Free Travelling

The Ex-Legislators are entitled to free travelling facility under Section 7-C of the Haryana Legislative Assembly (Allowances and Pension of Members) Act, 1975, on the production of the passes to be issued by the Transport Department through this Secretariat. The said section is however, reproduced as under :—

“7-C. Free Travelling Facility to certain persons – Every person who is entitled to pension under this Act shall be provided with —

(a) one free non-transferable pass which shall entitle him to travel at any time by any public service vehicle of the Haryana State Transport Undertaking including deluxe coach;

(b) one free non-transferable pass which shall entitle him to travel at any time within the State of Haryana or the Union Territory of Delhi or the Union Territory of Chandigarh by any public service vehicle of the Pepsu Road Transport Corporation :

Provided that the journey is performed by him by an air-conditioned vehicle, he shall pay the difference between the fare of such vehicle and that of a deluxe vehicle.”

Explanation

For the purpose of clause (b), a journey shall be deemed to be a journey within the State of Haryana or the Union Territory of Delhi or Chandigarh, where the place of commencement of the journey and the destination thereof are situated in such State or any such Union Territory, or the place of commencement is situated in such State and the destination in any such Union Territory or the place of commencement is situated in one such Union Territory and the destination in another such Union Territory, notwithstanding that the Territory of any other State or Union Territory intervenes.