Section 4 in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
4. Travelling allowance for attending meetings etc.
(1)A member who proceeds to attend a session or a meeting of committee or to visit a place where any other business connected with his duties as such member is to be transacted for the purpose of attending to such other business under the orders of Speaker, from a place other than his usual place of residence or returns thereto on or before termination thereof, may draw travelling allowance admissible to him either from or to the place from which he proceeded or his usual place of residence, whichever is less.Explanation. - When the usual place of residence of a member is outside the State of Rajasthan any other place within the State nearest to the usual place of residence that may be named by the member shall, for the purposes of these rules, be deemed to be his usual place of residence.(2)Except as otherwise provided in rules 6 and 7, a member may draw travelling allowance, only for the journey undertaken by him when first proceeding from his usual place of residence to attend a session or a meeting of a committee or to visit a place under the orders of the Speaker for the purpose of attending to any other business connected with his duties as a member and for his return journey thereto before or after the close of such session or meeting of the committee or such business.(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.(4)Notwithstanding anything contained in this rule, if a meeting of a Committee is called when the Assembly is in session, a member shall not be entitled to draw travelling allowance for a journey undertaken by him for the purpose of attending such meeting if he has already drawn travelling allowance for the journey performed by him for attending the session of the Assembly.(5)Notwithstanding anything contained in the foregoing sub-rules a member shall not be entitled to travelling allowance for a journey undertaken to attend the meeting. -(a)if his usual place of residence is within a radius of five miles of Jaipur or other place fixed by Government for such meeting, or(b)unless, in the case of meeting of the Committee, he attends such meeting for at least half the period of its duration on one day.(6)Notwithstanding anything contained in the foregoing sub-rules a member shall not be entitled to any travelling allowance for a journey undertaken to visit a place for the purpose of attending under the orders of the Speaker to any other business connected with his duties as a member, if his usual place of residence is within a radius of five miles of such place.
