Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Salaries And Allowances Of Ministers (Amendment) Act, 2009 2 of 2010 [21 January 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 6 Of Act 58 Of 1952 Salaries And Allowances Of Ministers (Amendment) Act, 2009 2 of 2010 [21 January 2010] An Act further to amend the Salaries and Allowances of Ministers Act, 1952. Be it enacted by Parliament in the Sixtieth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Salaries and Allowances of Ministers (Amendment) Act, 2009. (2) It shall come into force on such 1date as the Central Government may, by notification in the Official Gazette, appoint. 1 . Effective from 05.02.2010 vide Notification No. S.O.263 (E) dated 05.02.2010. 2. Amendment Of Section 6 Of Act 58 Of 1952 :- In section 6 of the Salaries and Allowances of Ministers Act, 1952, for sub-section (1A), the following sub-section shall be substituted, namely:- "(1A) A Minister shall be entitled to an amount equal to the fare for a single journey performed by him, during each year, within India, either alone or along with spouse or legitimate or step children, residing with and wholly dependent on him, or any number of companions or relatives, at the same rates at which travelling allowance is payable to such Minister under clause (b) of sub- section (1) in respect of tours referred to in that clause, subject to a maximum of forty-eight such fares per year: Provided that the spouse or legitimate or step children residing with and wholly dependent on the Minister, as the case may be, may undertake such journey alone.".