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State of Madhya Pradesh - Section
Section 22 in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978
22. [ [Inserted by Notification No 472-F-1 (2) 57-XLVIII-90 (P.A.), dated 20-3-1991.]
If the coupon book of a member is lost or stolen and the member gives an information in writting to the Secretary to that effect and if the speaker is satisfied, he may write off such coupons valuing rupees upto [10000/- (Rs. ten thousand)]. The speaker shall exercise this power once only between the period of commencing from the constitution and ending with the dissolution of the Madhya Pradesh State Legislature in respect of such member :][Provided that in case of death of the member, the Speaker may write off the remaining amount on the basis of information received in writing from the family of deceased member.] [Inserted by Notification No. 1283-One-(8)54-03-II-XLVIII, dated 1-7-2006.][Schedule] [Substituted by Notification No. 472-F. 1(2) 57-XLVIII-90 (P.A.), dated 20-3-1991.]Form[See Rule 9 (1)(b)]Statement of the journey undertaken by rail transit coupons used by members.DeclarationShri/Smt./Ku......................... member of Vidhan Sabha constituency No..............hereby declare that :-| (1) | Coupon book for travel within the State. | For the member himself and person accompanying him worthRs.......... |
| (2) | Coupon book for travel outside the State. | For the member himself and person accompanying him worthRs............ |