Section 66 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
66. Travelling allowances bills. [Section 209.]
(1)Payment of travelling allowances to Chairman, Vice-Chairman, Presidents, Vice-Presidents, members of the Panchayat Samitis or Zila [Parishads, Sarpanch, Up-Sarpanch and Panch] [Substituted vide no. G.S.R. 72/HA 11/94/S.209/97 dated 29.9.1997.] as the case may be, shall be effected by means of travelling allowances bills in Form XXIV and that to the employees in Form XXV.(2)The Presidents of the Zila Parishads will be entitled to travelling allowances/daily allowances as admissible to Grade-I [-] [The figure '(i)' omitted vide Haryana Government Notification No. S.O.65/H.A. 11/1994/S. 209/2002, dated 12.8.2002.] officers in the State Government. The Vice-Presidents will be entitled to travelling allowances/daily allowances at par with the Grade-II officers of the State Government.(3)Chairman of Panchayat Samitis will be entitled to travelling allowances/daily allowances as admissible to [Grade II] [Substituted for 'Grade-I (ii)' vide Haryana Government Notification No. S.O.65/H.A. 11/1994/S. 209/2002, dated 12.8.2002.] officers of the State Government.(4)[ The members of Zila Parishads and Panchayat Samitis including Vice-Chairmen of Panchayat Samitis will be entitled to travelling allowances/daily allowances as admissible to [Grade II] [Added vide Haryana Notification No. G.S.R. 72/HA 11/94/S.209/97 dated 29.9.1997.] officers of the State Government.(5)The Sarpanches [-] [The words 'Up-Sarpanch' omitted vide Haryana Government Notification No. S.O.65/H.A. 11/1994/S. 209/2002, dated 12.8.2002.] and Panches of Gram Panchayats will be entitled to travelling allowances/daily allowances as admissible to Grade [III] [Substituted for 'II' vide Haryana Government Notification No. S.O.65/H.A. 11/1994/S. 209/2002, dated 12.8.2002.] employees of the State Government.(6)The provisions of the Punjab Civil Services Rules, Volume III (Travelling Allowances Rules) and instructions issued by Government in the Finance Department, from time to time, in this behalf will mutatis mutandis apply for Travelling Allowances/Daily Allowances to the elected representatives of the Gram Panchayats, Panchayats, Panchayat Samitis and Zila Parishads.(7)Notwithstanding anything contained in Punjab Civil Service Rules, Volume III, and instructions issued thereunder in this regard, no travelling allowance/daily allowance shall be paid for journeys exceeding ten days in a month.(8)No claim on account of travelling allowance of a President, Vice-President, Chairman, Vice-Chairman, Member, Sarpanch [-] [The words 'Up-Sarpanch' omitted vide Haryana Government Notification No. S.O.65/H.A. 11/1994/S. 209/2002, dated 12.8.2002.] or Panch, which is not preferred within one year of its becoming due, shall be paid without one year of its becoming due, shall be paid without the sanction of the Government."]
