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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(5) in The Punjab School Education Board Travelling Allowance Regulations

(5)[ Rates of daily allowance] [Amended vide Boards item No. 3(7) dated 30.6.1989.] :-The rates of daily allowance shall be as under :-
Pay Range Rates of daily allowance within Punjab Rates of daily allowance outside Punjab Rates of daily allowance at Shimla
Rs. Rs. Rs.,  
(a) Rs. 5000 & above 50 60 70
(b) Rs. 3000 and above but less than Rs. 5000 40 50 60
(c) Rs. 2000 and above but less than Rs. 3000 35 45 55
(d) Rs. 1500 and above but less than Rs. 2000 30 40 50
(e) Rs. 1200 and above but less than Rs. 1500 25 35 45
(f) Below Rs. 1200 20 25 35
(ii)
(a)deleted
(b)deleted
(iii)Where the officers have to stay in hotels and tourist bungalows run on commercial lines, while on tour outside Punjab and Chandigarh, they shall be rreimbursed the actual expenses on the production of receipt, upto the limits as under:-
Rate of daily allowance
Grade/Pay Range Bombay, Calcutta, Madras, Delhi and Simla Other places outside Punjab State
  Rs. Rs.
I. Rs. 5000 and above 300 225
II. Rs. 3000 and above but less than Rs. 5000 225 180
III. Rs. 2000 and above but less than Rs. 3000 200 135
IV. Rs. 1500 and above but less than Rs. 2000 120 100
V. Rs. 1200 and above but less than Rs. 1500 100 75
VI. Below Rs. 1200 60 45
(iv)No daily allowance/incidental charges shall be payable to an employee who returns to the head-quarters within eight hours irrespective of the mode of conveyance/journey. In such a case the employee shall be reim bursed bus/rail fare and local charges. If absence from the headquarters eexceeds eight hours and travelling is beyond 25 K.M., from the head-quarters, the employee will be allowed full daily allowance. Similarly, full daily allowance would be payable for the days of departure and arrival including days on which journeys are performed while on tour to out stations. When journey on tour involved two calendar days, daily allowance for two days will be allowed irrespective of the time involved on each day.
(v)No daily allowance shall be paid for a journey performed within a radius of 25 K.M. from the Head-quarters of the person concerned.
(vi)Except in the case of work connected with the examination, daily allowance may not be drawn for a continuous half of more than 10 days at any one place unless the same is sanctioned by the Chairman in each case on the ground that the prolonged halts are necessary in the interest of Board's work.
(vii)The rate of daily allowance of a person, who spends part of a day in one locality and part of it in a place for which a different rate of daily allowance prevails, should be determined according to the place where he spends the night succeeding such day.
Note :- In the case of re-employed pensioners, the provisions of note below regulations 5 apply in regard to mileage, incidental and daily allowance.