Section 2(i) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(i)"Session" means the whole period of a session of the Assembly summoned by the Governor to meet in pursuance of clause (1) of Article 174 of the Constitution of India commencing on the date of its first sitting and expiring on the date of its prorogation by the Governor under clause (2) of the said Article or its adjournment [sine die] by the Speaker, whichever is earlier.
