Section 3 — Facilities to the Leaders and Chief Whips of recognised groups and parties.

1 [3. Facilities to the Leaders and Chief Whips of recognised groups and parties .--Subject to any rules made in this behalf by the Central Government, each leader, deputy leader and each Chief Whip of a recognised group and a recognised party shall be entitled to telephone and secretarial facilities: Provided that such facilities shall not be provided to such leader, deputy leader or Chief Whip, as the case may be, who-- (i)holds an office of Minister as defined in section 2 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952); or (ii)holds an office of the Leader of the Opposition as defined in section 2of the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977 (33 of 1977); or (iii)is entitled to similar telephone and secretarial facilities by virtue of holding any office of, or representation in, a Parliamentary Committee or other Committee, Council, Board, Commission or other body set up by the Government; or (iv)is entitled to similar telephone and secretarial facilities provided to him in any other capacity by the Government or a local authority or Corporation owned or controlled by the Government or any local authority.]

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