Section 6A(12) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(12)None of the said officers in receipt of a salary or allowances under this Act shall be entitled to receive any sum out of the funds provided by the Legislative Assembly by way of salary or allowances in respect of his membership of the Assembly.)[7] [Renumbered by Rajasthan 4 of 1981.]. Telephone facilities to Whips at recognised parties and Leaders of groups.- The Whips of recognised parties and Leaders of groups in the Legislative Assembly shall be entitled to such telephone facilities as may be prescribed.Explanation. - For the purposes of this section-(i)"recognised party" means a party having a membership of more than the quorum prescribed for the sittings of the Assembly for the time being;(ii)"group" means an association of members recognised by the Speaker as a group.
