Section 8B(2) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(2)Where the total amount of reimbursement received in a financial year under sub-section (1) is less than rupees [rupees two lakh] [Substituted 'rupees one lakh fifty thousand' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] the amount by which the amount of reimbursement is less than [rupees two lakh] [Substituted 'rupees one lakh fifty thousand' by Rajasthan Act No. 26 of 2017, dated 18.5.2017.] shall be carried forward in next financial year or years and the member shall be entitled to utilize such amount at any time before expiry of his term as member.
