Section 9 in The M.P. Legislative Assembly Ex-Members (Free Transit By Railway) Rules, 1996
9. Number of coupon books to be used at a time and their availability.
(1)(a)Coupon books shall be issued at a time for such money value as may be entitled an ex-member and a person accompanying him to travel for not more than 3000 Kms. within the State and not more than 1500 Kms. outside the State;(b)The ex-member shall, with respect to the coupons issued, be required to furnish the details of journey undertaken, dates of the journey, places from and to the journey undertaken etc. in the Form 'A' given in the Schedule. Fresh coupon books shall be issued to the ex-members after the Secretary is satisfied that the coupon books previously issued to such ex-member have been used up by such ex-member and the counterfoils, coupon books have been received back.(c)The coupon books for travel within the State and for travel outside the State shall be of different colours.(d)Where unused coupons are not returned by the ex-member before the expiry of the period of validity, the cost thereof shall be recoverable from the ex-member by the Secretary.(2)The coupon book shall be available for use only the ex-member whose name is specified thereon.(3)A coupon book can be issued from any date and will be valid upto such date as may be mentioned by the Railway Administration on the coupons.(4)The Secretary shall maintain account of the Coupons books issued to each ex-member under these rules.(5)It the Secretary is satisfied it is necessary or expedient so to do, he may issue necessary instructions on obtaining approval of Speaker with regard to check misuse of and for maintenance of proper accounts of railway transit coupons issued in accordance with the provisions of sub-section (3) of Section 5-A of the Act and the rules made thereunder.(6)If the Secretary is satisfied that any ex-member is misusing or has misused the railway travel coupons issued to him, he may withdraw the railway coupons after obtaining the approval of the Speaker and thereupon such ex-member shall not be entitled for the railway coupons under sub-section (3) of Section 5-A.(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/-.
