Section 11(2) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(2)In particular and without prejudice to the generality of the foregoing power, such rules shall-(a)prescribe the conditions and restrictions subject to which daily allowance may be drawn;(b)prescribe the conditions under which the rate at which and the journey for which Travelling Allowances may be claimed;(c)specify the classes of journeys which shall be deemed to have been undertaken by an officer of the Legislative Assembly in the discharge of his duties;(d)prescribe the condition under which the rate at which hospitals and free medical attendance and treatment to be afforded to any officer in the discharge of his official duties;(e)prescribe the medical, housing, [and telephone] [Substituted by Rajasthan 4 of 1981.] facilities [mentioned in section 9] [Substituted by Rajasthan 16 of 1964.];(f)specify the circumstances in which and the extent to which the salary of a member may be deducted;(ff)[ prescribe the rules for drawing pension and the form in which certificates, if any, shall be furnished by any person for the purpose of claiming any pension under this Act] [Inserted by Rajasthan 46 of 1976.];(g)lay down such other matters as may be or are required to be prescribed by this Act.
