Section 8(1) in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960
(1)A bill for a claim for Travelling and Daily Allowance under this Act, shall be prepared in duplicate on printed from as may be prescribed by the Legislature Secretariat to be obtained from the Office of the Secretary of either House of the State Legislature and to be returned to him duly filled in and signed and receipted one copy whereof shall be kept for office record and reference. The dates of journey shall be entered in the prescribed columns of the bill. In case the claim for return journey is also made, a certificate to the effect that the journey as claimed for has actually been performed on such date be furnished to the Office of the Secretary of either House of the State Legislature for onward transmission to the audit office for purposes of adjustment.
