Section 13 in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
13. General Principles.
(1)The general principles governing the regulation of compensatory allowances as specified in rule 44 of the Fundamental Rules, 1922 and rule 21 of the General Financial Rules, 2005 shall apply, as regards to standards of financial propriety for incurring or authorising expenditure from public money.(2)In Bureau, for determining the entitlement for travelling allowance and daily allowance, namely, hotel accommodation charges, travelling allowance within the city, and food expenses, of the employees, shall categorise the employees of the Bureau into five groups based on their pay ranges in accordance with the arrangements made for the employees of the Central Government from time to time.(3)The classification of cities or towns for the purpose of these rules shall be in accordance with the notification issued by the Central Government in this regard from time to time.(4)The expenses towards hotel accommodation at the tour station shall be admissible to the employees of the Bureau in accordance with the rates specified by the Central Government for its employees from time to time and the expenditure on accommodation at tour station shall be reimbursed based on actual expenditure supported by bills.
