Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 393 in Orissa Municipal Rules, 1953

393.

(1)The Executive Officer shall be paid with the prior sanction of Government a conveyance allowance for maintaining or hiring a conveyance for the due discharge of his duties at the following rate:
Conveyance Rate of allowance
(a) [ for motor car [Substituted vide H.U.D. Department No. 39997 dated 28.9.1987.] Rs. 200 a month
(b) for a motor cycle or a scooter Rs. 125 a month
(c) for a cycle Rs. 20 a month]
(2)The conveyance allowance shall be drawn by the Executive Officer along with pay duly furnishing a certificate, on the pay bill that he maintains the conveyance for his use as an Executive Officer of the Municipality.