Section 4 in The Salary, Allowances And Pension Of Members Of Parliament (Amendment) Act, 2003
4. Amendment of section 5.-
In section 5 of the principal Act, in sub- section (2), after the second proviso, the following proviso shall be inserted, namely:-" Provided also that the spouse or companion of a member, as the case may be, may alone perform maximum eight journeys by air from any place of India to the place in India for the purpose of visiting such member and such journey shall be included for the purpose of counting thirty- two journeys referred to in the first proviso to sub- section (2).".
