Section 5(4) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(4)Notwithstanding anything contained in this rule, in the event of an adjournment during a session lasting for seven days or more, if a member leaves the place of meeting, he shall be entitled to travelling allowance in accordance with rule 3 and if he resides at the place of meeting, he shall be entitled to daily allowance for all the days of his residence at the place of meeting, not exceeding six days.
