Section 3(6) in The M.P. Janapada Panchayat Members (Travelling and other Allowances) Rules, 1995

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State of Madhya Pradesh - Subsection

Section 3(6) in The M.P. Janapada Panchayat Members (Travelling and other Allowances) Rules, 1995

(6)The travelling allowance payable in a month to the different categories of members specified in column (2) of the following table, shall be limited to the maximum number of journeys undertaken as specified against each in column (3) of the said table :-Table

SI.No.	Category of member	Maximum number of permissible journeys
1	President	6
2	Vice-President	4
3	Member	3

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State of Madhya Pradesh - Subsection

Section 3(6) in The M.P. Janapada Panchayat Members (Travelling and other Allowances) Rules, 1995