2[6D. Special facilities to blind and physically incapacitated Members.-
A member who is blind or who is, in the opinion of the Chairman of the Council of States or, as the case may be, the Speaker of the House of the People, so incapacitated physically as to require the facility of an attendant shall, with respect to each such journey-
(i) by air as is referred to in clause (b) of sub-section (1) of section 4 or clause (b) of sub-section (1) or sub-section (2) of section 5 or section 6C which he performs along with an attendant be entitled (in addition to the allowances which he is entitled under section 4 or section 5 or, as the case may be, section 6C) to an amount equal to one fare by air for such journey;
(ii) by rail as is referred to in section 4, section 5, section 6 or section 6B be allowed the facility of the one free railway pass for an attendant, to attend such member, in the same class in which such member travels in lieu of one free air-conditioned two-tier class railway pass under clause (i) of sub-section (1) of section 6B.]
3[(iii) by road as is referred to in section 4 or section 5, be entitled to an amount equal to one road mileage.]
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