Section 109 in The M.P. Municipal Accounts Rules, 1971
109.
(a)Travelling allowance to be paid to any officer or servant of a Municipal Council shall be paid in accordance with rules made by the State Government under Sections 86, 94 and 95. as the case may be :Provided that in the absence of such rules the travelling allowance paid to any officer or servant shall not, without the express sanction of the State Government, exceed what would be admissible to a similar officer or servant under the State Government in accordance with the Fundamental Rules and the Supplementary' Rules made thereunder :Provided that the bills of the Assistant Surgeons and Assistant Medical Officers in charge of transferred dispensaries shall also be countersigned by the Civil Surgeon.(b)Travelling allowance bills of the officers and servants paid from the Municipal Fund shall be in Form No. 70.(c)The bills of the Councillors and office-bearers of the Council shall be prepared in Form No. 70. Such bills shall be governed in accordance with the rules made by the State Government under Section 353 :Provided that the bills so drawn shall be placed before the next meeting of the Municipal Council for approval.Note. - Unless there is reason to believe that the payee will appear for payment with a reasonable short period, the drawing officer should, refund the amount into the treasury in cash, and should not wait till he can refund the short drawn on the next bill.
