Section 100(3)(v) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 100(3)] [Section 100] [Entire Act]

State of Haryana - Subsection

Section 100(3)(v) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(v)The amount of allowances such as travelling allowances granted to meet expenditure of a particular type, shall be so regulated that the allowances are not on the whole source of profit to the recipients.

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State of Haryana - Subsection

Section 100(3)(v) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996