Section 8 in The Goa Panchayat Raj (Conditions of Service of State Election Commissioner) Rules, 1997
8. Travelling and Daily Allowance.
(1)The Commissioner shall be entitled to travelling and daily or other allowances admissible to Officers Grade I of the Government, while touring on duty connected with his office:Provided that no daily allowance shall be admissible for days of halt exceeding thirty days at a time unless specially permitted by the Governor.(2)No mileage or daily allowance shall be admissible for journeys within the State.(3)The Commissioner who, on the date immediately prior to the date of entering on his duties as such, was in the service of, or held a post under the Government of India or the Government of any State, may draw travelling allowance at the rates as laid down for journey on transfer by the rules which were applicable to him immediately before his appointment.(4)Travelling allowance bills of the Commissioner shall not require counter signatures by any other authority. He shall be his own controlling officer.(5)The Commissioner shall be entitled to advance of travelling and daily allowance in respect of the journey undertaken by him in the performance of his functions whether by road, rail, air, or steamer etc.(6)An advance shall be adjusted in the appropriate travelling allowance bill before the end of the month following the month in which the advance is drawn.
