Section 5 in The Goa Information Technology Development Rules, 2011
5. Travelling allowances.
(1)The Managing Director and the Chief Accounts Officer shall be entitled to travelling allowance for the journeys performed in the service of the Corporation, on the scale as provided to Group A Officer in PB-3 Scale.(2)A bill for travelling allowance, daily allowance or conveyance allowance, as the case may be, claimed under this rule shall be countersigned, when such allowance is claimed by,-(a)the Managing Director, by the Chairman; and(b)the Chief Accounts Officer, by the Managing Director.
