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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015

(2)In respect of meetings of bodies other than those referred to in clause (1) above the Secretaries of the Commissions and Committees shall obtain, in addition to the other certificates contemplated in Part VIII of the Karnataka Civil Services Rules, the following certificate from the members-"Certified that I,........................... Member................... Committee actually performed the journeys for which Travelling Allowance claimed and I have not drawn in any other capacity Travelling Allowance for the same journey or daily allowance or sitting fee for the same day".