Section 13(4) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(4)[ A member claiming daily allowance for more than three days on which meeting of the Assembly or meeting of a Committee thereof, as the case may be, was held but was not attended by him on account of illness, shall submit a medical certificate about his illness issued by an Authorised Medical Attendant] [Substituted by G.S.R. 100, dated 14-2-1984, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 14.2.1984, page 407-422].
