Section 6 in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
6. Daily allowance during intervals.
(1)Where the interval between the termination of meeting of a Committee and commencement of session or between the termination of a session and the commencement of a meeting of a Committee at the same place does not exceed five days, and the member concerned elects to remain at such place during such interval, he shall be entitled to draw for each day of his residence at such place, daily allowance at the rate specified in the Act:Provided that if the member leaves such place during or before the interval, he shall be entitled to travelling allowance the amount of which will not exceed the total amount of daily allowance which would have been admissible to such member under rule 5 for the day of absence if he had not so remained absent.(2)When the interval between the termination of a meeting of a Committee and commencement of another meeting of the same Committee or of another Committee at the same place, both of which such member is required to attend does not exceed three days and member concerned elects to remain at such place during such interval he shall be entitled to draw for each day of his residence at such place daily allowance at the rates specified in the Act:Provided that if the member leaves such place during or before such interval, he shall be entitled to draw the travelling allowance, the amount of which will not exceed total amount of daily allowance, which would have been admissible to such member under rule 5 for the days of absence if he had not remained absent.(3)When there is an interval of-(i)more than five days between a meeting of the Assembly and a meeting of the committee under sub-rule (1), or(ii)more than three days between a meeting of a Committee or another meeting of the same committee or a meeting of another Committee under sub-rule (2), and if the member leaves his place of meeting, he shall be entitled to claim travelling allowance in accordance with rule 3 and if he resides at the place of meeting he shall be entitled to daily allowance not exceeding the travelling allowance to which he would have been entitled if he had returned during the interval to his usual place of residence and performed other journey to the place where the next meeting is held.(4)Where within a period of five days the session is held at one place and the meeting of a Committee is held at some other place, the travelling allowance admissible to a member attending the session and a meeting of the Committee shall be restricted to the travelling and daily allowance admissible for a direct journey from the place of meeting of a Committee or session to the second place of meeting of a Committee or session or [vice versa].(5)When within a period of five days, the meeting of a Committee held at one place and another meeting of the same Committee or a meeting of another Committee is held at another place, both of which such member is required to attend, the travelling allowance admissible to a member attending the first meeting at one place and the meeting at other place shall be restricted to the travelling and daily allowance admissible for a direct journey from the place of first meeting of the Committee to the second place of meeting and [vice versa].
