Section 5(1) in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960
(1)Notwithstanding anything contained in sub-section (2) of section 3, a member shall be entitled to draw daily allowance for-(i)the period of adjournment intervening the continuous sitting of a session of the House when such an adjournment is not of more than 7 days:Provided that where such a member return to his usual place of residence or his constituency during such adjournment, he shall be entitled to draw Daily Allowance or Travelling Allowance for going to and coming back from that place, whichever is less;(ii)the period of adjournment of not more than 7 days intervening the continuous sitting of a meeting of the Committee:Provided that where such member returns to his usual place of residence or his constituency during such adjournment he shall be entitled to draw Daily Allowance or Travelling Allowance for going to and coming back from that place, whichever is less;(iii)the date fixed for the commencement of a session or sitting of a committee, which is declared a public holiday and the meeting takes place on the next working day:Provided that such a member has not received a communication of such postponement or has not been informed about it otherwise and has presented himself at the place of meeting on such day.
