Section 4(1) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(1)A member who proceeds to attend a session or a meeting of committee or to visit a place where any other business connected with his duties as such member is to be transacted for the purpose of attending to such other business under the orders of Speaker, from a place other than his usual place of residence or returns thereto on or before termination thereof, may draw travelling allowance admissible to him either from or to the place from which he proceeded or his usual place of residence, whichever is less.Explanation. - When the usual place of residence of a member is outside the State of Rajasthan any other place within the State nearest to the usual place of residence that may be named by the member shall, for the purposes of these rules, be deemed to be his usual place of residence.
