Section 8(4) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(4)For the purpose of sub-section (1), a member shall be deemed to have attended a meeting of the Rajasthan Legislative Assembly on any day during any session if after having come to Jaipur to attend such meeting, he or she has been prevented from actually attending it on that day on account of illness or in obedience to an order of a court :Provided that according to the final order of the court the member was not disqualified from attending such meeting on the day on which he or she has been so prevented from attending it by the order of the court.
