Section 3(5) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015
(5)Air Journeys:(i)Journey by air require the specific sanction of Government which will be accorded only in cases of extreme emergency necessitating a journey.(ii)Return tickets at reduced rates, if available should be purchased when the return journey is expected to be performed within the period during which the return ticket is valid. Mileage allowance for the forward and return journey when such return tickets are available will, however be the actual cost of such return ticket.(iii)Road mileage at the rates specified above from the point from which the journey is held to commence to the booking offices of the Air Transport Companies the point in any station from which journey is to be held to commence or at which it is to be held to end shall be the Chief Public Office or any other point which may be fixed by the Government for the said purpose. In Bangalore and Mysore cities the Public Offices and in other places, travellers bungalow or inspection lodge from which distances are reckoned in the road map issued by the Karnataka Public Works Department will be regarded as the point fixed by the Government for the purpose.(iv)Travel by air means journeys performed in the machines of Public Air Transport Companies regularly plying for hire. It does not includes journey performed in private Aeroplane or Air Taxis.(v)Insurance for air travel will be met by Government, claims for insurance premium for air journeys should invariably be supported by the receipts on policies issued by the insurance companies.(vi)Outside India. - At such rates as may prescribed by Government from time-to-time in individual cases.
