Section 8(1) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(1)Subject to such conditions and restrictions as may be prescribed, every member of the Legislative Assembly shall be entitled to receive, for his attendance required in connection with his duties, as such member :-(a)travelling allowance at the prescribed rates in accordance with rules made in that behalf, and(b)daily allowance at the rate of [one thousand five hundred rupees] [Substituted 'one thousand rupees' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] per day within the State and [one thousand seven hundred fifty rupees] [Substituted 'one thousand two hundred fifty rupees' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] per day outside the state subject, however that such allowance shall not be admissible for such period as is in excess of fifteen days in a calendar month except when the Legislative Assembly is in session :Provided that no sum on account of any such allowance shall be paid to a member before he has made and subscribed the oath or affirmation of his office prescribed by Article 188 of the Constitution :Provided further that until rates are prescribed under clause (a), travelling allowance shall be payable thereunder to the members of the Legislative Assembly at the rates admissible to Government servants of the first class.
