Section 9(3) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(3)The Joint Committee constituted under sub-section (1) may [after consultation with the Central Government] [Inserted by Act 55 of 1958. s. 8.] make rules to provide for all or any of the following matters, namely:(a)the routes for the performance of any journey;(aa)[ The person who may be specified as dependent under sub-clause (g) of clause (aa) of section 2] [Inserted by Act 9 of 2004 - effective from 9-1-2004.];(b)the manner in which fractions of a day shall be dealt with for the purpose of determining the daily allowance admissible for that day ;(c)the travelling allowance admissible where a member is provided with free transit for the whole or any part of a journey [and the reduction of the daily allowance where a member is provided with free board or lodging at the expense of the Government or a local authority]; [Inserted by Act 55 of 1958. s. 8.](cc)[ the rate at which road mileage shall be paid under sub-clause (ii) of clause (c) of sub-section (1) of section 4;] [Inserted by Act 61 of 1982 s.4 ](ccc)[ the transit accommodation and the period for which such accommodation may be provided under section 5A] [Inserted by Act 9 of 2004 - effective from 9-1-2004.];(d)the travelling allowance admissible where the place from which a member commences his journey or to which he returns is not his usual place of residence ;(dd)[ the travelling allowance admissible in respect of journeys performed by any vessel where there is no regular steamer service ; [Inserted by Act 55 of 1958, s.8](ddd)the travelling and daily allowances admissible for journeys performed by a member in the course of a tour outside India undertaken in connection with his duties as such member ;](e)the form in which certificates, if any, shall be furnished by a member for the purpose of claiming any allowance under this Act;(ee)[ the form in which certificates, if any, shall be furnished by any person for the purpose of claiming any pension under this Act;] [Inserted by Act 105 of 1976, s.8 (w.e.f. 9-9-1976) ](f)[ the constituency allowance and medical and other facilities mentioned in section 8 and the amount to be paid in cash in lieu of such facilities; [Substituted by Act 48 of 1975 - effective from 16-8-1975](ff)the amount which may be paid by way of repayable advance for the Purchase of conveyance; the rate of interest thereon and the mode of recovery of such amount and interest thereon;] and.(fff)[ to provide for carry forward of unutilised free telephone calls pertaining to any year beginning on or after the 1st day of April, 2002 to any subsequent year] [Inserted by Act 9 of 2004 - effective from 9-1-2004.];(g)generally for regulating the payment of [daily and travel allowances and pension] [Substituted by Act 105 of 1976, s.8, for "daily and travilling allowances" (w.e.f. 9-9-1976) ] under this Act
