Section 9(5) in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978
(5)[ If 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 Section 5-A of the Act and the rules made thereunder.] [Inserted by Notification No. F. 4-XLVIII-87 (P.A.), dated 4-5-1987.]
