Section 5 in Gauhati University Travelling Allowance Rules, 1966
5.
(i)No daily allowance will be admissible to a member or an employee unless he spends a night outside the headquarters.(ii)Daily allowance may not be drawn for any day on which a member or an employee does not reach a point outside a radius of fifteen kilometers from his headquarters or return to his headquarters from a similar point.(iii)The rate so daily allowance shown in Section 4 are admissible in the State of Assam. A member or an employee while on tour outside the State of Assam may draw daily allowance at double the rate admissible to him under Section 4. Notwithstanding anything contained in Rule 5(i) and (ii) above, a member whose headquarters or place of residence is at Gauhati shall he entitled to draw daily allowance admissible to him under the rules in lieu of mileage allowance for attending meetings of the University at Jalukbari from Gauhati.(iv)No travelling allowance is admissible for journeys within a radius of 8 kilometers from residence or headquarters.(v)Principals and teachers of affiliated colleges and other persons within the State of Assam and Manipur temporarily engaged as Head Examiner, Chairman of the Board of Examiners in Degree and higher examinations, officers to conduct or to superise examinations at examination centres or external practical examiners shall be governed by the rules applicable to University employees according to their substantive pay in the post held by them.(vi)Daily allowance may not be drawn for a continuous halt for more than ten days at one place :Provided that the controlling officer may grant general or individual exemption from the operation of this rule on such conditions as he thinks fit, if he is satisfied that such prolonged halfs are necessary in the interest of the University;Provided also that daily allowance after the first thirty days shall be reduce to three-fourths of the rate admissible under Section 4 and Section 5(iii).(vii)In case of halt on tour half the daily allowance may be drawn in addition to mileage allowance on the day of arrival of the member or employee at the place of halt and on the day of departure ; provided that no daily allowance will be permissible in respect of a place of halt from which the member or employee departs on the same day on which he arrived at it.Note. - (1) The day of arrival and the day of departure shall he treated as one day and must be included within the limit of ten days for the purpose of Section 5 (vi) :Provided that if the return journey is made on the day next to the day of arrival and the total absence from headquarters exceeds twenty-four hours it shall be considered as one day and a half for the purpose of daily allowance.(2)The expression place of halt in the above rules does not include a temporary halt at a railway or State Transport station or airport in the course of a journey ; provided that if such halt at a railway or State Transport junction or airport exceeds twelve hours due to unavoidable circumstances the member or employee shall be entitled to draw the usual daily allowance.(viii)In the case of halt on tour if a person is required to travel to a place on duty beyond 8 kilometers from the place of halt he will be entitled to mileage allowance in addition to usual daily allowance.Mileage Allowance-General
