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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(5)(iv) in The Punjab School Education Board Travelling Allowance Regulations

(iv)No daily allowance/incidental charges shall be payable to an employee who returns to the head-quarters within eight hours irrespective of the mode of conveyance/journey. In such a case the employee shall be reim bursed bus/rail fare and local charges. If absence from the headquarters eexceeds eight hours and travelling is beyond 25 K.M., from the head-quarters, the employee will be allowed full daily allowance. Similarly, full daily allowance would be payable for the days of departure and arrival including days on which journeys are performed while on tour to out stations. When journey on tour involved two calendar days, daily allowance for two days will be allowed irrespective of the time involved on each day.