Section 4(1) in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960
(1)A member of the State Legislature shall be entitled to the following rates of travelling allowance and daily allowance in respect of a journey to attend a session of either House of the State Legislature or a sitting of a Committee or for transacting any other business connected with the duties as such member :-(a)Journey by Road. - [Road mileage by the shortest route at the rate of [Nine rupees per kilometer, unless the expenses on the propulsion of vehicle are met by the Government] [Substituted vide Act XVI of 1976.] per Km. between the usual place of residence of a member and the place where a session of either House of the State Legislative or a meeting of a committee is held or such other business is conducted provided the journey is not within the radius of eight miles of the place where either House of the State legislature meets or such other business is transacted.](b)Journey by Air. - A member who performs the journey by air.-(i)[ from one place to another place in the State excepting from and to Frontier District through a neighbouring State shall be entitled to draw travelling allowance at one and one half times the standard fare for such air journey ;] [Substituted vide Act XVI of 1976.](ii)from any place within the State from where he is deputed to any place outside the State shall be entitled to draw travelling allowance equivalent to one and one fourth of the standard air fare;(iii)[from Frontier District to any other part of the State through neighbouring State or vice versa, shall be entitled to draw Travelling Allowance at the standard fare plus Rs. 150/- as incidental charges for such air journey plus mileage for the part journey by road. [Substituted vide Act XVI of 1976.]Explanation. - The rate for such air journey shall also be applicable to air journey from Pathankot to Nobra and vice versa.](c)[Journey by Rail. - A member who performs the journey by rail shall be entitled to draw the railway fare of one and one-half of the 1st class or actual fare of the 1st class air conditioned railway coach.] [Substituted vide Act XIII of 1980 w.e.f. 1-4-1980.](d)[ Journey by road between places connected by rail. - A member who performs a journey by road and between the places connected by rail, either wholly or in part may draw the road mileage referred to in clause (a) in place of the Travelling Allowance which would have been admissible to him had he travelled by rail; [Substituted vide Act XVI of 1976.]Provided that the total amount of the Travelling Allowance drawn by such member for the entire journey shall not exceed the amount which would have been admissible to him had he performed such journey by rail.][(1-a) If a member or any delegation of members required under orders of the speaker of the Legislative Assembly or the Chairman of Legislative Council, as the case may be, to visit a place or places outside the State in the discharge of his duties as a member of committee of a delegation, he shall be entitled to Travelling Allowance in accordance with sub-section (1) of this section and for halts at such place or places Daily Allowance at the rate specified in sub-section (2) of section 3:Provided that for halts at [places outside the State] [Substituted by vide Act XVI of 1976.] he shall be entitled to 75% increase over the Daily Allowance rate admissible under section 3.]
