Section 23(2)(ii) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(ii) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976

(ii)In cases where journeys between two places connected by rail is performed by road, the member will be entitled to the prescribed road mileage limited to First Class fare by rail. However, if in any individual case, the Central Government is satisfied that the journey by road was performed in public interest, full road mileage allowance may be allowed without restricting it to rail fare.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 23(2)(ii) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976