Section 10(2) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(2)Ordinarily, and non-governmental dues outstanding against a member shall not be recovered from his salaries or allowances, but where such dues are on account of certain services rendered to him in the course of his duties as a member, such as, when he is on tour with a Committee of the Assembly, and the arrangements for such services have been made by or at the instance of private parties at the request of the officers of the Assembly Secretariat and where such member inspite of repeated requests had failed to make payment of such dues, recovery thereof may be effected by the Assembly Secretariat from the salary or travelling or daily allowance bills of such member.
