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Union of India - Act

The Salaries And Allowances Of Officers Of Parliament And Leaders Ofopposition In Parliament (Second Amendment) Act, 2002

UNION OF INDIA
India

The Salaries And Allowances Of Officers Of Parliament And Leaders Ofopposition In Parliament (Second Amendment) Act, 2002

Act 56 of 2002

  • Published on 1 January 2002
  • Commenced on 1 January 2002
  • [This is the version of this document from 1 January 2002.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Salaries and Allowances of Officers of Parliament Act, 1953 and the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977.BE it enacted by Parliament in the Fifty- third Year of the Republic of India as follows:-

Chapter I
PRELIMINARY

1. Short title and commencement.-

(1)This Act may be called the Salaries and Allowances of Officers of Parliament and Leaders of Opposition in Parliament (Second Amendment) Act, 2002
(2)It shall be deemed to have come into force on the 17th day of September, 2001 . CHAP AMENDMENT TO THE SALARIES AND ALLOWANCES OF OFFICERS OF PARLIAMENTACT, 1953

Chapter II
AMENDMENT TO THE SALARIES AND ALLOWANCES OF OFFICERS OF PARLIAMENT ACT, 1953

2. Amendment of section 6 of Act 20 of 1953 .-

In section 6 of the Salaries and Allowances of Officers of Parliament Act, 1953 , for sub- section (1A), the following sub- section shall be substituted, namely:-" (1A) On and from the commencement of the Salaries and Allowances of Officers of Parliament and Leaders of Opposition in Parliament (Second Amendment) Act, 2002 , an officer of Parliament and his family, whether traveling together or separately, shall be ntitled to traveling allowance at the same rates and for the same number of return journeys as admissible to a Minister and his family under sub- section (1A) of section 6 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952 ).".

Chapter III
AMENDMENT TO THE SALARY AND ALLOWANCES OF LEADERS OF OPPOSITION IN PARLIAMENT ACT, 1977

3. Amendment of section 5 of Act 33 of 1977 .-

In section 5 of the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977 , for sub- section (2), the following sub- section shall be substituted, namely:-" (2) On and from the commencement of the Salaries and Allowances of Officers of Parliament and Leaders of Opposition in Parliament (Second Amendment) Act, 2002 , a Leader of the Opposition and his family, whether traveling together or separately, shall be entitled to traveling allowance at the same rates and for the same number of return journeys as admissible to a Minister and his family under sub- section (1A) of section 6 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952 ).