Section 31 in Rajasthan Panchayati Raj Rules, 1996
31. Claims for allowances.
(1)A claim for daily and travelling allowances admissible under Rules 28 and 30 shall be preferred in writing in Form No. III.(2)A person claiming travelling and daily allowances shall record on his claim therefore, the following certificates: -(a)Certified that I was not provided with any free conveyance.(b)Certified that the T.A. claimed is in accordance with rules and the amount claimed therein is correct.(c)Certified that I have not claimed/received any amount in respect of this claim, previously from any source.(d)Certified that I have actually performed the journey.
