Section 15 in The Maharashtra Electricity (Supply) Rules, 1963
15. Performance of journey outside the jurisdiction of the Board.
(1)The Chairman shall be competent to allow the members to undertake journeys for the performance of the duties of the Board, outside the jurisdiction of the Board but within India and also to make temporary arrangements for the discharge of their functions and duties in their absence.(2)In respect of every journey to be undertaken by any member outside India, the Chairman shall obtain the prior approval of Government to such proposal and shall for that purpose furnish to Government full Particulars as to the necessity of the journey, the source of funds and the Board's Resolution in extenso hereon.
