Section 6(2) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(2)When the interval between the termination of a meeting of a Committee and commencement of another meeting of the same Committee or of another Committee at the same place, both of which such member is required to attend does not exceed three days and member concerned elects to remain at such place during such interval he shall be entitled to draw for each day of his residence at such place daily allowance at the rates specified in the Act:Provided that if the member leaves such place during or before such interval, he shall be entitled to draw the travelling allowance, the amount of which will not exceed 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 absent.
