(1)There shall be paid to the President. Vice-President and every member of the Board, other than the ex-officio member, a travelling allowance for the journeys undertaken for attending meeting of the Board or any of its ad-hoc committees or Executive Committee or for any other purpose connected with the secular affairs of the following rates:-(a)if such a journey is undertaken by air, an allowance equal to one single standard air fare or actual cost of return ticket, if return ticket is purchased, plus incidental charges equal to ¼ of the standard air fare for each day journey, limited to the amount of one daily allowance.(b)if such journey is undertaken by rail, an allowance equal to one single fare of the class in which he actually travels plus incidental charges @ of 3.75 N.P. per kilo meter limited to one daily allowance for every period of 24 hours or fraction of 24 hours spent on actual travel by rail.(c)if the journey is undertaken by road, either in his personal car or a hired vehicle, an allowance at the rate of [31] [Substituted by Notification. No. F. 3(d) (53) Revenue /I/63, dated 18-1112-1976; Rajasthan Gazette Part IV-C (I), dated 13-1-1977, P. 627. [13-1-1977].] paise per kilometre of the road journey.(2)Over and above the travelling allowance referred to in sub- rule (1), there shall be paid to the President, the Vice- President and every member of the Board, other than the ex- officio member, a daily allowance at the rate of 31/- per day outside Rajasthan and Rs. 21/-per day within Rajasthan for the day of arrival at the departure from the place of meeting etc. provided that no daily allowance will be admissible when the stay at a station on the day of arrival or departure is less than 8 hours.(3)The ex-officio member of the Board shall be entitled to be paid of the temple funds, travelling allowance and daily allowance according to the Rajasthan T. A. Rules applicable to his case in respect of journeys undertaken by him for attending the meeting of the board and for any other purpose connected with the affairs of the temple.(4)Travelling allowance shall be drawn on such Bills as may be prescribed by the Board in this behalf.
