In section 6 of the Salaries and Allowances of Officers of Parliament Act, 1953 , for sub- section (1A), the following sub- section shall be substituted, namely:-" (1A) On and from the commencement of the Salaries and Allowances of Officers of Parliament and Leaders of Opposition in Parliament (Second Amendment) Act, 2002 , an officer of Parliament and his family, whether traveling together or separately, shall be ntitled to traveling allowance at the same rates and for the same number of return journeys as admissible to a Minister and his family under sub- section (1A) of section 6 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952 ).".
