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State of Rajasthan - Section
Section 72 in Rajasthan District Board Account Rules
72.
The travelling allowance other than permanent or fixed allowances shall prepared and presented in accordance with the following rules:-(i)The bill shall be prepared in form 9 the instructions printed on the form being strictly observed. When a circuitous route is taken, the reason for doing so must invariably be stated in the bill.(ii)When actual expenses are drawn on account of carriage of horses or conveyances, details of the horses or conveyances transported should be furnished in the travelling allowance bill. For the purpose of drawing the allowances on account of a family, or the higher moundage allowance, a certificate must be furnished by the servant of the Board of the number and relationship of the members of his family for whom the allowances are claimed. No other details in these or other cases need be furnished, but every claim for the cost of carriage of personal effects, horses and conveyance should be supported by a certificate that the actual expenses incurred were not less than the sum claimed.(iii)When casual expenses are drawn full details of the charges should be given and as far as possible the circumstances which rendered necessary for such charges.(iv)The bill should indicate clearly the full purpose of the journey. Phrases like 'on duty' should be avoided.(v)The actual pay and special pay if any, designation, place of head quarters should be clearly mentioned in the bill.(vi)If the journey is undertaken to attend a court of law, the court certificate, must be attached with the bill.(vii)Dates and hours of journeys and halts, alternative route used, by Rail, Road or otherwise should invariably be recorded in the bill.(viii)Certificates which are appropriate on the Travelling Allowance Bills on tour or transfer should be given on the bills,(ix)Travelling allowance Bills requiring previous countersignature shall not be passed and paid before such countersignature has been obtained.| Name of the Officer or Official onwhose behalf the bill is drawn. | Dates of journey for whichtravelling allowance is charged | Amount of the bill | Initials with date of thecounter-signing Officer | No. and date of payment Voucher | Remarks |
| From | To | Rs. | nP. | ||
| 1 | 2 | 3 | 4 | 5 | 6 |