Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 9 in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978

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 entitle a member and a person accompanying him to travel for not more than 6000 Kms. within the State and not more than 3000 Kms. outside the State;(b)[ On the basis of declaration made by the member in the form given in the Schedule the fresh coupon book shall be issued to the member after the Secretary is satisfied that the coupon book, previously issued to such member have been used up by such member and the counter-foils of the coupons duly completed and signed 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 member before the expiry of the period of validity, the cost thereof shall be recoverable from the member by the Secretary.]
(2)The coupon book shall be available for use only the member whose name is specified thereon.
(3)A coupon book can be issued from any date and will be valid for one year.
(4)The Secretary shall maintain account of the Coupon books issued to each member under these rules.
(5)[ If 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 Section 5-A of the Act and the rules made thereunder.] [Inserted by Notification No. F. 4-XLVIII-87 (P.A.), dated 4-5-1987.]