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State of Madhya Pradesh - Act

The M.P. Legislative Assembly Ex-Members (Free Transit By Railway) Rules, 1996

MADHYA PRADESH
India

The M.P. Legislative Assembly Ex-Members (Free Transit By Railway) Rules, 1996

Rule THE-M-P-LEGISLATIVE-ASSEMBLY-EX-MEMBERS-FREE-TRANSIT-BY-RAILWAY-RULES-1996 of 1996

  • Published on 8 January 1996
  • Commenced on 8 January 1996
  • [This is the version of this document from 8 January 1996.]
  • [Note: The original publication document is not available and this content could not be verified.]
The M.P. Legislative Assembly Ex-Members (Free Transit By Railway) Rules, 1996Published vide Notification No. 91-2(One) 84-48-95 (PA), dated 8-1-1996, M.P. Rajpatra (Asadharan), dated 17-1-96 at page 36 (6)In exercise of the powers conferred by clause (aa) of sub-section (2) of Section 9 read with sub-section (3) of Section 5-A of the Madhya Pradesh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972 (No. 7 of 1973), the State Government hereby makes the following rules, namely :-

1. Short title and Commencement.

(1)These rules may be called the Madhya Pradesh Legislative Assembly Ex-members (Free Transit by Railway) Rules, 1996.
(2)These rules shall come into force from 26th January, 1996

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Madhya Pradesh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972 (No. 7 of 1973);
(b)"Coupon Book" means a railway travel coupon book issued to an ex-member;
(c)"Ex-member" means a person entitled to pension under Section 6-A of the Act;
(d)"Secretary" means the Secretary of the Madhya Pradesh Legislative Assembly and includes any other officer of the Vidhan Sabha as may be authorised by the Speaker for the purposes of these rules.

3. Ex-member to be provided with coupon books.

- Subject to the provisions of the Act and these rules, every ex-member shall be provided by the Secretary with sets of coupon books, which shall entitle him alone to travel by first class or by second class air conditioned sleeper coach or with the spouse or an attendant by second class sleeper coach or by second class by any railway-
(i)within the State without any restriction;
(ii)outside the State only to the extent of 3000 kilometres during a financial year computed in accordance with the provisions of Rule 11 :
Provided that if any ex-member is availing railway facilities in another capacity from the Central Government or the State Government or any Corporation owned or controlled by the Central Government or the State Government or any Local Authority, shall not be entitled to avail railway facilities under these rules until he relinquished the said railway facilities and submitted a declaration in Form 'B'.

4. Requisition for supply of coupon books.

(1)The Secretary shall, whenever necessary make a requisition on the General Manager, Central Railway Bombay, for the supply of coupon books for use by the ex-members in accordance with these rules.
(2)On receipt of the requisition, the General Manager, Central Railway Bombay shall supply the Secretary first class or air-conditioned sleeper coach coupon books second class or second class sleeper coach coupon books which can be used for travel on any Indian Railway by ex-members and persons accompanying them and raise the necessary debit against the State of Madhya Pradesh.

5. Money value for which coupon books will be available.

(1)The Coupons shall be available in book, each coupon books. Each coupon book shall contain the Money Value Coupons as under :-
(1) 8 coupons of Rs. 50 each Rs. 400
  12 coupons of Rs. 25 each Rs. 300
  20 coupons of Rs. 10 each Rs. 200
  16 coupons of Rs. 5 each Rs. 80
  20 coupons of Rs. 1 each Rs. 20
  Total: Rs. 1000
(2) 8 coupons of Rs. 25 each Rs. 200
  12 coupons of Rs. 10 each Rs. 120
  28 coupons of Rs. 5 each Rs. 140
  40 coupons of Rs. 1 each Rs. 40
  Total Rs. 500
(3) 4 coupons of Rs. 25 each Rs. 100
  4 coupons of Rs. 10 each Rs. 40
  8 coupons of Rs. 5 each Rs. 40
  20 coupons of Rs. 1 each Rs. 20
  Total Rs. 200
(4) 4 coupons of Rs. 10 each Rs. 40
  10 coupons of Rs. 5 each Rs. 50
  10 coupons of Rs. 1 each Rs. 10
  Total Rs. 100.00]
(2)Each coupon book shall be numbered with the book number, and each coupon therein with the book number and coupon number in serial order.

6. Price of coupon books.

- The price of each coupon book shall be such as may be notified by the Railway Administration from time to time.

7. Certificate on coupon books.

- Every coupon books shall contain the following certificate affixed by the Secretary, namely ;-"I hereby certify that Shri/Shrimati/Kumari............is the ex-member of the Madhya Pradesh Legislative Assembly, and First Class/Air Conditioned Sleeper Second Class/Second Class Sleeper tickets may be issued in exchange of the rail travel coupons by which he/she only would entitle to travel by first class or by second class air conditioned sleeper or with the spouse or an attendant by second class sleeper or by second class within the State of Madhya Pradesh without any restriction and outside the State of Madhya Pradesh only to the extent of 3000 Kilometres per financial year under sub-section (3) of Section 5-A of the Act."Signature of Ex-MemberAttested
Secretary Madhya Pradesh Secretary Madhya Pradesh
Legislative Assembly. Legislative Assembly.

8. Things required to be done before issue of coupon books.

(1)The name of the ex-member to whom a coupon book is issued shall be filled in by the Secretary before it is issued to him.
(2)The Secretary shall get the following declaration (which shall be printed on covered page of every such book) duly signed by the ex-member before any such coupon book is issued namely :-"I Shri/Shrimati/Kumari...............hereby declare that the concession will be used by me and one person accompanying me for journeys within the State of Madhya Pradesh and outside the State admissible to me under sub-section (3) of Section 5-A of the Madhya Pradesh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972 (No. 7 of 1973).Attested..........................................Signature of Ex-Member.

9. Number of coupon books to be used at a time and their availability.

(1)
(a)Coupon books shall be issued at a time for such money value as may be entitled an ex-member and a person accompanying him to travel for not more than 3000 Kms. within the State and not more than 1500 Kms. outside the State;
(b)The ex-member shall, with respect to the coupons issued, be required to furnish the details of journey undertaken, dates of the journey, places from and to the journey undertaken etc. in the Form 'A' given in the Schedule. Fresh coupon books shall be issued to the ex-members after the Secretary is satisfied that the coupon books previously issued to such ex-member have been used up by such ex-member and the counterfoils, coupon books have been received back.
(c)The coupon books for travel within the State and for travel outside the State shall be of different colours.
(d)Where unused coupons are not returned by the ex-member before the expiry of the period of validity, the cost thereof shall be recoverable from the ex-member by the Secretary.
(2)The coupon book shall be available for use only the ex-member whose name is specified thereon.
(3)A coupon book can be issued from any date and will be valid upto such date as may be mentioned by the Railway Administration on the coupons.
(4)The Secretary shall maintain account of the Coupons books issued to each ex-member under these rules.
(5)It the Secretary is satisfied it is necessary or expedient so to do, he may issue necessary instructions on obtaining approval of Speaker with regard to check misuse of and for maintenance of proper accounts of railway transit coupons issued in accordance with the provisions of sub-section (3) of Section 5-A of the Act and the rules made thereunder.
(6)If the Secretary is satisfied that any ex-member is misusing or has misused the railway travel coupons issued to him, he may withdraw the railway coupons after obtaining the approval of the Speaker and thereupon such ex-member shall not be entitled for the railway coupons under sub-section (3) of Section 5-A.
(7)If the coupon book of an ex-member is lost or stolen and the ex-member gives an information in writing to the Secretary to that effect and if the Speaker is satisfied, he may write-off such coupons valuing upto Rs. 2,500/-. The Speaker shall exercise this power once only in respect of such ex-member :Provided that in the event of the death of the ex-member, the Speaker may write-off coupons valueing upto Rs. 5,000/-.

10. Coupon Hooks and Coupons not transferable.

(1)The coupon books issued under these Rules and the coupons therein shall be non-transferable and shall be used only for journeys by the persons in whose favour they are issued.
(2)In the event of any person ceasing to be an ex-member, the coupon book shall be returned to the Secretary.

11. Journey outside the State how computed.

- Journey outside the State shall be computed as follows :-
(1)From a place within the State to a place outside the State only that much journey as is between the last railway station within the State and the destination outside the State.
(2)From a place outside the State to a place within the State only that much journey as is between starting station outside the State and the first railway station within the State.

12. Method of purchasing tickets with coupons.

(1)The Secretary shall provide an ex-member with an identity card bearing the photograph of the ex-member and signature of the ex-member and signature of the ex-member duly attested by the Secretary.
(2)Any ex-member desiring to undertake a journey shall present the coupon book to the booking clerk without detaching any coupon therefrom. Loose coupons, Le.y coupons detached from a coupon book, shall not be accepted in any circumstances.
(3)The booking clerk shall personally remove from the coupon book the number of coupons necessary for the journey. Before removing the coupons, the booking clerk may ask the holder of the coupon book to show his identity card and to write his or her signature on a piece of paper for the purpose of comparing it with the signature in the coupon book. Where coupons, in excess of those actually required, are detached from a coupon book by a booking clerk, a suitable remark such as "Wrongly detached" shall be made by the booking clerk on the back of the detached coupons and the loose coupons with the remark so made shall be accepted when presented for the issue of a ticket, provided the coupon book from which the coupons have been detached, is produced and the period of validity of the said coupon book has not expired.
(4)In exchange for the coupon or coupons, the booking clerk shall issue a single journey ticket, as may be required, after scoring out the fare printed thereon and writing on the reverse of the ticket in red ink the words "R.T Coupons for ex-members only" :Provided that a ticket for a person accompanying the ex-member shall not be issued-
(i)unless the ticket for the ex-member himself for that journey has been issued,
(ii)for the higher class than the class of ticket issued to the ex-member.
Explanation. - If rail travel coupons from two different coupon books issued in favour of the same ex-member are presented for issue of tickets, they shall, subject to the provisions of this rule, be accepted by the booking clerk.

13. Exchange of coupons, calculation of fare, period of validity etc. relation to season tickets.

(1)Notwithstanding anything contained in Rule 12, where Railway Administration issued season ticket for journey between two railway stations within the State an ex-member shall be entitled to purchase such ticket in exchange of coupons. Calculation of fare, period of validity, refund and other matters relating to season ticket shall be governed by the same conditions as are from time to time laid down by the Railway Administration for general public in this behalf.
(2)In respect of a season ticket purchased under sub-rule (1), the provisions of Rules 12, 14, 17, 18, 19, 20 and 21 shall, mutatis mutandis, apply.

14. Identity of ex-member.

- An ex-member when travelling with the ticket issued to him under Rule 12 shall keep with him his identity card containing his photograph duly attested by the Secretary and produce the same when demanded by the railway authorities.

15. Availability of a Ticket issued on Railway Travel Coupons.

- The period of availability of a ticket shall, having regard to the date on which it is issued, be the same as for ordinary tickets.

16. Pilgrim and Terminal taxes.

- When issuing a ticket in exchange for a rail travel coupon for journeys to and from stations at which pilgrim or terminal taxes are leviable, the pilgrim or terminal tax shall be collected in cash from the person presenting the coupon. The amount of tax so collected shall be entered on the face of the ticket.

17. Luggage.

- An ex-member shall be entitled to carry such luggage free of charge as is permissible on ordinary tickets, and the ex-member shall pay in cash for the excess luggage, if any, at the luggage rate prescribed by the Railway Administration concerned.

18. Unchanged Coupons.

- Any ex-member found travelling on un-exchanged rail travel coupon shall be considered as travelling without a ticket, and shall be liable to the prescribed penalties. In such cases, the fares and excess charges shall be paid by such ex-member in cash.

19. Use of coupons.

- The rail travel coupons shall, for the journey, within the State and subject to the provisions of sub-section (3) of Section 5-A of the Act outside the State, be used for the purpose of exchanging them for passenger tickets and for payment of reservation fee, supplementary surcharge anil sleeper surcharge at the booking office of the railway concerned. The railway travel coupon shall also be used, for payment reservation fee, supplementary surcharge, sleeper surcharge and charges for extended journey in running train.

20. Confiscation of Coupons.

- The Railway Administration may confiscate a coupon book on proof that the conditions on which it has been issued have not been observed. Before doing so, it should refer the matter to the Secretary and obtain his approval for such confiscation. On such confiscation, the value of the coupon books shall be refunded to the Secretary.

21. Refunds.

(1)Refunds on unused coupons returned to the Railway Administration concerned by the Secretary will be granted after deduction of 10 per cent on the value of unused coupons provided they are returned to the Railway within one month after the period of their validity.
(2)Refunds will not be granted on unused or partly used tickets issued in exchange for coupons except in exceptional circumstances, when refund should he allowed subject to the usual cancellation charges as applicable under the existing rules.
(3)The refund shall in all cases be made only to the Secretary and the cancellation charges referred to in sub-rule (2) shall also be borne by the Secretary.

22. Rules 10 to 21 to be printed on coupon books.

- Each coupon book shall have printed thereon in expense the provisions of Rules 10 to 21 both inclusive.

Schedule

Form "A"[See Rule 9 (1l)(b)]Statement of the journey undertaken by rail transit coupons used by the ex-members.Name of the ex-member .................. Account No. ...................
Serial No. Railway Coupon Book No. Date of Journey From To
(1) (2) (3) (4) (5)
         
Class by which travelled Class in which the person accompanied himtravelled Other particulars such as cancellation of journeyor the declaration of theft of coupons
(6) (7) (8)
     
If the coupons remain in the coupon books, the value there of...............Date................SignatureEx-member of Legislative AssemblyPlease issue rail transit coupons as specified below :-
(1) Coupon book for travel within the State. For the ex-member himself and person accompanying him worthRs..........
(2) Coupon book for travel outside the State. For the ex-member himself and person accompanying him worthRs............
Issued.Clerk.Form "B"(See proviso of Rule 3)I, hereby declare that I am not availing railway facility in another capacity, different to the capacity of the ex-member, from the Central Government or State Government or any Corporation owned or controlled by the Central Government or the State Government or local authority.AttestedSignature of Ex-MemberSecretaryM.P. Legislative Assembly.