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Union of India - Section

Section 35 in National Housing Bank (Officers') Service Regulations, 1997

35. Mode of travel and expenses on Travel.

- The following provisions shall apply whenever an officer is required to travel on duty :-
(1)
(i)An officer in junior Management Grade may travel by 1st class or AC Sleeper by train. He may, however travel by air (economy class) if the distance to be travelled is more than 500 kms. He may, however, travels air (economy class) even for a shorter distance if so permitted by the Competent Authority, having regard to the exigencies business or public interest.
(ii)An Officer in Middle Management Grade may travel by 1st class or AC Sleeper by train. He may, however travel by air (economy class) if the distance to be travelled is more than 500 kms. He may, however travel by air (economy class) even for a shorter distance if so permitted by the Competent Authority, having regard to the exigencies or business or public interest.
(iii)An officer is Senior Management or Top Executive Grade may travel by train AC 1st class or by air (economy class).
(iv)An officer in Senior Management or Top Executive Grade may travel by car between places nor connected air or rail provided that the distance does not exceed 500 kms. However, when a major part of the distance between the two places can be covered by air or rail only the rest of the distance should normally be covered by car.
(v)Any other officer may be authorised by the Competent authority having regard to the exigencies of business travel by his own vehicle or by taxi or by the Bank's vehicle.
(2)
(i)For air or rail travel, a single fare for the officer will be reimbursed.
(ii)For travel by road by his own vehicle, such rate on per kilometre basis as maybe decided by the Bank from time to time, having regard to the type of vehicle used. the cost to be incurred and the terrain covered will be reimbursed.
(iii)Where hiring of a taxi is permitted, the actual taxi charges will be reimbursed.
(iv)For travel by public motor or water transport, the actual fare will be reimbursed.
(3)Actual expenses incurred for transport, and porterage will be reimbursed subject to the following limits:
Grades/Scalesof officers Major'A' Class cities AreaI Otherplaces
IVand above I,II,III Rs.30/- Rs.25/- Rs.20/-
  Rs.25/- Rs.25/- Rs.20/-
Notes. - (i) Major A class cities are Ahmedabad, Bombay, Banglore, Calcutta, Hyderabad, Kanpur, Madras, New Dehli, Nagpur, Pune and Captials of other states and UTs.
(ii)Area I includes cities with population of 3 lakhs and above, as per 1991 census.
(4)An officer in the Grade/Scale set out in Column I of the Table below shall he entitled to Halting Allowance at it corresponding rates set out in column 2 thereof.
DailyAllowance (Rupees)
Grades/Scalesof officers Major'A' Class cities AreaI Otherplaces
Officerin Scale IV and above 250 200 175
Officersin Scales I,II & III 200 175 150
Provided that:
(a)Where the total period of absence is less than 8 hours, but more than 4 hours. Halting Allowance at half the above rates shall be payable.
(b)Officer in various grades/scale may be reimbursed the actual hotel expenses, restricting to single room accommodation charges in ITDC Hotels, subject to the limits as given below:
Grades/Scalesof officers Eligibilityto stay BoardingCharges (Rs.)
    Major 'A' ClassCities Area I Other places
Scale VI & VII 4*Hotel 250 200 175
Scale V 3*Hotel 250 200 175
Scale IV 3*Hotel 250 200 175
Scale II & III 2*Hotel (Non A/C) 200 175 150
Scale I I*Hotel (Non A/C) 200 175 150
Notes: (i) Wherever the existing hotel/lodging entitlement of officers in different scales are higher than the IBA norms, the same shall be protected. This protection would be, however, available only to those officers who are already in Banks's service and with respect to their grades prior to 1-12-1995. Hotel/lodging entitlement of persons joining the Bank subsequently or existing officers who are promoted on or after 1-12-1995 would be as per the standard IBA norms adopted by the Bank.
(ii)In the case of such Scale H officers, who were in Bank's Service in this Scale prior to 1-12-1995. the protection as per clause (i) above the would be available even after promotion to Scale III.
(iii)For the stay at Delhi and Bombay, the following relaxations would be admissible.
Delhi : In case of non-availability of accommodation in any ITDC hotel, as per entitlement, officers may be reimbursed actual lodging expenses for the stay in other hotels (non-ITDC) not exceeding 125% of the tariff of respective ITDC hotels of their entitled class in Delhi.Bombay : As there are no ITDC hotels in Bombay, officers may stay in other hotels (non-ITDC) of their entitled stay category and they may be reimbursed the lodging expenses on actual basis. If, however, they are unable to stay in a hotel as per their eligibility and stay in a hotel with no star category or higher star category, he may be reimbursed the actual tariff paid not exceeding 125% of the tariff charged by the ITDC hotel in Delhi.
(c)Where lodging is provided at Bank's cost/arranged through the Bank free of cost. 3/4th of the Halting Allowance will be admissible.
(d)Where boarding is provided at Bank's cost/arranged through the Bank free of Cost, 1/2 of the Halting Allowance will be admissible.
(e)Where lodging and boarding at Bank's cost/arranged through the Bank free of cost, 1/4 of the Halting Allowance will be admissible. Where, however, an officer claims boarding expenses on declaration basis production of bill for actual expenses incurred, then he shall not be eligible for 1/4th of the Halting Allowance.
(f)A supplementary Diet allowance of Rs. 10/-per day of halt outside headquarters on inspection duty may be paid to all inspecting officers.
Explanation. - For the purpose of computing halting allowance per diem shall mean each period of 24 hours or any subsequent part thereof reckoned from the reporting time for departure in the case of air travel, and the scheduled time of departure in other cases to the actual time of arrival. Where the total period of absence is less than 24 hours, 'per diem' shall mean a period of not less than 8 hours.