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State of Punjab - Act

The Punjab Legislative Assembly Members (Free Transit by Railways) Rules, 1979

PUNJAB
India

The Punjab Legislative Assembly Members (Free Transit by Railways) Rules, 1979

Rule THE-PUNJAB-LEGISLATIVE-ASSEMBLY-MEMBERS-FREE-TRANSIT-BY-RAILWAYS-RULES-1979 of 1979

  • Published on 2 April 1979
  • Commenced on 2 April 1979
  • [This is the version of this document from 2 April 1979.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Legislative Assembly Members (Free Transit by Railways) Rules, 1979Published vide Notification Punjab Government Gazette Extraordinary, dated 2nd April, 1979.

1. Short title and commencement.

- These rules may be called the Punjab Legislative Assembly Members (Free Transit by Railway) Rules, 1979, and shall come into force at once.

2. Definitions.

- In these rules, the context otherwise requires, -
(1)
(a)"Act" means the Punjab Legislative Assembly (Allowances of Members) Act, 1942, as amended from time to time;
(b)"Coupon Book" means a rail travel coupon book issued to a member under these rules;
(c)"Secretary" means the Secretary of the Punjab Legislative Assembly or any other Officer duly authorised, in writing, by him for the purposes of these Rules or any part thereof;
(d)[ "An attendant" for purposes of part (a) of sub-section (1) of section 4-B of the Act means a person who accompanies a Member to look after and assist him to travel at any time but does not include a person in the employment of the Government of India, any State Government, Public Undertaking or local authority;] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]
(2)Words and expressions used but not defined in these rules shall have the samemeaning as assigned to them in the Act.

3. Requisition for supply of Coupon Books.

(1)The Secretary, shall, whenever necessary make a requisition on the General Manager, Northern Railway, New Delhi, for the supply of Coupon Books for use by the Members under and in accordance with these rules.
(2)[ On receipt of requisition, under sub-rule (1) the General Manager, Northern Railway, New Delhi, shall supply the Coupon Books to the Secretary and raise necessary debit against the Punjab Vidhan Sabha Secretariat for the price of such Coupon Books.] [Published vide Punjab Government Gazette Extra dated 5.12.1979.][4. Supply of Coupon Books to Members. - The Secretary shall issue Coupon Books to every Member to enable him and his spouse and his dependent children accompanying either of them and an attendant accompanying him to travel by First Class, or if they so desire, by First Class Air-conditioned Coach at any time by any Railway in India:] [Published vide Punjab Government Gazette Extra dated 23.12.1981]Provided that the cost of aggregate distance travelled on such Coupons in any financial year does not exceed the money value of twenty thousand kilometres in first class computed in the manner mentioned in Explanation to Sub-rule (1) of Rule 5.[5. Money Value for which Coupon Books will be available. - (1) The Coupons shall be available in books. Each Book will contain the Money Value Coupons as under:-] [See Punjab Government Gazette Extra dated 23.12.1981.]
  Rs.
(1) 30 Coupons of 50 Paise each20 Couons of 1 Re. Each13 Coupons of 5 Rs. each 15.0020.0065.00
  100
(2) 50 Coupons of 50 Paise each50 Coupons of 1 Re.each25 Coupons of 5 Rs. each 25.0050.00125.00
  200
(3) 100 Coupons of 50 Paise each100 Coupons of 1 Re.Each70 Coupons of 5 Rs. each 50.00100.00350.00
  500
(4) 50 Coupons of 50 Paise each 25
  25
(5) 5 Coupons of 1 Re. each10 Coupons of 50 Paiseeach 5.005.00
  10
Explanation :- For purpose of computing the money value of twenty thousand kilometres, referred to in part (a) of sub-section (1) of section 4-B of the Act, cost of one hundred kilometres calculated according to the Railway Tarrifs in force at the time will form the basis.
(2)Each Coupon Book will be numbered with the book number, and each coupon contained therein with the book number and coupon number, in serial order.[6. Certificate on Coupon Books. - With every Coupon Book there shall be following certificate duly signed by the Secretary, namely :-"I hereby certify that Sardar/Sardarni/Shri/Shrimati/Kumari _____________________ is a Member of the Punjab Legislative Assembly and as such Railway tickets may be issued in exchange of the Railway Travel Coupons for journey or journeys to be undertaken by him and his spouse and the dependent children accompanying either of them and an attendant accompanying him within India.
(Seal)Secretary,
Punjab Legislative Assembly][7. Things required to be done before issue of Coupon Books.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.] - (1) The name of the member to whom a Coupon Book is issued shall be filled in by the Secretary before it is issued to him.
(2)The Secretary shall get, the following declaration (which shall be printed on the covering page of every Coupon Book) duly signed by the Member before any such Coupon Book is issued, namely :-"I _____________________, MLA, hereby declare that the coupons will be used for journeys undertaken within India admissible under Section 4-B of the Punjab Legislative Assembly (Allowances of Members) Act, 1942, as amended from time to time and the rules made thereunder.Signature of Member"[8. Issue of Coupon Books and their availability. - (1) A Coupon Book, issued to a Member shall be available for use only by the Member and his spouse and his dependent children accompanying either of them and an attendant accompanying him and shall not be transferable;
(2)A Coupon book can be issued from any date and will be valid for one Financial Year.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]
(3)[ Omitted.] [Omitted Punjab Government Gazette Extra dated 5.12.1979]
(4)[ In the event of any Member ceasing to be a Member, the Coupon Books issued to him for his use and for the use of his spouse and dependent children and an attendant accompanying him shall be returned forthwith to the Secretary.] [Substituted vide Punjab Government Gazette Extra dated 5.12.1979.][9. Method of purchasing tickets with coupons. - (1) Any Member or his spouse intending to undertake a journey shall present the Coupon Books to the Railway Booking Clerk without detaching any Coupon therefrom. In no circumstances loose coupons shall be accepted by the Railway Booking Clerk.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]
(2)The booking clerk shall personally remove from the Coupon Book the number of coupons necessary for the journey. Before removing the coupons, the booking clerk may ask the holder of the coupon book to show his identity card and to write his signatures on a piece of paper for the purpose of comparing it with the signatures in the Coupon Book. Where coupons in excess of those actually required are detached from a Coupon Book by a booking clerk, a suitable remark such as "wrongly detached" shall be made by the booking clerk on the back of the detached coupons and the loose coupons with the remarks so made shall be accepted when presented for the issue of a ticket provided the coupon book from which the coupons have been detached is produced.
(3)In exchange for the coupon or coupons, the booking clerk shall issue a single journey ticket(s) as may be required, after scoring out the fare printed thereon and writing on the reverse of the ticket in red ink the words "R.T. Coupons for members only".]Explanation. - If rail travel coupons from two different Coupon Books issued in favour of the same member are presented for issue of tickets, they shall, subject to the provisions of this rule, be accepted by booking clerk.[10. Identify of member. - A member when travelling with ticket issued to him under Rule 10 shall keep with him his identity card containing his photograph duly attested by the Secretary and produce the same when demanded by the Railway authorities.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]

11. [ Travel by Air.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]

- Where a Members, his spouse, the dependent children accompanying either of them and an attendant accompanying him performs journey within India by Air and furnishes the counterfoil of the Air ticket, the cost of Air ticket shall be reimbursed to him by the Secretary and the amount so reimbursed shall be adjusted against entitlement to travel by Rail and consequently his maximum aggregate distance of travel admissible under the Act shall stand reduced by such distance as could be travelled by Rail on a First Class Railway ticket purchased with such amount, in accordance with the Railway Tariff in force at the time when the journey was actually performed :Provided that where the counterfoil is lost or misplaced, the Member may produce a certificate from the office of the concerned Airlines for having travelled by an aeroplane of that Airlines.Explanation. - For the purposes of this rule, the cost of Rail Travel Coupons will be calculated on the basis of the Railway Tariffs in force at the time and further on the basis of the cost of one hundred kilometres as the maximum unit.

12. [ Availability of tickets issued on rail travelling coupons. [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]

- The period of availability of a ticket shall, having regard to the date on which it is issued, be the same as for ordinary tickets.] [See Punjab Government Gazette Extra dated 23.12.1981 and Punjab Government Gazette Extra dated 5.12.1979.]

13. [ Pilgrim and terminal taxes.] [Punjab Government Gazette Extra dated 23.12.1981.]

- While issuing a Railway ticket in exchange of Railway Travel Coupons for journeys to and from stations at which pilgrim or terminal taxes are liable, the pilgrim or terminal tax shall be collected in cash from the Member or his spouse presenting the coupons and the amount of taxes so collected shall be entered on the face of the Railway tickets.

14. [ Luggage.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]

- A Member, his spouse, his dependent children accompanying either of them or an attendant accompanying him shall be entitled to carry such luggage free of charge as is permissible on First Class ordinary Railway tickets and the Member or his spouse, as the case may be, shall pay in cash, the charges for the excess luggage, if any, to the Railway authorities, for which no reimbursement will be made by the Secretary.

15. [ Unexchanged Coupons.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]

- Any Member or his spouse, his dependent children accompanying either of them or an attendant accompanying him found travelling on unexchanged Rail Travel Coupons shall be treated as travelling without a Railway ticket and shall himself be liable to the prescribed penalties and the fine and the penalty, if any shall be paid by such Member or his spouse, in cash and shall not be reimbursed by the Secretary.

16. [ Use of Coupons.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981]

- No rail travel coupons shall be used for any other purpose except for the purpose of exchanging them for passenger ticket at the booking office of the Railway concerned for journeys in India and the coupons shall not in any circumstances be accepted by the Railway Administration concerned towards payment of any other charges, such as luggage charges, excess fares, penalties, reservation fees, supplementary charge on superfast trains, etc.

17. [ Confiscation of coupons.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]

- The Railway Administration concerned, may confiscate a coupon book on proof that conditions on which it has been issued have not been observed. Before doing so, it should refer the matter to the Secretary and obtain his approval for such confiscation. On such confiscation the value of the Coupon Book shall be refunded to the Secretary.

18. [ Refunds.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]

(1)Refunds on unused coupons returned to the Railway Administration concerned by the Secretary will be granted after deduction of 10 per cent on the value of unused coupons provided they are returned to the Railway Administration within one month after the period of their validity.
(2)Subject to the Railways Rules, refunds shall be admissible on unused or partially used ticket on presentation to the Railway Administration. Refunds shall in all cases be made only to the Secretary and not to individual members.

19. Rules 6 to 18 to be printed on coupon books.

- Each Coupon Book shall have printed thereon in extenso the provisions of rules 6 to 18 inclusive.

20. Repeal.

(1)The Punjab Legislative Assembly Members (Free Transit by Railway) Rules, 1970 are hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the Rules hereby repealed shall be deemed to have been done or taken under the corresponding provisions of these rules.