Section 13 in The Punjab School Education Board Travelling Allowance Regulations
13. [ [Substituted vide Notification No. 1968-EP-PSEB-EA-5/81 dated 5.6.1981.]
A member of the Board who is entitled to travel by air/air conditioned rail accommodation by virtue of his office may also avail himself of this facility when performing duty on business of the Board. Other members may travel by air/air conditioned rail accommodation only with the prior approval of the Chairman who will certify that air/air-conditioned travel was urgent and necessary in the interest of the Board's business. Single air fare each way or return fare shall be allowed. (Provision regarding Chairman deleted).]Note. - (1) In respect of journeys performed by rail/air return- tickets, where available shall invariably be purchased.In case of journeys, where such concession is available the railway/air fare claimed shall be restricted to the actual cost of the return ticket.The person concerned shall have to furnish the following certificate, according to the circumstances of the case, before he can claim the reimbursement of the railway/air fare :-"Certified that the return tickets at reduced rates were not available for the stations between which the journey was performed."OR"Certified that the journey was performed by purchasing return ticket at reduced rate and fare claimed is only that actually paid."(2)The railway air/air fare will be admissible from the permanent place of residence of the member concerned or from any other place from which the journey is actually performed, with the permission of the Chairman.(3)T.A. will not be paid unless the person concerned certifies that he actually travelled by the class for which T.A. has been claimed.(4)When it is possible to travel between two places by alternative routes and the journey is performed by a route longer than the shortest, the Chairman may allow the fare calculated according to the route actually taken, provided that he is satisfied that the journey by longer route was necessary in the interest of the Board.
