Section 29(3) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
(3)(i)In case of an M.P. or M.L.A. he shall be entitled to draw Travelling and Daily Allowance as per rules admissible to him for attending meeting of the Committees constituted by the Government.(ii)In case of other non-official witnesses not covered by sub-rule (2) and item (i) above including retired officials, they shall be entitled to Travelling Allowance and Daily Allowance as provided in rule 31 (2) of Rajasthan Travelling Allowance Rules;(iii)Where a local witness is summoned by the Tribunal, he shall be paid @ Rs. 4/- per day.
