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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Shri Jagannath Temple Rules, 1960

(2)The members of the Committee other than those residing at Puri, shall, for the said purposes in addition to the allowance specified in Sub-Rule (1), be entitled to daily allowance at the rate of [twenty rupees] [Substituted vide Notification No. 8177/1.7.1995.] a day for each day of the period covered by the journey from the place of residence of the member to Puri and back :Provided that in calculating the aforesaid period the days for which the journey is broken shall not be taken into account :Provided further that where any day on which such journey is performed coincides with any day or which the business of the Committee is carried on the member shall be entitled to the daily allowance under the sub-rule in respect of such day.