Section 19(4) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
(4)The Chairman or, as the case may be, a Member shall, on his retirement or completion of tenure of his office, be entitled to travelling allowance, for himself as well as for the members of his family, for the journey undertaken from the last station of his duty to his home town, at the same rates as are admissible to a Government Officer of Category A under the Rajasthan Travelling Allowance Rules, 1971.
