No. 4 of 2003, O.G.E. No. 163 dated 1.2.2003.]
(f)Electricity consumption allowance at the rate of [seven hundred fifty rupees] per month.]