862. Cases in which travelling allowance is not admissible.
- An officer may not draw travelling allowance on transfer unless he is transferred for the public convenience and is entitled to pay during the period occupied by the journey. A transfer at his own request or in consequence of misconduct should not be treated as transfer for the public convenience unless the authority sanctioning the transfer, for special reasons which should be recorded otherwise directed.(Bihar Travelling Allowance Rules.)(i)Leave.
