Section 10(1) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(1)(a)Whenever any Government or semi-Government dues such as, house rent, water charges, electric charges, furniture rent, telephone charges, etc. are reported by the authority concerned to be outstanding against a member, the amount equivalent to such dues shall be deducted from the next salary or travelling and daily allowance bills of such member.(b)When a deduction of any outstanding dues mentioned in clause (a) is required to be made from the salary bill of a member, the authority concerned shall intimate the amount of such dues to the Treasury Officer from whose treasury the member drawn his salary, and on receipt of such intimation, the Treasury Officer concerned shall deduct the amount of the dues from the salary bill or bills of the member concerned.(c)When a deduction of any outstanding dues mentioned in clause (a) is required to be made from the travelling and daily allowances bills of a member, the authority concerned shall intimate the amount of such dues to the Secretary, Rajasthan Legislative Assembly, who shall, on receipt of such intimation, deduct the amount of the dues from the travelling and daily allowance bills of the member concerned.
