Travelling Allowance Bills are presented in the form prescribed, in duplicate, after having been completed and signed by the Members. Travelling Allowance is payable to a Member in respect of every journey performed by him for the purpose of attending a Session of the Vidhan Sabha or a meeting of a Committee or for the purpose of attending to any other business under orders of the Speaker connected with his duties as a Member, from the usual place of residence to the place where the Session or the meeting is held or the other business is to be transacted and for the return journey from such place to his usual place of residence as given below :—
(i) If a member travels alone or with one companion (spouse or any other dependent family member ), he shall be entitled to travel by rail by Air Conditioned 1st Class or by air (executive class) and will be paid an amount equal to the actual rail fare by Air Conditioned 1st Class or air fare (executive class) as the case may be, subject to submission of actual rail/air tickets;
(ii) for journeys performed by road between places not connected by rail at the rate of {rupees eighteen} per kilometer.
A Member who performs a journey by road by his own car between places connected by rail, either wholly or in part and gives a certificate that he travelled by his own car, may draw travelling allowance at the rate of rupees Eighteen per kilometre:
Provided that a Member who performs a journey by road between places connected by rail either wholly or in part, by means of car not owned by him, he may draw travelling allowance at the rate of rupees Eighteen per kilometre but the total amount of travelling allowance for the entire journey shall not exceed the amount which would have been admissible to him had he performed such journey by rail.
If the usual place of residence of a Member is outside Haryana, the Travelling Allowance is calculated as from and to the headquarters of the Constituency from which he is elected. For this purpose Delhi is deemed to be within Haryana.
(iii) Intermediate journeys : When a meeting of the Assembly or a Committee is adjourned for two or more days, a Member who leaves the place of meeting and returns to attend another meeting of the Assembly or Committee, as the case may be, after the period of that break, may draw travelling allowance at the rate of –
(a) single first class fare if the two places are connected by rail; or
(b) rupees Eighteen per kilometre in other cases including those where the journey is performed by road by his own car between places connected by rail.
Note :— Travelling Allowance for intermediate journey shall also be admissible on the completion of the business of one Committee and the commencement of the business of another Committee or the termination of the Session of the Assembly and the commencement of the business of a Committee, or vice versa at the same place.