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State of Madhya Pradesh - Section

Section 6 in The M.P. Janapada Panchayat Members (Travelling and other Allowances) Rules, 1995

6. Tour by Panchayat vehicle.

(1)When a vehicle is provided to President, Vice-President and any member of Panchayat, the monthly ceiling on consumption of petrol/diesel and the ceiling of maintenance of such vehicle shall be governed by the instructions issued by the Panchayat and Rural Development Department from time to time.
(2)No Panchayat vehicle shall be taken outside the jurisdiction of the concerned Panchayat without the written permission of Divisional Commissioner.