Section 15 in Rajasthan Public Service Commission (Conditions of Service) Regulations, 1974
15. Travelling allowance to a Member.
- A Member, when travelling on duty, is entitled to such travelling and halting allowances (including incidental charges) and at the rate at which these are admissible under the Rajasthan Travelling Allowance Rules, to a Government Servant drawing pay of Rs. 1800/- or above, notwithstanding the provisions of the said rules, he shall have the option to undertake journey by road between places connected by Rail.
