After election to Parliament, the members become entitled to certain amenities.
These amenities are provided to members with a view to enable them to function effectively
as Members of Parliament.
Broadly speaking, the amenities provided to the members relate to salaries and allowances,
travelling facilities, medical facilities, accommodation, telephones, etc. These
are governed by the Salary, Allowances and Pension of Members of Parliament Act,
1954 and the rules made thereunder.
With the commencement of Salary, Allowances and Pension of Members of Parliament
(Amendment) Act, 2010, the amount of salary has been increased from rupees sixteen
thousand to rupees fifty thousand per mensem with effect from 18th May, 2009.
The amount of daily allowance has been increased from rupees one thousand to rupees
two thousand for each day of residence on duty at a place where a session of a House
of Parliament or a sitting of a Committee thereof is held.
No member shall be entitled to the aforesaid allowance unless he signs the register
maintained for this purpose by the Secretariat of the House of the People or, as
the case may be, Council of States on all the days (except intervening holidays
for which no such signing is required) of the session of the House for which the
allowance is claimed.
A member is also entitled to daily allowance for a period of such residence, not
exceeding three days immediately preceding or succeeding the session of the House
and not exceeding two days preceding or succeeding the sitting of a Committee, or
for the purpose of attending to any other business connected with his/her duties
as a Member of Parliament.
A member is entitled to receive the constituency allowance at the rate of rupees forty-five thousand per mensem.
Every member is entitled to office expense allowance at the rate of rupees forty-five thousand per mensem out of which rupees fifteen thousand is for meeting expenses of stationery items and postage; and upto rupees thirty thousand is paid by the Lok Sabha/Rajya Sabha Secretariats to the person(s) as may be engaged by a member for obtaining secretarial assistance, provided that one such person must be computer literate as certified by the Member himself.
For attending a Parliament Session or meeting of a Parliamentary Committee or for the purpose of attending any other business connected with his duties as a member from his usual place of residence to the place of duty, a member is entitled to:
One free non-transferable First class AC or Executive class of any train pass and one First class and one Second class fare.
One and one-fourth air fare of the airlines in which he travels.
Rs. 16/- per km.
The member whose usual place of residence is within the radius of 300 kms. from
Delhi is entitled to receive road mileage even if the place is connected by superfast/express/mail
train.
The members representing the North-Eastern states are entitled to road mileage form
their usual place of residence to the nearest airport even though the places are
connected by superfast/express/mail train.
After attending a Session, Committee meeting or any other business connected with his duties as such member from the place of duty to the usual place of residence same as cited in the case of forward journey.
A Member is entitled to avail himself of 34 single air journeys during a year with
his/her spouse or any number of companions or relatives. The spouse/companion can
travel alone eight times in a year to meet the member. Any journey performed by
the spouse, companions or relatives shall be added in computing the ceiling of 34
air journeys.
The balance of unused air journeys for a year shall be carried over to the following
year. In case a member performs more than 34 air journeys in a year, he is allowed
to adjust not exceeding 8 air journeys available for the next year.
(a) A member, on the strength of his Identity Card, is entitled to travel at any
time by any railway in India in first class air-conditioned or executive class.
The Identity Card issued to the member is non-transferable.
(b) The Identity Card also entitles him/her to be accompanied by one person in air-conditioned
two tier, when he travels by rail.
The spouse of every member is entitled to travel-
(i) One free non-transferable railway pass to travel in first class air conditioned
or executive class in any train, and if travelled by air, an amount equal to the
air fare, from the usual place of residence of a member to Delhi and back during
Parliament session subject to 8 such journeys in a year.
(ii) The spouse is entitled to travel in first class air conditioned or executive
class in all the trains with the member from any place in India to any other place
in India. A member having no spouse is entitled to accompany with any other person
in lieu of spouse in any train in first class air conditioned or executive class
from any place in India to any other place in India in addition to the facility
already available to him in respect of one companion in AC-II tier.
In order to meet adequately the needs of members for residential accommodation a
separate pool of residences for members has been established and allotment of residences
to members from this pool is made by the Accommodation Sub-Committee of the House
Committee, Lok Sabha. Arrangements for accommodation are made according to the criteria
laid down by the House Committee.
Each member is entitled to a licence-fee free flat or hostel accommodation throughout
his term of office. Where a member is allotted a housing accommodation in the form
of a bungalow at his request, he shall pay full normal licence fee, if he is entitled
to such accommodation.
Every member is entitled without payment of charges to the supply of water upto
4000 kl per annum and electricity upto 50,000 units (25,000 units measures on light
meter and 25,000 units on power meter or pooled together) per annum beginning from
1st of January every year in respect of residence allotted to him in Delhi. The
above facilities are also extended to a member residing in a private accommodation
in Delhi. The unutilized units of electricity and water in kilolitres are carried
over to subsequent years and any excess consumption of electricity and water units
in a particular are adjusted from the units of electricity and water in kilolitres
available to him for the next year.
Other facilities enjoyed by members include washing of sofa covers and curtains
every three months; furniture within the monetary ceiling of Rs.60,000 in respect
of durable furniture and Rs.15,000 for non-durable furniture; and also 25 per cent
remission in the rents on account of any improvement or addition made to it or any
additional service provided thereto by way of furniture, electrical equipment and
other services.
A member is entitled to have three telephones without payment of installation and
rental charges, out of which at least one telephone should be installed at his residence
or office in Delhi and one at his usual place of residence or a place selected by
him in his constituency or the State in which he resides; the third telephone can
be installed at either of the aforesaid place. 50,000 local calls during a year
are free to him/her during a year on each of the three telephones. However, Chairman
of a Parliamentary Committee is exempted from payment of any charges for local calls
made from any one telephone installed at his residence in Delhi/New Delhi.
These 50,000 free local calls can be clubbed together which comes to 1,50,000 local
calls in a year. A member may use any number of telephones for availing the aforesaid
1,50,000 free local calls subject to the condition that the telephones are in the
name of member and the installation and rental charges of additional telephones
are borne by the member himself.
Every member is also entitled to one mobile phone connection of MTNL and another
mobile phone connection of MTNL/BSNL or any private mobile operator, in case MTNL/BSNL
services are not available, with national roaming facility for utilization in the
constituency and the calls made from these mobile phones are adjusted from the above-mentioned
1,50,000 free local calls available to him/her on three telephones. However, the
registration and rental charges for private mobile connection are borne by the member
himself.
The excess calls made by a member are adjustable from the free local calls available
to him on three telephones for the next year. Likewise, the unutilized calls of
a year are carried over to the subsequent years till the seat of a member becomes
vacant.
A member is also entitled to avail broadband facility from MTNL/BSNL on any one
of the above-cited three telephones subject to the condition that only upto Rs.1,500/-
per month are paid by the Government towards the charges of this facility directly
to MTNL/BSNL.
Under the Central Government Health Scheme as extended to members, a member and his/her family are entitled to free medical treatment on a monthly contribution of Rs. 500. Dispensaries for providing treatment mainly to members exist in the North Avenue, South Avenue, Telegraph Lane, Pandara Road, Dr. Zakir Hussain Road, Constitution Club and First Aid Post in V.P. House. A First Aid Post in Parliament House and a Medical Centre in Parliament House Annexe are also functioning for rendering medical aid to members in cases of emergency or sudden illness.
A member is entitled to an advance not exceeding rupees four lakh or the actual
price of the conveyance intended to be purchased, whichever is less. However, no
advance is admissible when a conveyance has already been purchased and paid for
in full.
Recovery of the said advance together with interest thereon, as applicable on loan
to Government servants, shall be made from the salary bill of the member in not
more than 60 equal monthly installments which shall not extend beyond the tenure
of his/her membership.
A member who is physically incapacitated shall be entitled to:
(a) By Air: One additional air fare for the accompanied person.
(b) By Rail: A companion in the same class in which he travels in lieu of the air-conditioned
two tier class railway pass.
(c) By Road: One road mileage.
In case a physically incapacitated member who cannot perform journey by rail or
air, he is entitled to road mileage for the entire journey performed by him by road.
If a Lok Sabha is dissolved pre-maturely, the members of the dissolved Lok Sabha are entitled to consume the unutilised telephone calls, electricity units and water units from the date of dissolution of the Lok Sabha to the constitution of subsequent Lok Sabha. Further, if a member is re-elected in subsequent Lok Sabha, he is entitled to adjust the excess telephone calls, electricity/water units consumed during the intervening period from the quota for the first year of the subsequent Lok Sabha.
Every person who has served as a member of the Provisional Parliament or either
House of Parliament for any period is entitled to pension @ Rs. 20,000/- per month
with effect from 18.05.2009. Where any person has served the Parliament for a period
exceeding five years, he/she shall be entitled for an additional pension @ Rs. 1,500/-
per month for every year in excess of five years. For the purpose of calculation
of years for determination of additional pension, the period of nine months or more
is rounded off to one complete year.
Where an Ex-Member is also entitled to any other pension which is outside the purview
of Salary, Allowances and Pension of Members of Parliament Act, 1954 (MSA Act),
he/she shall be entitled to receive the pension as Ex-Member in addition to such
other pension.
Where any person entitled to pension as Ex-Member of Parliament is elected to the
office of the President or Vice-President or is appointed as Governor or Administrator
or becomes a member of Council of States or House of the People or any State Legislature
or metropolitan council or is employed on a salary under the Central or any State
Government or any corporation owned or controlled by Central/State Government or
any local authority or becomes otherwise entitled to any remuneration from such
Government, corporation or local authority, such person shall not be entitled to
any pension as Ex-Member of Parliament. However, if the salary/remuneration so payable
to such person is less than the pension payable to him/her as Ex-Member of Parliament,
such person shall be entitled only to receive the balance as pension.
The spouse or dependent of a deceased Member/Ex-Member is entitled for the remaining
period of her/his life to receive family pension equal to one-half of the pension
otherwise admissible to the deceased Member/Ex-Member at the time of his death.
The dependent shall get family pension subject to fulfillment of conditions as stipulated
in section 2(aa) of the MSA Act.
If the spouse/dependent is entitled to any other pension under MSA Act, she/he will
not be entitled to receive family pension.
No person shall be entitled to claim arrears of family pension for the period prior
to 15th September, 2006.
Under Section 8AA of the MSA Act, an Ex-Member is entitled to travel in any train in air-conditioned two tier class along with a companion or in air-conditioned first class if he/she travels alone, on the strength of Ex-MP identity card issued to him/her by Lok Sabha/Rajya Sabha Secretariat.
An Ex-Member of Parliament who had represented Andaman & Nicobar Islands or Lakshadweep is entitled to travel by the highest class of accommodation in any steamer sailing between the A&N Islands or Lakshadweep, as the case may be, and from Islands to Mainland in India on the strength of authorization issued to this effect by Lok Sabha/Rajya Sabha Secretariat.
Central Government Health Scheme is applicable to Ex-Members residing in cities covered by CGHS on payment of contribution at the same rate as they were paying as Member of Parliament. This facility is obtained by Ex-Member direct from Director-General (CGHS), Ministry of Health & Family Welfare, Government of India, New Delhi.
(updated as on 2nd Nov, 2012)
| Name | Telephone | |
|
Smt. Kamlesh Matta Deputy Secretary (MS) |
23034402, 23034452 | msbranch-lss@sansad.nic.in |