Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1)(a) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964

(a)Before a bill is submitted, the member concerned shall endorse certificates in the following forms :-
(i)"Certified that I resided at .......... for the day for which daily allowance has been claimed, for the purpose of attending the session of the Assembly/meeting of the ................ Committee appointed by the Assembly/under the orders of the Speaker, to ................. business connected with my duties as a member.
(ii)Certified that I have not already drawn travelling allowance for the same journey or daily allowance for the same halt or for the same attendance made by me in any other capacity.
(iii)I certify that I have actually travelled in the same class of accommodation by rail which mileage allowance has been claimed."