Section 6(2) in The Rajasthan Urban Improvement Trust (Use of Vehicles) Rules, 1967
(2)The vehicle of the Trust shall not be used by any officer or servant of the Trust for any purpose if the said officer or servant is in receipt of conveyance allowance.Explanation. - (1) For the purpose of this rule journeys of the Chairman, Trustees, Secretary and other officials of the Trust from their residence to the usual place of office and vice-versa, if not otherwise so authorised by the Government, will not be treated as journeys on duty.
