Section 77 in Tamil Nadu Educational Inspection Code
77. Travelling allowance bills.
- All inspecting officers shall submit for counter-signature, not later than by the 15th of the month, detailed bills for travelling allowance for themselves and their establishments and as in the case of contingent bills, one bill alone should, ordinarily, be submitted for the monthly travelling allowance of the whole establishment, and these bills should not unnecessarily delayed in the offices of District Educational Officers and Inspectresses. The allowance should, in no circumstances, be allowed to accumulate, and be drawn three or four months after the journey has been made. All claims for allowances for journeys made three months before the presentation of the bills either for the establishments of the Inspecting Officers or for themselves will, as a rule, be disallowed unless satisfactory reasons are given for delay. The travelling allowance bills of the District Educational Officers shall be countersigned by the-Divisional Inspectors, Inspectresses, Basic Educational Officers, Chief Inspector of Physical Education and Inspectors of Oriental Schools by the Director.
