Section 5(2) in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960
(2)When there is an interval of not more than a week between of termination of the meetings of the session and the commencement of those of another session at the same place which a member is required to attend and when such member remains at the place during the interval he shall be entitled to draw-daily allowance for such period of residence on duty or draw travelling allowance for going to and coming back from his usual place of residence, whichever is less.
