Section 6 in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015
6.
An Officer who may be a Member or Secretary of the Committee or other Officer of the Government will be responsible for the drawal disbursement and final adjustment of the advances paid to the non-official members of the Committees. Before allowing such advances, a written undertaking from each non-official member should be obtained in the following Form. A second advance should not be allowed until the first advances is adjusted.FormI,..........member of the Committee/Commission appointed by the Government of Karnataka having received a sum of Rs................... (Rupees in words) as advance from the Government of Karnataka for performing certain journeys connected with my duties as member of the above said Committee/Commission hereby agree that the amount shall be adjusted against my Travelling Allowance bill immediately after the completion of specified journeys and that I shall forthwith refund to the Government of Karnataka any portion of the advance not so adjusted. If for any reason, the specified journeys are not performed, I hereby agree to refund forthwith to the Government of Karnataka the entire sum of the advance on demand.Revenue StampSignature of Member
