Section 8A(4) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(4)In computing the number of years, for the purposes of sub-section (1), the period during which a person has served as a Minister as defined in the Salaries and Allowances of Ministers Act, 1952 (58 of 1952) or [as an Officer of Parliament] [Substituted by Act 33 of 1977, Section 11, for "an Officer of Parliament" (w.e.f. 18-11-1977). ] as defined in the Salaries and Allowances of Officers of Parliament Act, 1953, (20 of 1953) (other than the Chairman of the Council of States [for as a Leader of the Opposition as defined in the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977,(33 of 1977), or has served inall or any two of such, capacities] [Substituted by Act 33 of 1977, s. 11, for, "or both" (w.e.f. 1-11-1977).] by virtue of his membership in the House of the People or in the Council of States shall also be taken into account.]["8AA. Travel facilities to ex-Members. [Substituted by Act 9 of 2004 - effective from 9-1-2004.]- [(1) Every person who is not a sitting Member but has served for any period as a Member of either House of Parliament shall be,-](a)with effect from the 18th day of January, 1999, entitled along with a companion to travel in any train by any railway in India in air-conditioned two-tier class, or(b)entitled to travel alone in any train by any railway in India in air-conditioned first class,without payment of any charges on the basis of an authorisation issued for this purpose by the Secretariat of either House of Parliament as the case may be."
