Section 4(3) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(3)Notwithstanding that a member has not taken his seat in the House of the Assembly to which he is elected he shall subject to the provisions contained in the first proviso to Sub-section (1) of Section 8 of the Act, be entitled to receive travelling allowance for the journey performed by him for the purpose of taking his seat in the House.
