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State of Rajasthan - Section
Section 9 in The Rajasthan Legislative Assembly Members (Free Transit by Road Transport Service) Rules, 1964
9. Provision for payment of the amount due on account of Journey.
- The Secretary shall arrange to make payment from the budget of Legislative Assembly, the amount due on account of the Journey under taken by the member, as determined on the basis of the Members Bus Journey Forms (Duplicate foils) sent by the State Roadways Department for payment.[Provided that the amount due on account of the journey undertaken by the member in the City Transport Service Buses, excluding specific bus deployed for use by the Members of Legislative Assembly shall not be charged by the Corporation from the Rajasthan Legislative Assembly but it shall be waived by the Corporation, itself.] [Added by Notification No.F.5(1) Sansad/78 Vide GSR 31, Rajasthan Gazette Part IV-C (1), page 73-74, dated 20-6-1981.]Appendix 'A'(See Rule 3)Identity-Cum-Road Journey PassRajasthan State Road waysRajasthan Legislative Assembly Members'Identify-cum-Road Journey Pass.Not Transferable.| Name .......... | Photograph | ||
| M.L.A. | |||
| (Division No. ...........) | |||
| Address ................. | |||
| Available for free travel on Rajasthan State Roadways ServiceBuses. | Secretary. | ||
| Rajasthan Legislative Assembly. | |||
| ............ | |||
| Date ......... | Member's Signature, | ||
| (Division No. ..........) |