(a)Police officers are eligible to draw conveyance allowances at,the rates shown in Appendix 5 of the Fundamental and Subsidiary Rules.(b)Under S. R. 32 of the Fundamental Rules charges on account of conveyance allowances of Inspectors, Sergeants and Sub-Inspectors are admitted in audit on the certificates of Superintendents regarding the maintenance of the necessary means of conveyance. Superintendents and other inspecting-officers shall therefore satisfy themselves at the time of local inspection that the means of conveyance for which allowances are drawn have been maintained in a serviceable condition.(See Article 131A of the Audit Code.)
