LexSection 5A — Transit accommodation.
The Salary, Allowances and Pension of Members of Parliament Act, 1954
1 [5A. Transit accommodation.-- Where a person referred to in sub-section (4) of section 4 comes to Delhi, he shall be entitled to such transit accommodation for such period as may be specified by the rules made under clause (ccc) of sub-section (3) of section 9 by the Joint Committee.]Open in Lexace · Ask the AI about this section