Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Salaries And Allowances Of Officers Of Parliament And Leaders Of Opposition In Parliament (Second Amendment) Act, 2002 56 of 2002 [17 December 2002] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short Title And Commencment CHAPTER 2 :- AMENDMENT TO THE SALARIES AND ALLOWANCES OF OFFICERS OF PARLIAMENT ACT, 1953 2. Amendment Of Section 6 Of Act 20 Of 1953 CHAPTER 3 :- AMENDMENT TO THE SALARY AND ALLOWANCES OF LEADERS OF OPPOSITION IN PARLIAMENT ACT, 1977 3. Amendment Of Section 5 Of Act 33 Of 1977 Salaries And Allowances Of Officers Of Parliament And Leaders Of Opposition In Parliament (Second Amendment) Act, 2002 56 of 2002 [17 December 2002] An Act further to amend the Salaries and Allowances of Officers of Parliament Act, 1953 and the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977. BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-- CHAPTER 1 PRELIMINARY 1. Short Title And Commencment :- (1) This Act may be called the Salaries and Allowances of Officers of Parliament and Leaders of Opposition in Parliament (Second Amendment) Act, 2002. (2) It shall be deemed to have come into force on the 17th day of September, 2001. CHAPTER 2 AMENDMENT TO THE SALARIES AND ALLOWANCES OF OFFICERS OF PARLIAMENT ACT, 1953 2. Amendment Of Section 6 Of Act 20 Of 1953 :- In section 6 of the Salaries and Allowances of Officers of Parliament Act, 1953, for sub-section (1A), the following sub-section shall be substituted, namely:-- "(1A) On and from the commencement of the Salaries and Allowances of Officers of Parliament and Leaders of Opposition in Parliament (Second Amendment) Act, 2002, an officer of Parliament and his family whether travelling together or separately, shall be entitled to travelling allowance at the same rates and for the same number of return journeys as admissible to a Minister and his family under sub-section (1A) of section 6 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952).". CHAPTER 3 AMENDMENT TO THE SALARY AND ALLOWANCES OF LEADERS OF OPPOSITION IN PARLIAMENT ACT, 1977 3. Amendment Of Section 5 Of Act 33 Of 1977 :- In section 5 of the Salary and Allowances of Leaders of Opposition i n Parliament Act, 1977, for sub-section (2), the following sub- section shall be substituted, namely:-- "(2) On and from the commencement of the Salaries and Allowances of Officers of Parliament and Leaders of Opposition in Parliament (Second Amendment) Act, 2002, a Leader of the Opposition and his family, whether travelling together or separately, shall be entitled to travelling allowance at the same rates and for the same number of return journeys as admissible to a Minister and his family under sub-section (1A) of section 6 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952).".