Section 66(6) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(6)The provisions of the Punjab Civil Services Rules, Volume III (Travelling Allowances Rules) and instructions issued by Government in the Finance Department, from time to time, in this behalf will mutatis mutandis apply for Travelling Allowances/Daily Allowances to the elected representatives of the Gram Panchayats, Panchayats, Panchayat Samitis and Zila Parishads.
