Section 19 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
19. Travelling allowance to members.
(1)A Member who on the date of his appointment was in the service of the Central or a State Government may, on a journey by railway /road to join his post draw travelling allowance at the rates provided for a journey on transfer by the rules applicable to him immediately before his appointment.(2)A Member who on the date of his appointment was not in the Service of the Central or a State Government, may, on a journey by railway/road to join his post, draw travelling allowance at the rates provided for a journey on transfer as admissible to a Government Servant of Category A under the Rajasthan Travelling Allowance Rules, 1971.(3)A Member, when travelling on duty, is entitled to such travelling and halting allowances (including incidental charges) at the rate at which these are admissible, to a Government Servant of Category A under the Rajasthan Travelling Allowance Rules, 1971. Notwithstanding the provisions of the said rules, he shall have the option to undertake journey by road between places connected by Rail.(4)The Chairman or, as the case may be, a Member shall, on his retirement or completion of tenure of his office, be entitled to travelling allowance, for himself as well as for the members of his family, for the journey undertaken from the last station of his duty to his home town, at the same rates as are admissible to a Government Officer of Category A under the Rajasthan Travelling Allowance Rules, 1971.
