Section 100(3)(m) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 100(3)] [Section 100] [Entire Act]

(m)Scrutiny of actual expenses on account of hire of conveyance and other charges with a view to fixing a suitable monthly allowance.

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