Section 8(2) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(2)Notwithstanding anything contained in the proviso to sub-section (1), every member of the provisional Legislative Assembly of the State formed by virtue of section 28 of the State Reorganisation Act, 1956 (Central Act 37 of 1956) shall be entitled to draw travelling and daily allowances at the rates and in the circumstances specified in sub-section (1) with effect from the appointed day.
