Section 192(d) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
(d)A member shall certify that he has travelled/would travel by the class for which T.A. is claimed and where bus fare is claimed, the fare claimed was actually paid/would be paid by him, and that in the event of his travelling by a means or a class other than that for which T.A. is claimed resulting in a saving, he would to the Board.]
