Section 13(1) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(1)(a)Before a bill is submitted, the member concerned shall endorse certificates in the following forms :-(i)"Certified that I resided at .......... for the day for which daily allowance has been claimed, for the purpose of attending the session of the Assembly/meeting of the ................ Committee appointed by the Assembly/under the orders of the Speaker, to ................. business connected with my duties as a member.(ii)Certified that I have not already drawn travelling allowance for the same journey or daily allowance for the same halt or for the same attendance made by me in any other capacity.(iii)I certify that I have actually travelled in the same class of accommodation by rail which mileage allowance has been claimed."(b)Where no part of journey is performed by a conveyance provided at the expenses of the Government of India or the Government of Rajasthan or any other State Government or Local Fund, the following certificate shall be furnished, namely:-"Certified that I have not performed any part of the journey by a conveyance provided at the expense of the Government of India or the Government of Rajasthan or any other State Government or a Local Fund."(c)Where a member is not provided with free board and lodging at the expenses of the Government of India or Government of Rajasthan or Local Fund, the following certificate shall be furnished, namely:-"Certified that I have not availed any facility of free board and lodging at the expense of the Government of India or Government of Rajasthan or a Local Fund for the days for which I have claimed daily allowance in the bills."
