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State of Madhya Pradesh - Section

Section 9 in The M.P. Janapada Panchayat Members (Travelling and other Allowances) Rules, 1995

9. Claim for allowances.

(1)A claim for allowance under these rules, shall be preferred within one year of its becoming due.
(2)A claim for travelling, daily allowance and other allowances shall be deemed to have become due on the last day of the month to which it relates.
(3)If claim is preferred after one year, the reasons for the delay for submission of the same shall be stated by the claimant in his bill, to the satisfaction of the countersigning authority.