Section 6A(6) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(6)In addition to [the facilities provided to a member] [Substituted by Act 60 of 1988, s.5 (w.e.f. 1-4-1988) ] under sub-section (1), he also be entitled(i)to one free pass for one person to accompany the member and travel by the [highest class] [Substituted by Act 60 of 1988, s.5 (w.e.f. 1-4-1988) ] by steamer to and fro any part of the constituency of the member and any other part of his constituency or the nearest port in the mainland of India; [or] [Substituted by Act 60 of 1988, s.5 (w.e.f. 1-4-1988) ](ii)to one free-non-transferable pass for the spouse, if any of the member to travel by the highest class by steamer to and the usual place of residence of the member in his constituency and the nearest port in the mainland of India, [at any time between the Island and the mainland of India; and] [Substituted by Act 60 of 1988 - effective from 1-4-1988.](iii)[ To an amount equal to the fare by air either for the spouse, if any, of the member or for one person to accompany the member from the usual place of residence in the Island to the nearest airport of the main land of India [and back.] [Substituted by Act 60 of 1988, s.5 (w.e.f. 1-4-1988) ]Provided that nothing in this sub-section shall be constructions absolving the person accompanying the member or the spouse of the member from payment of any diet charges payable by such person or spouse during such travel.]
