Section 5(3) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(3)Notwithstanding anything contained in sub-section (2), there shall be paid to a member who, in the opinion of the Chairman of the Council of States or, as the case may be, the Speaker of the House of the People, is so incapacitated physically and therefore cannot perform air or train journey, road mileage for the entire road journey] [Inserted by Act 40 of 2006 - effective from 15.9.2006].Explanation I. - The provisions of clause (c) of sub-section (1) and of sub-section (2) of section 4 shall, so far as may be, apply to travelling allowances payable under this section as they apply to travelling allowances payable under that section.Explanation II. - For the purposes of this section, "year" means,(i)in the case of a person who is, a member at the commencement of the Salary, Allowances and Pension of Members of Parliament (Amendment) Act, 1985, the year beginning with such commencement and each of the subsequent years;(ii)in the case of a person who becomes a member after such commencement, the year beginning with the date on which his, term of office as such member commences and each of the subsequent years:[Explanation III. [Inserted by Act 3 of 1993, S.2 (5-1-1993) ] - For the purposes of sub-section (2), any jurney performed by the [spouse, companions or relative shall be added in computing the limit of [thirty-four journeys] specified in the proviso to that subsection].
