Section 6(2) in The Rajasthan Public Trust Rules, 1962
(2)Except the journey undertaken for attending meetings of the Board no journey shall be undertaken by the Chairman or any members, without the permission of the State Government or such other officer as is authorised by the Government in this behalf.] [Substituted by Notification No. F 5 (13) Dev/95. dated 28.02.1997. Pub. in Rajasthan Gazette Exty, Pt. IV-C (1). dated 17.03.1997, P. 271.]
