Section 5 in The Salary, Allowances And Pension Of Members Of Parliament (Amendment) Act, 2003
5. Insertion of new section 5A.-
After section 5 of the principal Act, the following section shall be inserted, namely:- Transit accommodation." 5A. Transit accommodation.- Where a person referred to in sub- section (4) of section 4 comes to Delhi, he shall be entitled to such transit accommodation for such period as may be specified by the rules made under clause (ccc) of sub- section (3) of section 9 by the Joint Committee.".
