Section 7 in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
7. Admissibility of travelling allowance during a session or meeting.
(1)Where a member absents himself for less than [seven] [Substituted by G.S.R. 100, dated 14-2-1984, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 14.2.1984, page 407-422] days during a session or a meeting of the Committee for visiting any place within the State ofÂ’Rajasthan, he shall, in cases where the duration of the meeting of the committee is more than ten days be entitled to receive travelling allowance in respect of such journey to such place and for the return journey at the rates specified in the [Schedule] [Substituted by G.S.R. 100, dated 14-2-1984, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 14.2.1984, page 407-422]:Provided that the facility as aforesaid shall be allowed only once in a month:Provided further that such travelling allowance shall not exceed the total amount of daily allowance which would have been admissible to such member under rule 5 for the days of absence if he had not remained so absent.(2)[ Subject to the provisions contained in rule 5, where a member absence himself for a period of seven days or more during the meeting of the Assembly or the meeting of a Committee thereof for visiting any place in Rajasthan, no travelling and daily allowance shall be admissible to him] [Substituted by G.S.R. 100, dated 14-2-1984, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 14.2.1984, page 407-422],
