Section 2(1)(iv) in The High Court Judges Travelling Allowance Rules, 1956

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Union of India - Subsection

Section 2(1)(iv) in The High Court Judges Travelling Allowance Rules, 1956

(iv)when a Judge is a State Guest or is allowed to avail free board and lodging at the expenses of the Central or State Government or any autonomous industrial or commercial undertaking or corporation or a statutory body or a local authority, in which Government funds have been invested or in which Government have any other interest, the daily allowance shall be restricted to 25 per cent of the amount admissible or sanctioned; and if only board or lodging is allowed free, the Judge may draw daily allowance at one-half of the admissible rate.

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Union of India - Subsection

Section 2(1)(iv) in The High Court Judges Travelling Allowance Rules, 1956