Section 101 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
101. Period for which may be granted.
(1)The maximum period for which halting allowance may be drawn shall not exceed 10 days at any one time; provided that in special circumstances the limit of 10 days may be extended at the discretion of the Managing Director on such conditions as he thinks for, if he is satisfied-(i)that prolonged absence from headquarters is necessary in the interest of the Corporation; and(ii)the grant of halting allowance for a further period is essential to avoid hardship to the employee.(2)In any case, in which the limit is extended in pursuance of the proviso to Sub-Regulation (1), it shall be open to the Managing Director to reduce the rate of allowance to such extent as he may deem appropriate.
