Section 5(2) in The Bengal Legislative Assembly (Members' Emoluments) Act, 1937
(2)In particular and without prejudice to the generality of the foregoing power, the Provincial Government may make rules-(a)to prescribe the periods during which, and the conditions under which, daily allowance and conveyance allowance may be drawn, and the circumstances under which such allowances may be withheld;(b)to fix the rates of road mileage allowance, and to prescribe the conditions under which such allowance may be drawn; and(c)to prescribe the distances referred to in section 4 in respect of each of the allowances referred to in the said section.
