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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

(4)Any rules made under sub-section (3) shall not take effect until they are approved and confirmed by the Chairman of the Council of States and the Speaker of the House of the People and are published in the Official Gazette, and such publication of the rules shall be conclusive proof that they have been duly made.
Additional Information6
For "the Housing and Telephone Facilities (Members of Parliament) Rules 1956." - See S.R.O. 1072, D/- 8-5-1956, Gazette of India, 1956, Extra, Pt. II-Section 3, p. 867 (Amended by G.S.Rs. 1703 of 1965; 1227 of 1967; 1843 of 1969; 831 of 1970); for "the Medical Facilities (Members of Parliament) Rule, 1959" see G.S.R. 1253. D/- 16-11-1959, Gazette of India, 1959, Extra, Pt. II-section 3(i), page 759; for " the members of Parliament (Allowances for Journeys Abroad) Rules, 1960, " see G.S.Rs. 830 and 831, D/- 25-7-1960, Gazette of India, 1960, Extra, Pt. II-section 3(i), pages 277 and 279. (Amended by G.S.Rs. 1889 and 1891 of 1966, published in Gazette of India, 12-12-1966, Pt. II, section 3(i), Extra, Pages 310, 312) and for members of Parliament (Travelling and Daily Allowances) Rules, 1957, see Gazette of India, 1957, Pt. II, section 3, Extra., p. 1439 (Amended by G.S.Rs. 978 and 1286 of 1959; 1363 of 1960; 1180 of 1961, 572 of 1963; and 520 of 1964).