Section 10 in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
10. Deduction of outstanding dues from salary or travelling allowance and daily allowance Bill.
(1)(a)Whenever any Government or semi-Government dues such as, house rent, water charges, electric charges, furniture rent, telephone charges, etc. are reported by the authority concerned to be outstanding against a member, the amount equivalent to such dues shall be deducted from the next salary or travelling and daily allowance bills of such member.(b)When a deduction of any outstanding dues mentioned in clause (a) is required to be made from the salary bill of a member, the authority concerned shall intimate the amount of such dues to the Treasury Officer from whose treasury the member drawn his salary, and on receipt of such intimation, the Treasury Officer concerned shall deduct the amount of the dues from the salary bill or bills of the member concerned.(c)When a deduction of any outstanding dues mentioned in clause (a) is required to be made from the travelling and daily allowances bills of a member, the authority concerned shall intimate the amount of such dues to the Secretary, Rajasthan Legislative Assembly, who shall, on receipt of such intimation, deduct the amount of the dues from the travelling and daily allowance bills of the member concerned.(2)Ordinarily, and non-governmental dues outstanding against a member shall not be recovered from his salaries or allowances, but where such dues are on account of certain services rendered to him in the course of his duties as a member, such as, when he is on tour with a Committee of the Assembly, and the arrangements for such services have been made by or at the instance of private parties at the request of the officers of the Assembly Secretariat and where such member inspite of repeated requests had failed to make payment of such dues, recovery thereof may be effected by the Assembly Secretariat from the salary or travelling or daily allowance bills of such member.
