Section 8B in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
8B. [ Free Railway travelling facilities to Members. [Substituted by Raj Act No 12 of 2010, dated 29.4.2010.]
(1)Every member shall be entitled to receive reimbursement of actual fare of any Journey undertaken by him, either alone or with persons accompanying him, within the territory of India in any class of railway, air, ship or steamer, subject to a maximum limit of [rupees two lakh] in a financial year, in such manner and subject to such conditions as may be prescribed by rules made in this behalf.(2)Where the total amount of reimbursement received in a financial year under sub-section (1) is less than rupees [rupees two lakh] [Substituted 'rupees one lakh fifty thousand' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] the amount by which the amount of reimbursement is less than [rupees two lakh] [Substituted 'rupees one lakh fifty thousand' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] shall be carried forward in next financial year or years and the member shall be entitled to utilize such amount at any time before expiry of his term as member.(3)Where a Member entitled to receive travelling allowance under section 8, chooses to travel by air, ship or steamer, he shall be entitled to surrender such part of the facility provided by sub-section (1) as is equivalent to the difference between the air, ship or steamer fare actually paid by him and the railway fare to which he is entitled under that section and receive the cash equivalent of the facility so surrendered :Provided that aggregate amount so paid either as railway fare or in respect of air, fare or as the difference between the air fare and the railway fare or as or in respect of any of them shall not exceed rupees [rupees two lakh] [Substituted 'rupees one lakh fifty thousand' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] within a financial year.Explanation. - For the purposes of this section, a member shall include a Minister as defined in the Rajasthan MinistersÂ’ Salaries Act, 1956 (Act No. 43 of 1956) and an Officer of the Legislative Assembly for the State as defined in this Act.]
