Section 19(3) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2008
(3)A member, when travelling on duty, is entitled to such travelling and halting allowances (including incidental charges) at the rate at which these are admissible, to a Government Servant of Category A under the Rajasthan Travelling Allowance Rules, notwithstanding the provisions of the said rules, he shall have the option to undertake journey by road between places connected by Rail.
