Section 8 in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
8.
(1)For the purpose of calculating travelling allowance, a journey between two stations is held to be performed by the shortest of two or more practicable routes or by the cheapest of such routes as may be equally short.(2)The shortest route is that by which the travelling member can most speedily reach his destination by the ordinary mode of travelling.Note. - The ordinary mode of travelling between places connected by rail is that which travellers habitually use, viz., the railway.(3)When a journey is performed by a motor car between places connected by a railway, travelling allowance shall be limited to what would have been admissible had the member travelled by rail.Note. - Cases for travelling allowance at rates admissible for road travel shall be restricted to the distance from the point of commencement of the journey to the nearest railway station.(4)A member who is allowed free transit by rail shall be entitled to draw only one half of the class fare for the journey.(5)A member who avails the facility of free transit by road provided under section 8 A of the Act shall not be entitled to draw the fare for such journey but shall be entitled to claim incidental charges.(6)A member who performs a journey by air may draw, only the travelling allowance admissible to him if the journey were performed by rail or by road.(7)The points in any station from which a journey is held to commence and at which it is held to end, are the chief public office in such station and the place where the business of the meeting may be transacted respectively.(8)Where a member is provided with free boarding and lodging at the expenses of the Government of India or Government of Rajasthan or any other State Government or a Local Fund or authority, he shall be entitled to receive only one fourth of the daily allowance admissible to him under these rules. If only boarding or lodging is allowed free to a member, he shall be entitled to receive three-fourth of the daily allowance admissible to him under these rules.
