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State of Karnataka - Section

Section 11 in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015

11.

Rules of Procedure for preferring Travelling Allowance Claims of Non-Official Members of Commissions and Committees.-
(1)The existing procedure for disbursing in cash travelling allowance to Members of the Legislative Assembly and Legislative Council at the close of each Session and for payment of Travelling Allowance by the University in regard to the attendance at meetings connected with that body will continue unchanged. The Travelling Allowance bills of Members of the Legislative Assembly and the Legislative Council serving as members of the Committees constituted by Government will be countersigned by Secretary of the Committee concerned and forwarded to the Secretary, Karnataka Legislative Assembly or Legislative Council, as the case may be, who will scrutinize them with reference to payments made by him and pass on the bill to the Treasury for payment with intimation to the Secretary of the Committee concerned.
(2)In respect of meetings of bodies other than those referred to in clause (1) above the Secretaries of the Commissions and Committees shall obtain, in addition to the other certificates contemplated in Part VIII of the Karnataka Civil Services Rules, the following certificate from the members-"Certified that I,........................... Member................... Committee actually performed the journeys for which Travelling Allowance claimed and I have not drawn in any other capacity Travelling Allowance for the same journey or daily allowance or sitting fee for the same day".
(3)In addition to the above certificate which must be recorded by the members in their Travelling Allowance Bills, they should also furnish, in the following declaration Form, particulars of the dates and time of their arrival and departure, mode of conveyance used for the journey and other meetings, if any, attended by them at the place of meeting on the same day/days or within a period of three days prior to and after the meeting:Declaration