Section 10(1)(b) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(b)When a deduction of any outstanding dues mentioned in clause (a) is required to be made from the salary bill of a member, the authority concerned shall intimate the amount of such dues to the Treasury Officer from whose treasury the member drawn his salary, and on receipt of such intimation, the Treasury Officer concerned shall deduct the amount of the dues from the salary bill or bills of the member concerned.