Section 19(2) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2008
(2)A member who on the date of his appointment was not in the Service of the Central or a State Government, may, on a journey by railway/road to join his post, draw travelling allowance at the rates provided for a journey on transfer as admissible to a Government Servant of Category A under the Rajasthan Travelling Allowance Rules, 1971.
