Section 4A(3) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(3)Where a person has served as a Member of Parliament, whether in the House of the People after being chosen by direct election from any territorial constituency in the State of Rajasthan or in the Council of States as a representative of the State, he shall be entitled to one free non-transferable pass which would entitle him to travel at any time by the Rajasthan State Road Transport Corporation service on whichever route it operates, in such class of accommodation and subject to such conditions as are prescribed under sub-section (2).
