Section 3 in The Leaders And Chief Whips Of Recognized Parties And Groups In Parliament (Facilities) Act, 1998
3. [ Facilities to the Leaders and Chief Whips of recognized groups and parties. [Substituted by Act 18 of 2000, section 4, for section 3 (w.e.f. 7.6.2000).]
- Subject to any rules made in this behalf by the Central Government, each leader and each Chief Whip of a recognized group and a recognized party shall be entitled to telephone and secretarial facilities:Provided that such facilities shall not be provided to such leader, deputy leader or Chief Whip, as the case may be, who-(i)holds an office of Minister as defined in section 2 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952); or(ii)holds an office of the Leader of the Opposition as defined in section 2 of the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977 (33 of 1977); or(iii)is entitled to similar telephone and secretarial facilities by virtue of holding any office of, or representation in, a Parliamentary Committee or other Committee, Council, Board, Commission or other body set up by the Government; or(iv)is entitled to similar telephone and secretarial facilities provided to him in any other capacity by the Government or a local authority or Corporation owned or controlled by the Government or any local authority.]
