Section 3A in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
3A. [ Travelling Allowance-Advance on Government Tour. [Inserted by G.S.R. 114, dated 11-2-1983, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 11.2.1983, page 417-418]
- A member proceeding on tour outside the State on official duty may be sanctioned in advance, on presentation of Travelling allowance bill, an amount sufficient to cover for contingent expenses including bus/rail fare.(2)Second advance cannot be made to a member under this rule unless an account had been given of the first advance.(3)The recovery of advance remaining unadjusted for over one year may be made after giving an opportunity to the Member to explain the reasons of such unadjustment, from his next salary bill or by any other way as deemed fit by the Secretary, Rajasthan Legislative Assembly.]
