Section 2(d) in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960
(d)"Period of residence on duty" means the period during which a member resides at a place where a session of a House of the Jammu and Kashmir State Legislature or a sitting of a Committee is held or where any other business connected with his duties as such member is transacted, for the purpose of attending such session or sitting or for the purpose of attending to such other business and includes, in the case of a session of a house of the Jammu and Kashmir State Legislature or sitting a Committee, a period of such residence, not exceeding one day, immediately preceding the commencement of the session or the sitting of a Committee, as the case may be, and a period of such residence not exceeding one day, immediately succeeding the end of the session or a sitting of the Committee, as the case may be.
