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State of Rajasthan - Section
Section 15 in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
15. Interpretation.
- If any doubt or dispute arises with regard to the interpretation of any of the provisions of these rules, it shall be decided by the Speaker in consultation with the State Government.[Schedule] [Whole of the Schedule was Substituted by G.S.R. 100, dated 14-2-1984, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 14.2.1984, page 407-422.]A-Rate of Admissibility of Mileage Allowance for Travel by Rail.| Actual rail fare of class of accommodation | Incidental Charges | Remarks | ||
| 1 | 2 | 3 | ||
| [any train any class including reservation charges paid to Railway, if any;] [Substituted 'First Class or Second Class Air-Conditioned in trains or Air- Conditioned sitting accommodation in Deluxe train including reservation Charges paid to Railway, if any' by Notification No. G.S.R. 56, dated 18.6.2008 (w.e.f. 3.10.1964).] | [3 Paisa per Km, limited to one halting allowance for every period of 24 hours or a fraction of 24 hours spent on actual travel by rail but in Rajasthani Express or such similar trains 3 paisa per K.M. limited to the half halting allowance for every period of 24 hours or a fraction of 24 hours spent on actual travel by Rail.] [Substituted '3 Paisa per Km, limited to one halting allowance for every period of 24 hours or a fraction of 24 hours spent on actual travel by rail.' by Notification No. G.S.R. 56, dated 18.6.2008 (w.e.f. 3.10.1964).] | |||
| Air-Conditioned Chair Car in Rajdhani Expressor such similar trains including reservation Charges paid toRailway, if any; | 3 Paisa per Km. Limited to half haltingallowance for every period of 24 hours or a fraction of 24 hoursspent on actual travel by Rail. | |||
| Note.- | 1. | The rate of halting allowance for the purposeof incidental Charges shall be the rate of halting allowance asadmissible under the Rajasthan Legislative Assembly (Officersand Members Emoluments and Pension) Act, 1956. | ||
| 2. | When a journey on tour is performed by busetc. in Continuation (or vise Versa) the rail, air or busjourney will be treated as one journey for the purpose ofcalculation of incidental Charges Limited to one haltingallowance for every period of 24 hours or fraction thereof. | |||
| 3. | If a member undertakes journey by rail or busand returns back to the place from where the journey had startedon the same day, the incidental Charges for forward and returnjourney shall be limited to one halting allowance as admissibleunder the Rajasthan Legislative Assembly (Officers and MembersEmoluments and Pension) act, 1956. |
| Special Rates | Ordinary Rates. | |||||
| 1 | 2 | |||||
| (i) | Journey in a motor car owned by the member. | [Rs. 10.00 per Km.] [Substituted by Notification No. G.S.R. 86, dated 13.10.2017 (w.e.f. 3.10.1964).] | (a) | Actual Air-Conditioned/ Deluxe including semi-Deluxe/UpperClass Bus fare plus passenger tax plus local charges, if any,plus incidental charges at the rates of 3 paise per Km. asadmissible far rail journey. | ||
| (ii) | Journey by a Scooter/ Motor Cycle/ moped etc. owned by themember. | [Rs. 1.00 per K.m.] [Substituted '1.00 per K.m.' by Notification No. G.S.R. 86, dated 13.10.2017 (w.e.f. 3.10.1964).]. | ||||
| (iii) | Journey by any other means of conveyance like Rickshaw,Tonga, Motor Rickshaw etc. | [Rs. 1.80 per K.m.] [Substituted '1.80 per K.m.' by Notification No. G.S.R. 86, dated 13.10.2017 (w.e.f. 3.10.1964).] | ||||
| (iv) | Journey on Cycle or on foot. | [Rs. 0.25 Per K.m.] [Substituted '0.25 Per K.m.' by Notification No. G.S.R. 86, dated 13.10.2017 (w.e.f. 3.10.1964).] | Note:- 1. When a journey on tour is performedby rail and then by bus etc. in continuation(or vice Versa)therail, air or bus journey will be treated as one journey for thepurpose of calculation of incidental charges limited to onehalting allowance as admissible under the Act for every periodof 24 hours or fraction thereof. | |||
| 2. If the Member undertakes journey by railor,/bus and return to the place from where the journey hadstarted on the same day, the incidental charges tor forward andreturn journey shall be limited to one Halting Allowance asadmissible under the Act. | ||||||
| Note:- A member shall not undertake journey bya Scooter/ Motor Cycle, Moped etc. owned by him for a distanceexceeding 15 Kms. from his headquarters to places connected byrail or regular bus service. Road Journey by a Scooter/MotorCycle/ Moped etc. owned by a member may however, be made for adistance not exceeding 100 Kms. from his headquarters betweenplaces neither connected by rail nor by regular Bus service. | (b) | Mileage allowance for Journey to reach Railway Station/BusStand from duty point andvice versa | ||||
| Place | Rate | |||||
| (i) | Jaipur/ Jodhpur/ Kota/ Bikaner/ Udaipur/Ajmer. | [Rs. 25] [Substituted by G.S.R.38, dated 24-7-1995, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 25-7-1995, page 75(1).]fixed Charges. | ||||
| (ii) | All State Capitals in India (except Jaipur) including Delhi. | Actual Charges in payment of fare for taxi/ rail/ tram/ busetc. | ||||
| (iii) | At other Places. | [Rs. 1.80 per Kin] [Substituted by G.S.R.38, dated 24-7-1995, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 25-7-1995, page 75(1).]. | ||||
| (2) In a case where husband and wife, both aremembers and the Motor Car is owned by either of them the Journeyundertaken by either in the said motor car owned by h is/herspouse would be treated to have been performed, in his/her owncar for the purpose of these rules. | ||||||
| Note.- A member who uses departmental Vehicle(including Staff Car) for road journey from residence to Railwaystation or bus stand andvice versain connection withundertaking of a journey by rail or road shall not be entitledto road mileage allowance from duty point to Railway station orBus Stand andvice versa. | ||||||
| (c) | Where a Member alights from a train/bus inorder to catch a connecting train/ bus from another railwayStation/bus stand as the case may be at a particular placeen-route his destination, he shall be entitled to road mileageallowance at the rates indicated in para (b) above. |