Section 22 in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
22. Allowances during short intervals between the termination of one session and the commencement of another session, etc.
- Where the interval between the adjournment of the Assembly or, as the case may be, one sitting of a committee and the re-assembly of that Assembly or the next sitting of the committee at the same place does not exceed three days and the member concerned elects to remain at such place during the interval, he shall be entitled to draw for each day on duty at such place a daily allowance at the rate specified in section 3:Provided that if the member leaves such place during the interval, absence from the place shall be treated as absence during a session of the Assembly or a sitting of the committee, as the case may be, and the provisions of section 3 shall apply accordingly.
