Section 8B(3) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(3)Where a Member entitled to receive travelling allowance under section 8, chooses to travel by air, ship or steamer, he shall be entitled to surrender such part of the facility provided by sub-section (1) as is equivalent to the difference between the air, ship or steamer fare actually paid by him and the railway fare to which he is entitled under that section and receive the cash equivalent of the facility so surrendered :Provided that aggregate amount so paid either as railway fare or in respect of air, fare or as the difference between the air fare and the railway fare or as or in respect of any of them shall not exceed rupees [rupees two lakh] [Substituted 'rupees one lakh fifty thousand' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] within a financial year.Explanation. - For the purposes of this section, a member shall include a Minister as defined in the Rajasthan MinistersÂ’ Salaries Act, 1956 (Act No. 43 of 1956) and an Officer of the Legislative Assembly for the State as defined in this Act.]
