Section 7 in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954
7. Power to make rules.
(1)The State Government may make rules for carrying out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing powers such rule may provide -(a)for determining the period during which daily allowances and travelling allowances are to be drawn;(b)for deductions from such allowances and the salary fixed under Section 3 under such circumstances as they consider fit;(c)for medical, housing, telephone and postal facilities;(d)for determining the staff and the privileges of the Leader of the, Opposition, the Chief Whip and the Deputy Chief Whip; and(e)for regulating the payment of pension.(3)All rules made under this Act shall be laid as soon as possible after they are made before the Orissa Legislative Assembly for a total period of fourteen days which may be comprised in one Session or in two or more Sessions and shall be subject to such modifications as the Assembly may make during the said period.
