Section 10(2) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015
(2)Subject to the above condition, a mofussil member of the Legislative Assembly or Legislative Council is entitled to draw daily allowance during a period of three days or less before the commencement of a meeting of Legislative Assembly or Legislative Council or any Committee thereof or at the conclusion of the meeting, in case he is required to attend the meetings of other Committees during that period. If however, any member of the Legislative Assembly or Legislative Council returns to his ordinary place of residence, he will entitled to draw Travelling Allowance only for the journey, provided the amount of Travelling Allowance drawn by him in no case exceeds the amount of daily allowance at the rate prescribed for Committees constituted by Government which would have been admissible to him had he elected to stay at the place where the meeting of Committees other than the Legislative Assembly or Legislative Council or any Committee thereof takes place.
