Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 

No concession for students in Delhi Metro: Fixation of fares is not done by the Government [Read the reply in Parliament]


Delhi Metro
23 Jul 2019
Categories: Did you know

Recently Government has replied in the Parliament that there is no concession for students in Delhi Metro and that the Government does not fix the fare.

Government was replying to the questions raised by P.K. KUNHALIKUTTY and K. NAVASKANI, Members of Parliament.

The Government responded "As per Section 33 and 34 of the Metro Railway (Operation & Maintenance) Act, 2002, fare of Metro rail is fixed by Fare Fixation Committee (FFC) headed by either a sitting Judge or a retired Judge of a Hon’ble High Court. The fixation of fares is not done by the Government. The fare of Delhi Metro has been revised on the basis of recommendations of fourth FFC. The Committee has not recommended any concession to students, handicapped persons and senior citizens etc. As per Section 37 of the Act, the recommendations of the FFC are binding".

 

Read the response here:



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter